PCIT v. Sarwar Agency (P) Lid

85 Taxmann.com 269High Court2017#2734 most cited

What is PCIT v. Sarwar Agency (P) Lid authority for?

The amendment to Section 153C(1) of the Income-tax Act, 1961, made by the Finance Act, 2017, which sets the reassessment period to six assessment years preceding the year of search for both searched and other persons, applies prospectively.

43

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2024.

Also referred to as

PCIT v. Sarwar Agency · Sarwar Agency (P) Ltd · Section 153C · Section 153C(1) amendment · Finance Act 2017 · prospective application · reassessment period · search assessment · block period · assessment of other person

Sections most often in play

Section 132Section 132ASection 139Section 153ASection 153CSection 68

Issues it is cited on

hundi transactionsection 150(2)section 153c(1)illegal paymentsection 153(c)(1)section 150(1)public servantretraction of statementblock of assetssatisfaction noteblock periodsection 153(c)

Judgments citing PCIT v. Sarwar Agency (P) Lid

ACIT, CC-30, New Delhi vs. Amarjyoti Vanijya Pvt. Ltd., New Delhi

ITA 4045/DEL/2017[2007-08]Status: DisposedITAT Delhi09 Jul 2021AY 2007-08

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sushma Singh, CIT-D.R
Section 132(1)Section 153ASection 153CSection 68Section 88

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” NEW DELHI (Through Video Conferencing) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No. 4045/DEL/2017 Assessment Year: 2007-08 ACIT, Vs. Amarjyoti Vanijya Pvt. Ltd., Central Circle-30, 203, Puja House, New Delhi. Karampura, Commerical House, New Delhi. TAN/PAN: AAGCA4362A (Appellant) (Respondent) Appellant by: Shri Ajay Wadhwa, Adv. Respondent by: Shri Sushma Singh, CIT-D.R. Date of hearing: 12 04 2021 Date of pronouncement: 9 07 2021 O R D E R PER AMIT SHUKLA, JM The aforesaid appeal pertaining to A.Y.2007-08 h…

ACIT, CC- 30, New Delhi vs. Ankit Nivesh & Management Pvt. Ltd., New Delhi

In the result, the both the appeals of the Revenue are dismissed

ITA 4052/DEL/2017[2008-09]Status: DisposedITAT Delhi18 Jun 2021AY 2008-09

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sushma Singh, CIT-D.R
Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” NEW DELHI (Through Video Conferencing) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.As. No.4051, 4052/DEL/2017 Assessment Years: 2007-08, 2008-09 ACIT, Vs. M/s. Ankit Nivesh & Central Circle-30, Management Pvt. Ltd., New Delhi. 203 Puja House, Karampura Commercial Complex, New Delhi. TAN/PAN: AACCA2546A (Appellant) (Respondent) Appellant by: Shri Ajay Wadhwa, Adv. Respondent by: Shri Sushma Singh, CIT-D.R. Date of hearing: 24/03/2021 Date of pronouncement: 18/06/2021 O R D E R PER AMIT SHUKLA, JM The aforesaid app…

ACIT, CC- 30, New Delhi vs. Ankit Nivesh & Management Pvt. Ltd., New Delhi

In the result, the both the appeals of the Revenue are dismissed

ITA 4051/DEL/2017[2007-08]Status: DisposedITAT Delhi18 Jun 2021AY 2007-08

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sushma Singh, CIT-D.R
Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” NEW DELHI (Through Video Conferencing) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.As. No.4051, 4052/DEL/2017 Assessment Years: 2007-08, 2008-09 ACIT, Vs. M/s. Ankit Nivesh & Central Circle-30, Management Pvt. Ltd., New Delhi. 203 Puja House, Karampura Commercial Complex, New Delhi. TAN/PAN: AACCA2546A (Appellant) (Respondent) Appellant by: Shri Ajay Wadhwa, Adv. Respondent by: Shri Sushma Singh, CIT-D.R. Date of hearing: 24/03/2021 Date of pronouncement: 18/06/2021 O R D E R PER AMIT SHUKLA, JM The aforesaid app…