N.K.Jewellers v. CIT, New Delhi

85 Taxmann.com 361Supreme Court of India2017#5841 most cited

What is N.K.Jewellers v. CIT, New Delhi authority for?

The reasons to believe or suspect for a search or seizure under section 132 or section 132A shall not be disclosed to any person, authority, or appellate tribunal, due to the insertion of Explanation 1 to section 132(1A) by the Finance Act, 2017, with retrospective effect.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2022.

Also referred to as

N.K. Jewellers v. CIT · section 132(1A) · section 132 · section 132A · reason to believe · reason to suspect · disclosure · search proceedings · Finance Act 2017 · amendment

Issues it is cited on

section 132(1)(a)section 132(2)section 153(a)(1)section 250(1)abatement of assessmentsection 153a proceedingsannual letting valuesection 52section 153(a)section 53aproject completion methodsection 158bd

Judgments citing N.K.Jewellers v. CIT, New Delhi

M/S. Trishul Buildtech & Infrastructures Pvt. Ltd., Bengaluru vs. The Deputy Commissioner of Income-Tax, Central Circle-2(2), Bengaluru

In the result, assessee’s appeals are partly allowed

ITA 109/BANG/2022[2018-19]Status: DisposedITAT Bangalore14 Nov 2022AY 2018-19

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri A. Shankar, Senior AdvocateFor Respondent: Shri Manjunath Karkihalli, D.R
Section 250

…ITA Nos.107 to 109/Bang/2022 M/s. Trishul Buildtech & Infrastructures Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.107 to 109/Bang/2022 Assessment Year: 2016-17 to 2018-19 M/s. Trishul Buildtech & Deputy Commissioner Infrastructures Pvt. Ltd. of Income-tax No.2/55/1, Outer Ring Road Central Circle-2(2) Opp. Lumbini Garen, Veeranna Bengaluru Vs. Palya Nagavara, Bengaluru 560 045 PAN NO : AADCT3672P APPELLANT RESPONDENT Appellant by : Shri A. Shankar, Senior Advocate Responde…

M/S. Trishul Buildtech & Infrastructures Pvt. Ltd., Bengaluru vs. The Deputy Commissioner of Income-Tax, Central Circle-2(2), Bengaluru

In the result, assessee’s appeals are partly allowed

ITA 108/BANG/2022[2017-18]Status: DisposedITAT Bangalore14 Nov 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri A. Shankar, Senior AdvocateFor Respondent: Shri Manjunath Karkihalli, D.R
Section 250

…ITA Nos.107 to 109/Bang/2022 M/s. Trishul Buildtech & Infrastructures Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.107 to 109/Bang/2022 Assessment Year: 2016-17 to 2018-19 M/s. Trishul Buildtech & Deputy Commissioner Infrastructures Pvt. Ltd. of Income-tax No.2/55/1, Outer Ring Road Central Circle-2(2) Opp. Lumbini Garen, Veeranna Bengaluru Vs. Palya Nagavara, Bengaluru 560 045 PAN NO : AADCT3672P APPELLANT RESPONDENT Appellant by : Shri A. Shankar, Senior Advocate Responde…

M/S. Trishul Buildtech & Infrastructures Pvt. Ltd., Bengaluru vs. The Deputy Commissioner of Income-Tax, Central Circle-2(2), Bengaluru

In the result, assessee’s appeals are partly allowed

ITA 107/BANG/2022[2016-17]Status: DisposedITAT Bangalore14 Nov 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri A. Shankar, Senior AdvocateFor Respondent: Shri Manjunath Karkihalli, D.R
Section 250

…ITA Nos.107 to 109/Bang/2022 M/s. Trishul Buildtech & Infrastructures Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA Nos.107 to 109/Bang/2022 Assessment Year: 2016-17 to 2018-19 M/s. Trishul Buildtech & Deputy Commissioner Infrastructures Pvt. Ltd. of Income-tax No.2/55/1, Outer Ring Road Central Circle-2(2) Opp. Lumbini Garen, Veeranna Bengaluru Vs. Palya Nagavara, Bengaluru 560 045 PAN NO : AADCT3672P APPELLANT RESPONDENT Appellant by : Shri A. Shankar, Senior Advocate Responde…

Smt. Asha Chhabra, Bathinda vs. Income Tax Officer, Ward - 1(1), Bathinda

In the result, the ground no

ITA 695/ASR/2017[2013-14]Status: DisposedITAT Amritsar26 Sept 2022AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 131Section 133ASection 143(3)Section 147Section 148Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.695/Asr/2017 Assessment Year: 2013-14 Smt. Asha Chhabra, C/o M/s Vs. ITO-Ward 1(1), Chhabra Resorts, Opposite Bathinda. Sports Stadium, Bathinda. [PAN: AJPPC5593G] (Respondent) (Appellant) Appellant by Sh. P.N. Arora, Adv. Respondent by Ms. Amanpreet Kaur, Sr.DR Date of Hearing 20.09.2022 Date of Pronouncement 26.09.2022 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee is filed against the order of the ld. Commissioner of Income Ta…

Mr. B.Nagendra, Bellary vs. Deputy Commissioner of Income Tax, Bangalore

In the result, both the appeals by the assessee are partly allowed

ITA 1946/BANG/2016[2011-12]Status: DisposedITAT Bangalore17 Mar 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri G.S. Prashant, CAFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 132Section 132(1)(a)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 1945 & 1946/Bang/2016 Assessment years : 2010-11 & 2011-12 Mr. B. Nagendra, Vs. The Deputy Commissioner 1st Cross, Nehru Colony, of Income Tax, Near Railway Track, Circle 2(3), Bellary. Bellary. PAN: ADKPN 9671M APPELLANT RESPONDENT Appellant by : Shri G.S. Prashant, CA Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 10.03.2022 Date of Pronouncement : 17.03.2022 O R D E R Per Chandra Poojari, Accountant Member These t…

Mr. B.Nagendra, Belgium vs. Deputy Commissioner of Income Tax, Bangalore

In the result, both the appeals by the assessee are partly allowed

ITA 1945/BANG/2016[2010-11]Status: DisposedITAT Bangalore17 Mar 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri G.S. Prashant, CAFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 132Section 132(1)(a)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 1945 & 1946/Bang/2016 Assessment years : 2010-11 & 2011-12 Mr. B. Nagendra, Vs. The Deputy Commissioner 1st Cross, Nehru Colony, of Income Tax, Near Railway Track, Circle 2(3), Bellary. Bellary. PAN: ADKPN 9671M APPELLANT RESPONDENT Appellant by : Shri G.S. Prashant, CA Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 10.03.2022 Date of Pronouncement : 17.03.2022 O R D E R Per Chandra Poojari, Accountant Member These t…

M/S. Sri Devaraj Urs Educational Trust for Backward Classes (Regd), Kolar vs. Assistant Commissioner of Income Tax, Central Circle- 1(4), Bangalore

ITA 506/BANG/2020[2016-17]Status: DisposedITAT Bangalore16 Aug 2021AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramaniam, CAFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 11Section 11(1)(a)Section 12ASection 132Section 143(1)Section 153ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.500 to 506/Bang/2020 Assessment years : 2010-11 to 2016-17 Sri Devaraj Urs Educational Trust Vs. The Assistant Commissioner for Backward Classes (Regd.), of Income Tax, No.1, Tamaka, Central Circle 1(4), Kolar – 563 101. Bengaluru. PAN: AAATS 5344P APPELLANT RESPONDENT Appellant by : Shri S. Ramasubramaniam, CA Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 16.07.2021 Date of Pronouncement : 16.08.2021 O R D E R Per Chandr…

M/S. Sri Devaraj Urs Educational Trust for Backward Classes (Regd), Kolar vs. Assistant Commissioner of Income Tax, Central Circle- 1(4), Bangalore

ITA 505/BANG/2020[2015-16]Status: DisposedITAT Bangalore16 Aug 2021AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramaniam, CAFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 11Section 11(1)(a)Section 12ASection 132Section 143(1)Section 153ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.500 to 506/Bang/2020 Assessment years : 2010-11 to 2016-17 Sri Devaraj Urs Educational Trust Vs. The Assistant Commissioner for Backward Classes (Regd.), of Income Tax, No.1, Tamaka, Central Circle 1(4), Kolar – 563 101. Bengaluru. PAN: AAATS 5344P APPELLANT RESPONDENT Appellant by : Shri S. Ramasubramaniam, CA Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 16.07.2021 Date of Pronouncement : 16.08.2021 O R D E R Per Chandr…

M/S. Sri Devaraj Urs Educational Trust for Backward Classes (Regd), Kolar vs. Assistant Commissioner of Income Tax, Central Circle- 1(4), Bangalore

ITA 504/BANG/2020[2014-15]Status: DisposedITAT Bangalore16 Aug 2021AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramaniam, CAFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 11Section 11(1)(a)Section 12ASection 132Section 143(1)Section 153ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.500 to 506/Bang/2020 Assessment years : 2010-11 to 2016-17 Sri Devaraj Urs Educational Trust Vs. The Assistant Commissioner for Backward Classes (Regd.), of Income Tax, No.1, Tamaka, Central Circle 1(4), Kolar – 563 101. Bengaluru. PAN: AAATS 5344P APPELLANT RESPONDENT Appellant by : Shri S. Ramasubramaniam, CA Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 16.07.2021 Date of Pronouncement : 16.08.2021 O R D E R Per Chandr…

M/S. Sri Devaraj Urs Educational Trust for Backward Classes (Regd), Kolar vs. Assistant Commissioner of Income Tax, Central Circle- 1(4), Bangalore

ITA 503/BANG/2020[2013-14]Status: DisposedITAT Bangalore16 Aug 2021AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramaniam, CAFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 11Section 11(1)(a)Section 12ASection 132Section 143(1)Section 153ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.500 to 506/Bang/2020 Assessment years : 2010-11 to 2016-17 Sri Devaraj Urs Educational Trust Vs. The Assistant Commissioner for Backward Classes (Regd.), of Income Tax, No.1, Tamaka, Central Circle 1(4), Kolar – 563 101. Bengaluru. PAN: AAATS 5344P APPELLANT RESPONDENT Appellant by : Shri S. Ramasubramaniam, CA Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 16.07.2021 Date of Pronouncement : 16.08.2021 O R D E R Per Chandr…

M/S. Sri Devaraj Urs Educational Trust for Backward Classes (Regd), Kolar vs. Assistant Commissioner of Income Tax, Central Circle- 1(4), Bangalore

ITA 502/BANG/2020[2012-13]Status: DisposedITAT Bangalore16 Aug 2021AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramaniam, CAFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 11Section 11(1)(a)Section 12ASection 132Section 143(1)Section 153ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.500 to 506/Bang/2020 Assessment years : 2010-11 to 2016-17 Sri Devaraj Urs Educational Trust Vs. The Assistant Commissioner for Backward Classes (Regd.), of Income Tax, No.1, Tamaka, Central Circle 1(4), Kolar – 563 101. Bengaluru. PAN: AAATS 5344P APPELLANT RESPONDENT Appellant by : Shri S. Ramasubramaniam, CA Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 16.07.2021 Date of Pronouncement : 16.08.2021 O R D E R Per Chandr…

M/S. Sri Devaraj Urs Educational Trust for Backward Classes (Regd), Kolar vs. Assistant Commissioner of Income Tax, Central Circle- 1(4), Bangalore

ITA 501/BANG/2020[2011-12]Status: DisposedITAT Bangalore16 Aug 2021AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramaniam, CAFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 11Section 11(1)(a)Section 12ASection 132Section 143(1)Section 153ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.500 to 506/Bang/2020 Assessment years : 2010-11 to 2016-17 Sri Devaraj Urs Educational Trust Vs. The Assistant Commissioner for Backward Classes (Regd.), of Income Tax, No.1, Tamaka, Central Circle 1(4), Kolar – 563 101. Bengaluru. PAN: AAATS 5344P APPELLANT RESPONDENT Appellant by : Shri S. Ramasubramaniam, CA Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 16.07.2021 Date of Pronouncement : 16.08.2021 O R D E R Per Chandr…

M/S. Sri Devaraj Urs Educational Trust for Backward Classes (Regd), Kolar vs. Assistant Commissioner of Income Tax, Central Circle- 1(4), Bangalore

ITA 500/BANG/2020[2010-11]Status: DisposedITAT Bangalore16 Aug 2021AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri S. Ramasubramaniam, CAFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 11Section 11(1)(a)Section 12ASection 132Section 143(1)Section 153ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.500 to 506/Bang/2020 Assessment years : 2010-11 to 2016-17 Sri Devaraj Urs Educational Trust Vs. The Assistant Commissioner for Backward Classes (Regd.), of Income Tax, No.1, Tamaka, Central Circle 1(4), Kolar – 563 101. Bengaluru. PAN: AAATS 5344P APPELLANT RESPONDENT Appellant by : Shri S. Ramasubramaniam, CA Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 16.07.2021 Date of Pronouncement : 16.08.2021 O R D E R Per Chandr…

M/S Rajesh Exports Limited, Bangalore vs. The Assistant Commissioner of Income Tax Central Circle-1(2), Bangalore

In the result, all these seven appeals are partly allowed in the terms indicated above

ITA 176/BANG/2018[2014-15]Status: DisposedITAT Bangalore27 Nov 2018AY 2014-15

Bench: Shri Sunil Kumar Yadav & Shri A. K. Garodia

For Appellant: Shri. Rajesh Mehta, Director
Section 10Section 10ASection 132(1)Section 153Section 153ASection 1O

…sed in A. Ys. 2008 – 09 to 2013 – 14. In this regard, various submissions are made by both sides. As per the learned DR of the revenue, reliance has been placed on a judgment of Hon’ble apex court rendered in the case of N. K. Jewellers vs. CIT as reported in 85 Taxmann.com 361 and it is submitted that in this case, it was held that in view of the amendments made in section 132 by Finance Act, 2017, the reason to believe or reason to suspect as the case may be, shall not be disclosed to any person or authority or Appellate Tribunal as recorded by the Income Tax Authority u/s 132. Reliance was also placed on a jud…

M/S Rajesh Exports Limited, Bangalore vs. The Assistant Commissioner of Income Tax Central Circle-1(2), Bangalore

In the result, all these seven appeals are partly allowed in the terms indicated above

ITA 175/BANG/2018[2013-14]Status: DisposedITAT Bangalore27 Nov 2018AY 2013-14

Bench: Shri Sunil Kumar Yadav & Shri A. K. Garodia

For Appellant: Shri. Rajesh Mehta, Director
Section 10Section 10ASection 132(1)Section 153Section 153ASection 1O

…sed in A. Ys. 2008 – 09 to 2013 – 14. In this regard, various submissions are made by both sides. As per the learned DR of the revenue, reliance has been placed on a judgment of Hon’ble apex court rendered in the case of N. K. Jewellers vs. CIT as reported in 85 Taxmann.com 361 and it is submitted that in this case, it was held that in view of the amendments made in section 132 by Finance Act, 2017, the reason to believe or reason to suspect as the case may be, shall not be disclosed to any person or authority or Appellate Tribunal as recorded by the Income Tax Authority u/s 132. Reliance was also placed on a jud…

M/S Rajesh Exports Limited, Bangalore vs. The Assistant Commissioner of Income Tax Central Circle-1(2), Bangalore

In the result, all these seven appeals are partly allowed in the terms indicated above

ITA 174/BANG/2018[2012-13]Status: DisposedITAT Bangalore27 Nov 2018AY 2012-13

Bench: Shri Sunil Kumar Yadav & Shri A. K. Garodia

For Appellant: Shri. Rajesh Mehta, Director
Section 10Section 10ASection 132(1)Section 153Section 153ASection 1O

…sed in A. Ys. 2008 – 09 to 2013 – 14. In this regard, various submissions are made by both sides. As per the learned DR of the revenue, reliance has been placed on a judgment of Hon’ble apex court rendered in the case of N. K. Jewellers vs. CIT as reported in 85 Taxmann.com 361 and it is submitted that in this case, it was held that in view of the amendments made in section 132 by Finance Act, 2017, the reason to believe or reason to suspect as the case may be, shall not be disclosed to any person or authority or Appellate Tribunal as recorded by the Income Tax Authority u/s 132. Reliance was also placed on a jud…

M/S. Rajesh Exports Limited, Bengaluru vs. The Assistant Commissioner of Income Tax, Central Circle - 1(2), Bengaluru

In the result, all these seven appeals are partly allowed in the terms indicated above

ITA 931/BANG/2017[2008 - 09]Status: DisposedITAT Bangalore27 Nov 2018

Bench: Shri Sunil Kumar Yadav & Shri A. K. Garodia

For Appellant: Shri. Rajesh Mehta, Director
Section 10Section 10ASection 132(1)Section 153Section 153ASection 1O

…sed in A. Ys. 2008 – 09 to 2013 – 14. In this regard, various submissions are made by both sides. As per the learned DR of the revenue, reliance has been placed on a judgment of Hon’ble apex court rendered in the case of N. K. Jewellers vs. CIT as reported in 85 Taxmann.com 361 and it is submitted that in this case, it was held that in view of the amendments made in section 132 by Finance Act, 2017, the reason to believe or reason to suspect as the case may be, shall not be disclosed to any person or authority or Appellate Tribunal as recorded by the Income Tax Authority u/s 132. Reliance was also placed on a jud…

M/S Rajesh Exports Limited, Bangalore vs. The Assistant Commissioner of Income Tax Central Circle-1(2), Bangalore

In the result, all these seven appeals are partly allowed in the terms indicated above

ITA 930/BANG/2017[2011-12]Status: DisposedITAT Bangalore27 Nov 2018AY 2011-12

Bench: Shri Sunil Kumar Yadav & Shri A. K. Garodia

For Appellant: Shri. Rajesh Mehta, Director
Section 10Section 10ASection 132(1)Section 153Section 153ASection 1O

…sed in A. Ys. 2008 – 09 to 2013 – 14. In this regard, various submissions are made by both sides. As per the learned DR of the revenue, reliance has been placed on a judgment of Hon’ble apex court rendered in the case of N. K. Jewellers vs. CIT as reported in 85 Taxmann.com 361 and it is submitted that in this case, it was held that in view of the amendments made in section 132 by Finance Act, 2017, the reason to believe or reason to suspect as the case may be, shall not be disclosed to any person or authority or Appellate Tribunal as recorded by the Income Tax Authority u/s 132. Reliance was also placed on a jud…

M/S Rajesh Exports Limited, Bangalore vs. The Assistant Commissioner of Income Tax Central Circle-1(2), Bangalore

In the result, all these seven appeals are partly allowed in the terms indicated above

ITA 929/BANG/2017[2010-11]Status: DisposedITAT Bangalore27 Nov 2018AY 2010-11

Bench: Shri Sunil Kumar Yadav & Shri A. K. Garodia

For Appellant: Shri. Rajesh Mehta, Director
Section 10Section 10ASection 132(1)Section 153Section 153ASection 1O

…sed in A. Ys. 2008 – 09 to 2013 – 14. In this regard, various submissions are made by both sides. As per the learned DR of the revenue, reliance has been placed on a judgment of Hon’ble apex court rendered in the case of N. K. Jewellers vs. CIT as reported in 85 Taxmann.com 361 and it is submitted that in this case, it was held that in view of the amendments made in section 132 by Finance Act, 2017, the reason to believe or reason to suspect as the case may be, shall not be disclosed to any person or authority or Appellate Tribunal as recorded by the Income Tax Authority u/s 132. Reliance was also placed on a jud…

M/S Rajesh Exports Limited, Bangalore vs. The Assistant Commissioner of Income Tax Central Circle-1(2), Bangalore

In the result, all these seven appeals are partly allowed in the terms indicated above

ITA 928/BANG/2017[2009-10]Status: DisposedITAT Bangalore27 Nov 2018AY 2009-10

Bench: Shri Sunil Kumar Yadav & Shri A. K. Garodia

For Appellant: Shri. Rajesh Mehta, Director
Section 10Section 10ASection 132(1)Section 153Section 153ASection 1O

…sed in A. Ys. 2008 – 09 to 2013 – 14. In this regard, various submissions are made by both sides. As per the learned DR of the revenue, reliance has been placed on a judgment of Hon’ble apex court rendered in the case of N. K. Jewellers vs. CIT as reported in 85 Taxmann.com 361 and it is submitted that in this case, it was held that in view of the amendments made in section 132 by Finance Act, 2017, the reason to believe or reason to suspect as the case may be, shall not be disclosed to any person or authority or Appellate Tribunal as recorded by the Income Tax Authority u/s 132. Reliance was also placed on a jud…

N.K.Jewellers v. CIT, New Delhi (85 Taxmann.com 361) — Cited in 20 Judgments | BharatTax