Nagarjuna Construction Co. Ltd. v. Dy. CIT

23 Taxmann.com 239Income Tax Appellate Tribunal2012#2305 most cited

What is Nagarjuna Construction Co. Ltd. v. Dy. CIT authority for?

Additions cannot be made solely based on unsigned note books or loose slips seized during a search without corroborative material or an established nexus to the accrual or receipt of income, as such documents lack independent evidentiary value.

50

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Also referred to as

Nagarjuna Construction Co. Ltd. v. Dy. CIT · section 132 · section 292C · unsigned note books · loose slips · seized material · evidentiary value · corroborative evidence · search assessment · additions · dumb documents

Also reported as

52 SOT 178

Sections most often in play

Section 132(4)Section 132(4A)Section 292CSection 132Section 143(3)Section 153ASection 153CSection 115BBE

Issues it is cited on

voluntary admissionsection 23(3)arbitrary and capricioussection 132(4a)(i)section 181section 292c(1)(i)section 132(1)(a)hundi transactionsection 158b(b)section 292c(1)section 158bb(1)section 114(e)

Judgments citing Nagarjuna Construction Co. Ltd. v. Dy. CIT

Sri Prakash Bhajandas Talreja, Bengaluru vs. Deputy Commissioner of Income-Tax, Central Circle-1(3), Bengaluru

In the result, ITA Nos.1061, 1062, 1063, 1065 & 1066/Bang/2023 are partly allowed and ITA No

ITA 1062/BANG/2023[2015-16]Status: DisposedITAT Bangalore22 Mar 2024AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillaiita Nos.1061 To 1066/Bang/2023 Assessment Years: 2014-15, 2015-16, 2016-17, 2016-17, 2017-18 & 2018-19 Sri Prakash Bhajandas Talreja No.402, 4Th Floor, Embassy Centre No.11, Crescent Road Dcit Bengaluru 560 001 Vs. Central Circle-1(3) Karnataka Bengaluru Pan No : Abkpt1011B Assessee Respondent Assessee By : Shri V. Srinivasan, A.R. Respondent By : Shri G. Manoj Kumar, D.R. Date Of Hearing : 01.02.2024 Date Of Pronouncement : 22.03.2024 O R D E R Per Chandra Poojari: The Appeals In Ita Nos.1061, 1062, 1063, 1065 & 1066/Bang/2023 Are Emanated From The Common Order Of Cit(A) Central Circle, Bengaluru For The Assessment Years 2014-15 To 2018-19 Dated 16.11.2023. Ita No.1064/Bang/2023 Is Emanated From The Order Of Cit(A) Dated 11.8.2023 For The Assessment Year 2016-17 With Regard To Levy Of Penalty U/S 271Aab Of The Income Tax Act, 1961 (In Short “The Act”). Since The Issue In All These Appeals Is Common In Nature, These Are Clubbed Together, Heard Together & Disposed Of By This Common Order For The Sake Of Convenience. 2. First, We Will Take Up Ita Nos.1061, 1062, 1063, 1065 & 1066/Bang/2023 For Adjudication. The Common Ground In All These Appeals Except Change In Figures, Which Reads As Under:

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Shri G. Manoj Kumar, D.R
Section 153CSection 271ASection 69

…ITA Nos.1061 to 1066/Bang/2023 Sri Prakash Bhajandas Talreja, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1061 to 1066/Bang/2023 Assessment Years: 2014-15, 2015-16, 2016-17, 2016-17, 2017-18 & 2018-19 Sri Prakash Bhajandas Talreja No.402, 4th Floor, Embassy Centre No.11, Crescent Road DCIT Bengaluru 560 001 Vs. Central Circle-1(3) Karnataka Bengaluru PAN NO : ABKPT1011B ASSESSEE RESPONDENT Assessee by : Shri V. Srinivasan, A.R. Respondent by : Shri G. Manoj Kumar, D.R. Date of Hearing : 01.02.…

Sri Prakash Bhajandas Talreja, Bengaluru vs. Deputy Commissioner of Income-Tax, Central Circle-1(3), Bengaluru

In the result, ITA Nos.1061, 1062, 1063, 1065 & 1066/Bang/2023 are partly allowed and ITA No

ITA 1061/BANG/2023[2014-15]Status: DisposedITAT Bangalore22 Mar 2024AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillaiita Nos.1061 To 1066/Bang/2023 Assessment Years: 2014-15, 2015-16, 2016-17, 2016-17, 2017-18 & 2018-19 Sri Prakash Bhajandas Talreja No.402, 4Th Floor, Embassy Centre No.11, Crescent Road Dcit Bengaluru 560 001 Vs. Central Circle-1(3) Karnataka Bengaluru Pan No : Abkpt1011B Assessee Respondent Assessee By : Shri V. Srinivasan, A.R. Respondent By : Shri G. Manoj Kumar, D.R. Date Of Hearing : 01.02.2024 Date Of Pronouncement : 22.03.2024 O R D E R Per Chandra Poojari: The Appeals In Ita Nos.1061, 1062, 1063, 1065 & 1066/Bang/2023 Are Emanated From The Common Order Of Cit(A) Central Circle, Bengaluru For The Assessment Years 2014-15 To 2018-19 Dated 16.11.2023. Ita No.1064/Bang/2023 Is Emanated From The Order Of Cit(A) Dated 11.8.2023 For The Assessment Year 2016-17 With Regard To Levy Of Penalty U/S 271Aab Of The Income Tax Act, 1961 (In Short “The Act”). Since The Issue In All These Appeals Is Common In Nature, These Are Clubbed Together, Heard Together & Disposed Of By This Common Order For The Sake Of Convenience. 2. First, We Will Take Up Ita Nos.1061, 1062, 1063, 1065 & 1066/Bang/2023 For Adjudication. The Common Ground In All These Appeals Except Change In Figures, Which Reads As Under:

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Shri G. Manoj Kumar, D.R
Section 153CSection 271ASection 69

…ITA Nos.1061 to 1066/Bang/2023 Sri Prakash Bhajandas Talreja, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1061 to 1066/Bang/2023 Assessment Years: 2014-15, 2015-16, 2016-17, 2016-17, 2017-18 & 2018-19 Sri Prakash Bhajandas Talreja No.402, 4th Floor, Embassy Centre No.11, Crescent Road DCIT Bengaluru 560 001 Vs. Central Circle-1(3) Karnataka Bengaluru PAN NO : ABKPT1011B ASSESSEE RESPONDENT Assessee by : Shri V. Srinivasan, A.R. Respondent by : Shri G. Manoj Kumar, D.R. Date of Hearing : 01.02.…

Cci Logistics Limited, Kolkata vs. D.C.I.T., CC-1(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 593/KOL/2022[2014-2015]Status: DisposedITAT Kolkata26 Jul 2023AY 2014-2015

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 132Section 143(3)Section 153A

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “ C” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. No. 593/Kol/2022 Assessment Year : 2014-15 CCI Logistics Limited Vs. DCIT, CC-1(3), Kolkata (PAN: AACCC 5289 J) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 25.07.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Miraj D Shah, A.R "नधा"0रती क% ओर से For the Respondent/ Shri Vijay Kumar, Addl. CIT,…

M/S. Srinivas Institute of Medical Science and Research Centre, Mangalroe vs. The Principal Commissioner of Income Tax (Central), Bengaluru

In the result, the appeal filed by the assessee is allowed

ITA 533/BANG/2022[N/A]Status: DisposedITAT Bangalore30 Dec 2022

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: N.A.

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Dr. G. Manoj Kumar, D.R
Section 10Section 11Section 12ASection 269S

…ITA No.533/Bang/2022 M/s. Srinivas Institute of Medical Science and Research Centre, Mangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: N.A. M/s. Srinivas Institute of Medical Science and Research Centre, 13-2-115, Hotel Srinivas Building Vs. The Principal CIT (Central) GHS Road Bengaluru Mangalore 575 001 PAN NO : AAJTS9362G APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, A.R. Respondent by : Dr. G. Manoj Kumar, D.R. Date of Hearing : 26.10.2022 Date of Pronouncement : 30.12.20…

M/S. Devaraj Urs Educational Trust for Backward Classes (Regd), Kolar vs. Principal Commissioner of Income Tax (Central), Bangalore

In the result, appeal filed by the assessee is allowed

ITA 155/BANG/2022[2020-21]Status: DisposedITAT Bangalore08 Jun 2022AY 2020-21

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: Na

For Appellant: Sri Ramasubramaniyan, A.RFor Respondent: Sri Pradeep Kumar, D.R
Section 11Section 12ASection 132Section 143(2)Section 143(3)Section 153A

…ITA No.155/Bang/2022 M/s. Devaraj Urs Educational Trust For Backward Classes (Regd), Kolar IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: NA M/s. Devaraj Urs Educational Trust for Backward Classes (Regd) No.1, Tamaka Vs. Principal CIT (Central) Kolar 563 103 Bangalore PAN NO : AAATS5344P APPELLANT RESPONDENT Assesseeby : Sri Ramasubramaniyan, A.R. Respondent by : Sri Pradeep Kumar, D.R. Date of Hearing : 19.04.2022 Date of Pronouncement : 08.06.2022 O R D E R PER CHANDRA POOJARI, ACCOUNTANT…

The ACIT, Central Circle-1(2)., Ahmedabad vs. Pawan Satynarayan Jalan, Ahmedabad

In the result appeal of the Revenue is partly allowed

ITA 204/AHD/2021[2019-20]Status: DisposedITAT Ahmedabad27 Apr 2022AY 2019-20

Bench: Shri Waseem Ahmed & Ms Madhumita Roy

For Appellant: Shri Chetan Agarwal, A.R
Section 132Section 132(1)Section 153ASection 153BSection 153CSection 158B

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND Ms MADHUMITA ROY, JUDICIAL MEMBER Sr. Asstt. Name of Name of ITA/IT(SS)A No. Year Appellant Respondent Pawan Satyanarain Jalan, 275, New Cloth Market, A.C.I.T., IT(SS)A Outside Raipur gate, Circle-1(2), 1. No.134/Ahd/2021 2018-19 Raipur, Ahmedabad Ahmedabad- 380002. PAN:AAVPJ9612Q Pawan Satyanarain Jalan, 275, New Cloth Market, Outside Raipur A.C.I.T., ITA No. 2019-20 gate, Raipur, Circle-1(2), 2. 182/Ahd/2021 Ahmedabad-…

Pawan Satynarayan Jalan, Ahmedabad vs. The ACIT, Central Circle-1(2)., Ahmedabad

In the result appeal of the Revenue is partly allowed

ITA 182/AHD/2021[2019-20]Status: DisposedITAT Ahmedabad27 Apr 2022AY 2019-20

Bench: Shri Waseem Ahmed & Ms Madhumita Roy

For Appellant: Shri Chetan Agarwal, A.R
Section 132Section 132(1)Section 153ASection 153BSection 153CSection 158B

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND Ms MADHUMITA ROY, JUDICIAL MEMBER Sr. Asstt. Name of Name of ITA/IT(SS)A No. Year Appellant Respondent Pawan Satyanarain Jalan, 275, New Cloth Market, A.C.I.T., IT(SS)A Outside Raipur gate, Circle-1(2), 1. No.134/Ahd/2021 2018-19 Raipur, Ahmedabad Ahmedabad- 380002. PAN:AAVPJ9612Q Pawan Satyanarain Jalan, 275, New Cloth Market, Outside Raipur A.C.I.T., ITA No. 2019-20 gate, Raipur, Circle-1(2), 2. 182/Ahd/2021 Ahmedabad-…

ITO, Ward-1(4), Visakhapatnam vs. Sri Padmavathi Real Estate Consultancies, Visakhaptnam

ITA 32/VIZ/2018[2012-13]Status: DisposedITAT Visakhapatnam13 Feb 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.31 & 32/Viz/2018 (निर्धारण वर्ा/ Assessment Year: 2011-12 & 2012-13) Income Tax Officer Vs. Sri Padmavathi Real Estate Ward-1(4) Consultancies Visakhapatnam D.No.10-27-14/A, Kailasmetta Waltair Uplands Visakhapatnam [Pan :Aaifs3523N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.16 & 17/Viz/2018 Arising Out Of I.T.A.No.31 & 32/Viz/2018 (निर्धारण वर्ा/ Assessment Year: 2011-12 & 2012-13) Sri Padmavathi Real Estate Vs. Income Tax Officer Consultancies Ward-1(4) D.No.10-27-14/A, Kailasmetta Visakhapatnam Waltair Uplands Visakhapatnam [Pan :Aaifs3523N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 30.01.2019 घोर्णध की तधरीख/Date Of Pronouncement : 13 .02.2019

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT DR
Section 133ASection 143(1)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.31 & 32/Viz/2018 (निर्धारण वर्ा/ Assessment Year: 2011-12 & 2012-13) Income Tax Officer Vs. Sri Padmavathi Real Estate Ward-1(4) Consultancies Visakhapatnam D.No.10-27-14/A, Kailasmetta Waltair Uplands Visakhapatnam [PAN :AAIFS3523N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.16 & 17/V…

ITO, Ward-1(4), Visakhapatnam vs. Sri Padmavathi Real Estate Consultancies, Visakhapatnam

ITA 31/VIZ/2018[2011-12]Status: DisposedITAT Visakhapatnam13 Feb 2019AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.31 & 32/Viz/2018 (निर्धारण वर्ा/ Assessment Year: 2011-12 & 2012-13) Income Tax Officer Vs. Sri Padmavathi Real Estate Ward-1(4) Consultancies Visakhapatnam D.No.10-27-14/A, Kailasmetta Waltair Uplands Visakhapatnam [Pan :Aaifs3523N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.16 & 17/Viz/2018 Arising Out Of I.T.A.No.31 & 32/Viz/2018 (निर्धारण वर्ा/ Assessment Year: 2011-12 & 2012-13) Sri Padmavathi Real Estate Vs. Income Tax Officer Consultancies Ward-1(4) D.No.10-27-14/A, Kailasmetta Visakhapatnam Waltair Uplands Visakhapatnam [Pan :Aaifs3523N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 30.01.2019 घोर्णध की तधरीख/Date Of Pronouncement : 13 .02.2019

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT DR
Section 133ASection 143(1)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.31 & 32/Viz/2018 (निर्धारण वर्ा/ Assessment Year: 2011-12 & 2012-13) Income Tax Officer Vs. Sri Padmavathi Real Estate Ward-1(4) Consultancies Visakhapatnam D.No.10-27-14/A, Kailasmetta Waltair Uplands Visakhapatnam [PAN :AAIFS3523N] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.16 & 17/V…

The Dy. CIT- 2(1), Raipur (Cg) vs. M/S. Arya Energy Ltd., Raipur (Cg)

In the result, appeal filed by the revenue for assessment year 2011-

ITA 139/BIL/2014[2011-12]Status: DisposedITAT Raipur25 May 2018AY 2011-12

Bench: Shri N.K. Billaiya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2011-12 The Dy. Commissioner Of M/S Arya Energy Ltd., Income-Tax-2(1), C/O Avinash Builders, Central Revenue Building, Avinash House, Civil Lines, Vs. Near Anupam Garden, Raipur (C.G.) G.B. Road, Raipur (C.G.) Pan: Aagca2002F (Appellant) (Respondent) Revenue By : Shri P.K. Mishra (Dr) Assessee By : Shri Abhishek Jain (Ar) Date Of Hearing: 07/03/2018 Date Of Pronouncement: 25/05/2018

For Appellant: Shri Abhishek Jain (AR)For Respondent: Shri P.K. Mishra (DR)
Section 132Section 143Section 153(1)(b)Section 2Section 69C

…Ltd. (2010) 329 ITR 1 (Guj), CIT vs Anil Bhalla (2010) 322 ITR 191 (Del) CIT vs. Maulik Kumar K. Shah (2008) 307 ITR 137 (Guj), Commissioner of Income Tax Vs. Atam Valves (P) Ltd. (2009) 184 Taxman 6 (P&H) Nagarjuna Construction Co. Ltd. Vs. Deputy CIT (2012) 52 SOT 178 (Hyderabad) (URO), Amar Natvarlal Vs. ACIT (1197) 57 TTJ (Ahd) 454: 60 ITD 560 and Nishant Construction Pvt. Ltd. vs ACIT, ITA No 1505/Ahd/2015 by the Ho’ble High Courts and the Tribunal, there is no merit in the appeal of the revenue. 6. We have heard the rival submissions of the parties and also gone through the relevant material on the record i…