Krishna Kumar Singhania v. DCIT

168 ITD 271Income Tax Appellate Tribunal2018#2823 most cited

What is Krishna Kumar Singhania v. DCIT authority for?

The presumption under section 132(4A) applies only to materials seized from the assessee's premises, not materials seized or statements recorded from third parties. Additions under section 153A cannot be made solely based on documents found from third-party premises if no satisfactory explanation is provided for the seized loose sheets.

42

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2019 to 2025.

Also referred to as

Krishna Kumar Singhania v. DCIT · 168 ITD 271 · section 132(4A) · section 153A · presumption of search · documents seized from third parties · loose sheets · satisfactory explanation

Also reported as

88 Taxmann.com 521

Sections most often in play

Section 132Section 153ASection 153CSection 69ASection 143(3)Section 132(4A)Section 132(4)Section 143(2)

Issues it is cited on

buyback of sharescash found during searchonus of proofsection 269tsection 158bbsection 269ssection 271esection 132(4a)pptinterest u/s 234csection 292csection 269ss

Judgments citing Krishna Kumar Singhania v. DCIT

Sanjeev Sharma, New Delh vs. ACIT, Central Circle-16, New Delhi

The appeals of the assessee are allowed

ITA 2046/DEL/2022[2013-14]Status: DisposedITAT Delhi14 Nov 2025AY 2013-14

Bench: Shri Mahavir Singh & Shri Krinwant Sahay[Assessment Year:2013-14]

Section 132Section 153ASection 153CSection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘G’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER [Assessment Year:2013-14] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New Delhi-110055 New Delhi-110049 PAN :AKFPS0172A (Appellant ) (Respondent) ITA Nos.1976 to 1979/Del/2022 [Assessment Years: 2014-15 to 2017-18] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New D…

Sanjeev Sharma, New Delhi vs. ACIT Central Circale-16, New Delhi

The appeals of the assessee are allowed

ITA 1979/DEL/2022[2017-18]Status: DisposedITAT Delhi14 Nov 2025AY 2017-18

Bench: Shri Mahavir Singh & Shri Krinwant Sahay[Assessment Year:2013-14]

Section 132Section 153ASection 153CSection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘G’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER [Assessment Year:2013-14] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New Delhi-110055 New Delhi-110049 PAN :AKFPS0172A (Appellant ) (Respondent) ITA Nos.1976 to 1979/Del/2022 [Assessment Years: 2014-15 to 2017-18] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New D…

Sanjeev Sharma, New Delhi vs. ACIT, Central Circle-16, New Delhi

The appeals of the assessee are allowed

ITA 1978/DEL/2022[2016-17]Status: DisposedITAT Delhi14 Nov 2025AY 2016-17

Bench: Shri Mahavir Singh & Shri Krinwant Sahay[Assessment Year:2013-14]

Section 132Section 153ASection 153CSection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘G’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER [Assessment Year:2013-14] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New Delhi-110055 New Delhi-110049 PAN :AKFPS0172A (Appellant ) (Respondent) ITA Nos.1976 to 1979/Del/2022 [Assessment Years: 2014-15 to 2017-18] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New D…

Sanjeev Sharma, New Delhi vs. ACIT Central Circle-16, New Delhi

The appeals of the assessee are allowed

ITA 1977/DEL/2022[2015-16]Status: DisposedITAT Delhi14 Nov 2025AY 2015-16

Bench: Shri Mahavir Singh & Shri Krinwant Sahay[Assessment Year:2013-14]

Section 132Section 153ASection 153CSection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘G’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER [Assessment Year:2013-14] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New Delhi-110055 New Delhi-110049 PAN :AKFPS0172A (Appellant ) (Respondent) ITA Nos.1976 to 1979/Del/2022 [Assessment Years: 2014-15 to 2017-18] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New D…

Sanjeev Sharma, New Delhi vs. ACIT Central Circle-16, New Delhi

The appeals of the assessee are allowed

ITA 1976/DEL/2022[2014-15]Status: DisposedITAT Delhi14 Nov 2025AY 2014-15

Bench: Shri Mahavir Singh & Shri Krinwant Sahay[Assessment Year:2013-14]

Section 132Section 153ASection 153CSection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘G’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER [Assessment Year:2013-14] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New Delhi-110055 New Delhi-110049 PAN :AKFPS0172A (Appellant ) (Respondent) ITA Nos.1976 to 1979/Del/2022 [Assessment Years: 2014-15 to 2017-18] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New D…

Apex Heights Pvt.Ltd., New Delhi vs. ITO, Ward-3(1), Delhi

The appeals of the assessee are allowed

ITA 1976/DEL/2024[2018-19]Status: DisposedITAT Delhi17 Feb 2025AY 2018-19

Bench: Shri Mahavir Singh & Shri Krinwant Sahay[Assessment Year:2013-14]

Section 132Section 153ASection 153CSection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘G’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER [Assessment Year:2013-14] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New Delhi-110055 New Delhi-110049 PAN :AKFPS0172A (Appellant ) (Respondent) ITA Nos.1976 to 1979/Del/2022 [Assessment Years: 2014-15 to 2017-18] Sanjeev Sharma, Vs. ACIT, C/o- M/s Raj Kumar & Central Circle-16, Associates, L-7A (LGF), South R. NO.344, Jhandewalan Extn. Extension Part-II, New D…

Amrish Tyagi, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, both the appeals of the assessee are allowed

ITA 1949/DEL/2023[2011-12]Status: DisposedITAT Delhi27 Dec 2024AY 2011-12

Bench: BEFORESHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER ANDSHRI SUDHIR KUMAR (Judicial Member)

Section 143(3)Section 153ASection 153DSection 69A

…te cannot be changed merely because Shri Naveen Tyagi (assessee herein) is also part of VVIP Limited. Reliance has been rightly placed by the ld AR on the coordinate bench decision of Kolkata Tribunal in the case of Krishna Kumar Singhania V. DCIT reported in 168 ITD 271 (Kolkata Tribunal). Relevant operative portion of the said order is reproduced here in below:- “10. We have heard the rival submissions. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose sheets vide seized document reference KKS /1 comprising of 8 pages, for which satisf…

Brindavan Enterprises Pvt Ltd., New Delhi vs. ACIT Central Circle-14, New Delhi

In the result, ground no. 1 raised by the assessee is allowed in favour of the

ITA 367/DEL/2023[2016-17]Status: DisposedITAT Delhi18 Dec 2024AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar Us, Judicialmember & Assessment Year: 2016-17 Acit, Central Circle-14, Vs. Brindavan Enterprises Pvt. Ltd., 318, 2Nd Floor, New Delhi. Dlf South Court Mall, Saket, New Delhi-110017. (Pan: Aaacb 0067 D)

For Appellant: Shri Rajkumar,CA &For Respondent: Shri Javed Akhtar, CIT (DR)
Section 132Section 132(4)Section 133ASection 143(2)Section 143(3)Section 153A

…1 ITA nos. 367 & 1183/Del/2023 Brindavan Enterprises Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIALMEMBER AND Assessment year: 2016-17 ACIT, Central circle-14, Vs. Brindavan Enterprises Pvt. Ltd., 318, 2nd Floor, New Delhi. DLF South Court Mall, Saket, New Delhi-110017. (PAN: AAACB 0067 D) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Rajkumar,CA & Shri J.P. Sharma, CA REVENUE BY : Shri Javed Akhtar, CIT (DR) Date of Hearing : 16.10.2024 Date of Order : 18.12.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1.…

DCIT, Central Circle-14, New Delhi vs. Brindavan Enterprises P. Ltd., New Delhi

In the result, ground no. 1 raised by the assessee is allowed in favour of the

ITA 1183/DEL/2023[2016-17]Status: DisposedITAT Delhi18 Dec 2024AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar Us, Judicialmember & Assessment Year: 2016-17 Acit, Central Circle-14, Vs. Brindavan Enterprises Pvt. Ltd., 318, 2Nd Floor, New Delhi. Dlf South Court Mall, Saket, New Delhi-110017. (Pan: Aaacb 0067 D)

For Appellant: Shri Rajkumar,CA &For Respondent: Shri Javed Akhtar, CIT (DR)
Section 132Section 132(4)Section 133ASection 143(2)Section 143(3)Section 153A

…1 ITA nos. 367 & 1183/Del/2023 Brindavan Enterprises Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIALMEMBER AND Assessment year: 2016-17 ACIT, Central circle-14, Vs. Brindavan Enterprises Pvt. Ltd., 318, 2nd Floor, New Delhi. DLF South Court Mall, Saket, New Delhi-110017. (PAN: AAACB 0067 D) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Rajkumar,CA & Shri J.P. Sharma, CA REVENUE BY : Shri Javed Akhtar, CIT (DR) Date of Hearing : 16.10.2024 Date of Order : 18.12.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1.…

Sarika Tyagi, Ghazibad vs. DCIT, Central Circle, Ghazaibad

Accordingly, Ground No. 2 raised by the revenue is dismissed

ITA 1414/DEL/2022[2016-17]Status: DisposedITAT Delhi10 Oct 2024AY 2016-17

Bench: Shri M. Balaganesh & Shri Vimal Kumardcit, Vs. Sushil Tyagi, Central Circle, A-2, Ganpati Ghaziabad Apartments, Civil Lines, New Delhi (Appellant) (Respondent) Pan:Aejpt6739A Dcit, Vs. Yogender Singh, Central Circle, J-6A, Sector-23, Ghaziabad Sanjay Nagar, Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Yogender Singh, Vs. Dcit, J-6A, Sector-23, Central Circle, Sanjay Nagar, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Naveen Tyagi, Vs. Dcit, G-302, Vvip Central Circle, Addresses, Raj Nagar Ghaziabad Extention, Ghaziabad (Appellant) (Respondent) Pan:Admpt6420A Sarika Tyagi, Vs. Dcit, H-100, Patel Nagar,- Central Circle, 3, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Afapt5986P Assessee By : Shri Rajeev Khandelwal, Ca Shri Gagan Khandelwal, Adv Shri Jaind Jaiswal, Adv Revenue By: Ms. Sapna Bhatia, Cit Dr Date Of Hearing 23/08/2024 Date Of Pronouncement /10/2024

For Appellant: Shri Rajeev Khandelwal, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 143(2)Section 68

…te cannot be changed merely because Shri Naveen Tyagi (assessee herein) is also part of VVIP Limited. Reliance has been rightly placed by the ld AR on the coordinate bench decision of Kolkata Tribunal in the case of Krishna Kumar Singhania V. DCIT reported in 168 ITD 271 (Kolkata Tribunal). Relevant operative portion of the said order is reproduced here in below:- “10. We have heard the rival submissions. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose sheets vide seized document reference KKS /1 comprising of 8 pages, for which satisf…

Yogender Singh, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

Accordingly, Ground No. 2 raised by the revenue is dismissed

ITA 1413/DEL/2022[2017-18]Status: DisposedITAT Delhi10 Oct 2024AY 2017-18

Bench: Shri M. Balaganesh & Shri Vimal Kumardcit, Vs. Sushil Tyagi, Central Circle, A-2, Ganpati Ghaziabad Apartments, Civil Lines, New Delhi (Appellant) (Respondent) Pan:Aejpt6739A Dcit, Vs. Yogender Singh, Central Circle, J-6A, Sector-23, Ghaziabad Sanjay Nagar, Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Yogender Singh, Vs. Dcit, J-6A, Sector-23, Central Circle, Sanjay Nagar, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Naveen Tyagi, Vs. Dcit, G-302, Vvip Central Circle, Addresses, Raj Nagar Ghaziabad Extention, Ghaziabad (Appellant) (Respondent) Pan:Admpt6420A Sarika Tyagi, Vs. Dcit, H-100, Patel Nagar,- Central Circle, 3, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Afapt5986P Assessee By : Shri Rajeev Khandelwal, Ca Shri Gagan Khandelwal, Adv Shri Jaind Jaiswal, Adv Revenue By: Ms. Sapna Bhatia, Cit Dr Date Of Hearing 23/08/2024 Date Of Pronouncement /10/2024

For Appellant: Shri Rajeev Khandelwal, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 143(2)Section 68

…te cannot be changed merely because Shri Naveen Tyagi (assessee herein) is also part of VVIP Limited. Reliance has been rightly placed by the ld AR on the coordinate bench decision of Kolkata Tribunal in the case of Krishna Kumar Singhania V. DCIT reported in 168 ITD 271 (Kolkata Tribunal). Relevant operative portion of the said order is reproduced here in below:- “10. We have heard the rival submissions. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose sheets vide seized document reference KKS /1 comprising of 8 pages, for which satisf…

Naveen Tyagi, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

Accordingly, Ground No. 2 raised by the revenue is dismissed

ITA 1412/DEL/2022[2016-17]Status: DisposedITAT Delhi10 Oct 2024AY 2016-17

Bench: Shri M. Balaganesh & Shri Vimal Kumardcit, Vs. Sushil Tyagi, Central Circle, A-2, Ganpati Ghaziabad Apartments, Civil Lines, New Delhi (Appellant) (Respondent) Pan:Aejpt6739A Dcit, Vs. Yogender Singh, Central Circle, J-6A, Sector-23, Ghaziabad Sanjay Nagar, Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Yogender Singh, Vs. Dcit, J-6A, Sector-23, Central Circle, Sanjay Nagar, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Naveen Tyagi, Vs. Dcit, G-302, Vvip Central Circle, Addresses, Raj Nagar Ghaziabad Extention, Ghaziabad (Appellant) (Respondent) Pan:Admpt6420A Sarika Tyagi, Vs. Dcit, H-100, Patel Nagar,- Central Circle, 3, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Afapt5986P Assessee By : Shri Rajeev Khandelwal, Ca Shri Gagan Khandelwal, Adv Shri Jaind Jaiswal, Adv Revenue By: Ms. Sapna Bhatia, Cit Dr Date Of Hearing 23/08/2024 Date Of Pronouncement /10/2024

For Appellant: Shri Rajeev Khandelwal, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 143(2)Section 68

…te cannot be changed merely because Shri Naveen Tyagi (assessee herein) is also part of VVIP Limited. Reliance has been rightly placed by the ld AR on the coordinate bench decision of Kolkata Tribunal in the case of Krishna Kumar Singhania V. DCIT reported in 168 ITD 271 (Kolkata Tribunal). Relevant operative portion of the said order is reproduced here in below:- “10. We have heard the rival submissions. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose sheets vide seized document reference KKS /1 comprising of 8 pages, for which satisf…

DCIT Central Circle, Ghaziabad vs. Yogender Singh, Ghaziabad

Accordingly, Ground No. 2 raised by the revenue is dismissed

ITA 1387/DEL/2022[2017-18]Status: DisposedITAT Delhi10 Oct 2024AY 2017-18

Bench: Shri M. Balaganesh & Shri Vimal Kumardcit, Vs. Sushil Tyagi, Central Circle, A-2, Ganpati Ghaziabad Apartments, Civil Lines, New Delhi (Appellant) (Respondent) Pan:Aejpt6739A Dcit, Vs. Yogender Singh, Central Circle, J-6A, Sector-23, Ghaziabad Sanjay Nagar, Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Yogender Singh, Vs. Dcit, J-6A, Sector-23, Central Circle, Sanjay Nagar, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Naveen Tyagi, Vs. Dcit, G-302, Vvip Central Circle, Addresses, Raj Nagar Ghaziabad Extention, Ghaziabad (Appellant) (Respondent) Pan:Admpt6420A Sarika Tyagi, Vs. Dcit, H-100, Patel Nagar,- Central Circle, 3, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Afapt5986P Assessee By : Shri Rajeev Khandelwal, Ca Shri Gagan Khandelwal, Adv Shri Jaind Jaiswal, Adv Revenue By: Ms. Sapna Bhatia, Cit Dr Date Of Hearing 23/08/2024 Date Of Pronouncement /10/2024

For Appellant: Shri Rajeev Khandelwal, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 143(2)Section 68

…te cannot be changed merely because Shri Naveen Tyagi (assessee herein) is also part of VVIP Limited. Reliance has been rightly placed by the ld AR on the coordinate bench decision of Kolkata Tribunal in the case of Krishna Kumar Singhania V. DCIT reported in 168 ITD 271 (Kolkata Tribunal). Relevant operative portion of the said order is reproduced here in below:- “10. We have heard the rival submissions. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose sheets vide seized document reference KKS /1 comprising of 8 pages, for which satisf…

DCIT, Central Circle, Ghaziabad vs. Sushil Tyagi, Delhi

Accordingly, Ground No. 2 raised by the revenue is dismissed

ITA 1386/DEL/2022[2011-12]Status: DisposedITAT Delhi10 Oct 2024AY 2011-12

Bench: Shri M. Balaganesh & Shri Vimal Kumardcit, Vs. Sushil Tyagi, Central Circle, A-2, Ganpati Ghaziabad Apartments, Civil Lines, New Delhi (Appellant) (Respondent) Pan:Aejpt6739A Dcit, Vs. Yogender Singh, Central Circle, J-6A, Sector-23, Ghaziabad Sanjay Nagar, Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Yogender Singh, Vs. Dcit, J-6A, Sector-23, Central Circle, Sanjay Nagar, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Naveen Tyagi, Vs. Dcit, G-302, Vvip Central Circle, Addresses, Raj Nagar Ghaziabad Extention, Ghaziabad (Appellant) (Respondent) Pan:Admpt6420A Sarika Tyagi, Vs. Dcit, H-100, Patel Nagar,- Central Circle, 3, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Afapt5986P Assessee By : Shri Rajeev Khandelwal, Ca Shri Gagan Khandelwal, Adv Shri Jaind Jaiswal, Adv Revenue By: Ms. Sapna Bhatia, Cit Dr Date Of Hearing 23/08/2024 Date Of Pronouncement /10/2024

For Appellant: Shri Rajeev Khandelwal, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 143(2)Section 68

…te cannot be changed merely because Shri Naveen Tyagi (assessee herein) is also part of VVIP Limited. Reliance has been rightly placed by the ld AR on the coordinate bench decision of Kolkata Tribunal in the case of Krishna Kumar Singhania V. DCIT reported in 168 ITD 271 (Kolkata Tribunal). Relevant operative portion of the said order is reproduced here in below:- “10. We have heard the rival submissions. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose sheets vide seized document reference KKS /1 comprising of 8 pages, for which satisf…

Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. L V Beach City Property Promoters, Vijayawada

In the result, appeal of the revenue is dismissed

ITA 254/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam25 Sept 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A. No. 254/Viz/2024 (निर्धारण वर्ा/ Assessment Year: 2018-19) Asst. Cit – Central Circle – 2 V. L.V. Beach City Property Promoters 40-25-19/A, Balaji Towers 5Th Floor, Shiva Towers Kogantivari Street, Patamatalanka Danavaipeta, Rajahmundry-533103 Vijayawada – 520010 Andhra Pradesh Andhra Pradesh [Pan: Aacfl5214D] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) सी.ओ सं. / C.O. No. 3/Viz/2024 [आयकअपीलसं. से उत्पन्न / Arising Out Of I.T.A. No.254/Viz/2024 (निर्धारण वर्ा/ Assessment Year: 2018-19)] L.V. Beach City Property Promoters V. Asst. Cit – Central Circle – 2 40-25-19/A, Balaji Towers 5Th Floor, Shiva Towers Kogantivari Street, Patamatalanka Danavaipeta, Rajahmundry-533103 Vijayawada – 520010 Andhra Pradesh Andhra Pradesh [Pan: Aacfl5214D] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व / Assessee Represented By : Shri M.V. Prasad, Ar राजस्व का प्रतततितित्व / Department Represented By : Dr. Satyasai Rath, Cit(Dr)

Section 127Section 132Section 133ASection 142(1)Section 143(2)Section 153A

…T VS Anand Kumar Jain (HUF), Anand Kumar Jain, Satish Dev Jain And Sajan Kumar Jain [2021] 432 ITR 384 (Del). ii. Case of Hon'ble Delhi High Court, PCIT Vs Subhash Khattar ITA 60/2017. iii. Case of Hon'ble ITAT Kolkata, Krishna Kumar Singhania Vs DCIT, [2018] 168 ITD 271 [Kolk]. iv. Case of Hon'ble ITAT Bangalore, P.Shyamaraju & Co. India Private Limited Vs DCIT, ITA No.978, 979, 980, 982 & 984/Bang/2014. v. Case of Hon'ble ITAT Visakhapatnam, Navya Hasini and Harshitha Constructions and Developers Vs ACIT, ITA No: 12, 13 & 14/VIZ//2023. vi. Case of Hon'ble ITAT Visakhapatnam, Goluguri Nagireddy Vs ACIT, ITA No.…

The ACIT, (Central)-1, Indore vs. M/S. Prakash Ashphlting & Toll Highway Ltd., Indore

Appeals are dismissed

ITA 805/IND/2019[2014-15]Status: DisposedITAT Indore31 Jan 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 269SSection 271DSection 271E

…he basis of the documents found from the premises of the third party, by the AO and upheld by the ld CIT(A) on substantive basis, is deleted. The ground No.6.2 is accordingly allowed. Further Hon’ble Kolkata Tribunal in the case Krishna Kumar Singhania (2018) 168 ITD 271 (Kol-Trib) dt.6-12-17, where in Para 10 it was held as under: Page 38 of 42 M/s Prakash Asphalting & Toll Highways (India) Ltd. ITA Nos. 793 to 799/Ind/2019 & ITA Nos. 800 to 805/Ind/2019 - AY 2009-10 to 2015-16 “10. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose s…

The ACIT, (Central)-1, Indore vs. M/S. Prakash Ashphlting & Toll Highway Ltd., Indore

Appeals are dismissed

ITA 804/IND/2019[2013-14]Status: DisposedITAT Indore31 Jan 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 269SSection 271DSection 271E

…he basis of the documents found from the premises of the third party, by the AO and upheld by the ld CIT(A) on substantive basis, is deleted. The ground No.6.2 is accordingly allowed. Further Hon’ble Kolkata Tribunal in the case Krishna Kumar Singhania (2018) 168 ITD 271 (Kol-Trib) dt.6-12-17, where in Para 10 it was held as under: Page 38 of 42 M/s Prakash Asphalting & Toll Highways (India) Ltd. ITA Nos. 793 to 799/Ind/2019 & ITA Nos. 800 to 805/Ind/2019 - AY 2009-10 to 2015-16 “10. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose s…

The ACIT, (Central)-1, Indore vs. M/S. Prakash Ashphlting & Toll Highway Ltd., Indore

Appeals are dismissed

ITA 803/IND/2019[2012-13]Status: DisposedITAT Indore31 Jan 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 269SSection 271DSection 271E

…he basis of the documents found from the premises of the third party, by the AO and upheld by the ld CIT(A) on substantive basis, is deleted. The ground No.6.2 is accordingly allowed. Further Hon’ble Kolkata Tribunal in the case Krishna Kumar Singhania (2018) 168 ITD 271 (Kol-Trib) dt.6-12-17, where in Para 10 it was held as under: Page 38 of 42 M/s Prakash Asphalting & Toll Highways (India) Ltd. ITA Nos. 793 to 799/Ind/2019 & ITA Nos. 800 to 805/Ind/2019 - AY 2009-10 to 2015-16 “10. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose s…

The ACIT, (Central)-1, Indore vs. M/S. Prakash Ashphlting & Toll Highway Ltd., Indore

Appeals are dismissed

ITA 802/IND/2019[2011-12]Status: DisposedITAT Indore31 Jan 2024AY 2011-12

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 269SSection 271DSection 271E

…he basis of the documents found from the premises of the third party, by the AO and upheld by the ld CIT(A) on substantive basis, is deleted. The ground No.6.2 is accordingly allowed. Further Hon’ble Kolkata Tribunal in the case Krishna Kumar Singhania (2018) 168 ITD 271 (Kol-Trib) dt.6-12-17, where in Para 10 it was held as under: Page 38 of 42 M/s Prakash Asphalting & Toll Highways (India) Ltd. ITA Nos. 793 to 799/Ind/2019 & ITA Nos. 800 to 805/Ind/2019 - AY 2009-10 to 2015-16 “10. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose s…

The ACIT, (Central)-1, Indore vs. M/S. Prakash Ashphlting & Toll Highway Ltd., Indore

Appeals are dismissed

ITA 801/IND/2019[2010-11]Status: DisposedITAT Indore31 Jan 2024AY 2010-11

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 269SSection 271DSection 271E

…he basis of the documents found from the premises of the third party, by the AO and upheld by the ld CIT(A) on substantive basis, is deleted. The ground No.6.2 is accordingly allowed. Further Hon’ble Kolkata Tribunal in the case Krishna Kumar Singhania (2018) 168 ITD 271 (Kol-Trib) dt.6-12-17, where in Para 10 it was held as under: Page 38 of 42 M/s Prakash Asphalting & Toll Highways (India) Ltd. ITA Nos. 793 to 799/Ind/2019 & ITA Nos. 800 to 805/Ind/2019 - AY 2009-10 to 2015-16 “10. We find that it is not in dispute that there were no documents that were seized from the premises of the assessee except loose s…

Krishna Kumar Singhania v. DCIT (168 ITD 271) — Cited in 42 Judgments | BharatTax