Manish Maheshwari v. ACIT

289 ITR 341Supreme Court of India2007#369 most cited

What is Manish Maheshwari v. ACIT authority for?

A block assessment proceeding under section 158BD is illegal if the procedure laid down in section 153C is not followed. The provisions of section 153C are similar to section 158BD in block assessment proceedings.

237

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2008 to 2026.

Also referred to as

Manish Maheshwari v. ACIT · section 153C · section 158BD · block assessment · satisfaction note · assumption of jurisdiction · search · documents seized · illegal assessment

Sections most often in play

Section 1961Section 153ASection 153CSection 132Section 143(3)Section 147Section 148Section 158BD
Read the full judgment

Issues it is cited on

section 158bdjdasection 158bcsection 153c(1)survey under section 133asatisfaction notedocuments seizedsection 158bsection 149date of transfersection 158rule of consistency

Judgments citing Manish Maheshwari v. ACIT

ACIT, New Delhi vs. M/S. Victory Accommodations Pvt. Ltd., New Delhi

ITA 6238/DEL/2014[2008-09]Status: DisposedITAT Delhi27 Jun 2018AY 2008-09

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri Vijay Verma, CIT-D.R
Section 132Section 133ASection 139(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.6238/Del./2014 Assessment Year 2008-2009 M/s. Victory The Asst. Commissioner of Accommodations Pvt. Ltd., Income Tax, Central Circle- 208, Gupta Tower, Azadpur vs 09, Room No.357, ARA Commercial Complex, Centre, E-2, Jhandewalan Azadpur, Delhi – 110 033 Extn., New Delhi. PAN AACCV3923C (Appellant) (Respondent) For Revenue : Shri Vijay Verma, CIT-D.R. For Assessee : Shri Ved Jain, Advocate Date of Hearing : 04.06.2018 Date of Pronouncement : 27.06.2018 ORDER…

ACIT, New Delhi vs. M/S Rangoli Buildteh Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 3212/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Jun 2018AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[Assessment Year: 2005-06] The A.C.I.T Vs. M/S Rangoli Buildtech Pvt Ltd Central Circle-30 1105, Akash Deep Building New Delhi Barakhamba Lane, Connaught Place, New Delhi Pan : Aaccr 8695 P [Appellant] [Respondent]

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Smt. Meeta Singh, CIT- DR
Section 132Section 153CSection 69

…n accordance with law. 8. After considering the facts and submissions and decision of the coordinate bench in the case DSL Properties Pvt. Ltd in ITA No. 1344/DEL/2012 which followed the judgement of the Hon'ble Supreme Court in the case of Manish Maheshwari 289 ITR 341, the ld. CIT(A) was convinced that Assessing Officer has not properly assumed jurisdiction u/s 153C of the Act and accordingly quashed the assessment order so framed. Since the ld. CIT(A) has quashed the assessment on assumption of wrong jurisdiction, he did not think it fit to go into the merits of the case. Aggrieved by this, the Revenue is bef…

Ketan Ceramics Pvt. Ltd., Nagpur vs. The ACIT, Central-Circle-2(3), Nagpur

In the result, these appeals by the assessee stands allowed

ITA 428/NAG/2013[2006-07]Status: DisposedITAT Nagpur23 May 2018AY 2006-07

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. Nos. 428 To 430/Nag/2013 ("नधा"रण वष" / Assessment Year: 2006-07, 2007-08 & 2009-10) Ketan Ceramics Pvt. Ltd. The Asstt. Commissioner Of Income Gupta House, Civil Lines, Tax, Central Circle – 2(3), बनाम/ C/O. M/S. Loya Bagri & Co., Nagpur-440 001 Vs. Chartered Accountants, Gandhibag, Nagpur-400 002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaack 6099 A (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Rajesh Loya ""यथ" क" ओर से/Respondent By : Dr. Milind Bhusari सुनवाई क" तार"ख / : 10.05.2018 Date Of Hearing घोषणा क" तार"ख / : 23.05.2018 Date Of Pronouncement आदेश / O R D E R Per Bench: These Are Appeals By The Assessee Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax (Appeals) For The Concerned The Assessment Years.

For Appellant: Shri Rajesh LoyaFor Respondent: Dr. Milind Bhusari
Section 132Section 153CSection 234ASection 43(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “NAGPUR” BENCH, NAGPUR BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAM LAL NEGI, JM आयकर अपील सं./I.T.A. Nos. 428 to 430/Nag/2013 ("नधा"रण वष" / Assessment Year: 2006-07, 2007-08 & 2009-10) Ketan Ceramics Pvt. Ltd. The Asstt. Commissioner of Income Gupta House, Civil Lines, Tax, Central Circle – 2(3), बनाम/ C/o. M/s. Loya Bagri & Co., Nagpur-440 001 Vs. Chartered Accountants, Gandhibag, Nagpur-400 002 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAACK 6099 A (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Shri Rajesh Loya ""यथ" क" ओर से/Respondent by : Dr. Mil…

DCIT, Jaipur vs. Vimal Chand Surana HUF, Jaipur

In the result, the appeal of the revenue stands dismissed

ITA 437/JPR/2017[2007-08]Status: DisposedITAT Jaipur17 May 2018AY 2007-08
For Appellant: Shri S.R. Sharma &For Respondent: Shri Varinder Mehta (CIT) fu/kZkfjrh dh vksj ls@
Section 131Section 139(1)Section 143Section 143(3)Section 147Section 148Section 151Section 292C

…down under s. 153C has not been followed by the AO and, therefore, assessment has become invalid. We also observe that the CIT(A) was justified in following the ratio laid down by the Hon'ble Supreme Court in the case of Manish Maheshwari v. Asstt. CIT [2007] 289 ITR 341 / 159 Taxman 258 wherein it has been held that if the procedure laid down in s. 158BD is not followed, block assessment proceedings would be illegal. The CIT(A) has correctly observed that the provisions of s. 153C are exactly similar to the provisions of s. 158BD of the Act in block assessment proceedings. Thus, considering the entire facts and…

Bondugula Krishna Reddy, R.R.Dist, Hyderabad vs. DCIT, Central Circle-7, Hyd, Hyderabad

In the result, the assessee’s appeals are treated as partly allowed

ITA 1119/HYD/2016[2008-09]Status: DisposedITAT Hyderabad11 May 2018AY 2008-09

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A. Sai PrasadFor Respondent: Shri AGV Prasad
Section 132Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1116, 1117, 1118 & 1119/Hyd/2016 Assessment Years: 2005-06, 2006-07, 2007-08 & 2008-09 Bondugula Krishna Reddy, vs. Dy. Commissioner of Income- R.R. District. tax, Central Circle – 7, Hyd. PAN – ALNPB 3541 R (Appellant) (Respondent) Assessee by : Shri K.A. Sai Prasad Revenue by : Shri AGV Prasad Date of hearing 09/05/2018 Date of pronouncement 11/05/2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: These four appeals filed by the assessee are dir…

Bondugula Krishna Reddy, R.R.Dist, Hyderabad vs. DCIT, Central Circle-7, Hyd, Hyderabad

In the result, the assessee’s appeals are treated as partly allowed

ITA 1118/HYD/2016[2007-08]Status: DisposedITAT Hyderabad11 May 2018AY 2007-08

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A. Sai PrasadFor Respondent: Shri AGV Prasad
Section 132Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1116, 1117, 1118 & 1119/Hyd/2016 Assessment Years: 2005-06, 2006-07, 2007-08 & 2008-09 Bondugula Krishna Reddy, vs. Dy. Commissioner of Income- R.R. District. tax, Central Circle – 7, Hyd. PAN – ALNPB 3541 R (Appellant) (Respondent) Assessee by : Shri K.A. Sai Prasad Revenue by : Shri AGV Prasad Date of hearing 09/05/2018 Date of pronouncement 11/05/2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: These four appeals filed by the assessee are dir…

Bondugula Krishna Reddy, R.R.Dist, Hyderabad vs. DCIT, Central Circle-7, Hyd, Hyderabad

In the result, the assessee’s appeals are treated as partly allowed

ITA 1117/HYD/2016[2006-07]Status: DisposedITAT Hyderabad11 May 2018AY 2006-07

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A. Sai PrasadFor Respondent: Shri AGV Prasad
Section 132Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1116, 1117, 1118 & 1119/Hyd/2016 Assessment Years: 2005-06, 2006-07, 2007-08 & 2008-09 Bondugula Krishna Reddy, vs. Dy. Commissioner of Income- R.R. District. tax, Central Circle – 7, Hyd. PAN – ALNPB 3541 R (Appellant) (Respondent) Assessee by : Shri K.A. Sai Prasad Revenue by : Shri AGV Prasad Date of hearing 09/05/2018 Date of pronouncement 11/05/2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: These four appeals filed by the assessee are dir…

Bondugula Krishna Reddy, R.R.Dist, Hyderabad vs. DCIT, Central Circle-7, Hyd, Hyderabad

In the result, the assessee’s appeals are treated as partly allowed

ITA 1116/HYD/2016[2005-06]Status: DisposedITAT Hyderabad11 May 2018AY 2005-06

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A. Sai PrasadFor Respondent: Shri AGV Prasad
Section 132Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1116, 1117, 1118 & 1119/Hyd/2016 Assessment Years: 2005-06, 2006-07, 2007-08 & 2008-09 Bondugula Krishna Reddy, vs. Dy. Commissioner of Income- R.R. District. tax, Central Circle – 7, Hyd. PAN – ALNPB 3541 R (Appellant) (Respondent) Assessee by : Shri K.A. Sai Prasad Revenue by : Shri AGV Prasad Date of hearing 09/05/2018 Date of pronouncement 11/05/2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: These four appeals filed by the assessee are dir…

Ch.Damodar Rao, Hyderabad vs. ACIT, Central Circle-1, Hyderabad

In the result, the assessee’s appeals are treated as partly allowed

ITA 950/HYD/2013[2008-09]Status: DisposedITAT Hyderabad27 Apr 2018AY 2008-09

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri B. Shanthi KumarFor Respondent: Date of hearing
Section 132Section 143(3)Section 153C

…THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 948, 949, 950, 951/Hyd/2013 A.Ys: 2006-07,2007-08,2008-09,2009-10 Shri Ch. Damodar Rao, vs. ACIT, Central Circle-1, Hyderabad. Hyderabad. PAN – ACMPC0344F (Appellant) (Respondent) Assessee by : Shri B. Shanthi Kumar Shri Srinivas Kumar Revenue by : Date of hearing : 23-04-2018 Date of pronouncement : 27-04-2018 ORDER PER BENCH: These are assessee appeals for the A.Y 2006-07, 2007- 08, 2008-09, 2009-10 against the common and consolidated order of t…

Ch.Damodar Rao, Hyderabad vs. ACIT, Central Circle-1, Hyderabad

In the result, the assessee’s appeals are treated as partly allowed

ITA 949/HYD/2013[2007-08]Status: DisposedITAT Hyderabad27 Apr 2018AY 2007-08

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri B. Shanthi KumarFor Respondent: Date of hearing
Section 132Section 143(3)Section 153C

…THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 948, 949, 950, 951/Hyd/2013 A.Ys: 2006-07,2007-08,2008-09,2009-10 Shri Ch. Damodar Rao, vs. ACIT, Central Circle-1, Hyderabad. Hyderabad. PAN – ACMPC0344F (Appellant) (Respondent) Assessee by : Shri B. Shanthi Kumar Shri Srinivas Kumar Revenue by : Date of hearing : 23-04-2018 Date of pronouncement : 27-04-2018 ORDER PER BENCH: These are assessee appeals for the A.Y 2006-07, 2007- 08, 2008-09, 2009-10 against the common and consolidated order of t…

Ch.Damodar Rao, Hyderabad vs. ACIT, Central Circle-1, Hyderabad

In the result, the assessee’s appeals are treated as partly allowed

ITA 948/HYD/2013[2006-07]Status: DisposedITAT Hyderabad27 Apr 2018AY 2006-07

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri B. Shanthi KumarFor Respondent: Date of hearing
Section 132Section 143(3)Section 153C

…THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 948, 949, 950, 951/Hyd/2013 A.Ys: 2006-07,2007-08,2008-09,2009-10 Shri Ch. Damodar Rao, vs. ACIT, Central Circle-1, Hyderabad. Hyderabad. PAN – ACMPC0344F (Appellant) (Respondent) Assessee by : Shri B. Shanthi Kumar Shri Srinivas Kumar Revenue by : Date of hearing : 23-04-2018 Date of pronouncement : 27-04-2018 ORDER PER BENCH: These are assessee appeals for the A.Y 2006-07, 2007- 08, 2008-09, 2009-10 against the common and consolidated order of t…

The Commissioner of Income Tax vs. M.S.Aggarwal

ITA - 169 / 2005HC Delhi23 Apr 2018
Section 132Section 158Section 260

…the Supreme Court in Manish Maheshwari versus Assistant Commissioner of 2018:DHC:2640-DB ITA No. 169/2005+connected appeal Page 73 of 77 Income Tax and Others, (2007) 289 ITR 341 (SC). Thus, Late Shri Raj Pal Bhatia (supra) had not expounded a clear ratio on the aspect as is clear from paragraph 16 of the said judgment, which reads as under:- ―16. However, it is not even necessary to decide this aspect authoritatively in these appeals, inasmuch as, order of the Tribunal warrants to be sustained because of the foll…

DCIT, New Delhi vs. M/S. M.N. Securities Pvt. Ltd., New Delhi

In the result, the appeals of the department are dismissed

ITA 3833/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Feb 2018AY 2006-07

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 3832/Del/2014 : Asstt. Year : 2005-06 Ita No. 3833/Del/2014 : Asstt. Year : 2006-07 Asstt. Commissioner Of Income Vs M/S M. N. Securities Pvt. Ltd., 8Th Floor, Statesman House, Tax, Central Circle-19, New Delhi Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadcm0102D Assessee By : Sh. Shashi Tulsiyan, Adv. Revenue By : Smt. Shefali Swroop, Cit Dr Date Of Hearing : 06.02.2018 Date Of Pronouncement : 27.02.2018 Order Per N. K. Saini, Am: These Two Appeals By The Department Are Directed Against The Separate Orders Each Dated 25.04.2014 Of Ld. Cit(A)-Xii, New Delhi.

For Appellant: Sh. Shashi Tulsiyan, AdvFor Respondent: Smt. Shefali Swroop, CIT DR
Section 132Section 142(1)Section 143(3)Section 153CSection 68

…r Vs CIT, Punjab & Ors 93 ITR 244 (P&H) " Moti Lal and Ors. Vs Preventive Intelligence Officer, Central Excise and Customs Agra 80 ITR 418 (All) " Om Parkash Jindal Vs UOI 104 ITR 381 (P&H) " Auto Finance (P) Ltd. 300 ITR 83 (Del.) " Manish Maheshwari Vs ACIT 289 ITR 341 (SC) " Saraya Industries Ltd. Vs UOI 306 ITR 189 (Del.) " Sinhgad Technical Education Society Vs ACIT 140 TTJ 233 (Pune) " All Cargo Global Logistics Ltd. Vs DCIT 137 ITD 287 (Mum) " CIT Vs Chetan Das Lachman Das 254 CTR 392 (Del) " CIT Vs Anil Bhatia 211 Taxmann 453 (Del.) " CIT Vs Sophia Finance Ltd. 205 ITR 98 (Del.) " Divine Leasing and Finan…

DCIT, New Delhi vs. M/S. M.N. Securities Pvt. Ltd., New Delhi

In the result, the appeals of the department are dismissed

ITA 3832/DEL/2014[2005-06]Status: DisposedITAT Delhi27 Feb 2018AY 2005-06

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 3832/Del/2014 : Asstt. Year : 2005-06 Ita No. 3833/Del/2014 : Asstt. Year : 2006-07 Asstt. Commissioner Of Income Vs M/S M. N. Securities Pvt. Ltd., 8Th Floor, Statesman House, Tax, Central Circle-19, New Delhi Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadcm0102D Assessee By : Sh. Shashi Tulsiyan, Adv. Revenue By : Smt. Shefali Swroop, Cit Dr Date Of Hearing : 06.02.2018 Date Of Pronouncement : 27.02.2018 Order Per N. K. Saini, Am: These Two Appeals By The Department Are Directed Against The Separate Orders Each Dated 25.04.2014 Of Ld. Cit(A)-Xii, New Delhi.

For Appellant: Sh. Shashi Tulsiyan, AdvFor Respondent: Smt. Shefali Swroop, CIT DR
Section 132Section 142(1)Section 143(3)Section 153CSection 68

…r Vs CIT, Punjab & Ors 93 ITR 244 (P&H) " Moti Lal and Ors. Vs Preventive Intelligence Officer, Central Excise and Customs Agra 80 ITR 418 (All) " Om Parkash Jindal Vs UOI 104 ITR 381 (P&H) " Auto Finance (P) Ltd. 300 ITR 83 (Del.) " Manish Maheshwari Vs ACIT 289 ITR 341 (SC) " Saraya Industries Ltd. Vs UOI 306 ITR 189 (Del.) " Sinhgad Technical Education Society Vs ACIT 140 TTJ 233 (Pune) " All Cargo Global Logistics Ltd. Vs DCIT 137 ITD 287 (Mum) " CIT Vs Chetan Das Lachman Das 254 CTR 392 (Del) " CIT Vs Anil Bhatia 211 Taxmann 453 (Del.) " CIT Vs Sophia Finance Ltd. 205 ITR 98 (Del.) " Divine Leasing and Finan…

Asst.C.I.T., Bangalore vs. Sri. Srinivas Rao Hoskote, Bangalore

In the result, appeals of the Revenue are dismissed

ITA 1154/BANG/2015[2010-11]Status: DisposedITAT Bangalore21 Feb 2018AY 2010-11

Bench: Shri. Jason P. Boaz & Shri. Laliet Kumari.T.A Nos.1154 & 1155/Bang/2015 (Assessment Years : 2010-11 & 2011-12) Asst. Commissioner Of Income-Tax, Circle -2(3)(1), Bengaluru .. Appellant V. Shri. Srinivas Rao Hoskote, No.4/7, 3Rd Floor, Sidda Enclave Nehrunagar, 1St Main Road, Seshadripuram Bengaluru 560 020 .. Respondent Pan : Aaeph8477J Assessee By : Shri. V. Chandrashekar, Advocate Revenue By : Smt. Padmameenakshi, Jcit Heard On : 31.01.2018 Pronounced On : 21.02.2018 O R D E R Per Laliet Kumar:

For Appellant: Shri. V. Chandrashekar, AdvocateFor Respondent: Smt. Padmameenakshi, JCIT
Section 132Section 133ASection 139Section 143(3)Section 147Section 148Section 149Section 151Section 153Section 153A

…down under s. 153C has not been followed by the AO and, therefore, assessment has become invalid. We also observe that the CIT(A) was justified in following the ratio laid down by the Hon'ble Supreme Court in the case of Manish Maheshwari v. Asstt. CIT [2007] 289 ITR 341 / 159 Taxman 258 wherein it has been held that if the procedure laid down in s. 158BD is not followed, block assessment proceedings would be illegal. The CIT(A) has correctly observed that the provisions of s. 153C are exactly similar to the provisions of s. 158BD of the Act in block assessment proceedings. Thus, considering the entire facts and…

Krez Hotel & Realty Ltd, Mumbai vs. Jtcit (OSD) Cen Cir 39, Mumbai

In the result, appeal of the assessee is allowed

ITA 4577/MUM/2014[2006-07]Status: DisposedITAT Mumbai13 Feb 2018AY 2006-07

Bench: Shri D.T. Garasia & Shri Rajesh Kumar

For Appellant: S/Shri Hari RahejaFor Respondent: Shri R.P. Meean
Section 132Section 153Section 153ASection 153CSection 2(22)(e)Section 36(1)(iii)

…dition precedent for proceeding u/s.153-C of the Act in the same manner as the AO would do for proceeding u/s.158BD of the Act. The Hon’ble Tribunal in this regard referred to the decision of the Hon’ble Supreme Court in the case of Manish Maheshwari Vs. ACIT 289 ITR 341(SC) and have held that satisfaction that undisclosed income belongs to the person other than the one who is searched u/s.132 of the Act, has to be arrived at by the AO before proceeding to hand over seized document to the AO of the person who was not searched. We therefore hold, following the decision of the ITAT Delhi Bench referred to above, th…

Krez Hotel & Realty Ltd, Mumbai vs. Jtcit (OSD) Cen Cir 39, Mumbai

In the result, appeal of the assessee is allowed

ITA 4576/MUM/2014[2005-06]Status: DisposedITAT Mumbai13 Feb 2018AY 2005-06

Bench: Shri D.T. Garasia & Shri Rajesh Kumar

For Appellant: S/Shri Hari RahejaFor Respondent: Shri R.P. Meean
Section 132Section 153Section 153ASection 153CSection 2(22)(e)Section 36(1)(iii)

…dition precedent for proceeding u/s.153-C of the Act in the same manner as the AO would do for proceeding u/s.158BD of the Act. The Hon’ble Tribunal in this regard referred to the decision of the Hon’ble Supreme Court in the case of Manish Maheshwari Vs. ACIT 289 ITR 341(SC) and have held that satisfaction that undisclosed income belongs to the person other than the one who is searched u/s.132 of the Act, has to be arrived at by the AO before proceeding to hand over seized document to the AO of the person who was not searched. We therefore hold, following the decision of the ITAT Delhi Bench referred to above, th…

Krez Hotel & Realty Ltd, Mumbai vs. Jtcit (OSD) Cen Cir 39, Mumbai

In the result, appeal of the assessee is allowed

ITA 4575/MUM/2014[2004-05]Status: DisposedITAT Mumbai13 Feb 2018AY 2004-05

Bench: Shri D.T. Garasia & Shri Rajesh Kumar

For Appellant: S/Shri Hari RahejaFor Respondent: Shri R.P. Meean
Section 132Section 153Section 153ASection 153CSection 2(22)(e)Section 36(1)(iii)

…dition precedent for proceeding u/s.153-C of the Act in the same manner as the AO would do for proceeding u/s.158BD of the Act. The Hon’ble Tribunal in this regard referred to the decision of the Hon’ble Supreme Court in the case of Manish Maheshwari Vs. ACIT 289 ITR 341(SC) and have held that satisfaction that undisclosed income belongs to the person other than the one who is searched u/s.132 of the Act, has to be arrived at by the AO before proceeding to hand over seized document to the AO of the person who was not searched. We therefore hold, following the decision of the ITAT Delhi Bench referred to above, th…

Krez Hotel & Realty Ltd, Mumbai vs. Jtcit (OSD) Cen Cir 39, Mumbai

In the result, appeal of the assessee is allowed

ITA 4574/MUM/2014[2003-04]Status: DisposedITAT Mumbai13 Feb 2018AY 2003-04

Bench: Shri D.T. Garasia & Shri Rajesh Kumar

For Appellant: S/Shri Hari RahejaFor Respondent: Shri R.P. Meean
Section 132Section 153Section 153ASection 153CSection 2(22)(e)Section 36(1)(iii)

…dition precedent for proceeding u/s.153-C of the Act in the same manner as the AO would do for proceeding u/s.158BD of the Act. The Hon’ble Tribunal in this regard referred to the decision of the Hon’ble Supreme Court in the case of Manish Maheshwari Vs. ACIT 289 ITR 341(SC) and have held that satisfaction that undisclosed income belongs to the person other than the one who is searched u/s.132 of the Act, has to be arrived at by the AO before proceeding to hand over seized document to the AO of the person who was not searched. We therefore hold, following the decision of the ITAT Delhi Bench referred to above, th…

Deputy Commissioner of Income Tax, Bangalore vs. M/S Bharat Infra Tech (P)Ltd, Bangalore

In the result, the issues in the Cross Objections raised have become infructuous and dismissed as such

ITA 1442/BANG/2014[2010-11]Status: DisposedITAT Bangalore19 Jan 2018AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Lalit Kumar

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Smt. Vandana Sagar, CIT (DR)
Section 132Section 143Section 143(3)Section 153ASection 153CSection 40A(3)

…ssessment made on the Respondent / Cross Objector under section 143 [3] r.w.s. 153C is bad in law for want of requisite jurisdiction. Reliance is placed on the decision of the Hon'ble Apex Court in the case of Manish Maheshwari Vs. ACIT & Another, reported in 289 ITR 341. 4. Without Prejudice the Respondent / Cross Objector denies itself liable to be assessed over and above the total income returned by the Respondent / Cross Objector of Rs. 1,92,83,060/- under the facts and circumstances of the case. 5. Without prejudice to the right to seek waiver as per the parity of reasoning of the decision of the Hon'ble Ap…