PCIT v. Jaypee Financial Services Ltd.

280 Taxmann 147High Court2021#2675 most cited

What is PCIT v. Jaypee Financial Services Ltd. authority for?

Statements recorded after an impugned search cannot be considered as incriminating material seized during the search for the purpose of proceedings under section 153A.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2021 to 2025.

Also referred to as

PCIT v. Jaypee Financial Services Ltd. · section 153A · search assessment · incriminating material · post-search statements · seized during search

Also reported as

127 Taxmann.com 490

Sections most often in play

Section 153ASection 143(3)Section 153DSection 69BSection 132(1)Section 14ASection 56(2)(x)Section 80IC
Read the full judgment

Issues it is cited on

section 153a proceedingssection 153cofsection 127(2)(a)section 66section 153aofsection 124(3)(a)warrant of authorisationsection 56(2)(x)valuation of sharessection 127(2)section 80iclive link

Judgments citing PCIT v. Jaypee Financial Services Ltd.

ACIT, Central Circle- 13, New Delhi vs. Jay Auto Components Ltd., New Delhi

ITA 6623/DEL/2017[2010-11]Status: DisposedITAT Delhi23 Dec 2021AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER and SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No.6627/Del./2017 (ASSESSMENT YEAR : 2008-09) ITA No.6622/Del./2017 (ASSESSMENT YEAR : 2009-10) ITA No.6623/Del./2017 (ASSESSMENT YEAR : 2010-11) ITA No.6624/Del./2017 (ASSESSMENT YEAR : 2011-12) ITA No.6625/Del./2017 (ASSESSMENT YEAR : 2012-13) ACIT, Central Circle 13, vs. M/s. Jay Auto Components Ltd., New Delhi. GI – 48, G.T. Karnal Road Indl.Area, Delhi. (PAN : AABCJ6597P) ITA No.6626/Del./2017 (ASSESSMENT YEAR : 2008-09) ITA No.6639/Del./2017 (AS…

ACIT, Central Circle- 13, New Delhi vs. Jay Auto Components Ltd., New Delhi

ITA 6622/DEL/2017[2009-10]Status: DisposedITAT Delhi23 Dec 2021AY 2009-10

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER and SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No.6627/Del./2017 (ASSESSMENT YEAR : 2008-09) ITA No.6622/Del./2017 (ASSESSMENT YEAR : 2009-10) ITA No.6623/Del./2017 (ASSESSMENT YEAR : 2010-11) ITA No.6624/Del./2017 (ASSESSMENT YEAR : 2011-12) ITA No.6625/Del./2017 (ASSESSMENT YEAR : 2012-13) ACIT, Central Circle 13, vs. M/s. Jay Auto Components Ltd., New Delhi. GI – 48, G.T. Karnal Road Indl.Area, Delhi. (PAN : AABCJ6597P) ITA No.6626/Del./2017 (ASSESSMENT YEAR : 2008-09) ITA No.6639/Del./2017 (AS…

DCIT Central Circle-3, New Delhi vs. Modtech Industries, New Delhi

In the result, since the assessment order is set aside on legal issue, therefore, there is no need to decide the additions on merits which are left with academic discussion only

ITA 8783/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Oct 2021AY 2015-16

Bench: Shri Amit Shukla & Prashant Maharishi

For Appellant: Shri Salil Aggarwal, Sr. AdvFor Respondent: Shri J.K. Mishra, CIT-DR
Section 132(1)Section 143(2)Section 153ASection 153CSection 153DSection 50B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.8045/DEL/2019 Assessment Year 2015-16 Modtech Industries, v. DCIT, Central Circle-2, A-81, FF, Road No.2, New Delhi. Mahipalpur Extn., New Delhi. TAN/PAN: AANFM2659J (Appellant) (Respondent) Assessment Years 2015-16 Dorset India Pvt. Ltd. v. DCIT, Central Circle-3, A-81, FF, Road No.2, New Delhi. Mahipalpur Extn., New Delhi. TAN/PAN: AADCD8022B (Appellant) (Respondent) Assessment Years 2015-16 DCIT, Central Circle-3, v. Modtech Industries, New Delhi. A-81,…

Modtech Industries, New Delhi vs. DCIT Central Circle-2, New Delhi

In the result, since the assessment order is set aside on legal issue, therefore, there is no need to decide the additions on merits which are left with academic discussion only

ITA 8045/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Oct 2021AY 2015-16

Bench: Shri Amit Shukla & Prashant Maharishi

For Appellant: Shri Salil Aggarwal, Sr. AdvFor Respondent: Shri J.K. Mishra, CIT-DR
Section 132(1)Section 143(2)Section 153ASection 153CSection 153DSection 50B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.8045/DEL/2019 Assessment Year 2015-16 Modtech Industries, v. DCIT, Central Circle-2, A-81, FF, Road No.2, New Delhi. Mahipalpur Extn., New Delhi. TAN/PAN: AANFM2659J (Appellant) (Respondent) Assessment Years 2015-16 Dorset India Pvt. Ltd. v. DCIT, Central Circle-3, A-81, FF, Road No.2, New Delhi. Mahipalpur Extn., New Delhi. TAN/PAN: AADCD8022B (Appellant) (Respondent) Assessment Years 2015-16 DCIT, Central Circle-3, v. Modtech Industries, New Delhi. A-81,…