Pepsi Foods (P.) Ltd. v. Asstt. CIT

367 ITR 112High Court2014#395 most cited

What is Pepsi Foods (P.) Ltd. v. Asstt. CIT authority for?

For assessments under Section 153C, a specific satisfaction note by the Assessing Officer of the person searched, recorded prior to initiating proceedings, is a jurisdictional prerequisite, rendering its absence void. The approval function under Section 153D is administrative and does not require elaborate reasoning.

225

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

Pepsi Foods (P.) Ltd. v. Asstt. CIT · Section 153C satisfaction note · Section 153D approval · search assessment jurisdiction · 153C proceedings void · Assessing Officer of searched person · administrative approval · no elaborate reasoning

Sections most often in play

Section 153CSection 153ASection 132Section 131Section 69ASection 68Section 143(3)Section 147

Issues it is cited on

section 132(4a)(i)section 292c(1)(i)section 6(3)(ii)section 292c(1)section 153(c)(1)section 6(3)section 4(1)section 158bdsection 153(c)section 292csection 153c(1)section 292

Judgments citing Pepsi Foods (P.) Ltd. v. Asstt. CIT

Rangamani Krishnan, Chennai vs. ACIT, Central Circle-1(2), Chennai

In the result all the five appeals filed by the assessee for the A

ITA 454/CHNY/2025[2016-17]Status: DisposedITAT Chennai17 Jul 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S.R.Raghunatha, Hon’Bleआयकर अपीलसं./Ita Nos.: 453, 454, 455, 456 & 457/Chny/2025 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19 & 2019-20 & Sa Nos.41, 42, 43, 44 & 45/Chny/2025 [In Ita Nos. 453, 454, 455, 456 & 457/Chny/2025]

For Appellant: Shri D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 131Section 142Section 142(1)Section 250Section 69

…d u/s.153C of the Act is a sine qua non for the assumption of jurisdiction and must be recorded distinctly for each year. A failure to do so strikes at the root of the assessment. Moreover, the Hon’ble Delhi High Court in Pepsi Foods Pvt. Ltd. v. ACIT [(2014) 367 ITR 112 (Del)] and the Hon’ble Supreme Court in Calcutta Knitwears [(2014) 362 ITR 373 (SC)] have emphasized that the AO must demonstrate a live and direct nexus between the seized material and the relevant assessment year in respect of the “other person,” which cannot be presumed in the absence of year-specific satisfaction. 16. In the present case, th…

Rangamani Krishnan, Chennai vs. ACIT, Central Circle-1(3), Chennai

In the result all the five appeals filed by the assessee for the A

ITA 453/CHNY/2025[2015-16]Status: DisposedITAT Chennai17 Jul 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S.R.Raghunatha, Hon’Bleआयकर अपीलसं./Ita Nos.: 453, 454, 455, 456 & 457/Chny/2025 िनधा"रण वष" / Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19 & 2019-20 & Sa Nos.41, 42, 43, 44 & 45/Chny/2025 [In Ita Nos. 453, 454, 455, 456 & 457/Chny/2025]

For Appellant: Shri D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 131Section 142Section 142(1)Section 250Section 69

…d u/s.153C of the Act is a sine qua non for the assumption of jurisdiction and must be recorded distinctly for each year. A failure to do so strikes at the root of the assessment. Moreover, the Hon’ble Delhi High Court in Pepsi Foods Pvt. Ltd. v. ACIT [(2014) 367 ITR 112 (Del)] and the Hon’ble Supreme Court in Calcutta Knitwears [(2014) 362 ITR 373 (SC)] have emphasized that the AO must demonstrate a live and direct nexus between the seized material and the relevant assessment year in respect of the “other person,” which cannot be presumed in the absence of year-specific satisfaction. 16. In the present case, th…

Smt.Prema Devi, L/R of Late.Shri. Dharmichand, Chennai vs. DCIT, Chennai

ITA 567/CHNY/2023[2012-13]Status: DisposedITAT Chennai27 Jun 2025AY 2012-13

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 563 To 567/Chny/2023 निर्धारण वर्ष / Assessment Years: 2008-09 To 2012-13

For Appellant: Shri. D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 153CSection 153D

…al Education Society [(2017) 397 ITR 344 (SC)] held that incriminating material must pertain to the assessment years for which proceedings are initiated, and such material should relate to the other person. In the case of Pepsi Foods Pvt. Ltd. v. ACIT [(2014) 367 ITR 112 (Delhi HC)] the Delhi High Court held that unless the seized documents "belong to” the other person and are incriminating in nature, mere mention of the other person's name or loose references :-11-: ITA. Nos.:563 to 567/Chny/2023 do not justify invoking Section 153C. The satisfaction note must expressly indicate this and in the case of RRJ Secu…

Smt.Prema Devi, L/R of Late.Shri. Dharmichand, Chennai vs. DCIT, Chennai

ITA 565/CHNY/2023[2010-11]Status: DisposedITAT Chennai27 Jun 2025AY 2010-11

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 563 To 567/Chny/2023 निर्धारण वर्ष / Assessment Years: 2008-09 To 2012-13 Smt. Prema Devi, L/R. Of Late. Shri. Dharmichand Jain, No.37, Arumuga Achari Street, Triplicane, Chennai – 600 005. [Pan:Avspp-5090-L] (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement Per S. R. Raghunatha, Am: Vs. The Deputy Commissioner Of Income Tax, Central Circle 2(1), Chennai - 600 034. (प्रत्यर्थी/Respondent) Shri. D. Anand, Advocate Ms. E. Pavuna Sundari, C.I.T. 05.05.2025 27.06.2025 आदेश /Order These Five Appeals Filed By The Assessee Are Directed Against The Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai, Dated 14.02.2023 & Pertains To Assessment Years 2008-09 To 2012-13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, The Appeals Filed By The Assessee Are Being Heard Together & Disposed Off, By This Consolidated Order. :-2-:

Section 153CSection 153D

…al Education Society [(2017) 397 ITR 344 (SC)] held that incriminating material must pertain to the assessment years for which proceedings are initiated, and such material should relate to the other person. In the case of Pepsi Foods Pvt. Ltd. v. ACIT [(2014) 367 ITR 112 (Delhi HC)] the Delhi High Court held that unless the seized documents "belong to” the other person and are incriminating in nature, mere mention of the other person's name or loose references :-12-: ITA. Nos.:563 to 567/Chny/2023 do not justify invoking Section 153C. The satisfaction note must expressly indicate this and in the case of RRJ Secur…

Smt.Prema Devi, L/R of Late.Shri. Dharmichand, Chennai vs. DCIT, Chennai

In the result all the five appeals of the assessee for the A

ITA 564/CHNY/2023[2009-10]Status: DisposedITAT Chennai27 Jun 2025AY 2009-10

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 563 To 567/Chny/2023 िनधा"रण वष" / Assessment Years: 2008-09 To 2012-13 Smt. Prema Devi, The Deputy Commissioner Of L/R. Of Late. Shri. Dharmichand Jain, Vs. Income Tax, No.37, Arumuga Achari Street, Central Circle 2(1), Triplicane, Chennai – 600 005. Chennai – 600 034. [Pan:Avspp-5090-L] (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri. D. Anand, AdvocateFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 153CSection 153D

…al Education Society [(2017) 397 ITR 344 (SC)] held that incriminating material must pertain to the assessment years for which proceedings are initiated, and such material should relate to the other person. In the case of Pepsi Foods Pvt. Ltd. v. ACIT [(2014) 367 ITR 112 (Delhi HC)] the Delhi High Court held that unless the seized documents “belong to” the other person and are incriminating in nature, mere mention of the other person’s name or loose references :-12-: ITA. Nos.:563 to 567/Chny/2023 do not justify invoking Section 153C. The satisfaction note must expressly indicate this and in the case of RRJ Se…

M/S. Lalitha Jewellery Mart Ltd., Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, all the appeals of the assessee are partly allowed

ITA 679/CHNY/2025[2020-21]Status: DisposedITAT Chennai12 Jun 2025AY 2020-21

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. Shiva Srinivas, CIT
Section 132Section 153A

…relied upon the following decisions: has relied upon the following decisions: ITA Nos.675 to 675 to 680/Chny/2025 (AYs 2016 16-17 to 2021-22) M/s. Lalithaa Jewellery Mart Ltd. M/s. Lalithaa Jewellery Mart Ltd. :: 86 :: - Pepsi Foods Pvt. Ltd. v. ACIT (2014) 367 ITR 112 (Del HC) Pepsi Foods Pvt. Ltd. v. ACIT (2014) 367 ITR 112 (Del HC) Pepsi Foods Pvt. Ltd. v. ACIT (2014) 367 ITR 112 (Del HC) - CIT v. Ved Prakash Choudhary [2011] 218 CTR 99 (Del HC) CIT v. Ved Prakash Choudhary [2011] 218 CTR 99 (Del HC) CIT v. Ved Prakash Choudhary [2011] 218 CTR 99 (Del HC) - Mahendra Lalka v. DCIT (IT Mahendra Lalka v. DCIT…

M/S. Lalitha Jewellery Mart Ltd., Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, all the appeals of the assessee are partly allowed

ITA 678/CHNY/2025[2019-20]Status: DisposedITAT Chennai12 Jun 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. Shiva Srinivas, CIT
Section 132Section 153A

…relied upon the following decisions: has relied upon the following decisions: ITA Nos.675 to 675 to 680/Chny/2025 (AYs 2016 16-17 to 2021-22) M/s. Lalithaa Jewellery Mart Ltd. M/s. Lalithaa Jewellery Mart Ltd. :: 86 :: - Pepsi Foods Pvt. Ltd. v. ACIT (2014) 367 ITR 112 (Del HC) Pepsi Foods Pvt. Ltd. v. ACIT (2014) 367 ITR 112 (Del HC) Pepsi Foods Pvt. Ltd. v. ACIT (2014) 367 ITR 112 (Del HC) - CIT v. Ved Prakash Choudhary [2011] 218 CTR 99 (Del HC) CIT v. Ved Prakash Choudhary [2011] 218 CTR 99 (Del HC) CIT v. Ved Prakash Choudhary [2011] 218 CTR 99 (Del HC) - Mahendra Lalka v. DCIT (IT Mahendra Lalka v. DCIT…

M/S. Lalitha Jewellery Mart Ltd., Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, all the appeals of the assessee are partly allowed

ITA 677/CHNY/2025[2018-19]Status: DisposedITAT Chennai12 Jun 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. Shiva Srinivas, CIT
Section 132Section 153A

…relied upon the following decisions: has relied upon the following decisions: ITA Nos.675 to 675 to 680/Chny/2025 (AYs 2016 16-17 to 2021-22) M/s. Lalithaa Jewellery Mart Ltd. M/s. Lalithaa Jewellery Mart Ltd. :: 86 :: - Pepsi Foods Pvt. Ltd. v. ACIT (2014) 367 ITR 112 (Del HC) Pepsi Foods Pvt. Ltd. v. ACIT (2014) 367 ITR 112 (Del HC) Pepsi Foods Pvt. Ltd. v. ACIT (2014) 367 ITR 112 (Del HC) - CIT v. Ved Prakash Choudhary [2011] 218 CTR 99 (Del HC) CIT v. Ved Prakash Choudhary [2011] 218 CTR 99 (Del HC) CIT v. Ved Prakash Choudhary [2011] 218 CTR 99 (Del HC) - Mahendra Lalka v. DCIT (IT Mahendra Lalka v. DCIT…

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

Accordingly, the appeals filed by the assessee are allowed in above terms

ITA 237/BANG/2020[2011-12]Status: DisposedITAT Bangalore29 May 2025AY 2011-12

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Prashanth G S, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bangalore
Section 132(1)(a)Section 132(2)Section 153ASection 153CSection 153DSection 292B

…proceedings, and importantly, such satisfaction must be recorded by the Assessing Officer of the person searched. This principle has been consistently reaffirmed, notably in the decision of the Hon’ble Delhi High Court in Pepsi Foods Pvt Ltd. v. ACIT [(2014) 367 ITR 112 (Delhi HC)], where it was held that the absence of a satisfaction note, or the failure to record it in the file of the person searched, renders the proceedings initiated under Section 153C void and without jurisdiction. 21. The learned AR for the appellant submitted that the Assessing Officer, in the assessment order, stated that prior approval…

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

Accordingly, the appeals filed by the assessee are allowed in above terms

ITA 236/BANG/2020[2010-11]Status: DisposedITAT Bangalore29 May 2025AY 2010-11

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Prashanth G S, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bangalore
Section 132(1)(a)Section 132(2)Section 153ASection 153CSection 153DSection 292B

…proceedings, and importantly, such satisfaction must be recorded by the Assessing Officer of the person searched. This principle has been consistently reaffirmed, notably in the decision of the Hon’ble Delhi High Court in Pepsi Foods Pvt Ltd. v. ACIT [(2014) 367 ITR 112 (Delhi HC)], where it was held that the absence of a satisfaction note, or the failure to record it in the file of the person searched, renders the proceedings initiated under Section 153C void and without jurisdiction. 21. The learned AR for the appellant submitted that the Assessing Officer, in the assessment order, stated that prior approval…

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

Accordingly, the appeals filed by the assessee are allowed in above terms

ITA 234/BANG/2020[2008-09]Status: DisposedITAT Bangalore29 May 2025AY 2008-09

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Prashanth G S, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bangalore
Section 132(1)(a)Section 132(2)Section 153ASection 153CSection 153DSection 292B

…proceedings, and importantly, such satisfaction must be recorded by the Assessing Officer of the person searched. This principle has been consistently reaffirmed, notably in the decision of the Hon’ble Delhi High Court in Pepsi Foods Pvt Ltd. v. ACIT [(2014) 367 ITR 112 (Delhi HC)], where it was held that the absence of a satisfaction note, or the failure to record it in the file of the person searched, renders the proceedings initiated under Section 153C void and without jurisdiction. 21. The learned AR for the appellant submitted that the Assessing Officer, in the assessment order, stated that prior approval…

M/S. Global Star Indmetal Private Limited, Udupi vs. Deputy Commissioner of Income Tax, Central Circle-1, Mangalore

In the result, both the appeals of the assessee are allowed

ITA 52/BANG/2024[2016-17]Status: DisposedITAT Bangalore30 Apr 2025AY 2016-17

Bench: Shri Laxmi Prasad Sahushri. Keshav Dubey

For Appellant: Smt. Sheetal Borker, AdvocateFor Respondent: Shri Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 132(4)Section 133ASection 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER SHRI. KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.51& 52/Bang/2024 Assessment year : 2015-16, 2016-17 M/s. Global Stars Indmetal Pvt. Ltd., Vs. DCIT, 1-276, Pulkeri, Karkala, Central Circle - 1, Karnataka – 574 104. Mangalore. PAN : AAFCG 5927 N APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borker, Advocate Respondent by : Shri Subramanian S, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 23.04.2025 Date of Pronouncement : 30.04.2025 O R D E R Per Laxmi Prasad Sahu, Accountant Member These two appeals by assesse…

M/S. Global Star Indmetal Private Limited, Udupi vs. Deputy Commissioner of Income Tax, Central Circle-1, Mangalore

In the result, both the appeals of the assessee are allowed

ITA 51/BANG/2024[2015-16]Status: DisposedITAT Bangalore30 Apr 2025AY 2015-16

Bench: Shri Laxmi Prasad Sahushri. Keshav Dubey

For Appellant: Smt. Sheetal Borker, AdvocateFor Respondent: Shri Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 132(4)Section 133ASection 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER SHRI. KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.51& 52/Bang/2024 Assessment year : 2015-16, 2016-17 M/s. Global Stars Indmetal Pvt. Ltd., Vs. DCIT, 1-276, Pulkeri, Karkala, Central Circle - 1, Karnataka – 574 104. Mangalore. PAN : AAFCG 5927 N APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borker, Advocate Respondent by : Shri Subramanian S, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 23.04.2025 Date of Pronouncement : 30.04.2025 O R D E R Per Laxmi Prasad Sahu, Accountant Member These two appeals by assesse…

DCIT, CC-I, Ludhiana vs. Oswal Polycot (India) Pvt. Ltd., Ludhiana

In the result, the appeal of the assessee in ITA No

ITA 1108/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh14 Nov 2024AY 2012-13

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Gaurav Sharma, C.AFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 132Section 143(2)Section 153Section 153ASection 153C

…the requirements of law as so laid down. 41. On the importance and criticality of recording of the satisfaction before acquiring jurisdiction u/s 153C by the Assessing officer, the Hon’ble Delhi High Court in case of Pepsi Food Pvt. Ltd. Vs. ACIT reported in 367 ITR 112 has held that the Assessing officer of the person searched must arrive at a clear satisfaction that the documents seized from him does not belongs to him but to some other person and after such satisfaction is arrived at, the documents shall be handed over to the Assessing officer of the person to whom the such documents belongs. Referring to th…

DCIT, CC-I, Ludhiana vs. Oswal Polycot (India) Pvt. Ltd., Ludhiana

In the result, the appeal of the assessee in ITA No

ITA 1107/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh14 Nov 2024AY 2011-12

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Gaurav Sharma, C.AFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 132Section 143(2)Section 153Section 153ASection 153C

…the requirements of law as so laid down. 41. On the importance and criticality of recording of the satisfaction before acquiring jurisdiction u/s 153C by the Assessing officer, the Hon’ble Delhi High Court in case of Pepsi Food Pvt. Ltd. Vs. ACIT reported in 367 ITR 112 has held that the Assessing officer of the person searched must arrive at a clear satisfaction that the documents seized from him does not belongs to him but to some other person and after such satisfaction is arrived at, the documents shall be handed over to the Assessing officer of the person to whom the such documents belongs. Referring to th…

Oswal Polycot (India) Pvt. Ltd., Ludhiana vs. DCIT, CC-I, Ludhiana

In the result, the appeal of the assessee in ITA No

ITA 1105/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh14 Nov 2024AY 2013-14

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Gaurav Sharma, C.AFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 132Section 143(2)Section 153Section 153ASection 153C

…the requirements of law as so laid down. 41. On the importance and criticality of recording of the satisfaction before acquiring jurisdiction u/s 153C by the Assessing officer, the Hon’ble Delhi High Court in case of Pepsi Food Pvt. Ltd. Vs. ACIT reported in 367 ITR 112 has held that the Assessing officer of the person searched must arrive at a clear satisfaction that the documents seized from him does not belongs to him but to some other person and after such satisfaction is arrived at, the documents shall be handed over to the Assessing officer of the person to whom the such documents belongs. Referring to th…

Oswal Polycot (India) Pvt. Ltd., Ludhiana vs. DCIT, CC-I, Ludhiana

In the result, the appeal of the assessee in ITA No

ITA 1104/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh14 Nov 2024AY 2012-13

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Gaurav Sharma, C.AFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 132Section 143(2)Section 153Section 153ASection 153C

…the requirements of law as so laid down. 41. On the importance and criticality of recording of the satisfaction before acquiring jurisdiction u/s 153C by the Assessing officer, the Hon’ble Delhi High Court in case of Pepsi Food Pvt. Ltd. Vs. ACIT reported in 367 ITR 112 has held that the Assessing officer of the person searched must arrive at a clear satisfaction that the documents seized from him does not belongs to him but to some other person and after such satisfaction is arrived at, the documents shall be handed over to the Assessing officer of the person to whom the such documents belongs. Referring to th…

Oswal Polycot (India) Pvt. Ltd., Ludhiana vs. DCIT, CC-I, Ludhiana

In the result, the appeal of the assessee in ITA No

ITA 1103/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh14 Nov 2024AY 2011-12

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Gaurav Sharma, C.AFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 132Section 143(2)Section 153Section 153ASection 153C

…the requirements of law as so laid down. 41. On the importance and criticality of recording of the satisfaction before acquiring jurisdiction u/s 153C by the Assessing officer, the Hon’ble Delhi High Court in case of Pepsi Food Pvt. Ltd. Vs. ACIT reported in 367 ITR 112 has held that the Assessing officer of the person searched must arrive at a clear satisfaction that the documents seized from him does not belongs to him but to some other person and after such satisfaction is arrived at, the documents shall be handed over to the Assessing officer of the person to whom the such documents belongs. Referring to th…

Ags Developers Pvt Ltd, Jasola Delhi vs. Income Tax Officer Ward 1 (4), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 2185/DEL/2024[2008-2009]Status: DisposedITAT Delhi18 Oct 2024AY 2008-2009

Bench: Shri Kul Bharat[Assessment Year : 2008-09] Ags Developers Pvt.Ltd., Vs Ito, H.No.47, Pocket Ii, Ward -1(4), Near Appollo Hospital, Jasola, New Delhi. New Delhi-110076. Pan-Aafca1795G Appellant Respondent Appellant By Shri Sandeep Goel, Adv. Respondent By Shri Siddharth B.S. Meena, Sr.Dr Date Of Hearing 04.09.2024 Date Of Pronouncement 18.10.2024

Section 143(1)Section 147Section 148Section 250Section 68

…searched person). Thus, by virtue of the second proviso to section 153A of the Act, the assessments/reassessments that were pending on the date of receiving such assets, books of account or documents would abate. In Pepsi Foods (P.) Ltd. v. Asstt. CIT [2014] 367 ITR 112/52 taxmann.com 220/[2015] 231 Taxman 58 (Delhi), the Hon'ble Court had explained that on a plain reading of Section 153C of the Act, a notice under that section could be issued only after two preceding conditions had been met. First of all, the AO of the searched person would have to arrive at a satisfaction that document or asset seized does not…

DCIT, CC-2(4), Chennai vs. V.Baskaran, Chennai

In the result, the appeal filed by the assessee in IT(SS)A No

ITA 604/CHNY/2021[2017-18]Status: DisposedITAT Chennai20 Sept 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri S.R. Raghunatha

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri A.P. Srinivas, Sr. Standing Counsel
Section 132Section 142(1)Section 143(3)Section 144Section 158B

…g of satisfaction by the AO of the searched person. For this, before CIT(A), the assessee relied on the following case laws:- a) “Commissioner of Income Tax Vs Calcutta Kitwears (2014) 6 SCC 444 b) Pepsi Foods Pvt Ltd Vs Asst. Commissioner of Income Tax, 2014 367 ITR 112 Delhi c) Commissioner of Income Tax Vs Bipinchandra Chimanlal Doshi 2017 395 ITR 632 Gujarat d) Ganpati Fincap Services Pvt Ltd Vs Commissioner of Income Tax 2017 395 ITR 692 Delhi The CIT(A) after considering the case records and the satisfaction recorded by the AO u/s.153C of the Act noted that there is no seized document or incriminating docu…