Pepsico India Holdings (P) Ltd. v. ACIT

370 ITR 295High Court2015#344 most cited

What is Pepsico India Holdings (P) Ltd. v. ACIT authority for?

Section 153C of the Income-tax Act is invoked only when it is established that seized documents do not belong to the searched person, or if the searched person disclaims them; the satisfaction note must specifically indicate this fact.

249

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

Pepsico India Holdings v. ACIT · Section 153C · Section 153A · Section 132 · seized documents · documents belonging to searched person · satisfaction note · disclaimer of documents · search assessment · undisclosed income

Sections most often in play

Section 143(3)Section 153CSection 1961Section 153ASection 132Section 132(4)Section 131(1A)Section 132(1)
Read the full judgment

Issues it is cited on

section 153c(1)section 132(4a)documents seizedblock periodsatisfaction notesection 132asection 153bsection 153csection 153dsection 153undisclosed incomesection 153a

Judgments citing Pepsico India Holdings (P) Ltd. v. ACIT

Shri Suresh Kumar Namdeo, Bilaspur(Cg) vs. The Assistant Commissioner of Income Tax, Bilaspur(Cg)

In the result appeal of the assessee is allowed

ITA 84/BIL/2016[2004-05]Status: DisposedITAT Raipur17 Oct 2022AY 2004-05

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita No.84/Rpr/2016 (ननधाारण वषा / Assessment Year :2004-2005) Suresh Kumar Namdeo, Vs Acit, Circle-2(1), Bilaspur A-9, Green Garden Colony, Mungeli Road, Bilaspur (C.G.) Pan No. : Ablpn 0899 A (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri G.S.Agrawal,CAFor Respondent: Shri P.K.Mishra, CIT-DR
Section 153Section 153C

…आयकर अऩीऱीय अधधकरण, रायऩुर न्यायऩीठ, रायऩुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य एवं श्री अरुण खोड़वऩया, ऱेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अऩीऱ सं./ITA No.84/RPR/2016 (ननधाारण वषा / Assessment Year :2004-2005) Suresh Kumar Namdeo, Vs ACIT, Circle-2(1), Bilaspur A-9, Green Garden Colony, Mungeli Road, Bilaspur (C.G.) PAN No. : ABLPN 0899 A (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri G.S.Agrawal,CA राजस्व की ओर से /Revenue by : Shri P.K.Mishra, CIT-DR सुनिाई की तारीख / Date of He…

Shri Jivrajbhai H. Balar, Surat vs. The Income Tax Officer, Ward-8(2), Surat

In the result, appeals filed by the assessee for assessment years 2004-05 to 2007-08, ( IT(SS)A Nos

ITA 1245/AHD/2015[2010-11]Status: DisposedITAT Surat31 May 2022AY 2010-11

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./It(Ss)A No.150 To 154/Ahd/2015 ("नधा"रणवष" / Assessment Year: (2004-05 To 2008-09) (Physical Court Hearing) Jivrajbhai Harkhabhai Balar, The Dcit, Central Circle-1, Vs. 59, Kantareshwar Society, Surat. Katargam Road, Surat-395004. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abopb8649M (Appellant) (Respondent) आयकरअपीलसं./Ita No.1245/Ahd/2015 ("नधा"रणवष" / Assessment Year: (2010-11) Jivrajbhai Harkhabhai Balar, Vs. The Dcit, Central Circle-1, 59, Kantareshwar Society, Surat. Katargam Road, Surat-395004. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abopb8649M (Appellant) (Respondent)

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri H. P. Meena, CIT(DR) & Ms Anupama Singla, Sr. DR
Section 143(3)Section 153C

…satisfaction was recorded as regard to its belongingness to certain incriminating documents seized from the premises of Shir Kiritbhai M. Shah. The learned counsel for the assessee further relied in the case of Pepsi co India Holding Pvt. Ltd. V. ACIT (2015) 370 ITR 295 (Delhi) (2014) 50 taxmann.com 199 (Delhi) wherein it was observed as follows: "In the instant case, it is nobody's case that Jaipuria Group had disclaimed those documents as belonging to them. Unless and until it is established that the documents as belonging to them. Unless and until it is established that the documents do not belong to the sear…

Smt. G. Vijaya, Bellary vs. Deputy Commissioner of Income Tax, Central Circle 1(3), Bangalore

In the result, the appeal filed by the assessee for assessment year 2007-08 is allowed and the appeal of the assessee for assessment year 2008-09 is partly allowed

ITA 948/BANG/2013[2008-09]Status: DisposedITAT Bangalore28 Apr 2022AY 2008-09

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri H. Siva Prasad Reddy, ITP, A.RFor Respondent: Shri Sameer Kumar Singh, D.R
Section 132Section 153Section 153ASection 153C

…ong/pertain to. The legal position in this regard has been discussed by the co-ordinate bench in the case of Shri T H Suresh Babu (supra) as under:- “30. Again, the Hon'ble Delhi High Court in the case of Pepsico India Holdings (P.) Ltd. v. Asstt. CIT [2015] 370 ITR 295/228 Taxman 116 (Mag.)/[2014] 50 taxmann.com 299 following its earlier decision in the case of Pepsi Foods (P.) Ltd (supra) held that unless it is established that the documents in question do not belong to the searched person, the question of invoking the provisions of sec.153C of the Act does not arise. It was also held that unless searched pers…

Smt. G. Vijaya, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

In the result, the appeal filed by the assessee for assessment year 2007-08 is allowed and the appeal of the assessee for assessment year 2008-09 is partly allowed

ITA 947/BANG/2013[2007-08]Status: DisposedITAT Bangalore28 Apr 2022AY 2007-08

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri H. Siva Prasad Reddy, ITP, A.RFor Respondent: Shri Sameer Kumar Singh, D.R
Section 132Section 153Section 153ASection 153C

…ong/pertain to. The legal position in this regard has been discussed by the co-ordinate bench in the case of Shri T H Suresh Babu (supra) as under:- “30. Again, the Hon'ble Delhi High Court in the case of Pepsico India Holdings (P.) Ltd. v. Asstt. CIT [2015] 370 ITR 295/228 Taxman 116 (Mag.)/[2014] 50 taxmann.com 299 following its earlier decision in the case of Pepsi Foods (P.) Ltd (supra) held that unless it is established that the documents in question do not belong to the searched person, the question of invoking the provisions of sec.153C of the Act does not arise. It was also held that unless searched pers…

Venkateshwara Prasad Teegalapally, Hyderabad vs. Income Tax Officer, Ward-9(1), Hyderabad

In the result, the appeal of the assessee is allowed on both counts

ITA 1610/HYD/2019[2010-11]Status: DisposedITAT Hyderabad12 Apr 2022AY 2010-11

Bench: Shri S.S. Godara & Shri L. P. Sahushri Venkateswara Prasad Teegalapally, Hyderabad. Pan Aehpt 9790H …..Appellant. Vs. Income Tax Officer, Ward 9(1), Hyderabad. …..Respondent. Appellant By : Shri A.V. Raghuram, Adv. Respondent By : Shri T. Sunil Goutam (D.R.) Date Of Hearing : 11.04.2022. Date Of Pronouncement : 12.04.2022. O R D E R Per Shri L.P. Sahu, A.M. : This Assessee’S Appeal For Asst. Year 2010-11 Arises From The Commissioner Of Income Tax (Appeals)-7, Hyderabad Order Dt.23.09.2019 Passed In Case No.0159/Cit(A)-7/2017-18 In Proceedings Under Section 2 153C R.W.S. 153A R.W.S. 144 Of Income Tax Act, 1961 (‘The Act’).

For Appellant: Shri A.V. Raghuram, AdvFor Respondent: Shri T. Sunil Goutam (D.R.)
Section 132Section 153ASection 153CSection 2Section 69C

…. It is at this stage that we are of the opinion that the former Assessing Officer had erred in law and on facts in terming the seized document as “belonging to the assessee” for want of ownership sense missing therein in light of Vijaybai M Chandrani Vs. CIT 333 ITR 436 (Guj); CWT Vs. Viswanath 103 ITR 530 and Late Nawab Sir Mir Osman Ali Khan VS. CIT 162 ITR 888 (SC). Learned departmental representative could not dispute the clinching factual position that the seized document “A/CAIMS/04” could not have been held to be helping to the assessee in any manner; 7 whatsoever. We thus quash the impugned assessment f…

Assistant Commissioner of Income Tax Circle - 2(3), Bangaluru vs. Shri T.H Suresh Babu, Bellary

In the result, the appeal by the revenue is dismissed

ITA 1890/BANG/2018[2010-11]Status: DisposedITAT Bangalore06 Apr 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri Priyadarshi Mishra, Addl. CIT(DR)(ITAT), BengaluruFor Respondent: Shri Sivaprasad Reddy, ITP
Section 133A(5)Section 139(1)Section 143(2)Section 153Section 153ASection 153A(1)Section 153CSection 153C(1)

…assessee must be deemed to be the owner of the property within the meaning of section 22 and was assessable as such on the income from the property.” 30. Again, the Hon'ble Delhi High Court in the case of Pepsico India Holdings (P.) Ltd. v. Asstt. CIT [2015] 370 ITR 295/228 Taxman 116 (Mag.)/[2014] 50 taxmann.com 299 following its earlier decision in the case Page 21 of 27 of Pepsi Foods (P.) Ltd (supra) held that unless it is established that the documents in question do not belong to the searched person, the question of invoking the provisions of sec.153C of the Act does not arise. It was also held that unles…

Kush Kedia vs. A.C.I.T. 2(1), Raipur (Cg)

In the result, appeal of the assessee in ITA No

ITA 106/BIL/2015[2005-06]Status: DisposedITAT Raipur31 Mar 2022AY 2005-06

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita Nos. 105 & 106/Rpr/2015 "नधा"रण वष" / Assessment Years : 2004-05 & 2005-06 Kush Kedia Kedia Bhawan, Mandi Road, Balodabazar.Dist. Raipur (C.G.) Pan : Aklpk5127B .......अपीलाथ"/Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-2(1), Raipur. (C.G.) ……""यथ" /Respondent

For Appellant: Shri R.B Doshi, A.RFor Respondent: Shri P.K. Mishra, CIT D.R
Section 132(1)Section 139(1)Section 143(3)Section 153CSection 68

…आयकर अपील"य अ"धकरण "यायपीठ रायपुरम"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR (Through Virtual Court at Pune) BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI JAMLAPPA D BATTULL, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos. 105 & 106/RPR/2015 "नधा"रण वष" / Assessment Years : 2004-05 & 2005-06 Kush Kedia Kedia Bhawan, Mandi Road, Balodabazar.Dist. Raipur (C.G.) PAN : AKLPK5127B .......अपीलाथ"/Appellant बनाम / V/s. The Assistant Commissioner of Income Tax-2(1), Raipur. (C.G.) ……""यथ" /Respondent Assessee by : Shri R.B Doshi, A.R Revenue by : Shri P.K. Mishra, CIT D.R सुनवाई क" तार"ख / Date of H…

Kush Kedia vs. A.C.I.T. 2(1), Raipur (Cg)

In the result, appeal of the assessee in ITA No

ITA 105/BIL/2015[2004-05]Status: DisposedITAT Raipur31 Mar 2022AY 2004-05

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita Nos. 105 & 106/Rpr/2015 "नधा"रण वष" / Assessment Years : 2004-05 & 2005-06 Kush Kedia Kedia Bhawan, Mandi Road, Balodabazar.Dist. Raipur (C.G.) Pan : Aklpk5127B .......अपीलाथ"/Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-2(1), Raipur. (C.G.) ……""यथ" /Respondent

For Appellant: Shri R.B Doshi, A.RFor Respondent: Shri P.K. Mishra, CIT D.R
Section 132(1)Section 139(1)Section 143(3)Section 153CSection 68

…आयकर अपील"य अ"धकरण "यायपीठ रायपुरम"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR (Through Virtual Court at Pune) BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI JAMLAPPA D BATTULL, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos. 105 & 106/RPR/2015 "नधा"रण वष" / Assessment Years : 2004-05 & 2005-06 Kush Kedia Kedia Bhawan, Mandi Road, Balodabazar.Dist. Raipur (C.G.) PAN : AKLPK5127B .......अपीलाथ"/Appellant बनाम / V/s. The Assistant Commissioner of Income Tax-2(1), Raipur. (C.G.) ……""यथ" /Respondent Assessee by : Shri R.B Doshi, A.R Revenue by : Shri P.K. Mishra, CIT D.R सुनवाई क" तार"ख / Date of H…

Shri Shish Pal Singh, Jalanhdhar vs. Income Tax Officer, Ward 1(4) Jalandhar

ITA 309/ASR/2017[2008-09]Status: DisposedITAT Amritsar28 Feb 2022AY 2008-09

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. J. S. Bhasin, AdvFor Respondent: Sh. Trilochan Singh PS Khalsa, Sr DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 153CSection 250(6)

…issue is raised first time before the Bench for adjudication. The bench is first adjudicating the issue, raised through Additional Ground by assessee. The Sr. DR referred two judgments related this additional ground (i) Pepsico India Holdings P. Ltd. v. ACIT 370 ITR 295 (Delhi), (ii) Sh. Shailesh S. Patel, Palanpur v. ITO, Ward-5, in ITA No. 3063/Ahd/2016 order dated 31.08.2018. The ld Sr DR submitted a written statement which read as follows:- 5 Shish Pal Singh v. ITO 6 Shish Pal Singh v. ITO 7 Shish Pal Singh v. ITO 6. We have heard both the parties. The Ld. counsel for the assessee submitted that the l…

Sachin Pareek, Surat vs. DCIT (Centrel) Circle-4, Surat

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

ITA 1683/AHD/2017[2014-15]Status: DisposedITAT Surat29 Dec 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No. 1367/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (Huf), Vs. The Acit, Central Circle-4, (Prop. M/S. Mayank Impex), Surat. C/O. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqhs5732R (Appellant) (Respondent) आयकरअपीलसं./Ita No. 1365/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/S. Nazar Impex Pvt. Ltd., The Acit, Central Circle-4, Vs. C/O. 408, Saryu Diamond Complex, Surat. Jaddakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccn3603R (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.340 To 343/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2012-13) (Virtual Court Hearing) Moulimani Impex Pvt. Ltd., Vs. The Dcit, Central Circle-4, C-805, Oberoi Splendor, Opp. Majas Surat. Depot, Jvlr, Jogeshwari (East) Mumbai-400060. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcm4913C (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.347 To 351/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2013-14) (Virtual Court Hearing) Anoop Yogendra Jain, Vs. The Dcit, Central Circle-4, 406, Saryu Chambers, 4T H Floor, Surat. Jadakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahopj3837B (Appellant) (Respondent)

Section 143(3)Section 153CSection 250

…nn.com 95 ] (Del. HC)  PCIT vs. Allied Perfumes Pvt. Ltd. [ 124 taxmann.com 358 ](Del. HC)  PCIT vs. Meeta Gutgutia [ 82 taxmann.com 287 ](Del. HC)  PCIT vs. Index Securities Pvt. Ltd. [ 157 DTR 0020 ] (Del. HC)  Pepsico India Holdings Pvt. Ltd. vs ACIT [ 370 ITR 295 ](Del. HC)  Pepsi Co. India Holding (P.). Ltd. v. ACIT [370 ITR 295]  CIT vs. Shri Ramdas Motor Transport [ 238 ITR 0177 ](A.P. HC)  CIT vs. Naresh Kumar Agarwal [ 369 ITR 0171 ](A.P. HC)  CIT vs. IBC Knowledge Park Pvt. Ltd. [ 385 ITR 346 ](Kar. HC)  CIT vs. Arpit Land Pvt. Ltd. [ 78 taxmann.com 300 ](Bom. HC)  Sri Sai Cashews vs. CCIT – […

M/S. Sun Diam, Mumbai vs. The Dy. CIT, Central Circle-4, Surat

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

ITA 1578/AHD/2017[2014-15]Status: DisposedITAT Surat29 Dec 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No. 1367/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (Huf), Vs. The Acit, Central Circle-4, (Prop. M/S. Mayank Impex), Surat. C/O. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqhs5732R (Appellant) (Respondent) आयकरअपीलसं./Ita No. 1365/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/S. Nazar Impex Pvt. Ltd., The Acit, Central Circle-4, Vs. C/O. 408, Saryu Diamond Complex, Surat. Jaddakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccn3603R (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.340 To 343/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2012-13) (Virtual Court Hearing) Moulimani Impex Pvt. Ltd., Vs. The Dcit, Central Circle-4, C-805, Oberoi Splendor, Opp. Majas Surat. Depot, Jvlr, Jogeshwari (East) Mumbai-400060. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcm4913C (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.347 To 351/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2013-14) (Virtual Court Hearing) Anoop Yogendra Jain, Vs. The Dcit, Central Circle-4, 406, Saryu Chambers, 4T H Floor, Surat. Jadakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahopj3837B (Appellant) (Respondent)

Section 143(3)Section 153CSection 250

…nn.com 95 ] (Del. HC)  PCIT vs. Allied Perfumes Pvt. Ltd. [ 124 taxmann.com 358 ](Del. HC)  PCIT vs. Meeta Gutgutia [ 82 taxmann.com 287 ](Del. HC)  PCIT vs. Index Securities Pvt. Ltd. [ 157 DTR 0020 ] (Del. HC)  Pepsico India Holdings Pvt. Ltd. vs ACIT [ 370 ITR 295 ](Del. HC)  Pepsi Co. India Holding (P.). Ltd. v. ACIT [370 ITR 295]  CIT vs. Shri Ramdas Motor Transport [ 238 ITR 0177 ](A.P. HC)  CIT vs. Naresh Kumar Agarwal [ 369 ITR 0171 ](A.P. HC)  CIT vs. IBC Knowledge Park Pvt. Ltd. [ 385 ITR 346 ](Kar. HC)  CIT vs. Arpit Land Pvt. Ltd. [ 78 taxmann.com 300 ](Bom. HC)  Sri Sai Cashews vs. CCIT – […

Shri Sanjay Kumar Choudhary HUF, Surat vs. The Asstt. Commissioner of Income Tax, Central Circel-4, Surat

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

ITA 1367/AHD/2017[2014-15]Status: DisposedITAT Surat29 Dec 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No. 1367/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (Huf), Vs. The Acit, Central Circle-4, (Prop. M/S. Mayank Impex), Surat. C/O. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqhs5732R (Appellant) (Respondent) आयकरअपीलसं./Ita No. 1365/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/S. Nazar Impex Pvt. Ltd., The Acit, Central Circle-4, Vs. C/O. 408, Saryu Diamond Complex, Surat. Jaddakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccn3603R (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.340 To 343/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2012-13) (Virtual Court Hearing) Moulimani Impex Pvt. Ltd., Vs. The Dcit, Central Circle-4, C-805, Oberoi Splendor, Opp. Majas Surat. Depot, Jvlr, Jogeshwari (East) Mumbai-400060. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcm4913C (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.347 To 351/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2013-14) (Virtual Court Hearing) Anoop Yogendra Jain, Vs. The Dcit, Central Circle-4, 406, Saryu Chambers, 4T H Floor, Surat. Jadakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahopj3837B (Appellant) (Respondent)

Section 143(3)Section 153CSection 250

…nn.com 95 ] (Del. HC)  PCIT vs. Allied Perfumes Pvt. Ltd. [ 124 taxmann.com 358 ](Del. HC)  PCIT vs. Meeta Gutgutia [ 82 taxmann.com 287 ](Del. HC)  PCIT vs. Index Securities Pvt. Ltd. [ 157 DTR 0020 ] (Del. HC)  Pepsico India Holdings Pvt. Ltd. vs ACIT [ 370 ITR 295 ](Del. HC)  Pepsi Co. India Holding (P.). Ltd. v. ACIT [370 ITR 295]  CIT vs. Shri Ramdas Motor Transport [ 238 ITR 0177 ](A.P. HC)  CIT vs. Naresh Kumar Agarwal [ 369 ITR 0171 ](A.P. HC)  CIT vs. IBC Knowledge Park Pvt. Ltd. [ 385 ITR 346 ](Kar. HC)  CIT vs. Arpit Land Pvt. Ltd. [ 78 taxmann.com 300 ](Bom. HC)  Sri Sai Cashews vs. CCIT – […

M/S. Nazar Impex Pvt. Ltd., Surat vs. The Asstt. Commissioner of Income Tax, Central Circel-4, Surat

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

ITA 1365/AHD/2017[2014-15]Status: DisposedITAT Surat29 Dec 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No. 1367/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (Huf), Vs. The Acit, Central Circle-4, (Prop. M/S. Mayank Impex), Surat. C/O. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqhs5732R (Appellant) (Respondent) आयकरअपीलसं./Ita No. 1365/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/S. Nazar Impex Pvt. Ltd., The Acit, Central Circle-4, Vs. C/O. 408, Saryu Diamond Complex, Surat. Jaddakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccn3603R (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.340 To 343/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2012-13) (Virtual Court Hearing) Moulimani Impex Pvt. Ltd., Vs. The Dcit, Central Circle-4, C-805, Oberoi Splendor, Opp. Majas Surat. Depot, Jvlr, Jogeshwari (East) Mumbai-400060. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcm4913C (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.347 To 351/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2013-14) (Virtual Court Hearing) Anoop Yogendra Jain, Vs. The Dcit, Central Circle-4, 406, Saryu Chambers, 4T H Floor, Surat. Jadakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahopj3837B (Appellant) (Respondent)

Section 143(3)Section 153CSection 250

…nn.com 95 ] (Del. HC)  PCIT vs. Allied Perfumes Pvt. Ltd. [ 124 taxmann.com 358 ](Del. HC)  PCIT vs. Meeta Gutgutia [ 82 taxmann.com 287 ](Del. HC)  PCIT vs. Index Securities Pvt. Ltd. [ 157 DTR 0020 ] (Del. HC)  Pepsico India Holdings Pvt. Ltd. vs ACIT [ 370 ITR 295 ](Del. HC)  Pepsi Co. India Holding (P.). Ltd. v. ACIT [370 ITR 295]  CIT vs. Shri Ramdas Motor Transport [ 238 ITR 0177 ](A.P. HC)  CIT vs. Naresh Kumar Agarwal [ 369 ITR 0171 ](A.P. HC)  CIT vs. IBC Knowledge Park Pvt. Ltd. [ 385 ITR 346 ](Kar. HC)  CIT vs. Arpit Land Pvt. Ltd. [ 78 taxmann.com 300 ](Bom. HC)  Sri Sai Cashews vs. CCIT – […

Ramulu Gouri, Ranga Reddy vs. Income Tax Officer, Ward-1, Vikarabad

Appeal is allowed in above terms

ITA 520/HYD/2020[2012-13]Status: DisposedITAT Hyderabad22 Nov 2021AY 2012-13

Bench: Shri A. Mohan Alankamony & Shri S.S. Godara(Through Video Conference) Shri Ramulu Gouri, Vs. Income Tax Officer, Saipur Village, Ward 1,Vikarabad. R.R. District. Pan Apxpg 5058A Appellant Respondent

For Appellant: Shri Mohd. Afzal (A.R.)For Respondent: Shri Y V S T Sai (D.R.)
Section 143(3)Section 153C

…It is at this stage that we are of the opinion that the former Assessing Officer had erred in law and on facts in terming the seized document as “belonging to the assessee” for want of ownership sense missing therein in light of Vijaybai M Chandrani Vs. CIT 333 ITR 436 (Guj); CWT Vs. Viswanath 103 ITR 530 and Late Nawab Sir Mir Osman Ali Khan VS. CIT 162 ITR 888 (SC). Learned departmental 4 representative could not dispute the clinching factual position that the seized document “A/CAIMS/04” could not have been held to be helping to the assessee in any manner; whatsoever. We thus quash the impugned assessment…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5406/DEL/2019[2011-12]Status: DisposedITAT Delhi13 Sept 2021AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…ing to the assessee. He relied upon the several judicial precedents on this issue of the various High Courts. Prominently among members Pepsi foods private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5405/DEL/2019[2010-11]Status: DisposedITAT Delhi13 Sept 2021AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…ing to the assessee. He relied upon the several judicial precedents on this issue of the various High Courts. Prominently among members Pepsi foods private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5404/DEL/2019[2009-10]Status: DisposedITAT Delhi13 Sept 2021AY 2009-10

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…ing to the assessee. He relied upon the several judicial precedents on this issue of the various High Courts. Prominently among members Pepsi foods private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5403/DEL/2019[2008-09]Status: DisposedITAT Delhi13 Sept 2021AY 2008-09

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…ing to the assessee. He relied upon the several judicial precedents on this issue of the various High Courts. Prominently among members Pepsi foods private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note…

DCIT Circle-1 Ltu, New Delhi vs. Dalmia Bharat Sugar & Industries Ltd, New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5402/DEL/2019[2007-08]Status: DisposedITAT Delhi13 Sept 2021AY 2007-08

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…ing to the assessee. He relied upon the several judicial precedents on this issue of the various High Courts. Prominently among members Pepsi foods private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5401/DEL/2019[2006-07]Status: DisposedITAT Delhi13 Sept 2021AY 2006-07

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…ing to the assessee. He relied upon the several judicial precedents on this issue of the various High Courts. Prominently among members Pepsi foods private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note…