PCIT v. Ankush Saluja

419 ITR 431High Court2019#11142 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 153CSection 68Section 132Section 143(1)Section 143(2)Section 143(3)Section 153DSection 65B

Issues it is cited on

section 142(3)section 142(2)price riggingpanchnamabogus ltcgsatisfaction notesection 127penny stocktangible materialsection 10(38)principal commissioner of income-taxloose papers

Judgments citing PCIT v. Ankush Saluja

ANOOP JAIN HUF,DELHI vs. JOINT COMMISSIONER OF INCOME TAX (OSD), CENTRAL CIRCLE - 1 , NOIDA

In the result, appeal of the assessee is allowed

ITA 4043/DEL/2025[2013-14]Status: DisposedITAT Delhi29 Oct 2025AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2013-14] Ritu Jain Vs Jcit (Osd) No.11, Barbar Lane, Bengali Central Circle-1 Market, New Delhi-110001 Noida Pan-Aampj9586C Appellant Respondent [Assessment Year : 2013-14] Anoop Jain Vs Jcit (Osd) No.11, Barbar Lane, Bengali Central Circle-1, Market, New Delhi-110001 Noida Pan-Aadpj2136K Appellant Respondent [Assessment Year : 2013-14] Anoop Jain Huf Vs Jcit (Osd) No.11, Barbar Lane, Bengali Central Circle-1, Market, New Delhi-110001 Noida Pan-Aaaha6321A Appellant Respondent Appellant By Shri S.K.Tulsian, Adv. & Shri Bhoomija Verma, Adv. Respondent By Shri Mahes Kumar, Cit Dr Date Of Hearing 03.09.2025 Date Of Pronouncement 29.10.2025 Order

Section 115BSection 127Section 132Section 139Section 142Section 142(1)Section 142(2)Section 142(3)Section 143(2)Section 153A

…he Act; Such material must contain entries representing (ii) undisclosed income from unrecorded transactions or undisclosed assets; Such material should be related to assessee's own affairs (iii) 23. In the case of Pr. CIT v. Ankush Saluja reported in [2019] 449 ITR 431 (Delhi), the Hon'ble High Court, by relying the established judicial precedence held that even though Section 153A allows scrutiny of returns spanning six preceding AYs (or up to ten years under "relevant assessment year") reassessments are strictly limited to those years for which "incriminating material" has been found and is linked to the non-…

ANOOP JAIN,DELHI vs. JOINT COMMISSIONER OF INCOME TAX (OSD), CENTRAL CIRCLE - 1, NOIDA , NOIDA

In the result, appeal of the assessee is allowed

ITA 4042/DEL/2025[2013-14]Status: DisposedITAT Delhi29 Oct 2025AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2013-14] Ritu Jain Vs Jcit (Osd) No.11, Barbar Lane, Bengali Central Circle-1 Market, New Delhi-110001 Noida Pan-Aampj9586C Appellant Respondent [Assessment Year : 2013-14] Anoop Jain Vs Jcit (Osd) No.11, Barbar Lane, Bengali Central Circle-1, Market, New Delhi-110001 Noida Pan-Aadpj2136K Appellant Respondent [Assessment Year : 2013-14] Anoop Jain Huf Vs Jcit (Osd) No.11, Barbar Lane, Bengali Central Circle-1, Market, New Delhi-110001 Noida Pan-Aaaha6321A Appellant Respondent Appellant By Shri S.K.Tulsian, Adv. & Shri Bhoomija Verma, Adv. Respondent By Shri Mahes Kumar, Cit Dr Date Of Hearing 03.09.2025 Date Of Pronouncement 29.10.2025 Order

Section 115BSection 127Section 132Section 139Section 142Section 142(1)Section 142(2)Section 142(3)Section 143(2)Section 153A

…he Act; Such material must contain entries representing (ii) undisclosed income from unrecorded transactions or undisclosed assets; Such material should be related to assessee's own affairs (iii) 23. In the case of Pr. CIT v. Ankush Saluja reported in [2019] 449 ITR 431 (Delhi), the Hon'ble High Court, by relying the established judicial precedence held that even though Section 153A allows scrutiny of returns spanning six preceding AYs (or up to ten years under "relevant assessment year") reassessments are strictly limited to those years for which "incriminating material" has been found and is linked to the non-…

RITU JAIN,DELHI vs. JOINT COMMISSIONER OF INCOME TAX (OSD), CC - 1 , NOIDA

In the result, appeal of the assessee is allowed

ITA 4038/DEL/2025[2013-14]Status: DisposedITAT Delhi29 Oct 2025AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2013-14] Ritu Jain Vs Jcit (Osd) No.11, Barbar Lane, Bengali Central Circle-1 Market, New Delhi-110001 Noida Pan-Aampj9586C Appellant Respondent [Assessment Year : 2013-14] Anoop Jain Vs Jcit (Osd) No.11, Barbar Lane, Bengali Central Circle-1, Market, New Delhi-110001 Noida Pan-Aadpj2136K Appellant Respondent [Assessment Year : 2013-14] Anoop Jain Huf Vs Jcit (Osd) No.11, Barbar Lane, Bengali Central Circle-1, Market, New Delhi-110001 Noida Pan-Aaaha6321A Appellant Respondent Appellant By Shri S.K.Tulsian, Adv. & Shri Bhoomija Verma, Adv. Respondent By Shri Mahes Kumar, Cit Dr Date Of Hearing 03.09.2025 Date Of Pronouncement 29.10.2025 Order

Section 115BSection 127Section 132Section 139Section 142Section 142(1)Section 142(2)Section 142(3)Section 143(2)Section 153A

…he Act; Such material must contain entries representing (ii) undisclosed income from unrecorded transactions or undisclosed assets; Such material should be related to assessee's own affairs (iii) 23. In the case of Pr. CIT v. Ankush Saluja reported in [2019] 449 ITR 431 (Delhi), the Hon'ble High Court, by relying the established judicial precedence held that even though Section 153A allows scrutiny of returns spanning six preceding AYs (or up to ten years under "relevant assessment year") reassessments are strictly limited to those years for which "incriminating material" has been found and is linked to the non-…

RAGHAV KUMAR,NEW DELHI vs. ACIT CENTRAL CIRCLE-29, NEW DELHI

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

ITA 3215/DEL/2025[2021-22]Status: DisposedITAT Delhi15 Oct 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

For Appellant: Shri R.S. Singhvi, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 132Section 153CSection 69Section 69A

…basis of single document whose genuineness itself was in doubt, was rightly deleted by Tribunal - Whether Special Leave Petition filed against impugned order was to be dismissed - Held, yes [Para 27] [In favour of assessee] iv. Pr. CIT v. Ankush Saluja [2019] 419 ITR 431 (Delhi) Section 153C, read with section 68, of the Income-tax Act, 1961 - Search and seizure - Assessment of any other person - Assessment year 2007-08 - Whether where original assessment under section 143(3), was completed before initiation of search and seizure action under section 132 and no incriminating document was found/seized during searc…

RAGHAV KUMAR,DELHI vs. ACIT CENTRAL CIRCLE 29, NEW DELHI

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

ITA 3214/DEL/2025[2020-21]Status: DisposedITAT Delhi15 Oct 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

For Appellant: Shri R.S. Singhvi, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 132Section 153CSection 69Section 69A

…basis of single document whose genuineness itself was in doubt, was rightly deleted by Tribunal - Whether Special Leave Petition filed against impugned order was to be dismissed - Held, yes [Para 27] [In favour of assessee] iv. Pr. CIT v. Ankush Saluja [2019] 419 ITR 431 (Delhi) Section 153C, read with section 68, of the Income-tax Act, 1961 - Search and seizure - Assessment of any other person - Assessment year 2007-08 - Whether where original assessment under section 143(3), was completed before initiation of search and seizure action under section 132 and no incriminating document was found/seized during searc…

RAMESHWARAM STEEL AND POWER PRIVATE LTD.,CHHATTISGARH vs. DCIT,CC-20, DELHI

In the result, the appeals of the assessee are allowed

ITA 1013/DEL/2021[2006-07]Status: DisposedITAT Delhi09 Jan 2024AY 2006-07

Bench: Dr. B. R. R. Kumarshri Yogesh Kumar Us

For Appellant: Sh. Ved Jain, CAFor Respondent: Sh. Sapna Bhatia, CIT- DR
Section 143(1)Section 153CSection 68

…hare premium) which is erroneous illegal, bad in law and deserves to be deleted. 4.(b) That the Ld. CIT(A) has grossly ignored the ruling jurisdictional Delhi High Court in case of CIT(Central)-I|I vs Kabul Chawla, 380 ITR 573, Pr. CIT vs Ankush Saluja (2019) 419 ITR 431 (Delhi HC) and Pr. CIT vs Meeta Gutgutia 2018) 96 Taxmann.com 468 (SC), wherein it is held that addition/disallowance is not justified in absence of incriminating absence of in material found during the search. Thus impugned additions is erroneous, illegal and bad in law and deserves to be deleted. 4.(c) That the Ld. CIT(A) has failed to apprecia…

RAMESHWARAM STEEL AND POWER PRIVATE LTD.,CHHATTISGARH vs. DCIT, CC-20, NEW DELHI

In the result, the appeals of the assessee are allowed

ITA 1012/DEL/2021[2005-06]Status: DisposedITAT Delhi09 Jan 2024AY 2005-06

Bench: Dr. B. R. R. Kumarshri Yogesh Kumar Us

For Appellant: Sh. Ved Jain, CAFor Respondent: Sh. Sapna Bhatia, CIT- DR
Section 143(1)Section 153CSection 68

…hare premium) which is erroneous illegal, bad in law and deserves to be deleted. 4.(b) That the Ld. CIT(A) has grossly ignored the ruling jurisdictional Delhi High Court in case of CIT(Central)-I|I vs Kabul Chawla, 380 ITR 573, Pr. CIT vs Ankush Saluja (2019) 419 ITR 431 (Delhi HC) and Pr. CIT vs Meeta Gutgutia 2018) 96 Taxmann.com 468 (SC), wherein it is held that addition/disallowance is not justified in absence of incriminating absence of in material found during the search. Thus impugned additions is erroneous, illegal and bad in law and deserves to be deleted. 4.(c) That the Ld. CIT(A) has failed to apprecia…

ACIT CENTRAL CIRCLE 2(1), CHENNAI vs. ARVINDA NANDAGOPAL, CHENNAI

In the result, the appeals filed by the Revenue are dismissed

ITA 1470/CHNY/2018[2013-14]Status: DisposedITAT Chennai13 Mar 2020AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 To 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner Of No.6, 6Th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. Pan: Aafpa6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Srinivasa Rao, Cit ""यथ" क" ओर से/Respondent By : Shri K.M. Mohandass, Ca सुनवाई क" तार"ख/Date Of Hearing : 23.01.2020 घोषणा क" तार"ख /Date Of Pronouncement : 13.03.2020 आदेश /O R D E R Per Inturi Rama Rao:

For Appellant: Shri Srinivasa Rao, CITFor Respondent: Shri K.M. Mohandass, CA
Section 132Section 132(4)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी,"याियक सद"य के सम" BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 to 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner of No.6, 6th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. PAN: AAFPA6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri Srinivasa…

ACIT CENTRAL CIRCLE 2(1), CHENNAI vs. ARVINDA NANDAGOPAL, CHENNAI

In the result, the appeals filed by the Revenue are dismissed

ITA 1469/CHNY/2018[2012-13]Status: DisposedITAT Chennai13 Mar 2020AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 To 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner Of No.6, 6Th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. Pan: Aafpa6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Srinivasa Rao, Cit ""यथ" क" ओर से/Respondent By : Shri K.M. Mohandass, Ca सुनवाई क" तार"ख/Date Of Hearing : 23.01.2020 घोषणा क" तार"ख /Date Of Pronouncement : 13.03.2020 आदेश /O R D E R Per Inturi Rama Rao:

For Appellant: Shri Srinivasa Rao, CITFor Respondent: Shri K.M. Mohandass, CA
Section 132Section 132(4)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी,"याियक सद"य के सम" BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 to 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner of No.6, 6th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. PAN: AAFPA6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri Srinivasa…

ACIT CENTRAL CIRCLE 2(1), CHENNAI vs. ARVINDA NANDAGOPAL, CHENNAI

In the result, the appeals filed by the Revenue are dismissed

ITA 1468/CHNY/2018[2011-12]Status: DisposedITAT Chennai13 Mar 2020AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 To 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner Of No.6, 6Th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. Pan: Aafpa6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Srinivasa Rao, Cit ""यथ" क" ओर से/Respondent By : Shri K.M. Mohandass, Ca सुनवाई क" तार"ख/Date Of Hearing : 23.01.2020 घोषणा क" तार"ख /Date Of Pronouncement : 13.03.2020 आदेश /O R D E R Per Inturi Rama Rao:

For Appellant: Shri Srinivasa Rao, CITFor Respondent: Shri K.M. Mohandass, CA
Section 132Section 132(4)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी,"याियक सद"य के सम" BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 to 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner of No.6, 6th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. PAN: AAFPA6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri Srinivasa…