PCIT v. Vimal Kumar Rathi

115 Taxmann.com 219High Court2020#5647 most cited

What is PCIT v. Vimal Kumar Rathi authority for?

An assessment under section 153A can only be made based on incriminating material found during a search, and no other issues can be considered.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2022 to 2024.

Also referred to as

PCIT v. Vimal Kumar Rathi · section 153A · search assessment · incriminating material · unabated assessment · search operation · Bombay High Court · CIT vs Deepak Kumar Agarwal

Issues it is cited on

Judgments citing PCIT v. Vimal Kumar Rathi

DCIT, CC-2(2), Mumbai vs. M/S. Esskay Niryat Corporation Pvt. Ltd., Kutch

In the result, the appeals filed by the revenue stands dismissed

ITA 1909/MUM/2023[2020-21]Status: DisposedITAT Mumbai06 Mar 2024AY 2020-21

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकरअपीलसं/I.T.A. No. 1905 To 1910/Mum/2023 (निर्धारणवर्ा / Assessment Years: 2016-17 To 2021-22) बिधम / Dcit, Central Circle – 2(2) M/S Esskay Niryat Corp Old Cgo Bldg, 806, 8Th Pvt Ltd., Vs. Floor, Mk Road, Mumbai – Unit No. 101, 201 & 106, 400020. 206 Yamuna Sdf Complex, Phase Ii, Kasez Ghandhidham, Kutch, Gujrat – 370230 स्थधयीलेखधसं/.जीआइआरसं/.Pan/Gir No. : Aaffe2263G (अपीलार्थी (प्रत्यर्थी / Appellant) .. / Respondent) Assessee By: Shri Rajiv Khandelwal A/W Shri Gagan Khandelwal Revenue By: Shri Biswanath Das, Cit –Dr & Shri P.D. Chougule सुनवाईकीतारीख / Date Of Hearing: 07/02/2024 घोषणाकीतारीख /Date Of Pronouncement: 06/03/2024

For Appellant: Shri Rajiv Khandelwal a/w Shri GaganFor Respondent: Shri Biswanath Das, CIT –DR &
Section 10ASection 132Section 142(1)Section 143(3)Section 153A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM & SHRI ABY T. VARKEY, JM आयकरअपीलसं/I.T.A. No. 1905 to 1910/Mum/2023 (निर्धारणवर्ा / Assessment Years: 2016-17 to 2021-22) बिधम / DCIT, Central circle – 2(2) M/s Esskay Niryat Corp Old CGO Bldg, 806, 8th Pvt Ltd., Vs. Floor, MK Road, Mumbai – Unit No. 101, 201 & 106, 400020. 206 Yamuna SDF Complex, Phase II, Kasez Ghandhidham, Kutch, Gujrat – 370230 स्थधयीलेखधसं/.जीआइआरसं/.PAN/GIR No. : AAFFE2263G (अपीलार्थी (प्रत्यर्थी / Appellant) .. / Respondent) Assessee by: Shri Rajiv Khandelwal a/w Shri Gagan Khandelwal Revenue by: Shri B…

ACIT, Central Circle-2(1), Mumbai vs. M/S Rishabraj Infra Pvt. Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 3246/MUM/2022[2015-16]Status: DisposedITAT Mumbai05 Apr 2023AY 2015-16

Bench: Shri B R Baskaran & Shir Pavan Kumar Gadaleita Nos. 3246/Mum/2022 (A.Y: 2015-16) Acit, C.Circle -2(1), Vs. Rishabraj Infrapvtltd., Old Cgo Bldg, 804, 212, 2Nd Floor, B Wing, 8Th Floor, M.K. Road, Bldg No. 3, Hari Om Mumbai – 400020. Plaza, Mg Road, Boravali (E), Mumbai-400066. Pan/Gir No. : Aadcv2975P Appellant .. Respondent Appellant By : Ms.Riddhi Mishra.Dr Revenue By : Mr.Karan Jain.Ar Date Of Hearing 18.04.2023 Date Of Pronouncement 24.04.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-48, Mumbai Passed U/Sec 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Ms.Riddhi Mishra.DRFor Respondent: Mr.Karan Jain.AR
Section 143(2)Section 143(3)Section 153ASection 153CSection 68

…reliefs granted under the finalized assessment/reassessment were contrary to the facts unearthed during the course of search operation. 8.6 The aforesaid ratio was again reiterated by the Hon'ble Bombay High Court in the case of Pr. CIT vs Vimal Kumar Rathi 115 Taxmann.com 219 (2020). In the said judgment, Hon'ble Court has relied upon it's own judgment in CIT v. Deepak Kumar Agarwal [2017] 86 taxmann.com 3 (Bom.) In the latter case, the question put before the Hon'ble Court was- ITA Nos. 3246Mum/2022 M/s Rishabraj Infra Pvt Ltd., Mumbai. (i) Whether on the facts and in the circumstance of the case and in law,…

PCIT v. Vimal Kumar Rathi (115 Taxmann.com 219) — Cited in 20 Judgments | BharatTax