Pr. CIT v. Dipak Jashvantlal Panchal

397 ITR 153High Court2017#1143 most cited
99

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Also referred to as

Pr. CIT v. Dipak Jashvantlal Panchal · 397 ITR 153 · Section 153A · Section 132 · Section 132(4) · Section 69B · search assessment · abatement · incriminating material · undisclosed income · non-cooperation

Also reported as

88 Taxmann.com 611

Sections most often in play

Section 153ASection 115BBESection 132(4)Section 143(3)Section 28Section 69BSection 132Section 143(2)

Issues it is cited on

abatement of assessmentsection 153a proceedingsthird party informationsection 158bdstatement under section 132(4)assistant directorloose paperssection 156section 132(1)section 132(4a)section 69bsection 132a

Judgments citing Pr. CIT v. Dipak Jashvantlal Panchal

ACIT, CC-4, Jaipur vs. Shri Ramesh Kumar Mantri, Jaipur

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

ITA 164/JPR/2020[2010-11]Status: DisposedITAT Jaipur26 Sept 2022AY 2010-11

…. Smt. Jami Nirmala v. Pr. CIT [2022] 284 Taxman 141/[2021] 437 ITR 573 (Orissa HC) viii. Pr. CIT v. Delhi International Airport (P.) Ltd. [2022] 140 taxmann.com 440/443 ITR 382 (Karnataka HC) ix. Pr. CIT v. Dipak Jashvantlal Panchal [2017] 88 taxmann.com 611/397 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…

ACIT, CC-4, Jaipur vs. Shri Mukesh Jain, Jaipur

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

ITA 162/JPR/2020[2011-12]Status: DisposedITAT Jaipur26 Sept 2022AY 2011-12

…. Smt. Jami Nirmala v. Pr. CIT [2022] 284 Taxman 141/[2021] 437 ITR 573 (Orissa HC) viii. Pr. CIT v. Delhi International Airport (P.) Ltd. [2022] 140 taxmann.com 440/443 ITR 382 (Karnataka HC) ix. Pr. CIT v. Dipak Jashvantlal Panchal [2017] 88 taxmann.com 611/397 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…

ACIT, CC-4, Jaipur vs. Shri Mukesh Jain, Jaipur

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

ITA 161/JPR/2020[2010-11]Status: DisposedITAT Jaipur26 Sept 2022AY 2010-11

…. Smt. Jami Nirmala v. Pr. CIT [2022] 284 Taxman 141/[2021] 437 ITR 573 (Orissa HC) viii. Pr. CIT v. Delhi International Airport (P.) Ltd. [2022] 140 taxmann.com 440/443 ITR 382 (Karnataka HC) ix. Pr. CIT v. Dipak Jashvantlal Panchal [2017] 88 taxmann.com 611/397 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…

ACIT, CC-4, Jaipur vs. Smt. Sangeeta Mantri, Jaipur

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

ITA 160/JPR/2020[2011-12]Status: DisposedITAT Jaipur26 Sept 2022AY 2011-12

…. Smt. Jami Nirmala v. Pr. CIT [2022] 284 Taxman 141/[2021] 437 ITR 573 (Orissa HC) viii. Pr. CIT v. Delhi International Airport (P.) Ltd. [2022] 140 taxmann.com 440/443 ITR 382 (Karnataka HC) ix. Pr. CIT v. Dipak Jashvantlal Panchal [2017] 88 taxmann.com 611/397 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…

ACIT, CC-4, Jaipur vs. Smt. Asha Jain, Jaipur

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

ITA 159/JPR/2020[2011-12]Status: DisposedITAT Jaipur26 Sept 2022AY 2011-12

…. Smt. Jami Nirmala v. Pr. CIT [2022] 284 Taxman 141/[2021] 437 ITR 573 (Orissa HC) viii. Pr. CIT v. Delhi International Airport (P.) Ltd. [2022] 140 taxmann.com 440/443 ITR 382 (Karnataka HC) ix. Pr. CIT v. Dipak Jashvantlal Panchal [2017] 88 taxmann.com 611/397 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…

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

…. Smt. Jami Nirmala v. Pr. CIT [2022] 284 Taxman 141/[2021] 437 ITR 573 (Orissa HC) viii. Pr. CIT v. Delhi International Airport (P.) Ltd. [2022] 140 taxmann.com 440/443 ITR 382 (Karnataka HC) ix. Pr. CIT v. Dipak Jashvantlal Panchal [2017] 88 taxmann.com 611/397 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…

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

…. Smt. Jami Nirmala v. Pr. CIT [2022] 284 Taxman 141/[2021] 437 ITR 573 (Orissa HC) viii. Pr. CIT v. Delhi International Airport (P.) Ltd. [2022] 140 taxmann.com 440/443 ITR 382 (Karnataka HC) ix. Pr. CIT v. Dipak Jashvantlal Panchal [2017] 88 taxmann.com 611/397 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…

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

…. Smt. Jami Nirmala v. Pr. CIT [2022] 284 Taxman 141/[2021] 437 ITR 573 (Orissa HC) viii. Pr. CIT v. Delhi International Airport (P.) Ltd. [2022] 140 taxmann.com 440/443 ITR 382 (Karnataka HC) ix. Pr. CIT v. Dipak Jashvantlal Panchal [2017] 88 taxmann.com 611/397 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…

The ACIT, Cen. Cir.-2, Rajkot-Gujarat vs. M/S. Backbone Projects Ltd., Ahmedabad

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 341/RJT/2015[2006-07]Status: DisposedITAT Rajkot26 Aug 2022AY 2006-07
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 287 & 288 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Backbone Projects Ltd., The Dy. CIT, A-9, Kumud Apartment, Central Circle-2, Nr. Amco Bank, Stadium Vs Rajkot Circle, Ahmedabad (Respondent) PAN: AABCB1582E (Appellant) ITA Nos. 340 & 341 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Backbone Projects Ltd., Central Circle-2, A-9, Kumud Apartment, Rajkot Vs Nr. Amco Bank, Stadium (Appellant) Circle, Ahmedabad PAN: AABCB1582E (Respondent)…

The ACIT, Cen. Cir.-2, Rajkot-Gujarat vs. M/S. Backbone Projects Ltd., Ahmedabad

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 340/RJT/2015[2005-06]Status: DisposedITAT Rajkot26 Aug 2022AY 2005-06
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 287 & 288 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Backbone Projects Ltd., The Dy. CIT, A-9, Kumud Apartment, Central Circle-2, Nr. Amco Bank, Stadium Vs Rajkot Circle, Ahmedabad (Respondent) PAN: AABCB1582E (Appellant) ITA Nos. 340 & 341 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Backbone Projects Ltd., Central Circle-2, A-9, Kumud Apartment, Rajkot Vs Nr. Amco Bank, Stadium (Appellant) Circle, Ahmedabad PAN: AABCB1582E (Respondent)…

M/S Backbone Projects Limited., Ahmedabad vs. The Dy. Commr. of Income Tax, Cen. Cir.-2, Rajkot-Gujarat

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 288/RJT/2015[2006-07]Status: DisposedITAT Rajkot26 Aug 2022AY 2006-07
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 287 & 288 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Backbone Projects Ltd., The Dy. CIT, A-9, Kumud Apartment, Central Circle-2, Nr. Amco Bank, Stadium Vs Rajkot Circle, Ahmedabad (Respondent) PAN: AABCB1582E (Appellant) ITA Nos. 340 & 341 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Backbone Projects Ltd., Central Circle-2, A-9, Kumud Apartment, Rajkot Vs Nr. Amco Bank, Stadium (Appellant) Circle, Ahmedabad PAN: AABCB1582E (Respondent)…

M/S Backbone Projects Limited., Ahmedabad vs. The Dy. Commr. of Income Tax, Cen. Cir.-2, Rajkot-Gujarat

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 287/RJT/2015[2005-06]Status: DisposedITAT Rajkot26 Aug 2022AY 2005-06
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 287 & 288 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Backbone Projects Ltd., The Dy. CIT, A-9, Kumud Apartment, Central Circle-2, Nr. Amco Bank, Stadium Vs Rajkot Circle, Ahmedabad (Respondent) PAN: AABCB1582E (Appellant) ITA Nos. 340 & 341 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Backbone Projects Ltd., Central Circle-2, A-9, Kumud Apartment, Rajkot Vs Nr. Amco Bank, Stadium (Appellant) Circle, Ahmedabad PAN: AABCB1582E (Respondent)…

Deputy Commissioner of Income Tax, Central Circle-3, Jaipur vs. M/S N. M. Agrofood Products Pvt. Ltd., Sriganganagar

In the result the appeal of the revenue is dismissed

ITA 53/JPR/2022[2012-13]Status: DisposedITAT Jaipur24 Aug 2022AY 2012-13
For Appellant: Sh. P. C. Parwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT) a
Section 132Section 143(2)Section 143(3)Section 153ASection 68

…07. On the date of the search the said assessments already stood completed. Since no incriminating material was unearthed during the search, no additions could have been made to the income already assessed." Principal CIT Vs. Dipak Jashvantlal Panchal [2017] 397 ITR 153 (Guj.) (HC) It was held this case that from the heading of section 153A, the intention of the Legislature is clear, viz, provide for assessment in case of search and requisition, When the very purpose of the provision is make assessment case of search or requisition, goes without saying that the assessment has have relation the search or requisit…

Classic Networks Pvt. Ltd., Rajkot-Gujarat vs. The Dy. Commr. of Income Tax, Cen. Cir.2, Rajkot-Gujarat

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 217/RJT/2015[2006-07]Status: DisposedITAT Rajkot10 Aug 2022AY 2006-07
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 801A(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 216 & 217 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Classic Networks Pvt. Ltd. The Dy. CIT, 7/A, Nandi Park, Central Circle-2, Snehpriya, Nr. IOC Vs Rajkot Quarter, Kalawad Road, (Respondent) Rajkot PAN: AABCC8197Q (Appellant) ITA Nos. 203 & 211 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Classic Networks Pvt. Central Circle-2, Ltd. 7/A, Nandi Park, Rajkot Vs Snehpriya, Nr. IOC (Appellant) Quarter, Kalawad Road, Rajkot PAN: AABCC8197Q (R…

Classic Networks Pvt. Ltd., Rajkot-Gujarat vs. The Dy. Commr. of Income Tax, Cen. Cir.2, Rajkot-Gujarat

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 216/RJT/2015[2005-06]Status: DisposedITAT Rajkot10 Aug 2022AY 2005-06
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 801A(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 216 & 217 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Classic Networks Pvt. Ltd. The Dy. CIT, 7/A, Nandi Park, Central Circle-2, Snehpriya, Nr. IOC Vs Rajkot Quarter, Kalawad Road, (Respondent) Rajkot PAN: AABCC8197Q (Appellant) ITA Nos. 203 & 211 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Classic Networks Pvt. Central Circle-2, Ltd. 7/A, Nandi Park, Rajkot Vs Snehpriya, Nr. IOC (Appellant) Quarter, Kalawad Road, Rajkot PAN: AABCC8197Q (R…

The ACIT, Cen. Cir.-2, Rajkot-Gujarat vs. M/S. Classic Network Pvt. Ltd., Rajkot-Gujarat

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 211/RJT/2015[2005-06]Status: DisposedITAT Rajkot10 Aug 2022AY 2005-06
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 801A(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 216 & 217 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Classic Networks Pvt. Ltd. The Dy. CIT, 7/A, Nandi Park, Central Circle-2, Snehpriya, Nr. IOC Vs Rajkot Quarter, Kalawad Road, (Respondent) Rajkot PAN: AABCC8197Q (Appellant) ITA Nos. 203 & 211 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Classic Networks Pvt. Central Circle-2, Ltd. 7/A, Nandi Park, Rajkot Vs Snehpriya, Nr. IOC (Appellant) Quarter, Kalawad Road, Rajkot PAN: AABCC8197Q (R…

The ACIT, Cen. Cir.-2, Rajkot-Gujarat vs. M/S. Classic Network Pvt. Ltd., Rajkot-Gujarat

The appeals of the Revenue are dismissed for assessment years 2005-06 and 2006-07

ITA 203/RJT/2015[2006-07]Status: DisposedITAT Rajkot10 Aug 2022AY 2006-07
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 132Section 143(3)Section 153ASection 801A(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 216 & 217 /Rjt/2015 Assessment Year 2005-06 & 2006-07 Classic Networks Pvt. Ltd. The Dy. CIT, 7/A, Nandi Park, Central Circle-2, Snehpriya, Nr. IOC Vs Rajkot Quarter, Kalawad Road, (Respondent) Rajkot PAN: AABCC8197Q (Appellant) ITA Nos. 203 & 211 /Rjt/2015 Assessment Year 2005-06 & 2006-07 The ACIT, Classic Networks Pvt. Central Circle-2, Ltd. 7/A, Nandi Park, Rajkot Vs Snehpriya, Nr. IOC (Appellant) Quarter, Kalawad Road, Rajkot PAN: AABCC8197Q (R…

Agm Properties P.Ltd, New Delhi vs. ACIT, Central Circle-14, New Delhi

In the result, the appeal of the assessee is allowed

ITA 305/DEL/2019[2013-14]Status: DisposedITAT Delhi19 Jul 2022AY 2013-14

Bench: Shri Anil Chaturvedi & Ms. Astha Chandraassessment Year: 2013-14

For Appellant: Shri Rakesh Gupta, AdvocateFor Respondent: Shri Ishtiyanque Ahmed, CIT(DR)
Section 143(1)Section 143(2)Section 144Section 153A

…on the following judgements:- (a) Meeta Gutgutia 395 ITR 526 (Del) (b) SKS Ispat and Power Ltd. 398 ITR 584 (Bom) (c) Deepak Kumar Agarwal and others 398 ITR 586 (Bom) (D) Best Infrastructure India Pvt. Ltd. 397 ITR 82 (Del) (e) Dipak Jashvantalal Panchal 397 ITR 153 (Guj) (f) Chintels India Ltd. 397 ITR 416 (Del) (g) Kabul Chawla 380 ITR 573 (Del) vi) There was no search in the case of the assessee and in the absence of search also there cannot be any 153A assessment. It assessment itself be quashed. 3.1 In remand report obtained by the Ld. CIT(A) the Ld. AO stated that it was intimated to the assessee that…

V.Natarajan, Rasipuram vs. ACIT Central Circle, Salem

In the result, the appeals of the assessee are allowed

ITA 466/CHNY/2021[2014-15]Status: DisposedITAT Chennai06 Jul 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri T.S. Lakshmi Venkatraman, F.C.A ""For Respondent: Shri M. Rajan,CIT
Section 153ASection 15ASection 263

…y High Court in the case of CIT Vs.Continental Warehousing Corporation 374 ITR 645 (Bom), the Hon’ble Delhi High Court in the case of CIT Vs. Kabul Chawla 380 ITR 573(Del) and the Hon’ble High Court of Gujarat in the case of PCIT Vs. Dipak Jashvanthalapunchal 397 ITR 153 (Guj). Further, the Hon'ble Supreme Court has dismissed SLP filed by the Revenue against order of the Hon’ble Delhi High Court in the case of PCIT Vs.Meeta Gutgutia 96 taxmann.com 468 (SC). The sum and substance of ratios laid down by various High Courts is that unabated/completed assessments cannot be disturbed in absence of any incriminating ma…

V.Natarajan, Rasipuram vs. ACIT Central Circle, Salem

In the result, the appeals of the assessee are allowed

ITA 465/CHNY/2021[2013-14]Status: DisposedITAT Chennai06 Jul 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri T.S. Lakshmi Venkatraman, F.C.A ""For Respondent: Shri M. Rajan,CIT
Section 153ASection 15ASection 263

…y High Court in the case of CIT Vs.Continental Warehousing Corporation 374 ITR 645 (Bom), the Hon’ble Delhi High Court in the case of CIT Vs. Kabul Chawla 380 ITR 573(Del) and the Hon’ble High Court of Gujarat in the case of PCIT Vs. Dipak Jashvanthalapunchal 397 ITR 153 (Guj). Further, the Hon'ble Supreme Court has dismissed SLP filed by the Revenue against order of the Hon’ble Delhi High Court in the case of PCIT Vs.Meeta Gutgutia 96 taxmann.com 468 (SC). The sum and substance of ratios laid down by various High Courts is that unabated/completed assessments cannot be disturbed in absence of any incriminating ma…