Pr.CIT v. Lata Jain

384 ITR 543High Court2016#555 most cited

What is Pr.CIT v. Lata Jain authority for?

In a search assessment under Section 153A, no additions can be made for assessment years where assessments have already been concluded, unless incriminating material related to undisclosed income for those years is found during the search operation.

174

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

Pr.CIT v. Lata Jain · Section 153A · Section 132 · search assessment · incriminating material · concluded assessment · undisclosed income · addition under section 68 · bogus long term capital gain · no incriminating material found

Sections most often in play

Section 1961Section 132Section 143(2)Section 153ASection 143(3)Section 131Section 139(1)Section 142(1)
Read the full judgment

Issues it is cited on

annual letting valueannual valuepermanent account numberbogus long term capital gainsection 22section 127section 132aentry operatorregular assessmentaddition under section 68search assessmentaddition u/s 68

Judgments citing Pr.CIT v. Lata Jain

M/S. Agrasen Agro Industries Private Limited, Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

ITA 1053/JPR/2018[2010-11]Status: DisposedITAT Jaipur27 Mar 2019AY 2010-11
Section 143(3)Section 153Section 153ASection 68

…of Pr. CIT -1 v/s Rakesh Kumar Garg & Kusum Lata Garg in ITA 984/2017, 114/2018, 94/2018 & 1029/2017 vide order dated 12/03/2018. (Copy at Case Law PB 204-206 in case of M/s Kota Dall Mill) (xv) Principal Commissioner of Income-Tax-18 V. Ms. Lata Jain [2016] 384 ITR 543 (Delhi) (Copy at Case Law PB 158-159 in case of M/s Kota Dall Mill) (xvi) Hon’ble ITAT Jaipur has decided several cases following the decision of Hon’ble Delhi High Court in the case of Kabul Chawla and decision of Hon’ble jurisdictional High Court in the case of Jai Steels. However, some of the cases are cited here for ready reference:- a) ITA…

ACIT, Central Circle-15, New Delhi vs. Versatile Polytech P.Ltd, New Delhi

In the result, ITA No.2257/Del/2018 filed by the Revenue is dismissed and the

ITA 2257/DEL/2018[2009-10]Status: DisposedITAT Delhi15 Mar 2019AY 2009-10

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2009-10 Acit, Vs Versatile Polytech P. Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Superior House, Bangali Market, New Delhi. Pan: Aaccv1244Q Assessment Year: 2014-15 Versatile Polytech P. Ltd., Vs. Acit, 25, Bazar Lane, Central Circle-15, Superior House, New Delhi. Bangali Market, New Delhi. Pan: Aaccv1244Q (Appellant) (Respondent) Assessee By : Shri V.K. Aggarwal, Ar & Ms Shweta Bansal, Ca Revenue By : Smt. Sulekha Verma, Cit, Dr Date Of Hearing : 06.02.2019 Date Of Pronouncement : .03.2019 Order Per R.K. Panda, Am:

For Appellant: Shri V.K. Aggarwal, AR &For Respondent: Smt. Sulekha Verma, CIT, DR
Section 115JSection 132Section 132(3)Section 132(4)Section 143(3)Section 153A

…ting materials are gathered in the course of search or during the proceedings u/s 153A which are contrary to and/or nor disclosed during the regular assessment proceedings. 44. The Hon'ble Delhi High Court again in the case of Pr.CIT vs. Lata Jain reported in 384 ITR 543 has held that in absence of any incriminating material found as a result of search, assumption of jurisdiction u/s 153A was not in accordance with law. The various other decisions relied on by the ld. counsel for the assessee also supports his case. The Hon'ble Supreme Court in the case of CIT vs. Sinhgad Technical Education Society reported in 3…

Versatile Polytech P.Ltd, New Delhi vs. ACIT, Central Circle-15, New Delhi

In the result, ITA No.2257/Del/2018 filed by the Revenue is dismissed and the

ITA 1088/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Mar 2019AY 2014-15

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2009-10 Acit, Vs Versatile Polytech P. Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Superior House, Bangali Market, New Delhi. Pan: Aaccv1244Q Assessment Year: 2014-15 Versatile Polytech P. Ltd., Vs. Acit, 25, Bazar Lane, Central Circle-15, Superior House, New Delhi. Bangali Market, New Delhi. Pan: Aaccv1244Q (Appellant) (Respondent) Assessee By : Shri V.K. Aggarwal, Ar & Ms Shweta Bansal, Ca Revenue By : Smt. Sulekha Verma, Cit, Dr Date Of Hearing : 06.02.2019 Date Of Pronouncement : .03.2019 Order Per R.K. Panda, Am:

For Appellant: Shri V.K. Aggarwal, AR &For Respondent: Smt. Sulekha Verma, CIT, DR
Section 115JSection 132Section 132(3)Section 132(4)Section 143(3)Section 153A

…ting materials are gathered in the course of search or during the proceedings u/s 153A which are contrary to and/or nor disclosed during the regular assessment proceedings. 44. The Hon'ble Delhi High Court again in the case of Pr.CIT vs. Lata Jain reported in 384 ITR 543 has held that in absence of any incriminating material found as a result of search, assumption of jurisdiction u/s 153A was not in accordance with law. The various other decisions relied on by the ld. counsel for the assessee also supports his case. The Hon'ble Supreme Court in the case of CIT vs. Sinhgad Technical Education Society reported in 3…

Shri Nitinbhai Tulsidas Chottani, Ahmedabad vs. The Dy. CIT, Central Circle-1(3), Ahmedabad

In the result, both the appeals of the assessee are allowed

ITA 1563/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad18 Feb 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.1562 & 1563/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2008-09 & 2010-11

For Appellant: Shri P.M. Mehta, AR with Shri Biren ShahFor Respondent: Shri S.K. Dev, Sr.DR
Section 132Section 139Section 143(2)Section 143(3)Section 153ASection 271Section 271(1)(c)

…al developments in this area, and we would like to take into consideration the following decision on the point. i) CIT Vs. Kabul Charwala, 380 ITR 0183 (Del) ii) CIT Vs. Kurele Papers, 380 ITR 571 (Del) ITA No.1562 and 1563/Ahd/2017 5 iii) CIT Vs. Lata Jain, 384 ITR 543 (Del) 9. Thus, it is clear from authoritative pronouncement of Hon’ble Delhi High Court as well as Hon’ble jurisdictional High Court that additions to the income of the assessee in an assessment under section 153A are to be made on the basis of incriminating material found during the course of search. We have extracted the assessment order passe…

Shri Nitinbhai Tulsidas Chottani, Ahmedabad vs. The Dy. CIT, Central Circle-1(3), Ahmedabad

In the result, both the appeals of the assessee are allowed

ITA 1562/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad18 Feb 2019AY 2008-09

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.1562 & 1563/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2008-09 & 2010-11

For Appellant: Shri P.M. Mehta, AR with Shri Biren ShahFor Respondent: Shri S.K. Dev, Sr.DR
Section 132Section 139Section 143(2)Section 143(3)Section 153ASection 271Section 271(1)(c)

…al developments in this area, and we would like to take into consideration the following decision on the point. i) CIT Vs. Kabul Charwala, 380 ITR 0183 (Del) ii) CIT Vs. Kurele Papers, 380 ITR 571 (Del) ITA No.1562 and 1563/Ahd/2017 5 iii) CIT Vs. Lata Jain, 384 ITR 543 (Del) 9. Thus, it is clear from authoritative pronouncement of Hon’ble Delhi High Court as well as Hon’ble jurisdictional High Court that additions to the income of the assessee in an assessment under section 153A are to be made on the basis of incriminating material found during the course of search. We have extracted the assessment order passe…

Shri Rajeev Sharma, Bhopal vs. The DCIT Central-II, Bhopal

In the result the appeals of the assessee are disposed off as

ITA 430/IND/2017[2013-14]Status: DisposedITAT Indore15 Feb 2019AY 2013-14

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 153ASection 17(2)(iii)Section 2(22)(e)Section 234BSection 69

…llowing three judgments; Sanjay Kumar Sinha,Anjana Sinha, Rajiv Sharma & Manju Sharma IT(SS)No.150 to 170/Ind/2017 (i) CIT Vs Continental warehousing 374 ITR 645 (Bom) (ii) Om Shakthy Agencies(Mad) 157 ITD 1062 (Trib-Chennai) (iii) CIT Vs. Lata Jain (2016) 384 ITR 543 (Del) 8. Per contra Ld. Departmental Representative vehemently argued and supported the orders of lower authorities and also contended that documents were found at the business premises of Soumya Homes Pvt. Ltd and they related to the assessee also. 9. We have heard rival contentions and perused the records placed before us and carefully gone…

Smt Anjana Sinha, Bhopal vs. The DCIT Central-II, Bhopal

In the result the appeals of the assessee are disposed off as

ITA 429/IND/2017[2013-14]Status: DisposedITAT Indore15 Feb 2019AY 2013-14

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 153ASection 17(2)(iii)Section 2(22)(e)Section 234BSection 69

…llowing three judgments; Sanjay Kumar Sinha,Anjana Sinha, Rajiv Sharma & Manju Sharma IT(SS)No.150 to 170/Ind/2017 (i) CIT Vs Continental warehousing 374 ITR 645 (Bom) (ii) Om Shakthy Agencies(Mad) 157 ITD 1062 (Trib-Chennai) (iii) CIT Vs. Lata Jain (2016) 384 ITR 543 (Del) 8. Per contra Ld. Departmental Representative vehemently argued and supported the orders of lower authorities and also contended that documents were found at the business premises of Soumya Homes Pvt. Ltd and they related to the assessee also. 9. We have heard rival contentions and perused the records placed before us and carefully gone…

Shri Sanjay Kumar Sinha, Bhopal vs. The DCIT Central-II, Bhopal

In the result the appeals of the assessee are disposed off as

ITA 428/IND/2017[2013-14]Status: DisposedITAT Indore15 Feb 2019AY 2013-14

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 153ASection 17(2)(iii)Section 2(22)(e)Section 234BSection 69

…llowing three judgments; Sanjay Kumar Sinha,Anjana Sinha, Rajiv Sharma & Manju Sharma IT(SS)No.150 to 170/Ind/2017 (i) CIT Vs Continental warehousing 374 ITR 645 (Bom) (ii) Om Shakthy Agencies(Mad) 157 ITD 1062 (Trib-Chennai) (iii) CIT Vs. Lata Jain (2016) 384 ITR 543 (Del) 8. Per contra Ld. Departmental Representative vehemently argued and supported the orders of lower authorities and also contended that documents were found at the business premises of Soumya Homes Pvt. Ltd and they related to the assessee also. 9. We have heard rival contentions and perused the records placed before us and carefully gone…

Smt. Manju Sharma, Bhopal vs. The DCIT Central-II, Bhopal

In the result the appeals of the assessee are disposed off as

ITA 427/IND/2017[2013-14]Status: DisposedITAT Indore15 Feb 2019AY 2013-14

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 153ASection 17(2)(iii)Section 2(22)(e)Section 234BSection 69

…llowing three judgments; Sanjay Kumar Sinha,Anjana Sinha, Rajiv Sharma & Manju Sharma IT(SS)No.150 to 170/Ind/2017 (i) CIT Vs Continental warehousing 374 ITR 645 (Bom) (ii) Om Shakthy Agencies(Mad) 157 ITD 1062 (Trib-Chennai) (iii) CIT Vs. Lata Jain (2016) 384 ITR 543 (Del) 8. Per contra Ld. Departmental Representative vehemently argued and supported the orders of lower authorities and also contended that documents were found at the business premises of Soumya Homes Pvt. Ltd and they related to the assessee also. 9. We have heard rival contentions and perused the records placed before us and carefully gone…

Smt. Bhartiben Prahladbhai Sewani, Ahmedabad vs. The Dy.Commissioner of Income Tax, Circle-1(3), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 1734/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad11 Jan 2019AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No.1734/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2008-2009

For Appellant: Shri Biren Shah, ARFor Respondent: Shri
Section 132Section 153Section 153ASection 153A(1)Section 271(1)(c)

…but she 3 absolved herself from the vigour of penalty by taking this legal defence. In support of his contention, he relied upon the judgments: i) CIT Vs. Kabul Charwala, 380 ITR 0183 (Del) ii) CIT Vs. Kurele Papers, 380 ITR 571 (Del) iii) CIT Vs. Lata Jain, 384 ITR 543 (Del) 5. On the other hand, the ld.DR relied upon the orders of the Revenue authorities. He contended that both the items which have been claimed as deduction were inadmissible to the assessee. There is no demonstrative evidence, how this mistake has happened. It is very difficult to accept that it was a human error. It can be a deliberate act f…

Sri Rajesh Kumar, Bangalore vs. ACIT, Bangalore

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

ITA 195/BANG/2010[2005-06]Status: DisposedITAT Bangalore11 Jan 2019AY 2005-06

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2005-06

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Shri K.V. Aravind, Standing Counsel
Section 153Section 153ASection 153CSection 2(22)(e)Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2005-06 Shri Rajesh Kumar, The Assistant No. 301, Anriya Residency, Commissioner of 6th A Cross, Ashrama vs. Income Tax, Colony, Central Circle – 1 (2), R.M.V. II Stage, Bangalore. Bangalore. APPELLANT RESPONDENT Appellant by : Shri Narendra Sharma, Advocate Respondent by : Shri K.V. Aravind, Standing Counsel Date of hearing : 20.12.2018 Date of Pronouncement : 11.01.2019 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is fi…

B.R. Associates Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the three appeals of the assessee are allowed

ITA 4966/DEL/2012[2007-08]Status: DisposedITAT Delhi10 Jan 2019AY 2007-08

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 10Section 132Section 153ASection 2(22)Section 234ASection 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member ITA Nos. 4964, 4965 & 4966/Del./2012 Assessment Years: 2005-06, 2006-07 & 2007-08 B.R. Associates Pvt. Ltd., 10, Essel vs. ACIT, Central Circle 16, House, Asaf Ali Road, New Delhi. New Delhi. PAN-AAACB 1067H (Appellant) (Respondent) Appellant by Sh. Rajiv Saxena, Advocate Sh. Shyam Sunder, A.R. Respondent by Sh. Rajesh Kumar Gupta, CIT/DR Date of Hearing 26.11.2018 Date of Pronouncement 10.01.2019 ORDER Per L.P. Sahu, A.M.: All these appeals have been filed by…

B.R. Associates Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the three appeals of the assessee are allowed

ITA 4965/DEL/2012[2006-07]Status: DisposedITAT Delhi10 Jan 2019AY 2006-07

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 10Section 132Section 153ASection 2(22)Section 234ASection 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member ITA Nos. 4964, 4965 & 4966/Del./2012 Assessment Years: 2005-06, 2006-07 & 2007-08 B.R. Associates Pvt. Ltd., 10, Essel vs. ACIT, Central Circle 16, House, Asaf Ali Road, New Delhi. New Delhi. PAN-AAACB 1067H (Appellant) (Respondent) Appellant by Sh. Rajiv Saxena, Advocate Sh. Shyam Sunder, A.R. Respondent by Sh. Rajesh Kumar Gupta, CIT/DR Date of Hearing 26.11.2018 Date of Pronouncement 10.01.2019 ORDER Per L.P. Sahu, A.M.: All these appeals have been filed by…

B.R. Associates Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the three appeals of the assessee are allowed

ITA 4964/DEL/2012[2005-06]Status: DisposedITAT Delhi10 Jan 2019AY 2005-06

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 10Section 132Section 153ASection 2(22)Section 234ASection 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member ITA Nos. 4964, 4965 & 4966/Del./2012 Assessment Years: 2005-06, 2006-07 & 2007-08 B.R. Associates Pvt. Ltd., 10, Essel vs. ACIT, Central Circle 16, House, Asaf Ali Road, New Delhi. New Delhi. PAN-AAACB 1067H (Appellant) (Respondent) Appellant by Sh. Rajiv Saxena, Advocate Sh. Shyam Sunder, A.R. Respondent by Sh. Rajesh Kumar Gupta, CIT/DR Date of Hearing 26.11.2018 Date of Pronouncement 10.01.2019 ORDER Per L.P. Sahu, A.M.: All these appeals have been filed by…

Metbrass Plassim India Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

ITA 7532/DEL/2017[2013-14]Status: DisposedITAT Delhi17 Sept 2018AY 2013-14

Bench: Shri G.D. Agarwal & Shri K. Narasimha Charyassessment Year : 2014-15 M/S Versatile Datamatics (P) Ltd. Acit, Central Circle- 15, 25, Bazar Land, Bengali Market Vs. New Delhi. New Delhi 110001 Pan : Aabcv8793K (Appellant) (Respondent) Assessment Year : 2013-14 M/S Superior Calltech (P) Ltd., Acit, Central Circle- 15, 25, Bazar Lane, Bangali Market, Vs. New Delhi. New Delhi. Pan : Aakcs2341F (Appellant) (Respondent) Assessment Year : 2013-14 Metbrass Plassim India Ltd., Acit, Central Circle- 15, 25, Bazar Lane, Bangali Market, Vs. New Delhi. New Delhi. Pan : Aadcm9501A (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Adv. Shri Piyush Kumar Kamal, Ca Department By : Ms. Shefali Swaroop, Cit-Dr Date Of Hearing : 30-07-2018 Date Of Pronouncement : 17.09.2018 Per Bench: These Appeals Are By The Respective Assessees Challenging The Separate Orders Of The Cit(A)- Xxvi, New Delhi ( For Short “Ld. Cit(A)”) Relating To Assessment Year 2013-14. Since Both The Assessees Are Group Companies & The Impugned Assessment Had Arisen Pursuant To The Search & Seizure Operations Dated 28.3.2015 & Facts & Grounds Raised In This Appeal Are Similar, We Deem It Just & Convenient To Dispose Them Of By Way Of This Common Order.

For Appellant: Shri Gautam Jain, AdvFor Respondent: Ms. Shefali Swaroop, CIT-DR
Section 132Section 143(1)Section 153A

…he principle that that in absence of any incriminating material found as a result of search, assumption of jurisdiction u/s 153A is not in accordance with law. For a similar proposition of law, he also relied on the decisions reported in Pr.CIT vs. Lata Jain, 384 ITR 543 (Del); CIT v. Chetan Das Laxhman Das211 Taxman 61 (Del); CIT vs. Anil Kumar Bhatia 352 ITR 493 (Del); CIT vs. Kurele Paper Mills P. Ltd. dated 06.07.2015 380 ITR 571 (Del); CIT vs. MGF Automobiles Ltd 241 Taxman 440 (Del); Pr. CIT vs. Smt. Kusum Gupta ITA No.634/2015; Praveen Kumar Jolly W.P. (C) 8721/2014 & CM No.20052/2014; Pr. CIT vs. Mahesh K…

Superior Calltech (P) Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

ITA 7531/DEL/2017[2013-14]Status: DisposedITAT Delhi17 Sept 2018AY 2013-14

Bench: Shri G.D. Agarwal & Shri K. Narasimha Charyassessment Year : 2014-15 M/S Versatile Datamatics (P) Ltd. Acit, Central Circle- 15, 25, Bazar Land, Bengali Market Vs. New Delhi. New Delhi 110001 Pan : Aabcv8793K (Appellant) (Respondent) Assessment Year : 2013-14 M/S Superior Calltech (P) Ltd., Acit, Central Circle- 15, 25, Bazar Lane, Bangali Market, Vs. New Delhi. New Delhi. Pan : Aakcs2341F (Appellant) (Respondent) Assessment Year : 2013-14 Metbrass Plassim India Ltd., Acit, Central Circle- 15, 25, Bazar Lane, Bangali Market, Vs. New Delhi. New Delhi. Pan : Aadcm9501A (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Adv. Shri Piyush Kumar Kamal, Ca Department By : Ms. Shefali Swaroop, Cit-Dr Date Of Hearing : 30-07-2018 Date Of Pronouncement : 17.09.2018 Per Bench: These Appeals Are By The Respective Assessees Challenging The Separate Orders Of The Cit(A)- Xxvi, New Delhi ( For Short “Ld. Cit(A)”) Relating To Assessment Year 2013-14. Since Both The Assessees Are Group Companies & The Impugned Assessment Had Arisen Pursuant To The Search & Seizure Operations Dated 28.3.2015 & Facts & Grounds Raised In This Appeal Are Similar, We Deem It Just & Convenient To Dispose Them Of By Way Of This Common Order.

For Appellant: Shri Gautam Jain, AdvFor Respondent: Ms. Shefali Swaroop, CIT-DR
Section 132Section 143(1)Section 153A

…he principle that that in absence of any incriminating material found as a result of search, assumption of jurisdiction u/s 153A is not in accordance with law. For a similar proposition of law, he also relied on the decisions reported in Pr.CIT vs. Lata Jain, 384 ITR 543 (Del); CIT v. Chetan Das Laxhman Das211 Taxman 61 (Del); CIT vs. Anil Kumar Bhatia 352 ITR 493 (Del); CIT vs. Kurele Paper Mills P. Ltd. dated 06.07.2015 380 ITR 571 (Del); CIT vs. MGF Automobiles Ltd 241 Taxman 440 (Del); Pr. CIT vs. Smt. Kusum Gupta ITA No.634/2015; Praveen Kumar Jolly W.P. (C) 8721/2014 & CM No.20052/2014; Pr. CIT vs. Mahesh K…

Versatile Datamicts (P) Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

ITA 7530/DEL/2017[2013-14]Status: DisposedITAT Delhi17 Sept 2018AY 2013-14

Bench: Shri G.D. Agarwal & Shri K. Narasimha Charyassessment Year : 2014-15 M/S Versatile Datamatics (P) Ltd. Acit, Central Circle- 15, 25, Bazar Land, Bengali Market Vs. New Delhi. New Delhi 110001 Pan : Aabcv8793K (Appellant) (Respondent) Assessment Year : 2013-14 M/S Superior Calltech (P) Ltd., Acit, Central Circle- 15, 25, Bazar Lane, Bangali Market, Vs. New Delhi. New Delhi. Pan : Aakcs2341F (Appellant) (Respondent) Assessment Year : 2013-14 Metbrass Plassim India Ltd., Acit, Central Circle- 15, 25, Bazar Lane, Bangali Market, Vs. New Delhi. New Delhi. Pan : Aadcm9501A (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Adv. Shri Piyush Kumar Kamal, Ca Department By : Ms. Shefali Swaroop, Cit-Dr Date Of Hearing : 30-07-2018 Date Of Pronouncement : 17.09.2018 Per Bench: These Appeals Are By The Respective Assessees Challenging The Separate Orders Of The Cit(A)- Xxvi, New Delhi ( For Short “Ld. Cit(A)”) Relating To Assessment Year 2013-14. Since Both The Assessees Are Group Companies & The Impugned Assessment Had Arisen Pursuant To The Search & Seizure Operations Dated 28.3.2015 & Facts & Grounds Raised In This Appeal Are Similar, We Deem It Just & Convenient To Dispose Them Of By Way Of This Common Order.

For Appellant: Shri Gautam Jain, AdvFor Respondent: Ms. Shefali Swaroop, CIT-DR
Section 132Section 143(1)Section 153A

…he principle that that in absence of any incriminating material found as a result of search, assumption of jurisdiction u/s 153A is not in accordance with law. For a similar proposition of law, he also relied on the decisions reported in Pr.CIT vs. Lata Jain, 384 ITR 543 (Del); CIT v. Chetan Das Laxhman Das211 Taxman 61 (Del); CIT vs. Anil Kumar Bhatia 352 ITR 493 (Del); CIT vs. Kurele Paper Mills P. Ltd. dated 06.07.2015 380 ITR 571 (Del); CIT vs. MGF Automobiles Ltd 241 Taxman 440 (Del); Pr. CIT vs. Smt. Kusum Gupta ITA No.634/2015; Praveen Kumar Jolly W.P. (C) 8721/2014 & CM No.20052/2014; Pr. CIT vs. Mahesh K…

Hindustan Aqua Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

ITA 7567/DEL/2017[2013-14]Status: DisposedITAT Delhi07 Jun 2018AY 2013-14

Bench: Shri R. K. Panda & Smt. Beena A. Pillaiassessment Year : 2013-14 Moon Beverages Ltd., Acit, Central Circle- 15, 25, Bazar Lane, Bangali Market, New Delhi. Vs. New Delhi.

For Respondent: Ms. Shefali Swaroop, CIT-DR
Section 131Section 132Section 133(6)Section 153A

…573, the decision in the case of Pr.CIT vs. Meeta Gutgutia reported in 395 ITR 526 and various other decisions, search, assumption of jurisdiction u/s 153A is not in accordance with law. He also relied on the following decisions :- (i) Pr.CIT vs. Lata Jain, 384 ITR 543. (ii) 211 Taxman 61 (Del) CIT v. Chetan Das Laxhman Das. (iii) 352 ITR 493 (Del) CIT vs. Anil Kumar Bhatia. (iv) 380 ITR 571 (Del) CIT vs. Kurele Paper Mills P. Ltd. dated 06.07.2015. (v) 241 Taxman 440 (Del) CIT vs. MGF Automobiles Ltd. (vi) ITA No.634/2015 Pr. CIT vs. Smt. Kusum Gupta. (vii) W.P. (C) 8721/2014 & CM No.20052/2014 Praveen Kumar J…

Moon Beverages Ltd, New Delhi vs. ACIT, Central Circle-15, New Delhi

ITA 7374/DEL/2017[2013-14]Status: DisposedITAT Delhi07 Jun 2018AY 2013-14

Bench: Shri R. K. Panda & Smt. Beena A. Pillaiassessment Year : 2013-14 Moon Beverages Ltd., Acit, Central Circle- 15, 25, Bazar Lane, Bangali Market, New Delhi. Vs. New Delhi.

For Respondent: Ms. Shefali Swaroop, CIT-DR
Section 131Section 132Section 133(6)Section 153A

…573, the decision in the case of Pr.CIT vs. Meeta Gutgutia reported in 395 ITR 526 and various other decisions, search, assumption of jurisdiction u/s 153A is not in accordance with law. He also relied on the following decisions :- (i) Pr.CIT vs. Lata Jain, 384 ITR 543. (ii) 211 Taxman 61 (Del) CIT v. Chetan Das Laxhman Das. (iii) 352 ITR 493 (Del) CIT vs. Anil Kumar Bhatia. (iv) 380 ITR 571 (Del) CIT vs. Kurele Paper Mills P. Ltd. dated 06.07.2015. (v) 241 Taxman 440 (Del) CIT vs. MGF Automobiles Ltd. (vi) ITA No.634/2015 Pr. CIT vs. Smt. Kusum Gupta. (vii) W.P. (C) 8721/2014 & CM No.20052/2014 Praveen Kumar J…

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
Section 253Section 5

…17 order dated 15.02.2018 " Jaipuria Infrastructure Developers (P) Ltd. Vs ACIT in ITA No. 5522 & 5523/Del/2015 order dated 27.06.2016 " Pr. CIT Vs Sunrise Finlease (P) Ltd. 252 Taxman 407 (Guj.) " CIT Vs Kabul Chawla 380 ITR 573 (Del.) " Pr. CIT Vs Lata Jain 384 ITR 543 (Del.) " CIT Anil Kumar Bhatia 352 ITR 493 (Del.) & ITA Nos. 4256 to 4259/Del/2014 Gee Ispat Pvt. Ltd. " CIT Vs Kurele Paper Mills P. Ltd. 380 ITR 571 (Del.) " CIT Vs MGF Automobiles Ltd. 241 Taxman 440 (Del.) " Pr. CIT Vs Ram Avtar Verma (2017) 395 ITR 252 " CIT Vs Harjeev Aggarwal 290 CTR 263 (Del.) " Suncity Projects (P) Ltd. Vs DCIT 46 CCH 3…