Pr. CIT v. Devangi

394 ITR 184High Court2017#1880 most cited

What is Pr. CIT v. Devangi authority for?

In an assessment completed under section 153A, only undisclosed income and undisclosed assets detected during a search can be brought to tax.

61

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

Pr. CIT v. Devangi · Devangi case · section 153A · search assessment · undisclosed income · undisclosed assets · incriminating material · scope of 153A assessment · Gujarat High Court · additions without incriminating material

Also reported as

88 Taxmann.com 610

Sections most often in play

Section 153ASection 69ASection 132Section 143(2)Section 144Section 45(4)Section 132(4)Section 132A

Issues it is cited on

section 40(a)(3)relinquishment of rightsection 2(14)(iii)(b)section 96section 4(1)section 45(5)section 2(14)(iii)section 10(37)on money receiptjdacompulsory acquisitionsection 2(47)

Judgments citing Pr. CIT v. Devangi

ACIT, CC-4, Jaipur vs. Smt. Sunita Agarwal, Jaipur

In the result appeals of the revenue are dismissed and the cross

ITA 156/JPR/2020[2011-12]Status: DisposedITAT Jaipur26 Sept 2022AY 2011-12

…ITR 153 (Gujarat HC) x. Pr. CIT v. Saumya Construction (P.) Ltd. [2017] 81 taxmann.com 292/387 ITR 529 (Gujarat HC) xi. CIT v. IBC Knowledge Park (P.) Ltd. [2016] 69 taxmann.com 108/385 ITR 346 (Karnataka HC) xii. Pr. CIT v. Devangi [2017] 88 taxmann.com 610/394 ITR 184 (Gujarat HC) 31. The only High Courts which gave the contrary judgments were the Hon'ble Allahabad High Court in the case of CIT v. Raj Kumar Arora [2014] 52 taxmann.com 172/367 ITR 517 and the Hon'ble Kerala High Court in the cases of E.N. Gopakumar v. CIT (Central) [2016] 75 taxmann.com 215/[2017] 244 Taxman 21/390 ITR 131/293 CTR 450 and DR…

ACIT, CC-4, Jaipur vs. Shri Mukut Behari Agarwal, Jaipur

In the result appeals of the revenue are dismissed and the cross

ITA 153/JPR/2020[2011-12]Status: DisposedITAT Jaipur26 Sept 2022AY 2011-12

…ITR 153 (Gujarat HC) x. Pr. CIT v. Saumya Construction (P.) Ltd. [2017] 81 taxmann.com 292/387 ITR 529 (Gujarat HC) xi. CIT v. IBC Knowledge Park (P.) Ltd. [2016] 69 taxmann.com 108/385 ITR 346 (Karnataka HC) xii. Pr. CIT v. Devangi [2017] 88 taxmann.com 610/394 ITR 184 (Gujarat HC) 31. The only High Courts which gave the contrary judgments were the Hon'ble Allahabad High Court in the case of CIT v. Raj Kumar Arora [2014] 52 taxmann.com 172/367 ITR 517 and the Hon'ble Kerala High Court in the cases of E.N. Gopakumar v. CIT (Central) [2016] 75 taxmann.com 215/[2017] 244 Taxman 21/390 ITR 131/293 CTR 450 and DR…

ACIT, CC-4, Jaipur vs. Shri Mukut Behari Agarwal, Jaipur

In the result appeals of the revenue are dismissed and the cross

ITA 152/JPR/2020[2010-11]Status: DisposedITAT Jaipur26 Sept 2022AY 2010-11

…ITR 153 (Gujarat HC) x. Pr. CIT v. Saumya Construction (P.) Ltd. [2017] 81 taxmann.com 292/387 ITR 529 (Gujarat HC) xi. CIT v. IBC Knowledge Park (P.) Ltd. [2016] 69 taxmann.com 108/385 ITR 346 (Karnataka HC) xii. Pr. CIT v. Devangi [2017] 88 taxmann.com 610/394 ITR 184 (Gujarat HC) 31. The only High Courts which gave the contrary judgments were the Hon'ble Allahabad High Court in the case of CIT v. Raj Kumar Arora [2014] 52 taxmann.com 172/367 ITR 517 and the Hon'ble Kerala High Court in the cases of E.N. Gopakumar v. CIT (Central) [2016] 75 taxmann.com 215/[2017] 244 Taxman 21/390 ITR 131/293 CTR 450 and DR…

M/S. Salarpuria Properties Pvt. Ltd., Kolkata vs. DCIT, Circle - 1, Kolkata

In the result, assessee’s appeal in ITA No

ITA 2094/KOL/2017[2010-11]Status: DisposedITAT Kolkata10 May 2022AY 2010-11

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 115JSection 234CSection 801Section 80I

…76 taxmann.com 81 (Kol-ITAT) c) CIT vs. Continental Warehousing Corporation (Nhava Seva) Ltd. (2015) 89 taxmann.com (Mum) d) CIT vs. Kabul Chawla (2015) 61 taxmann.com 412 (Del) [SLP dismissed by Hon’ble Supreme Court] e) Pr. CIT vs. Devangi Alias Rupa (2017) 394 ITR 184 (Guj) f) CIT vs. Mita Gutgutia (2016) 82 taxmann.com 287 g) PCIT vs. Salasar Stock Broking Pvt. Ltd.- GA No. 1929 of 2016 ITAT No. 264 of 2016 dated 24.08.2016. The Ld. A.R. submitted before the Bench that in view of the settled legal position that in absence of any incriminating searched materials , the additions made by the AO in an unabated as…

M/S Shrigopal Rameshkumar Sales Pvt. Ltd, Nagpur vs. Assistant Comissioner Central Circle 1(3), Nagpur

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 163/NAG/2018[2009-10]Status: DisposedITAT Nagpur01 Apr 2022AY 2009-10

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 163/Nag/2018 "नधा"रण वष" / Assessment Year : 2009-10 M/S. Shrigopal Ramesh Kumar Sales Pvt. Ltd. 1St Floor, Sarvodaya Cloth Market, Gandhibagh, Nagpur. Pan : Aabcs9226J .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax, Central Circle-1(3), Nagpur. ……""यथ" / Respondent Assessee By : Shri Vijay Chandak, Ca Revenue By : Shri Pradeep Headoo, Cit Dr

For Appellant: Shri Vijay Chandak, CAFor Respondent: Shri Pradeep Headoo, CIT DR
Section 132(1)Section 143(1)Section 143(3)Section 153ASection 263

…igopal Rameshkumar Sales Pvt. Ltd. Vs. ACIT, CC 1(3) addition/disallowances. Our aforesaid view is also supported by the following judicial pronouncements: (i). Principal CIT Vs. Vikas Gutgutia (2017) 396 ITR 691 (Del.) (ii). Principal CIT Vs. Devangi (2017) 394 ITR 184 (Guj.) (iii). Principal CIT Vs. Ms. Lata Jain (2016) 384 ITR 543 (iv). Abhishek Lodha, Mumbai Vs. Assessee Mumbai ‘G’ Bench (v). Mala Builders (P) Ltd. Vs. Asst. CIT (2016) 51 ITR (Trib) 272 (Chd) (vi). Bishwanath Garodia Vs. Dy CIT (2016) Taxmann.com 81 (Kol-Trib) (vii). Jailokenath Oil Extractions (P) Ltd. Vs. Dy CIT (2017) 83 taxmann.com 369/…

DCIT, Bangalore vs. M/S Ind- Sing Developers (P) Ltd., Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 202/BANG/2012[2005-06]Status: DisposedITAT Bangalore02 Mar 2022AY 2005-06

Bench: Shri George George K, Jm & Ms.Padmavathy S, Jm

For Appellant: S/Sri. G.S.Prashanth, CA and Narendra Sharma, AdvocateFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 132Section 143(3)Section 153ASection 40

…385 ITR 346 (Karnataka) (ii) Pr.CIT v. Delhi International Airport Pvt. Ltd. in ITA No.322/2018 (judgment dated 29.09.2021) (iii) CIT v. Kabur Chawla reported in 380 ITR 537 (Delhi) (iv) PCIT v. Ms.Lata Jain 384 ITR 543 (Delhi) (v) PCIT v. Devangi Alias Rupa 394 ITR 184 (Guj.) M/s.Ind Sing Developers Private Limited (vi) CIT v. Mechmen 380 ITR 591 (MP) (vii) CIT v. RRJ SEcuriites 380 ITR 612 (Delhi) (viii) CIT v. Ramesh Kumar 338 ITR 126 (P&H) (ix) CIT v. Lata J.Chandrashekar (HUF) 338 ITR 61 (Mad.) 5.1 The learned Standing Counsel appearing for the assessee submitted that as regards the nature of addition of sa…

M/S Ind Sing Developers Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 107/BANG/2012[2005-06]Status: DisposedITAT Bangalore02 Mar 2022AY 2005-06

Bench: Shri George George K, Jm & Ms.Padmavathy S, Jm

For Appellant: S/Sri. G.S.Prashanth, CA and Narendra Sharma, AdvocateFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 132Section 143(3)Section 153ASection 40

…385 ITR 346 (Karnataka) (ii) Pr.CIT v. Delhi International Airport Pvt. Ltd. in ITA No.322/2018 (judgment dated 29.09.2021) (iii) CIT v. Kabur Chawla reported in 380 ITR 537 (Delhi) (iv) PCIT v. Ms.Lata Jain 384 ITR 543 (Delhi) (v) PCIT v. Devangi Alias Rupa 394 ITR 184 (Guj.) M/s.Ind Sing Developers Private Limited (vi) CIT v. Mechmen 380 ITR 591 (MP) (vii) CIT v. RRJ SEcuriites 380 ITR 612 (Delhi) (viii) CIT v. Ramesh Kumar 338 ITR 126 (P&H) (ix) CIT v. Lata J.Chandrashekar (HUF) 338 ITR 61 (Mad.) 5.1 The learned Standing Counsel appearing for the assessee submitted that as regards the nature of addition of sa…

ACIT Central Circle 2(1), Chennai vs. Arvinda Nandagopal, Chennai

In the result, the appeals filed by the Revenue are dismissed

ITA 1470/CHNY/2018[2013-14]Status: DisposedITAT Chennai13 Mar 2020AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 To 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner Of No.6, 6Th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. Pan: Aafpa6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Srinivasa Rao, Cit ""यथ" क" ओर से/Respondent By : Shri K.M. Mohandass, Ca सुनवाई क" तार"ख/Date Of Hearing : 23.01.2020 घोषणा क" तार"ख /Date Of Pronouncement : 13.03.2020 आदेश /O R D E R Per Inturi Rama Rao:

For Appellant: Shri Srinivasa Rao, CITFor Respondent: Shri K.M. Mohandass, CA
Section 132Section 132(4)

…aken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj); iii) Pr. CIT v. Devangi [2017] 88 taxmann.com 610/394 ITR 184 (Guj.) iv) Pr. CIT v. Jay Infrastructure and Properties (P.) Ltd. [Tax Appeal No. 740 of 2016, dated 10-10-2016] and CIT v. Kabul Chawla [2015] 61 taxmann.com 412/234 Taxman 300/[2016] 380 ITR 573 (Delhi), CIT vs. Murali Agro Products, 49 taxmann.com 172. The cash credits or 18 I.T.A. Nos. 1468 to 1470/Chny/2018 investments disclosed cannot be…

ACIT Central Circle 2(1), Chennai vs. Arvinda Nandagopal, Chennai

In the result, the appeals filed by the Revenue are dismissed

ITA 1469/CHNY/2018[2012-13]Status: DisposedITAT Chennai13 Mar 2020AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 To 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner Of No.6, 6Th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. Pan: Aafpa6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Srinivasa Rao, Cit ""यथ" क" ओर से/Respondent By : Shri K.M. Mohandass, Ca सुनवाई क" तार"ख/Date Of Hearing : 23.01.2020 घोषणा क" तार"ख /Date Of Pronouncement : 13.03.2020 आदेश /O R D E R Per Inturi Rama Rao:

For Appellant: Shri Srinivasa Rao, CITFor Respondent: Shri K.M. Mohandass, CA
Section 132Section 132(4)

…aken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj); iii) Pr. CIT v. Devangi [2017] 88 taxmann.com 610/394 ITR 184 (Guj.) iv) Pr. CIT v. Jay Infrastructure and Properties (P.) Ltd. [Tax Appeal No. 740 of 2016, dated 10-10-2016] and CIT v. Kabul Chawla [2015] 61 taxmann.com 412/234 Taxman 300/[2016] 380 ITR 573 (Delhi), CIT vs. Murali Agro Products, 49 taxmann.com 172. The cash credits or 18 I.T.A. Nos. 1468 to 1470/Chny/2018 investments disclosed cannot be…

ACIT Central Circle 2(1), Chennai vs. Arvinda Nandagopal, Chennai

In the result, the appeals filed by the Revenue are dismissed

ITA 1468/CHNY/2018[2011-12]Status: DisposedITAT Chennai13 Mar 2020AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.1468, 1469 & 1470/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12 To 2013-14) Vs Shri Arvinda Nandagopal, The Asst. Commissioner Of No.6, 6Th Street, Rutland Gate, Income Tax, Corporate Circle – 21), Chennai – 600 006. Chennai. Pan: Aafpa6259G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Srinivasa Rao, Cit ""यथ" क" ओर से/Respondent By : Shri K.M. Mohandass, Ca सुनवाई क" तार"ख/Date Of Hearing : 23.01.2020 घोषणा क" तार"ख /Date Of Pronouncement : 13.03.2020 आदेश /O R D E R Per Inturi Rama Rao:

For Appellant: Shri Srinivasa Rao, CITFor Respondent: Shri K.M. Mohandass, CA
Section 132Section 132(4)

…aken by the numerous High Courts namely Pr.CIT v. Meeta Gutgutia [2018] 96 taxmann.com 468/257 Taxman 441 (SC) ; ii) Pr. CIT v. Saumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com 292 (Guj); iii) Pr. CIT v. Devangi [2017] 88 taxmann.com 610/394 ITR 184 (Guj.) iv) Pr. CIT v. Jay Infrastructure and Properties (P.) Ltd. [Tax Appeal No. 740 of 2016, dated 10-10-2016] and CIT v. Kabul Chawla [2015] 61 taxmann.com 412/234 Taxman 300/[2016] 380 ITR 573 (Delhi), CIT vs. Murali Agro Products, 49 taxmann.com 172. The cash credits or 18 I.T.A. Nos. 1468 to 1470/Chny/2018 investments disclosed cannot be…

Shri Sanjay Jain, Bathinda vs. DCIT, CC-1, Ludhiana

ITA 710/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh27 Jan 2020AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita Nos. 625 & 626/Chd/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The Dcit, Shri Tarun Jain, बनाम Central Circle-1, C/O M/S Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./Pan No: Ahwpj2158H Appeal Against The Order Of Cit(A)-1, Ludhiana Dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent

Section 10(38)Section 143(1)Section 143(3)Section 153A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी “ च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 625 & 626/CHD/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The DCIT, Shri Tarun Jain, बनाम Central Circle-1, C/o M/s Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./PAN NO: AHWPJ2158H Appeal against the order of CIT(A)-1, Ludhiana dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं…

Shri Sanjay Jain, Bathinda vs. DCIT, CC-1, Ludhiana

ITA 709/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh27 Jan 2020AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita Nos. 625 & 626/Chd/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The Dcit, Shri Tarun Jain, बनाम Central Circle-1, C/O M/S Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./Pan No: Ahwpj2158H Appeal Against The Order Of Cit(A)-1, Ludhiana Dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent

Section 10(38)Section 143(1)Section 143(3)Section 153A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी “ च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 625 & 626/CHD/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The DCIT, Shri Tarun Jain, बनाम Central Circle-1, C/o M/s Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./PAN NO: AHWPJ2158H Appeal against the order of CIT(A)-1, Ludhiana dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं…

Shri Sanjay Jain, Bathinda vs. DCIT, CC-1, Ludhiana

ITA 708/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh27 Jan 2020AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita Nos. 625 & 626/Chd/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The Dcit, Shri Tarun Jain, बनाम Central Circle-1, C/O M/S Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./Pan No: Ahwpj2158H Appeal Against The Order Of Cit(A)-1, Ludhiana Dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent

Section 10(38)Section 143(1)Section 143(3)Section 153A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी “ च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 625 & 626/CHD/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The DCIT, Shri Tarun Jain, बनाम Central Circle-1, C/o M/s Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./PAN NO: AHWPJ2158H Appeal against the order of CIT(A)-1, Ludhiana dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं…

Shri Sanjay Jain, Bathinda vs. DCIT, CC-1, Ludhiana

ITA 707/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh27 Jan 2020AY 2011-12

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita Nos. 625 & 626/Chd/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The Dcit, Shri Tarun Jain, बनाम Central Circle-1, C/O M/S Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./Pan No: Ahwpj2158H Appeal Against The Order Of Cit(A)-1, Ludhiana Dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent

Section 10(38)Section 143(1)Section 143(3)Section 153A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी “ च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 625 & 626/CHD/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The DCIT, Shri Tarun Jain, बनाम Central Circle-1, C/o M/s Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./PAN NO: AHWPJ2158H Appeal against the order of CIT(A)-1, Ludhiana dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं…

Sanjay Jain & Sons, Bathinda vs. DCIT, CC-1, Ludhiana

ITA 629/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh27 Jan 2020AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita Nos. 625 & 626/Chd/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The Dcit, Shri Tarun Jain, बनाम Central Circle-1, C/O M/S Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./Pan No: Ahwpj2158H Appeal Against The Order Of Cit(A)-1, Ludhiana Dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent

Section 10(38)Section 143(1)Section 143(3)Section 153A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी “ च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 625 & 626/CHD/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The DCIT, Shri Tarun Jain, बनाम Central Circle-1, C/o M/s Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./PAN NO: AHWPJ2158H Appeal against the order of CIT(A)-1, Ludhiana dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं…

Rajni Jain, Bathinda vs. DCIT, CC-1, Ludhiana

ITA 627/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh27 Jan 2020AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita Nos. 625 & 626/Chd/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The Dcit, Shri Tarun Jain, बनाम Central Circle-1, C/O M/S Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./Pan No: Ahwpj2158H Appeal Against The Order Of Cit(A)-1, Ludhiana Dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent

Section 10(38)Section 143(1)Section 143(3)Section 153A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी “ च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 625 & 626/CHD/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The DCIT, Shri Tarun Jain, बनाम Central Circle-1, C/o M/s Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./PAN NO: AHWPJ2158H Appeal against the order of CIT(A)-1, Ludhiana dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं…

Tarun Jain, Bathinda vs. DCIT, CC-1, Ludhiana

ITA 625/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh27 Jan 2020AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita Nos. 625 & 626/Chd/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The Dcit, Shri Tarun Jain, बनाम Central Circle-1, C/O M/S Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./Pan No: Ahwpj2158H Appeal Against The Order Of Cit(A)-1, Ludhiana Dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent

Section 10(38)Section 143(1)Section 143(3)Section 153A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी “ च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 625 & 626/CHD/2019 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 The DCIT, Shri Tarun Jain, बनाम Central Circle-1, C/o M/s Royal Lifestyle Jewellers Chandigarh Pvt Limited, Bhatinda "थायी लेखा सं./PAN NO: AHWPJ2158H Appeal against the order of CIT(A)-1, Ludhiana dated 11.3.2018 अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं…

M/S Best Bakery & Ice Cream Parlour, Angamally vs. ACIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 513/COCH/2010[2007-08]Status: DisposedITAT Cochin16 Dec 2019AY 2007-08

Bench: Shri Chandra Poojari, Am &Shri George George K, Jm

For Respondent: Sri. Sudhanshu Shekhar Jha, CIT(DR)

…es for the relevant assessment years: (1) PP Jose vs. ACIT in IT(SS)A No.31/Coch/2003 dt. 27/02/2004 (ITAT, Cochin) (2) Rajnik& Co. vs. ACIT (251 ITR 561) (AP) (3) CIT vs. Sinhgad Technical Education Society (397 ITR 344) (SC) (4)Pr. CIT vsDevangi alias Rupa (394 ITR 184) (Guj.) (5) CIT vs. Deepak Kumar Agarwal&Ors. (398 ITR 586) (Bom.) (6) CIT vs. JagdishNarainRatan Kumar (373 ITR 394) (Raj.-Jaipur) (7) CIT vs. SKS Ispat and Power Ltd. (398 ITR 584) (Bom.) (8) Pr. CIT vs. Best Infrastructure (India) Pvt. Ltd. (397 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bo…

M/S Best Bakery & Ice Cream Parlour, Angamally vs. ACIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 509/COCH/2010[2003-04]Status: DisposedITAT Cochin16 Dec 2019AY 2003-04

Bench: Shri Chandra Poojari, Am &Shri George George K, Jm

For Respondent: Sri. Sudhanshu Shekhar Jha, CIT(DR)

…es for the relevant assessment years: (1) PP Jose vs. ACIT in IT(SS)A No.31/Coch/2003 dt. 27/02/2004 (ITAT, Cochin) (2) Rajnik& Co. vs. ACIT (251 ITR 561) (AP) (3) CIT vs. Sinhgad Technical Education Society (397 ITR 344) (SC) (4)Pr. CIT vsDevangi alias Rupa (394 ITR 184) (Guj.) (5) CIT vs. Deepak Kumar Agarwal&Ors. (398 ITR 586) (Bom.) (6) CIT vs. JagdishNarainRatan Kumar (373 ITR 394) (Raj.-Jaipur) (7) CIT vs. SKS Ispat and Power Ltd. (398 ITR 584) (Bom.) (8) Pr. CIT vs. Best Infrastructure (India) Pvt. Ltd. (397 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bo…

M/S Best Bakery & Ice Cream Parlour, Angamally vs. ACIT, Ernakulam

In the result, the appeals of the assessee in ITA Nos

ITA 507/COCH/2010[2001-02]Status: DisposedITAT Cochin16 Dec 2019AY 2001-02

Bench: Shri Chandra Poojari, Am &Shri George George K, Jm

For Respondent: Sri. Sudhanshu Shekhar Jha, CIT(DR)

…es for the relevant assessment years: (1) PP Jose vs. ACIT in IT(SS)A No.31/Coch/2003 dt. 27/02/2004 (ITAT, Cochin) (2) Rajnik& Co. vs. ACIT (251 ITR 561) (AP) (3) CIT vs. Sinhgad Technical Education Society (397 ITR 344) (SC) (4)Pr. CIT vsDevangi alias Rupa (394 ITR 184) (Guj.) (5) CIT vs. Deepak Kumar Agarwal&Ors. (398 ITR 586) (Bom.) (6) CIT vs. JagdishNarainRatan Kumar (373 ITR 394) (Raj.-Jaipur) (7) CIT vs. SKS Ispat and Power Ltd. (398 ITR 584) (Bom.) (8) Pr. CIT vs. Best Infrastructure (India) Pvt. Ltd. (397 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bo…