PCIT v. Anand Kumar Jain

432 ITR 384High Court2021#535 most cited

What is PCIT v. Anand Kumar Jain authority for?

A statement recorded under Section 132(4) from a third party, lacking corroborative evidence, does not constitute sufficient incriminating material to assume jurisdiction or make additions in an assessment under Section 153A or 153C.

180

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2021 to 2026.

Also referred to as

PCIT v. Anand Kumar Jain · Section 153C · Section 153A · Section 132(4) statement · third-party statement · corroborative evidence · incriminating material · search assessment · accommodation entries · jurisdiction 153C

Also reported as

2021 SCC OnLine DEL 317499 Taxmann.com 426

Sections most often in play

Section 143(3)Section 153ASection 153CSection 132(4)Section 132Section 68Section 143(2)Section 147
Read the full judgment

Issues it is cited on

section 158bb(1)section 158b(b)section 10(26)retraction of statementsection 158bbstatement under section 132(4)section 127(2)section 153(a)section 158bcretracted statementsection 132(4)section 158

Judgments citing PCIT v. Anand Kumar Jain

ACIT, Central Circle, Ghaziabad vs. Jaipal Singh Sharma Trust, Ghaziabad

In the result, the appeal of the assessees is allowed and the appeals of the Revenue are dismissed

ITA 2126/DEL/2022[2016-17]Status: DisposedITAT Delhi16 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Rajiv Khandelwal, CA &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 115BSection 234ASection 271ASection 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1842/Del/2022 : Asstt. Year : 2019-20 Ankit Sharma, Vs DCIT, KA-5, Kavi Nagar, Central Circle, Ghaziabad-201001 Ghaziabad (APPELLANT) (RESPONDENT) PAN No. CWCPS4668A ITA No. 2125/Del/2022 : Asstt. Year : 2016-17 ACIT, Vs Ankit Sharma, Central Circle, KA-5, Kavi Nagar, Ghaziabad-201002 Ghaziabad-201001 (APPELLANT) (RESPONDENT) PAN No. CWCPS4668A ITA No. 2124/Del/2022 : Asstt. Year : 2016-17 ACIT, Vs Smt. Nidhi Sharma, Central Circle, 17/32, Shakti Nagar, Ghaziabad New…

Ait, Central Circle, Ghaziabad vs. Ankit Sharma, Ghaziabad

In the result, the appeal of the assessees is allowed and the appeals of the Revenue are dismissed

ITA 2125/DEL/2022[2016-17]Status: DisposedITAT Delhi16 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Rajiv Khandelwal, CA &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 115BSection 234ASection 271ASection 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1842/Del/2022 : Asstt. Year : 2019-20 Ankit Sharma, Vs DCIT, KA-5, Kavi Nagar, Central Circle, Ghaziabad-201001 Ghaziabad (APPELLANT) (RESPONDENT) PAN No. CWCPS4668A ITA No. 2125/Del/2022 : Asstt. Year : 2016-17 ACIT, Vs Ankit Sharma, Central Circle, KA-5, Kavi Nagar, Ghaziabad-201002 Ghaziabad-201001 (APPELLANT) (RESPONDENT) PAN No. CWCPS4668A ITA No. 2124/Del/2022 : Asstt. Year : 2016-17 ACIT, Vs Smt. Nidhi Sharma, Central Circle, 17/32, Shakti Nagar, Ghaziabad New…

ACIT, Central Circle, Ghaziabad vs. Nidhi Sharma, New Delhi

In the result, the appeal of the assessees is allowed and the appeals of the Revenue are dismissed

ITA 2124/DEL/2022[2016-17]Status: DisposedITAT Delhi16 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Rajiv Khandelwal, CA &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 115BSection 234ASection 271ASection 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1842/Del/2022 : Asstt. Year : 2019-20 Ankit Sharma, Vs DCIT, KA-5, Kavi Nagar, Central Circle, Ghaziabad-201001 Ghaziabad (APPELLANT) (RESPONDENT) PAN No. CWCPS4668A ITA No. 2125/Del/2022 : Asstt. Year : 2016-17 ACIT, Vs Ankit Sharma, Central Circle, KA-5, Kavi Nagar, Ghaziabad-201002 Ghaziabad-201001 (APPELLANT) (RESPONDENT) PAN No. CWCPS4668A ITA No. 2124/Del/2022 : Asstt. Year : 2016-17 ACIT, Vs Smt. Nidhi Sharma, Central Circle, 17/32, Shakti Nagar, Ghaziabad New…

Ankit Sharma, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, the appeal of the assessees is allowed and the appeals of the Revenue are dismissed

ITA 1842/DEL/2022[2019-20]Status: DisposedITAT Delhi16 Oct 2023AY 2019-20

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Rajiv Khandelwal, CA &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 115BSection 234ASection 271ASection 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1842/Del/2022 : Asstt. Year : 2019-20 Ankit Sharma, Vs DCIT, KA-5, Kavi Nagar, Central Circle, Ghaziabad-201001 Ghaziabad (APPELLANT) (RESPONDENT) PAN No. CWCPS4668A ITA No. 2125/Del/2022 : Asstt. Year : 2016-17 ACIT, Vs Ankit Sharma, Central Circle, KA-5, Kavi Nagar, Ghaziabad-201002 Ghaziabad-201001 (APPELLANT) (RESPONDENT) PAN No. CWCPS4668A ITA No. 2124/Del/2022 : Asstt. Year : 2016-17 ACIT, Vs Smt. Nidhi Sharma, Central Circle, 17/32, Shakti Nagar, Ghaziabad New…

DCIT, Central Circle-8, New Delhi vs. Bhaijee Commodities Pvt. Ltd., Delhi

ITA 9133/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Surinder Mahajan CAFor Respondent: Shri Kanav Bali, Sr.DR
Section 133(6)Section 147Section 148Section 151Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER And SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.7921/DEL/2019 Assessment Year 2010-11 Bhaijee Commodities Pvt. Ltd. v. ACIT 14, Central Market Circle-4(2) Ashok Vihar New Delhi. New Delhi TAN/PAN: AAACB8905G (Appellant) (Respondent) Assessment Year 2010-11 DCIT v. Bhaijee Commodities Pvt. Ltd. Central Circle-8 14, Central Market New Delhi Ashok Vihar New Delhi TAN/PAN: AAACB8905G (Appellant) (Respondent) Assessee by: Shri Surinder Mahajan CA Shri Samir Mahajan CA Department by: Shri Kanav Bali, S…

Bhaijee Commodities Pvt. Ltd., New Delhi vs. ACIT Circle-4(2), New Delhi

ITA 7921/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Surinder Mahajan CAFor Respondent: Shri Kanav Bali, Sr.DR
Section 133(6)Section 147Section 148Section 151Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER And SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.7921/DEL/2019 Assessment Year 2010-11 Bhaijee Commodities Pvt. Ltd. v. ACIT 14, Central Market Circle-4(2) Ashok Vihar New Delhi. New Delhi TAN/PAN: AAACB8905G (Appellant) (Respondent) Assessment Year 2010-11 DCIT v. Bhaijee Commodities Pvt. Ltd. Central Circle-8 14, Central Market New Delhi Ashok Vihar New Delhi TAN/PAN: AAACB8905G (Appellant) (Respondent) Assessee by: Shri Surinder Mahajan CA Shri Samir Mahajan CA Department by: Shri Kanav Bali, S…

Shri Manoj Madanlal Chhajed, Pune vs. Assistant Commissioner of Income Tax, Circle -1(1)Pune, Pune

In the result, the appeal filed by the assessee in ITA

ITA 725/PUN/2022[2018-19]Status: DisposedITAT Pune28 Jun 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / It(Ss)A Nos.91 To 96/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 To 2017-18 Shri Manoj Madanlal Vs. Acit, Central Circle- Chhajed, 1(1), Pune. 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / It(Ss)A Nos.97 & 98/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 & 2015-16 Acit, Circle-1(1), Pune. Vs. Shri Manoj Madanlal Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / Ita No.725/Pun/2022 िनधा"रण वष" / Assessment Year: 2018-19 Shri Manoj Madanlal Vs. Acit, Circle-1(1), Pune. Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent

For Appellant: Shri Ratan SamalFor Respondent: Shri Keyur Patel
Section 132(4)Section 139(1)

…nt of third party recorded in the course of search conducted in the case of third party, it cannot form the basis for the assessment u/s 153A as held by the Hon’ble Delhi High Court in the case of PCIT vs. Anand Kumar Jain, in the case of PCIT vs. Manoj Hora, 402 ITR 175 (Delhi) and the decision of the Hon’ble Gujarat High Court in the case of PCIT vs. Kunvarji Commodities Brokers Pvt. Ltd., 432 ITR 150 (Guj.) In this context, it is significant to note that during the course of hearing before us the ld. CIT-DR had placed before us copy of the statement given by above three named persons, confronted to the 37 IT(S…

Shri Avinash Nivrutti Bhosale, Pune vs. Dy CIT Central Cir-2(3), Mumbai

Accordingly, this appeal filed by the assessee is allowed

ITA 530/MUM/2021[2015-16]Status: DisposedITAT Mumbai18 Jan 2023AY 2015-16

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 132Section 132oSection 143(3)Section 153ASection 153CSection 69C

…15) dated 19.03.2019 (Pgnos 48, 59, 60 of P.B.). (ii). ii)DCIT v. Arun Kumar Mehta (ITA No. 2477/Mum/2018) dated 06.09.2019 (Pgnos 101, 106 of P.B) (iii). CIT v. SKS Ispat and Power Ltd [398 ITR 584 (Bom)) (Pgnos 98, 99 of P.B) (iv). PCIT v. Anand Kumar Jain [432 ITR 384 (Del)) (Pgnos 39, 41, 42, 47 of PB) 13. It was submitted that in absence of any incriminating material found from the premises of assessee, the impugned year, being a non- abated year, no addition can be made. In order to support the said contention reliance was placed on the decisions of the Hon'ble Bombay High Court in the case of CIT vs Conti…

Shri Avinash Nivrutti Bhosale, Pune vs. Dy CIT Central Cir-2(3, Mumbai

Accordingly, this appeal filed by the assessee is allowed

ITA 529/MUM/2021[2011-12]Status: DisposedITAT Mumbai18 Jan 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 132Section 132oSection 143(3)Section 153ASection 153CSection 69C

…15) dated 19.03.2019 (Pgnos 48, 59, 60 of P.B.). (ii). ii)DCIT v. Arun Kumar Mehta (ITA No. 2477/Mum/2018) dated 06.09.2019 (Pgnos 101, 106 of P.B) (iii). CIT v. SKS Ispat and Power Ltd [398 ITR 584 (Bom)) (Pgnos 98, 99 of P.B) (iv). PCIT v. Anand Kumar Jain [432 ITR 384 (Del)) (Pgnos 39, 41, 42, 47 of PB) 13. It was submitted that in absence of any incriminating material found from the premises of assessee, the impugned year, being a non- abated year, no addition can be made. In order to support the said contention reliance was placed on the decisions of the Hon'ble Bombay High Court in the case of CIT vs Conti…

Dy.CIT Cent. Cir 5(3), Mumbai vs. Kalpataru Ltd, Mumbai

In the result, both the appeals of the revenue are stand dismissed

ITA 1448/MUM/2022[2010-11]Status: DisposedITAT Mumbai20 Oct 2022AY 2010-11

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.1447 & 1448/Mum/2022 (A.Ys.2010-11 & 2011-12) The Dy. Commissioner Of Vs. Kalpataru Limited Income Tax, Central Mumbai - 400055 Circle-5(3) Room No. 1906, 19Th Floor, Air India Building, Nariman Point, Mumbai – 400021 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aaack2108K Appellant .. Respondent Appellant By : Vasanti Patel Respondent By : Tejinder Pal Singh Anand Date Of Hearing 03.10.2022 Date Of Pronouncement 20.10.2022 आदेश / O R D E R Per Amarjit Singh (Am): Both The Appeals Filed By The Revenue Are Directed Against The Order Passed By The Ld. Cit(A)-53, Mumbai, Which In Turn Arises From The Order Passed By The A.O U/S 143(3) R.W.S 147 Of The Act. Since Similar Facts & Identical Issue Are Involved, Therefore, For The Sake Of Convenience Both Appeals Are Adjudicated Together. We Shall Take Ita No. 1448/Mum/2022 As A Lead Case & Its Finding Will Be Applied As Mutatis Mutandis To Other Appeal. The Revenue Has Raised The Following Grounds Before Us:

For Appellant: Vasanti PatelFor Respondent: Tejinder Pal Singh Anand
Section 131Section 143(3)

…by us in the year under consideration. It is well settled law that no addition can be made merely on the basis of material collected from the third party in absence of any other corroborative material. The Delhi High Court in the case of PCIT vs. Manoj Hora (402 ITR 175) (Delhi) - Annexure 7 on similar facts have held as under: “A search and seizure operation, under section 132 of the Income tax Act, 1961, was conducted in the premises of the R group. The assessee contended that the statement made, under section 132(4), by a supplier to the R group, who was a third party, was not binding upon him. The assessee f…

DCIT Central Circle 5(3), Mumbai vs. Kalpataru Ltd, Mumbai

In the result, both the appeals of the revenue are stand dismissed

ITA 1447/MUM/2022[2011-12]Status: DisposedITAT Mumbai20 Oct 2022AY 2011-12

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.1447 & 1448/Mum/2022 (A.Ys.2010-11 & 2011-12) The Dy. Commissioner Of Vs. Kalpataru Limited Income Tax, Central Mumbai - 400055 Circle-5(3) Room No. 1906, 19Th Floor, Air India Building, Nariman Point, Mumbai – 400021 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aaack2108K Appellant .. Respondent Appellant By : Vasanti Patel Respondent By : Tejinder Pal Singh Anand Date Of Hearing 03.10.2022 Date Of Pronouncement 20.10.2022 आदेश / O R D E R Per Amarjit Singh (Am): Both The Appeals Filed By The Revenue Are Directed Against The Order Passed By The Ld. Cit(A)-53, Mumbai, Which In Turn Arises From The Order Passed By The A.O U/S 143(3) R.W.S 147 Of The Act. Since Similar Facts & Identical Issue Are Involved, Therefore, For The Sake Of Convenience Both Appeals Are Adjudicated Together. We Shall Take Ita No. 1448/Mum/2022 As A Lead Case & Its Finding Will Be Applied As Mutatis Mutandis To Other Appeal. The Revenue Has Raised The Following Grounds Before Us:

For Appellant: Vasanti PatelFor Respondent: Tejinder Pal Singh Anand
Section 131Section 143(3)

…by us in the year under consideration. It is well settled law that no addition can be made merely on the basis of material collected from the third party in absence of any other corroborative material. The Delhi High Court in the case of PCIT vs. Manoj Hora (402 ITR 175) (Delhi) - Annexure 7 on similar facts have held as under: “A search and seizure operation, under section 132 of the Income tax Act, 1961, was conducted in the premises of the R group. The assessee contended that the statement made, under section 132(4), by a supplier to the R group, who was a third party, was not binding upon him. The assessee f…

Pr. Commissioner of Income Tax -7 vs. Pilot Industries Limited

ITA/411/2022HC Delhi19 Oct 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

Section 132(4)Section 143Section 143(3)Section 153A

…Neutral Citation Number: 2022/DHC/004464 ITA Nos.411-414/2022 & 417/2022 Page 1 of 11 $~39 to 42 & 45 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 411/2022 PR. COMMISSIONER OF INCOME TAX -7 ..... Appellant Through: Mr.Puneet Rai, Sr.Standing Counsel for the Revenue. versus PILOT INDUSTRIES LIMITED ..... Respondent Through: None + ITA 412/2022 PR. COMMISSIONER OF INCOME TAX -7 ..... Appellant Through: Mr.Puneet Rai, Sr.Standing Counsel for the Revenue. versus PILOT INDUSTRIES LIMITED ..... Respondent Through: None + ITA 413/2022 PR. COMMISSIONER OF INCOME TAX -7 ..... Appellant Through: Mr.Puneet Rai, Sr.Standi…

Pr. Commissioner of Income Tax -7 vs. Pilot Industries Limited

ITA/413/2022HC Delhi19 Oct 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

Section 132(4)Section 143Section 143(3)Section 153A

…Neutral Citation Number: 2022/DHC/004464 ITA Nos.411-414/2022 & 417/2022 Page 1 of 11 $~39 to 42 & 45 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 411/2022 PR. COMMISSIONER OF INCOME TAX -7 ..... Appellant Through: Mr.Puneet Rai, Sr.Standing Counsel for the Revenue. versus PILOT INDUSTRIES LIMITED ..... Respondent Through: None + ITA 412/2022 PR. COMMISSIONER OF INCOME TAX -7 ..... Appellant Through: Mr.Puneet Rai, Sr.Standing Counsel for the Revenue. versus PILOT INDUSTRIES LIMITED ..... Respondent Through: None + ITA 413/2022 PR. COMMISSIONER OF INCOME TAX -7 ..... Appellant Through: Mr.Puneet Rai, Sr.Standi…

Mesers Ram Avtar Agrawal Road Construction Private Limited, Bilaspur vs. Assistant Commissioner of Income Tax, Central Circle-II, Raipur

ITA 239/RPR/2019[2017-18]Status: FixedITAT Raipur22 Sept 2022AY 2017-18

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.239/Rpr/2019 "नधा"रण वष" / Assessment Year : 2017-18 Ram Avtar Agrawal Road Constructions Pvt. Ltd. 1St Floor, V.R Plaza, Bilaspur (C.G.). Pan : Aaccr6199N .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax, Central Circle-Ii, Raipur (C.G.) ……""यथ" / Respondent Assessee By :Shri Amit M Jain, Advocate Revenue By :Shri P.K Mishra, Cit-Dr

For Appellant: Shri Amit M Jain, AdvocateFor Respondent: Shri P.K Mishra, CIT-DR
Section 132Section 132(4)Section 142(1)Section 153A

…t disclosure that was made by the assessee about his real financial affairs in the course of the search proceedings. Our aforesaid conviction is fortified by the judgment of the Hon’ble High Court of Delhi in the case of Pr. CIT v. Anand Kumar Jain HUF (2021) 432 ITR 384 (Del). It was observed by the Hon’ble High Court that an assessment framed u/s.153A on the basis of a standalone statement recorded u/s.132(4) without reference to any incriminating material discovered during the course 16 Ram Avtar Agrawal Road Constructions Pvt. Ltd. Vs. ACIT, CC-II, Raipur of the search and seizure operations is not sustainab…

M/S Trishul Buildtech Infrastructure vs. The Joint Commissioner of Income

Appeals are allowed

ITA/371/2015HC Karnataka12 Sept 2022

Bench: P.S.DINESH KUMAR,UMESH M ADIGA

Section 153ASection 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF SEPTEMBER, 2022 PRESENT THE HON’BLE MR. JUSTICE P.S.DINESH KUMAR AND THE HON’BLE MR. JUSTICE UMESH M ADIGA INCOME TAX APPEAL No.371 OF 2015 C/W INCOME TAX APPEAL No.372 OF 2015 INCOME TAX APPEAL No.373 OF2015 In I.T.A.No.371/2015 BETWEEN: M/s. TRISHUL BUILDTECH INFRASTRUCTURE (P) LTD, [ERSTWHILE TRISHUL DEVELOPERS], REPRESENTED BY ITS MANAGING DIRECTOR SRI K.PRAKASH SHETTY, No.9, ALI ASKAR ROAD, OFF.CUNNINGHAM ROAD, BENGALURU - 560 025. ...APPELLANT (BY SRI A SHANKAR, SENIOR COUNSEL FOR…

M/S Trishul Build Tech vs. The Joint Commissioner of Income

Appeals are allowed

ITA/373/2015HC Karnataka12 Sept 2022

Bench: P.S.DINESH KUMAR,UMESH M ADIGA

Section 153ASection 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF SEPTEMBER, 2022 PRESENT THE HON’BLE MR. JUSTICE P.S.DINESH KUMAR AND THE HON’BLE MR. JUSTICE UMESH M ADIGA INCOME TAX APPEAL No.371 OF 2015 C/W INCOME TAX APPEAL No.372 OF 2015 INCOME TAX APPEAL No.373 OF2015 In I.T.A.No.371/2015 BETWEEN: M/s. TRISHUL BUILDTECH INFRASTRUCTURE (P) LTD, [ERSTWHILE TRISHUL DEVELOPERS], REPRESENTED BY ITS MANAGING DIRECTOR SRI K.PRAKASH SHETTY, No.9, ALI ASKAR ROAD, OFF.CUNNINGHAM ROAD, BENGALURU - 560 025. ...APPELLANT (BY SRI A SHANKAR, SENIOR COUNSEL FOR…

M/S Trishul Build Tech Infrastructure vs. The Joint Commissioner of

Appeals are allowed

ITA/372/2015HC Karnataka12 Sept 2022

Bench: P.S.DINESH KUMAR,UMESH M ADIGA

Section 153ASection 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF SEPTEMBER, 2022 PRESENT THE HON’BLE MR. JUSTICE P.S.DINESH KUMAR AND THE HON’BLE MR. JUSTICE UMESH M ADIGA INCOME TAX APPEAL No.371 OF 2015 C/W INCOME TAX APPEAL No.372 OF 2015 INCOME TAX APPEAL No.373 OF2015 In I.T.A.No.371/2015 BETWEEN: M/s. TRISHUL BUILDTECH INFRASTRUCTURE (P) LTD, [ERSTWHILE TRISHUL DEVELOPERS], REPRESENTED BY ITS MANAGING DIRECTOR SRI K.PRAKASH SHETTY, No.9, ALI ASKAR ROAD, OFF.CUNNINGHAM ROAD, BENGALURU - 560 025. ...APPELLANT (BY SRI A SHANKAR, SENIOR COUNSEL FOR…

Nilesh M. Agarwal, Mumbai vs. DCIT - CC-4(3), Mumbai

Accordingly, the assessee’s appeal for AY 2011-12, 2013-14 and 2014-15 is allowed for statistical purposes

ITA 5110/MUM/2018[2008-09]Status: DisposedITAT Mumbai30 Aug 2022AY 2008-09

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am 1. आयकरअपीलसं./ I.T.A. No. 5110/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2008-09) 2. आयकरअपीलसं./ I.T.A. No. 5111/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2009-10) 3. आयकरअपीलसं./ I.T.A. No. 5112/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2010-11) 4. आयकरअपीलसं./ I.T.A. No. 5113/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2011-12) 5. आयकरअपीलसं./ I.T.A. No. 5114/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2012-13) 6. आयकरअपीलसं./ I.T.A. No. 5115/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2013-14) 7. आयकरअपीलसं./ I.T.A. No. 5116/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2014-15)

For Appellant: Shri Tejveer Singh/ ShriFor Respondent: Dr. Mahesh Akhade, Ld. DR
Section 132Section 139Section 143(2)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI PRASHANT MAHARISHI, AM 1. आयकरअपीलसं./ I.T.A. No. 5110/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2008-09) 2. आयकरअपीलसं./ I.T.A. No. 5111/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2009-10) 3. आयकरअपीलसं./ I.T.A. No. 5112/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2010-11) 4. आयकरअपीलसं./ I.T.A. No. 5113/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2011-12) 5. आयकरअपीलसं./ I.T.A. No. 5114/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2012-13) 6. आयकरअपीलसं./ I.T.A. No. 5115/Mum/2018 (ननधधारणवर्ा / Assessment Year: 2013-14) 7. आयकरअपीलसं./…

Deputy Commissioner of Income Tax, Central Circle-3, Income Tax Office vs. Shri Suresh Kumar Gupta, Sriganganagar

In the result the appeal of the revenue in ITA No

ITA 55/JPR/2022[2013-14]Status: DisposedITAT Jaipur24 Aug 2022AY 2013-14
For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Sanjay Dhariwal, CIT lquo
Section 132Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 54/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Deputy Commissioner of Income M/s N. M. Agrofood Products Tax Vs. Pvt. Ltd. 34, 35, 36, 1st Phase Udhyog Income Tax Department, Vihar, RIICO, Sri Ganganagar Central Circle-3 LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCN 3552 D vihykFkhZ@Appellant izR;FkhZ@Respondent izR;k{ksi.k…

Deputy Commissioner of Income Tax, Income Tax Department, Central Circle-3 vs. M/S N. M. Agrofood Products Pvt. Ltd., Sriganganagar

In the result the appeal of the revenue in ITA No

ITA 54/JPR/2022[2013-14]Status: DisposedITAT Jaipur24 Aug 2022AY 2013-14
For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Sanjay Dhariwal, CIT lquo
Section 132Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 54/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Deputy Commissioner of Income M/s N. M. Agrofood Products Tax Vs. Pvt. Ltd. 34, 35, 36, 1st Phase Udhyog Income Tax Department, Vihar, RIICO, Sri Ganganagar Central Circle-3 LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCN 3552 D vihykFkhZ@Appellant izR;FkhZ@Respondent izR;k{ksi.k…