Pr. CIT v. Dipak Jashvantlal Panchal

ITA 76/GTY/2017[2012-13]Status: DisposedITAT Guwahati06 Sept 2019AY 2012-13

…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

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

ITA 69/GTY/2017[2007-08]Status: DisposedITAT Guwahati06 Sept 2019AY 2007-08

…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

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

ITA 40/GTY/2017[2008-09]Status: DisposedITAT Guwahati06 Sept 2019AY 2008-09

…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…

Jud Cement Limited, Shillong vs. Assistant Commissioner of Income, Circle - Shillong, Shillong

Appeals are allowed in view of our foregoing detailed discussions

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

ITA 39/GTY/2017[2006-07]Status: DisposedITAT Guwahati06 Sept 2019AY 2006-07

…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…

Jud Cement Limited, Shillong vs. Assistant Commissioner of Income, Circle - Shillong, Shillong

Appeals are allowed in view of our foregoing detailed discussions

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

ITA 827/PUN/2012[2007-08]Status: DisposedITAT Pune05 Sept 2019AY 2007-08

…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…

ITO Cen -1 Nashik., Nashik vs. Shri Bhupandra Shantilal Shah, Nashik

In the result, all the four appeals of the Revenue are dismissed

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm Sl.

For Appellant: Shri V. L. JainFor Respondent: Shri N. Ashok Babu

ITA 826/PUN/2012[2005-06]Status: DisposedITAT Pune05 Sept 2019AY 2005-06

…on the Jurisdictional High Court judgement in the cases of (i) CIT vs. AI Cargo Global Logistics Ltd., 374 ITR 645 and (ii) CIT vs. Deepak Kumar Agarwal, 398 ITR 586) and also the Hon’ble Gujarat High Court judgement in the case of PCIT vs. Dipak J. Panchal, 397 ITR 153, stating that there cannot be addition in search assessment proceedings which is not based on any incriminating material. 9. On the other hand, ld. DR for the Revenue relied heavily on the orders of the Assessing Officer and the CIT(A). 10. We heard both the sides on this legal issue, perused the orders of the revenue authorities and the judicial…

ITO Cen -1 Nashik., Nashik vs. Shri Bhupandra Shantilal Shah, Nashik

In the result, all the four appeals of the Revenue are dismissed

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm Sl.

For Appellant: Shri V. L. JainFor Respondent: Shri N. Ashok Babu

ITA 825/PUN/2012[2003-04]Status: DisposedITAT Pune05 Sept 2019AY 2003-04

…on the Jurisdictional High Court judgement in the cases of (i) CIT vs. AI Cargo Global Logistics Ltd., 374 ITR 645 and (ii) CIT vs. Deepak Kumar Agarwal, 398 ITR 586) and also the Hon’ble Gujarat High Court judgement in the case of PCIT vs. Dipak J. Panchal, 397 ITR 153, stating that there cannot be addition in search assessment proceedings which is not based on any incriminating material. 9. On the other hand, ld. DR for the Revenue relied heavily on the orders of the Assessing Officer and the CIT(A). 10. We heard both the sides on this legal issue, perused the orders of the revenue authorities and the judicial…

ITO Cen -1 Nashik., Nashik vs. Shri Bhupandra Shantilal Shah, Nashik

In the result, all the four appeals of the Revenue are dismissed

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm Sl.

For Appellant: Shri V. L. JainFor Respondent: Shri N. Ashok Babu

ITA 797/PUN/2012[2004-05]Status: DisposedITAT Pune05 Sept 2019AY 2004-05

…on the Jurisdictional High Court judgement in the cases of (i) CIT vs. AI Cargo Global Logistics Ltd., 374 ITR 645 and (ii) CIT vs. Deepak Kumar Agarwal, 398 ITR 586) and also the Hon’ble Gujarat High Court judgement in the case of PCIT vs. Dipak J. Panchal, 397 ITR 153, stating that there cannot be addition in search assessment proceedings which is not based on any incriminating material. 9. On the other hand, ld. DR for the Revenue relied heavily on the orders of the Assessing Officer and the CIT(A). 10. We heard both the sides on this legal issue, perused the orders of the revenue authorities and the judicial…

Shri Bhupendra S Shah, Nashik vs. CIT-I Nashik, Nashik

In the result, all the four appeals of the Revenue are dismissed

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm Sl.

For Appellant: Shri V. L. JainFor Respondent: Shri N. Ashok Babu

ITA 796/PUN/2012[2003-04]Status: DisposedITAT Pune05 Sept 2019AY 2003-04

…on the Jurisdictional High Court judgement in the cases of (i) CIT vs. AI Cargo Global Logistics Ltd., 374 ITR 645 and (ii) CIT vs. Deepak Kumar Agarwal, 398 ITR 586) and also the Hon’ble Gujarat High Court judgement in the case of PCIT vs. Dipak J. Panchal, 397 ITR 153, stating that there cannot be addition in search assessment proceedings which is not based on any incriminating material. 9. On the other hand, ld. DR for the Revenue relied heavily on the orders of the Assessing Officer and the CIT(A). 10. We heard both the sides on this legal issue, perused the orders of the revenue authorities and the judicial…

Shri Bhupendra S Shah, Nashik vs. CIT-I Nashik, Nashik

In the result, all the four appeals of the Revenue are dismissed

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm Sl.

For Appellant: Shri V. L. JainFor Respondent: Shri N. Ashok Babu

ITA 607/JPR/2018[2010-11]Status: DisposedITAT Jaipur30 May 2019AY 2010-11

…on the Jurisdictional High Court judgement in the cases of (i) CIT vs. AI Cargo Global Logistics Ltd., 374 ITR 645 and (ii) CIT vs. Deepak Kumar Agarwal, 398 ITR 586) and also the Hon’ble Gujarat High Court judgement in the case of PCIT vs. Dipak J. Panchal, 397 ITR 153, stating that there cannot be addition in search assessment proceedings which is not based on any incriminating material. 9. On the other hand, ld. DR for the Revenue relied heavily on the orders of the Assessing Officer and the CIT(A). 10. We heard both the sides on this legal issue, perused the orders of the revenue authorities and the judicial…

M/S Shubham Prime Builders Ppvt. Ltd., Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

In the result, both the appeals of the assessee are allowed in terms indicated hereinabove

For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri Varinder Mehta (CIT-DR)

Section 132Section 139Section 139(1)Section 143(1)(a)Section 143(2)Section 143(3)Section 153ASection 153A(1)Section 3Section 40A(3)

…e Hon’ble 4 ITA 606 & 607/JP/2018_ Shubham Prime Builders P. Ltd. Vs DCIT (2017) 398 ITR 584 (Bom), CIT Vs. Gurinder Singh Bawa (2016) 386 ITR 483 (Bom) and the decision of Hon’ble Gujarat High Court in the case of Pr.CIT Vs. Dipak Jashvantlal Panchal (2017) 397 ITR 153 (Guj), in support of the proposition that the scope of assessment U/s 153A is limited to the incriminating evidence found during the course of search in respect of years which are pending as on the date of search. However, in respect of assessment, which have already been completed or for which period for issuing of notice U/s 143(2) of the Act h…

M/S Shubham Prime Builders Ppvt. Ltd., Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

In the result, both the appeals of the assessee are allowed in terms indicated hereinabove

ITA 606/JPR/2018[2010-11]Status: DisposedITAT Jaipur30 May 2019AY 2010-11

For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri Varinder Mehta (CIT-DR)

Section 132Section 139Section 139(1)Section 143(1)(a)Section 143(2)Section 143(3)Section 153ASection 153A(1)Section 3Section 40A(3)

…e Hon’ble 4 ITA 606 & 607/JP/2018_ Shubham Prime Builders P. Ltd. Vs DCIT (2017) 398 ITR 584 (Bom), CIT Vs. Gurinder Singh Bawa (2016) 386 ITR 483 (Bom) and the decision of Hon’ble Gujarat High Court in the case of Pr.CIT Vs. Dipak Jashvantlal Panchal (2017) 397 ITR 153 (Guj), in support of the proposition that the scope of assessment U/s 153A is limited to the incriminating evidence found during the course of search in respect of years which are pending as on the date of search. However, in respect of assessment, which have already been completed or for which period for issuing of notice U/s 143(2) of the Act h…

Shri Banna Lal Jat, Bhilwara vs. Assistant Commissioner of Income Tax, Ajmer

In the result, theses appeals filed by the assessee are allowed

ITA 476/JPR/2018[2015-16]Status: DisposedITAT Jaipur24 Apr 2019AY 2015-16

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri B.K. Gupta (CIT)

Section 10(38)Section 143(2)Section 153A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh jes’k lh0 ’kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH. C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 474 to 476/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2010-11, 2011-12 &2015-16 cuke Shri Banna Lal Jat The ACIT, Vs. Bus stand, Jahajpur, Central Circle, District- Bhilwara. Ajmer. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFNPJ 1819 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri P.C. Parwal (C.A.) jktLo dh vksj ls@ Reve…

Shri Banna Lal Jat, Bhilwara vs. Assistant Commissioner of Income Tax, Ajmer

In the result, theses appeals filed by the assessee are allowed

ITA 475/JPR/2018[2010-11]Status: DisposedITAT Jaipur24 Apr 2019AY 2010-11

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri B.K. Gupta (CIT)

Section 10(38)Section 143(2)Section 153A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh jes’k lh0 ’kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH. C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 474 to 476/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2010-11, 2011-12 &2015-16 cuke Shri Banna Lal Jat The ACIT, Vs. Bus stand, Jahajpur, Central Circle, District- Bhilwara. Ajmer. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFNPJ 1819 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri P.C. Parwal (C.A.) jktLo dh vksj ls@ Reve…

Shri Banna Lal Jat, Bhilwara vs. Assistant Commissioner of Income Tax, Ajmer

In the result, theses appeals filed by the assessee are allowed

ITA 474/JPR/2018[2010-11]Status: DisposedITAT Jaipur24 Apr 2019AY 2010-11

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri B.K. Gupta (CIT)

Section 10(38)Section 143(2)Section 153A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh jes’k lh0 ’kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH. C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 474 to 476/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2010-11, 2011-12 &2015-16 cuke Shri Banna Lal Jat The ACIT, Vs. Bus stand, Jahajpur, Central Circle, District- Bhilwara. Ajmer. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFNPJ 1819 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri P.C. Parwal (C.A.) jktLo dh vksj ls@ Reve…

Yellaiah Setty, Hyderabad vs. ACIT, Central Circle-5, Hyderabad

In the result, appeal of the assessee is allowed

ITA 494/HYD/2017[2004-05]Status: DisposedITAT Hyderabad15 Nov 2018AY 2004-05

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2004-05 Yellaiah Setty, Vs. Asst. Commissioner Of Hyderabad. Income-Tax, Central Circle – 5, Pan – Agqps 2236 Q Hyderabad. Appellant Respondent Assessee By: Shri P. Murali Mohana Rao Revenue By: Smt. S. Narasamma Date Of Hearing: 31/10/2018 Date Of Pronouncement: 15/11/2018 O R D E R Per S. Rifaur Rahman, Am:

For Appellant: Shri P. Murali Mohana RaoFor Respondent: Smt. S. Narasamma

Section 143(2)Section 143(3)Section 153ASection 68

…153A of the I.T. Act, 1961 did not make any distinction between the assessment conducted u/s 143(1) and section 143(3). The issue was no longer res integra" ii) Hon'ble Gujarat High Court in the case of Pr.CIT vs. Dipak Jashvantlal Panchal reported in (2017) 397 ITR 153 (Guj.) has held as under: "Section 153A of the Income-tax Act, 1961, bears the heading "assessment in case of search or requisition". The heading of the section can be regarded as a key to the interpretation of the operative portion of the section and if there is no ambiguity in the language or if it is plain and clear, then the heading used in t…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5476/DEL/2014[2008-09]Status: DisposedITAT Delhi31 May 2018AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR

ITA 5475/DEL/2014[2006-07]Status: DisposedITAT Delhi31 May 2018AY 2006-07

…O nowhere mentioned about any alleged seized documents or material found as a result of search which could be said to be incriminating material. 23. On a similar issue, the Hon’ble Gujarat High Court in the case of Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (supra) held as under: “Section 153A of the Income-tax Act, 1961, bears the heading "assessment in case of search or requisition". The heading of the section can be regarded as a key to the interpretation of the operative portion of the section and if there is no ambiguity in the language or if it is plain and clear, then the heading used in the…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR

ITA 5425/DEL/2014[2007-08]Status: DisposedITAT Delhi31 May 2018AY 2007-08

…O nowhere mentioned about any alleged seized documents or material found as a result of search which could be said to be incriminating material. 23. On a similar issue, the Hon’ble Gujarat High Court in the case of Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (supra) held as under: “Section 153A of the Income-tax Act, 1961, bears the heading "assessment in case of search or requisition". The heading of the section can be regarded as a key to the interpretation of the operative portion of the section and if there is no ambiguity in the language or if it is plain and clear, then the heading used in the…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR

ITA 5424/DEL/2014[2005-06]Status: DisposedITAT Delhi31 May 2018AY 2005-06

…O nowhere mentioned about any alleged seized documents or material found as a result of search which could be said to be incriminating material. 23. On a similar issue, the Hon’ble Gujarat High Court in the case of Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (supra) held as under: “Section 153A of the Income-tax Act, 1961, bears the heading "assessment in case of search or requisition". The heading of the section can be regarded as a key to the interpretation of the operative portion of the section and if there is no ambiguity in the language or if it is plain and clear, then the heading used in the…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR