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

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

In the result, the appeals of the assessee are allowed

ITA 464/CHNY/2021[2012-13]Status: DisposedITAT Chennai06 Jul 2022AY 2012-13

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 463/CHNY/2021[2011-12]Status: DisposedITAT Chennai06 Jul 2022AY 2011-12

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…

M/S Bhivaram Pannalal Kumawat, Jaipur vs. ACIT, Central Circle-3, Jaipur

Appeal are disposed off and all the appeals of the

ITA 69/JPR/2021[2012-13]Status: DisposedITAT Jaipur29 Mar 2022AY 2012-13

Bench: Us By The Department. The Facts As Well As Issues, Are More Or Less Involving The Disallowance Of Labour Expenses & Therefore, These Twelve Appeals Were Head

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)Section 143(3)Section 153A

…concluded assessments of AYS earlier to year of search was not justified in absence of incriminating material found during search qua each earlier assessment year. SLP filed against said decision dismissed. Principal CIT Vs. Dipak Jashvantial Panchal (2017) 397 ITR 153 (Guj.) (HC) It was held in this case that from the heading of section 153A, the intention of the Legislature is clear, viz., to provide for assessment in case of search and requisition. When the very purpose of the provision is to make assessment in case of search or requisition, it goes without saying that the assessment has to have relation to…

DCIT, CC-3, Jaipur vs. M/S Bhivaram Pannalal Kumawat, Jaipur

Appeal are disposed off and all the appeals of the

ITA 117/JPR/2021[ 2013-14]Status: DisposedITAT Jaipur29 Mar 2022

Bench: Us By The Department. The Facts As Well As Issues, Are More Or Less Involving The Disallowance Of Labour Expenses & Therefore, These Twelve Appeals Were Head

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)Section 143(3)Section 153A

…concluded assessments of AYS earlier to year of search was not justified in absence of incriminating material found during search qua each earlier assessment year. SLP filed against said decision dismissed. Principal CIT Vs. Dipak Jashvantial Panchal (2017) 397 ITR 153 (Guj.) (HC) It was held in this case that from the heading of section 153A, the intention of the Legislature is clear, viz., to provide for assessment in case of search and requisition. When the very purpose of the provision is to make assessment in case of search or requisition, it goes without saying that the assessment has to have relation to…

Shri V. Natarajan (Individual), Rasipuram vs. ACIT, Central Circle, Salem

In the result, appeals filed by the assessee for

ITA 388/CHNY/2020[2014-15]Status: DisposedITAT Chennai15 Nov 2021AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.385 To 388/Chny/2020 ("नधा"रणवष" / Assessment Years: (2011-12 To 2014-15) Mr. V.Natarajan Vs The Assistant Commissioner Of 64C, Rotary Nagar, Income Tax, Rasipuram-637 408. Central Circle, Salem. Pan: Acgpn 1477Q (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 115BSection 132Section 132(4)Section 143(3)Section 153ASection 37Section 68

…igh 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 search. 8. In this case, search took place on 27.12.2016. The assessments for assessment years 2011-12 to 2014-15 are unabated / completed as on da…

Shri V. Natarajan (Individual), Rasipuram vs. ACIT, Central Circle, Salem

In the result, appeals filed by the assessee for

ITA 387/CHNY/2020[2013-14]Status: DisposedITAT Chennai15 Nov 2021AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.385 To 388/Chny/2020 ("नधा"रणवष" / Assessment Years: (2011-12 To 2014-15) Mr. V.Natarajan Vs The Assistant Commissioner Of 64C, Rotary Nagar, Income Tax, Rasipuram-637 408. Central Circle, Salem. Pan: Acgpn 1477Q (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 115BSection 132Section 132(4)Section 143(3)Section 153ASection 37Section 68

…igh 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 search. 8. In this case, search took place on 27.12.2016. The assessments for assessment years 2011-12 to 2014-15 are unabated / completed as on da…

Shri V. Natarajan (Individual), Rasipuram vs. ACIT, Central Circle, Salem

In the result, appeals filed by the assessee for

ITA 386/CHNY/2020[2012-13]Status: DisposedITAT Chennai15 Nov 2021AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकरअपीलसं./I.T.A.Nos.385 To 388/Chny/2020 ("नधा"रणवष" / Assessment Years: (2011-12 To 2014-15) Mr. V.Natarajan Vs The Assistant Commissioner Of 64C, Rotary Nagar, Income Tax, Rasipuram-637 408. Central Circle, Salem. Pan: Acgpn 1477Q (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 115BSection 132Section 132(4)Section 143(3)Section 153ASection 37Section 68

…igh 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 search. 8. In this case, search took place on 27.12.2016. The assessments for assessment years 2011-12 to 2014-15 are unabated / completed as on da…

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)

…97 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings: MATHA ENTERPRISES ITA No.302/Coch/2010 : Assessee’s Appeal: AY 2001-02 ITA No.269/Coch/2010: :Revenue’s Appeal: AY 2001-02 19. We have heard the rival submissions and peruse…

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)

…97 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings: MATHA ENTERPRISES ITA No.302/Coch/2010 : Assessee’s Appeal: AY 2001-02 ITA No.269/Coch/2010: :Revenue’s Appeal: AY 2001-02 19. We have heard the rival submissions and peruse…

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)

…97 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings: MATHA ENTERPRISES ITA No.302/Coch/2010 : Assessee’s Appeal: AY 2001-02 ITA No.269/Coch/2010: :Revenue’s Appeal: AY 2001-02 19. We have heard the rival submissions and peruse…

M/S. Matha Enterprises, Angamally vs. ACIT, Ernakulam

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

ITA 308/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)

…97 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings: MATHA ENTERPRISES ITA No.302/Coch/2010 : Assessee’s Appeal: AY 2001-02 ITA No.269/Coch/2010: :Revenue’s Appeal: AY 2001-02 19. We have heard the rival submissions and peruse…

M/S. Matha Enterprises, Angamally vs. ACIT, Ernakulam

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

ITA 304/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)

…97 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings: MATHA ENTERPRISES ITA No.302/Coch/2010 : Assessee’s Appeal: AY 2001-02 ITA No.269/Coch/2010: :Revenue’s Appeal: AY 2001-02 19. We have heard the rival submissions and peruse…

M/S. Matha Enterprises, Angamally vs. ACIT, Ernakulam

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

ITA 303/COCH/2010[2002-03]Status: DisposedITAT Cochin16 Dec 2019AY 2002-03

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

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

…97 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings: MATHA ENTERPRISES ITA No.302/Coch/2010 : Assessee’s Appeal: AY 2001-02 ITA No.269/Coch/2010: :Revenue’s Appeal: AY 2001-02 19. We have heard the rival submissions and peruse…

DCIT, Ernakulam vs. Matha Enterprises, Angamally

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

ITA 269/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)

…97 ITR 82) (Del.) (9) CIT vs. Continental Warehousing Coprporation (Nhavasheva) Ltd. (374 ITR 645) (Bom.) (10) CIT vs. Kabul Chawla (380 ITR 573) (Del.) (11) Pr. CIT vs. Soumya Construction P. Ltd. (387 ITR 529) (Guj.) (12) Pr. CIT vs. DipakJashvantalPanchal (397 ITR 153) (Guj.) (13) Asst. CIT vs. SRJ Peety Steels (P) Ltd. 53 DTR (AT) 347 (Pune) and 137 TTJ (Pune) 627 18.5 The Ld. DR relied on the orders of the Assessing Officer. Findings: MATHA ENTERPRISES ITA No.302/Coch/2010 : Assessee’s Appeal: AY 2001-02 ITA No.269/Coch/2010: :Revenue’s Appeal: AY 2001-02 19. We have heard the rival submissions and peruse…

The DCIT, Central Circle-1(1), Ahmedabad vs. Shri Umang H. Thakkar, Ahmedabad

In the result, appeal of the assessee is allowed whereas appeal of the Revenue is dismissed for AY 1999-2000

ITA 2404/AHD/2008[1999-00]Status: DisposedITAT Ahmedabad11 Sept 2019AY 1999-00

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. Nos. 2404 & 2405/Ahd/2008 ("नधा"रण वष" / Assessment Years : 1999-2000 & 2000-01)

For Respondent: Shri O. P. Vaishnav, CIT
Section 143(3)Section 46A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘A’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 2404 & 2405/Ahd/2008 ("नधा"रण वष" / Assessment Years : 1999-2000 & 2000-01) DCIT Shri Umang H Thakkar बनाम/ Central Circle-1(1), Room 305, Sahajanand Plaza, Vs. No. 303, Aaykar Bhavan, Bhatta Char Rasta, Paldi, Ahmedabad Ahmedabad .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 2146/Ahd/2008 ("नधा"रण वष" / Assessment Year : 1999-2000) Shri Umang H Thakkar The Dy.…

M/S. Sms Smelters Limited, Naharlagun vs. Deputy Commissioner of Income Tax, Circle - 3, Guwahati

Appeals are allowed in view of our foregoing detailed discussions

ITA 96/GTY/2017[2013-14]Status: DisposedITAT Guwahati06 Sept 2019AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…nst the assessee during the course of search in issue. Various high court(s) in CIT vs Kabul Chawla (2016) 380 ITR 573 (del), PCIT vs. M/s Salasar Stock Broking Ltd in GA No. 1929/2016 ITAT No.264 of 2016 dated 24.08.2016 (Cal), PCIT vs Dipak J Panchal (2017) 397 ITR 153 (Guj) support the assessee’s case qua the instant legal aspect. Mr. Singh has quoted E.N. Gopakumar vs. CIT (2017) 390 ITR 131 (Ker) and CIT vs. Kesarwani Zarda Bhander Income-tax Appeals No.270/2014 dated 06.09.2016 (Allahabad) that the purpose of the impugned sec. 153A proceedings is to assess total income of the searched taxpayer rather than t…

M/S. Sms Smelters Limited, Naharlagun vs. Deputy Commissioner of Income Tax, Circle - 3, Guwahati

Appeals are allowed in view of our foregoing detailed discussions

ITA 95/GTY/2017[2012-13]Status: DisposedITAT Guwahati06 Sept 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…nst the assessee during the course of search in issue. Various high court(s) in CIT vs Kabul Chawla (2016) 380 ITR 573 (del), PCIT vs. M/s Salasar Stock Broking Ltd in GA No. 1929/2016 ITAT No.264 of 2016 dated 24.08.2016 (Cal), PCIT vs Dipak J Panchal (2017) 397 ITR 153 (Guj) support the assessee’s case qua the instant legal aspect. Mr. Singh has quoted E.N. Gopakumar vs. CIT (2017) 390 ITR 131 (Ker) and CIT vs. Kesarwani Zarda Bhander Income-tax Appeals No.270/2014 dated 06.09.2016 (Allahabad) that the purpose of the impugned sec. 153A proceedings is to assess total income of the searched taxpayer rather than t…

M/S. Sms Smelters Limited, Naharlagun vs. Deputy Commissioner of Income Tax, Circle - 3, Guwahati

Appeals are allowed in view of our foregoing detailed discussions

ITA 94/GTY/2017[2010-11]Status: DisposedITAT Guwahati06 Sept 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…nst the assessee during the course of search in issue. Various high court(s) in CIT vs Kabul Chawla (2016) 380 ITR 573 (del), PCIT vs. M/s Salasar Stock Broking Ltd in GA No. 1929/2016 ITAT No.264 of 2016 dated 24.08.2016 (Cal), PCIT vs Dipak J Panchal (2017) 397 ITR 153 (Guj) support the assessee’s case qua the instant legal aspect. Mr. Singh has quoted E.N. Gopakumar vs. CIT (2017) 390 ITR 131 (Ker) and CIT vs. Kesarwani Zarda Bhander Income-tax Appeals No.270/2014 dated 06.09.2016 (Allahabad) that the purpose of the impugned sec. 153A proceedings is to assess total income of the searched taxpayer rather than t…

M/S. Sms Smelters Limited, Naharlagun vs. Deputy Commissioner of Income Tax, Circle - 3, Guwahati

Appeals are allowed in view of our foregoing detailed discussions

ITA 93/GTY/2017[2009-10]Status: DisposedITAT Guwahati06 Sept 2019AY 2009-10

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…nst the assessee during the course of search in issue. Various high court(s) in CIT vs Kabul Chawla (2016) 380 ITR 573 (del), PCIT vs. M/s Salasar Stock Broking Ltd in GA No. 1929/2016 ITAT No.264 of 2016 dated 24.08.2016 (Cal), PCIT vs Dipak J Panchal (2017) 397 ITR 153 (Guj) support the assessee’s case qua the instant legal aspect. Mr. Singh has quoted E.N. Gopakumar vs. CIT (2017) 390 ITR 131 (Ker) and CIT vs. Kesarwani Zarda Bhander Income-tax Appeals No.270/2014 dated 06.09.2016 (Allahabad) that the purpose of the impugned sec. 153A proceedings is to assess total income of the searched taxpayer rather than t…

Deputy Commissioner of Income Tax, Circle - 3, Guwahati vs. M/S. Sms Smelters Limited, Naharlagun

Appeals are allowed in view of our foregoing detailed discussions

ITA 91/GTY/2017[2006-07]Status: DisposedITAT Guwahati06 Sept 2019AY 2006-07

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…nst the assessee during the course of search in issue. Various high court(s) in CIT vs Kabul Chawla (2016) 380 ITR 573 (del), PCIT vs. M/s Salasar Stock Broking Ltd in GA No. 1929/2016 ITAT No.264 of 2016 dated 24.08.2016 (Cal), PCIT vs Dipak J Panchal (2017) 397 ITR 153 (Guj) support the assessee’s case qua the instant legal aspect. Mr. Singh has quoted E.N. Gopakumar vs. CIT (2017) 390 ITR 131 (Ker) and CIT vs. Kesarwani Zarda Bhander Income-tax Appeals No.270/2014 dated 06.09.2016 (Allahabad) that the purpose of the impugned sec. 153A proceedings is to assess total income of the searched taxpayer rather than t…