Pr. CIT v. Saumya Constructions (P.)Ltd.

387 ITR 529High Court2016#83 most cited

What is Pr. CIT v. Saumya Constructions (P.)Ltd. authority for?

Assessments under Section 153A cannot be sustained without any incriminating material found during the search that substantiates the additions. This principle applies even to completed assessments where no additional income is disclosed.

670

judgments rely on this decision, according to BharatTax’s citation analysis of 367,735 Indian tax judgments — from 2017 to 2026.

Also referred to as

Pr. CIT v. Saumya Constructions · Section 153A · search assessment · incriminating material · completed assessment · no addition without evidence · Section 132 · Section 153C

Also reported as

81 Taxmann.com 2922016 SCC OnLine GUJ 9976

Sections most often in play

Section 153ASection 132Section 143(3)Section 147Section 148Section 153CSection 132ASection 151

Issues it is cited on

section 153atoundisclosed foreign income and assetssection 158basection 149(1)(c)section 153b(1)(a)section 113section 4(2)abatement of assessmentsection 201(3)section 153c proceedingssection 153b(1)block period

Judgments citing Pr. CIT v. Saumya Constructions (P.)Ltd.

Principal Commissioner of Income Tax Central 1 Kolkata vs. M/S Mbl Infrastructure Ltd

The appeal stands disposed of in terms of

ITA/85/2022HC Calcutta26 Apr 2023

Bench: : The Hon’Ble Acting Chief Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Date : 26Th April, 2023 Appearance : Ms. Smita Das De, Adv. … For Appellant Mr. J.P. Khaitan, Sr. Adv. Mr. Sauyma Kejriwal, Adv. Ms. Ananya Routy, Adv. Ms. Pritha Basu, Adv. Ms. Ankita Agrahari, Adv …For Respondent. The Court : This Appeal Has Been Filed By The Revenue Challenging The Order Passed By The Income Tax Appellate Tribunal. The Legal Issue Involved In The Instant Case Is The Scope Of Assessment Under Section 153A Of The Income Tax Act. The Legal Issue Which Has Been Raised By The Revenue Has Been Answered By The Hon’Ble Supreme Court In The Case Of Principal Commissioner Of Income Tax, Central-3 Vs. Abhisar Buildwell [P] Ltd. Reported In [2023] 149 Taxmann.Com 399 [Sc]. The Hon’Ble Supreme Court Has Summarised The Legal Position In Paragraph 11 Of The Judgment & In Paragraph 13 The Hon’Ble Supreme Court Has Held That It Is An Agreement With A View Taken By The Delhi

Section 132Section 132ASection 153A

…2 High Court in the case of Commissioner of Income Tax [Central]-III vs. Kabul Chawla reported in [2016] 380 ITR 573 [Delhi] and that of the High Court of Gujarat in the case of Principal Commissioner of Income Tax-4 vs. Saumya Construction reported in [2016] 387 ITR 529 [Gujarat]. In the penultimate paragraph of the judgment namely, in paragraph 14 the conclusion has been recorded, which is as follows : “14. In view of the above and for the reasons stated above, it is concluded as under: i] that in case of search under Section 132 or requisition under Section 132A, the AO assumes the jurisdiction for block ass…

Principal Commissioner of Income Tax Central 2 Kolkata vs. M/S Vijaypath Management Pvt Ltd

The appeal stands disposed of in terms of

ITAT/22/2023HC Calcutta26 Apr 2023

Bench: : The Hon’Ble Acting Chief Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Date : 26Th April, 2023 Appearance : Mr. Tilak Mitra, Adv. … For Appellant The Court : This Appeal Has Been Filed By The Revenue Challenging The Order Passed By The Income Tax Appellate Tribunal. The Legal Issue Involved In The Instant Case Is The Scope Of Assessment Under Section 153A Of The Income Tax Act. The Legal Issue Which Has Been Raised By The Revenue Has Been Answered By The Hon’Ble Supreme Court In The Case Of Principal Commissioner Of Income Tax, Central-3 Vs. Abhisar Buildwell [P] Ltd. Reported In [2023] 149 Taxmann.Com 399 [Sc]. The Hon’Ble Supreme Court Has Summarised The Legal Position In Paragraph 11 Of The Judgment & In Paragraph 13 The Hon’Ble Supreme Court Has Held That It Is An Agreement With A View Taken By The Delhi High Court In The Case Of Commissioner Of Income Tax [Central]-Iii Vs. Kabul Chawla Reported In [2016] 380 Itr 573 [Delhi] & That Of The High Court Of Gujarat In The Case Of Principal Commissioner Of Income Tax-4 Vs. Saumya

Section 132Section 132ASection 153A

…gh Court in the case of Commissioner of Income Tax [Central]-III vs. Kabul Chawla reported in [2016] 380 ITR 573 [Delhi] and that of the High Court of Gujarat in the case of Principal Commissioner of Income Tax-4 vs. Saumya 2 Construction reported in [2016] 387 ITR 529 [Gujarat]. In the penultimate paragraph of the judgment namely, in paragraph 14 the conclusion has been recorded, which is as follows : “14. In view of the above and for the reasons stated above, it is concluded as under: i] that in case of search under Section 132 or requisition under Section 132A, the AO assumes the jurisdiction for block ass…

Pr. Commissioner of Income Tax Central 3 vs. Abhisar Buildwell P. Ltd

C.A. No.-006580-006580 - 2021Supreme Court24 Apr 2023

Bench: HON'BLE MR. JUSTICE M.R. SHAH

Section 153ASection 2(45)Section 4Section 5

…criminating material: Sl. No. Name of case Citation 1. Commissioner of Income Tax- III, Pune Vs. Sinhgad Technical Education Society (2017) 397 ITR 344 (SC) : (2018) 11 SCC 490 2. Principal Commissioner of Income Tax-4 Vs. Saumya Construction (2016) 387 ITR 529 (Gujarat) 3. Principal Commissioner of Income Tax, Ahmedabad Vs. Dipak Jashvantlal Panchal 2017 (2) TMI 862 (Gujarat) 4. Commissioner of Income Tax- II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bombay) 5. Pr. Commissioner of Income Tax (Central), Bangalore and Ors. Vs. M/s. Delhi International A…

DCIT, CC-7(3), Mumbai vs. Satish Jagannath Aggarwal, Mumbai

In the result, the appeal of the revenue stand dismissed

ITA 2818/MUM/2022[2014-15]Status: DisposedITAT Mumbai20 Apr 2023AY 2014-15
For Appellant: Rushabh MehtaFor Respondent: Krishna Kumar
Section 132Section 143(3)Section 153Section 153ASection 153CSection 158B

…pital.” 6.3.36 I find that several other High Courts have also come to a similar conclusion either by following Kabul Chawla (supra) or otherwise. This includes the decisions of the Hon'ble Gujarat High Court in Pr. CIT v. Soumya Construction (P.) Ltd. [2016] 387 ITR 529/[2017] 81 taxmann.com-292 (Guj.); Pr. CIT v. Devangi alias Rupa [Tax Appeal Nos. 54, 55 to 57 of 2017, dated 2-2- 2017]; the Hon'ble Karnataka High Court in CIT v. IBC Knowledge Park (P.) Ltd. [2016] 385 ITR 346/69 taxmann.com 108 (Kar.); the Hon'ble Kalkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016…

Asstt. Commr. of Income Tax, Cen. Cir-1, Rajkot vs. Rajeshkumar Govindbhai Patel, Rajkot

In the result both the appeals filed by the Revenue and the Cross Objections filed by the assessee are hereby dismissed

ITA 26/RJT/2021[2007-08]Status: DisposedITAT Rajkot12 Apr 2023AY 2007-08

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 142Section 143Section 153A

…orated by evidence. 5.34 The reliance have also been placed on various decision/judgment whereby the Hon'ble Courts have upheld the similar ratio. Some of them are as under. Jurisdictional High Court in the case of Pr. CIT vs. Saumya Construction Pvt. Ltd. in 387 ITR 529 (Guj), has held that no addition can be made unless the incriminating material is found during the course of search when the assessment is not abated. The gist of the judgment is reproduced hereunder- Under section 153A of the Act, an assessment has to be made in relation to the search or requisition, namely, in relation to material disclosed dur…

Asstt. Commr. of Income Tax, Cen. Cir-1, Rajkot vs. Rajeshkumar Govindbhai Patel, Rajkot

In the result both the appeals filed by the Revenue and the Cross Objections filed by the assessee are hereby dismissed

ITA 25/RJT/2021[2006-07]Status: DisposedITAT Rajkot12 Apr 2023AY 2006-07

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 142Section 143Section 153A

…orated by evidence. 5.34 The reliance have also been placed on various decision/judgment whereby the Hon'ble Courts have upheld the similar ratio. Some of them are as under. Jurisdictional High Court in the case of Pr. CIT vs. Saumya Construction Pvt. Ltd. in 387 ITR 529 (Guj), has held that no addition can be made unless the incriminating material is found during the course of search when the assessment is not abated. The gist of the judgment is reproduced hereunder- Under section 153A of the Act, an assessment has to be made in relation to the search or requisition, namely, in relation to material disclosed dur…

ACIT, Central Circle-2(1), Mumbai vs. M/S Rishabraj Infra Pvt. Ltd, Mumbai

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

ITA 3246/MUM/2022[2015-16]Status: DisposedITAT Mumbai05 Apr 2023AY 2015-16

Bench: Shri B R Baskaran & Shir Pavan Kumar Gadaleita Nos. 3246/Mum/2022 (A.Y: 2015-16) Acit, C.Circle -2(1), Vs. Rishabraj Infrapvtltd., Old Cgo Bldg, 804, 212, 2Nd Floor, B Wing, 8Th Floor, M.K. Road, Bldg No. 3, Hari Om Mumbai – 400020. Plaza, Mg Road, Boravali (E), Mumbai-400066. Pan/Gir No. : Aadcv2975P Appellant .. Respondent Appellant By : Ms.Riddhi Mishra.Dr Revenue By : Mr.Karan Jain.Ar Date Of Hearing 18.04.2023 Date Of Pronouncement 24.04.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-48, Mumbai Passed U/Sec 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Ms.Riddhi Mishra.DRFor Respondent: Mr.Karan Jain.AR
Section 143(2)Section 143(3)Section 153ASection 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI B R BASKARAN, ACCOUNTANT MEMBER & SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos. 3246/Mum/2022 (A.Y: 2015-16) ACIT, C.Circle -2(1), Vs. Rishabraj InfraPvtLtd., Old CGO Bldg, 804, 212, 2nd Floor, B Wing, 8th Floor, M.K. Road, Bldg No. 3, Hari Om Mumbai – 400020. Plaza, MG Road, Boravali (E), Mumbai-400066. PAN/GIR No. : AADCV2975P Appellant .. Respondent Appellant by : Ms.Riddhi Mishra.DR Revenue by : Mr.Karan Jain.AR Date of Hearing 18.04.2023 Date of Pronouncement 24.04.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has file…

DCIT, CC- 7 (4), Mumbai vs. Sawankumar T. Jajoo, Mumbai

Appeal is allowed

ITA 6489/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Mar 2023AY 2013-14

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaledy. Cit, Cc-7(4) Vs. Shri Sawankumar T Room No. 659, 501, Salar Gokul Chsl Aayakar Bhavan, Salasar Bhoomi, Opp Mk Road, Maxus Mall, Temba Mumbai – 400020. Road, Bhayander (W) Mumbai – 401101. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Adcpj2044G Appellant .. Respondent Appellant By : Ms.Richa Gulati.Dr Respondent By : Mr.Gaurav Bansal.Ar Date Of Hearing 23.12.2022 Date Of Pronouncement 13.03.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed An Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)- 49, Mumbai Passed U/S 143(3) R.W.S 153A & 250 Of The Act. The Revenue Has Raised The Fallowing Grounds Of Appeal.

For Appellant: Ms.Richa Gulati.DRFor Respondent: Mr.Gaurav Bansal.AR
Section 10(38)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Dy. CIT, CC-7(4) Vs. Shri Sawankumar T Room No. 659, 501, Salar Gokul CHSL Aayakar Bhavan, Salasar Bhoomi, Opp MK Road, Maxus Mall, Temba Mumbai – 400020. Road, Bhayander (W) Mumbai – 401101. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ADCPJ2044G Appellant .. Respondent Appellant by : Ms.Richa Gulati.DR Respondent by : Mr.Gaurav Bansal.AR Date of Hearing 23.12.2022 Date of Pronouncement 13.03.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has filed an a…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 193/RPR/2019[2017-18]Status: DisposedITAT Raipur27 Mar 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…Continental Warehousing Corporation reported in (2015) 374lTR 645 (Born) iv) CIT V/s, Kabul Chawla reported in (2015) 3801TR 573 (Del) v) PCIT V/s. Kurele Paper Mitts Ltd. reported in (2015) 3801TR 571 (Del) vi) PCIT V/s. Saumya Construction (P.) Ltd. (2016) 387 ITR 529 (Guj.) vii) CIT V/s. Lancy Constructions (2016) 66 ta.xm"'aJ777.com 264 (Kar.) viii) CIT V/s. IBC Knowledge Park (P) Ltd. (2016) 3851TR 346 (Kar.) ix) PCIT V/s.Ms. Lata Jain (2016) 384lTR 543 (Del.) x)ClT Vis. Gurinder Singh Bawa (2017)79 taxmann.com 398 (Bom.) xi) PClT V/s. Meeta Gutgutia (2017) 395 lTR 526 (Del) xii) ClT V/S. SKS lspat & Power…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 192/RPR/2019[2016-17]Status: DisposedITAT Raipur27 Mar 2023AY 2016-17

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…Continental Warehousing Corporation reported in (2015) 374lTR 645 (Born) iv) CIT V/s, Kabul Chawla reported in (2015) 3801TR 573 (Del) v) PCIT V/s. Kurele Paper Mitts Ltd. reported in (2015) 3801TR 571 (Del) vi) PCIT V/s. Saumya Construction (P.) Ltd. (2016) 387 ITR 529 (Guj.) vii) CIT V/s. Lancy Constructions (2016) 66 ta.xm"'aJ777.com 264 (Kar.) viii) CIT V/s. IBC Knowledge Park (P) Ltd. (2016) 3851TR 346 (Kar.) ix) PCIT V/s.Ms. Lata Jain (2016) 384lTR 543 (Del.) x)ClT Vis. Gurinder Singh Bawa (2017)79 taxmann.com 398 (Bom.) xi) PClT V/s. Meeta Gutgutia (2017) 395 lTR 526 (Del) xii) ClT V/S. SKS lspat & Power…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 191/RPR/2019[2015-16]Status: DisposedITAT Raipur27 Mar 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…Continental Warehousing Corporation reported in (2015) 374lTR 645 (Born) iv) CIT V/s, Kabul Chawla reported in (2015) 3801TR 573 (Del) v) PCIT V/s. Kurele Paper Mitts Ltd. reported in (2015) 3801TR 571 (Del) vi) PCIT V/s. Saumya Construction (P.) Ltd. (2016) 387 ITR 529 (Guj.) vii) CIT V/s. Lancy Constructions (2016) 66 ta.xm"'aJ777.com 264 (Kar.) viii) CIT V/s. IBC Knowledge Park (P) Ltd. (2016) 3851TR 346 (Kar.) ix) PCIT V/s.Ms. Lata Jain (2016) 384lTR 543 (Del.) x)ClT Vis. Gurinder Singh Bawa (2017)79 taxmann.com 398 (Bom.) xi) PClT V/s. Meeta Gutgutia (2017) 395 lTR 526 (Del) xii) ClT V/S. SKS lspat & Power…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 190/RPR/2019[2014-15]Status: DisposedITAT Raipur27 Mar 2023AY 2014-15

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…Continental Warehousing Corporation reported in (2015) 374lTR 645 (Born) iv) CIT V/s, Kabul Chawla reported in (2015) 3801TR 573 (Del) v) PCIT V/s. Kurele Paper Mitts Ltd. reported in (2015) 3801TR 571 (Del) vi) PCIT V/s. Saumya Construction (P.) Ltd. (2016) 387 ITR 529 (Guj.) vii) CIT V/s. Lancy Constructions (2016) 66 ta.xm"'aJ777.com 264 (Kar.) viii) CIT V/s. IBC Knowledge Park (P) Ltd. (2016) 3851TR 346 (Kar.) ix) PCIT V/s.Ms. Lata Jain (2016) 384lTR 543 (Del.) x)ClT Vis. Gurinder Singh Bawa (2017)79 taxmann.com 398 (Bom.) xi) PClT V/s. Meeta Gutgutia (2017) 395 lTR 526 (Del) xii) ClT V/S. SKS lspat & Power…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 189/RPR/2019[2013-14]Status: DisposedITAT Raipur27 Mar 2023AY 2013-14

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…Continental Warehousing Corporation reported in (2015) 374lTR 645 (Born) iv) CIT V/s, Kabul Chawla reported in (2015) 3801TR 573 (Del) v) PCIT V/s. Kurele Paper Mitts Ltd. reported in (2015) 3801TR 571 (Del) vi) PCIT V/s. Saumya Construction (P.) Ltd. (2016) 387 ITR 529 (Guj.) vii) CIT V/s. Lancy Constructions (2016) 66 ta.xm"'aJ777.com 264 (Kar.) viii) CIT V/s. IBC Knowledge Park (P) Ltd. (2016) 3851TR 346 (Kar.) ix) PCIT V/s.Ms. Lata Jain (2016) 384lTR 543 (Del.) x)ClT Vis. Gurinder Singh Bawa (2017)79 taxmann.com 398 (Bom.) xi) PClT V/s. Meeta Gutgutia (2017) 395 lTR 526 (Del) xii) ClT V/S. SKS lspat & Power…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 188/RPR/2019[2012-13]Status: DisposedITAT Raipur27 Mar 2023AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…Continental Warehousing Corporation reported in (2015) 374lTR 645 (Born) iv) CIT V/s, Kabul Chawla reported in (2015) 3801TR 573 (Del) v) PCIT V/s. Kurele Paper Mitts Ltd. reported in (2015) 3801TR 571 (Del) vi) PCIT V/s. Saumya Construction (P.) Ltd. (2016) 387 ITR 529 (Guj.) vii) CIT V/s. Lancy Constructions (2016) 66 ta.xm"'aJ777.com 264 (Kar.) viii) CIT V/s. IBC Knowledge Park (P) Ltd. (2016) 3851TR 346 (Kar.) ix) PCIT V/s.Ms. Lata Jain (2016) 384lTR 543 (Del.) x)ClT Vis. Gurinder Singh Bawa (2017)79 taxmann.com 398 (Bom.) xi) PClT V/s. Meeta Gutgutia (2017) 395 lTR 526 (Del) xii) ClT V/S. SKS lspat & Power…

Assistant Commissioner of Income Tax, Circle - 3, Guwahati vs. M/S. Anupam Nirman Pvt. Ltd., Guwahati

In the result, appeal of the revenue is dismissed

ITA 172/GTY/2018[2012-13]Status: DisposedITAT Guwahati22 Feb 2023AY 2012-13

Bench: Shri Rajpal Yadav, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 172/Gty/2018 Assessment Year: 2012-13 Assistant Commissioner Of M/S. Anupam Nirman Private Income Tax, Circle-3, Guwahati Vs Limited 1St Floor, Kabita Mansion Rajgarh Link Road Chandmari Guwahati - 781003 [Pan : Aaica 4965 B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Kishor Jain, Fca Revenue By : Shri N.T. Sherpa, Jcit सुनवाई क" तार"ख/Date Of Hearing : 20/12/2022 घोषणा क" तार"ख /Date Of Pronouncement: 22/02/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals) – Guwahati-2, Guwahati, (Hereinafter The “Ld. Cit(A)”) Dt. 27/03/2018, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act’), For Assessment Year 2012-13. 2. The Revenue Has Raised The Following Grounds Of Appeal:- “(I) That On The Facts & Circumstances Of The Case As Well As On The Points Of Law, The Ld. Cit(A) Has Erred In Deleting The Addition Of Rs. 1,20,77,310/- On Account Estimation Of The Net Profit @ 7% Of Total Turnover For The Year. (Ii) That On The Facts & Circumstances Of The Case As Well As On The Points Of Law, The Ld. Cit(A) Erred In Deleting The Addition Of Rs. 49,05,724/- On Account Of Disallowance Towards Interest Expense Against Loan Under Section 40(A)(Ia) Of The Income Tax Act, 1961. (Iii) That On The Facts & Circumstances Of The Case As Well As On The Points Of Law, The Ld. Cit(A) Erred In Deleting The Addition Of Rs. 11,26,247/- On

For Appellant: Shri Kishor Jain, FCAFor Respondent: Shri N.T. Sherpa, JCIT
Section 132Section 143(2)Section 143(3)Section 153CSection 250Section 40Section 43B

…| आयकर अपील"य अ"धकरण "यायपीठ, गुवाहाटी| IN THE INCOME TAX APPELLATE TRIBUNAL “GUWAHATI” BENCH, GUWAHATI BEFORE SHRI RAJPAL YADAV, HON’BLE VICE PRESIDENT & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 172/GTY/2018 Assessment Year: 2012-13 Assistant Commissioner of M/s. Anupam Nirman Private Income Tax, Circle-3, Guwahati Vs Limited 1st Floor, Kabita Mansion Rajgarh Link Road Chandmari Guwahati - 781003 [PAN : AAICA 4965 B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Kishor Jain, FCA Revenue by : Shri N.T. Sherpa, JCIT सुनवाई क" तार"ख/Date of Hearing : 20/12/2022 घोषणा क" तार"ख /Date…

DCIT, CC - 2(4), Mumbai vs. Mishal Nickunj Shah Shri. L/H. of Late Nickunj Gunvantrai Shah, Mumbai

Accordingly, grounds raised by the revenue are dismissed

ITA 2312/MUM/2022[2014-15]Status: DisposedITAT Mumbai28 Dec 2022AY 2014-15

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Rakesh Garg
Section 10(38)Section 132(1)Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…tion 132 incriminating material justifying the re-opening of the assessments for six previous years is found that the invocation of section 1534 qua each of the AYs would be justified." (SLP filed by the department is dismissed) Saumya Construction (P.) Ltd. (387 ITR 529) Guj HC: "Section 153A bears the heading "Assessment in case of search or requisition". It is well settled as held by the Supreme Court in C.O. Nos. 138, 139 & 140/MUM/2022 Shri MishalNickunj Shah a catena of decisions that the heading of the section can be regarded as a key to the interpretation of the operative portion of the section and if the…

DCIT, CC - 2(4), Mumbai vs. Mishal Nickunj Shah Shri. L/H. of Late Nickunj Gunvantrai Shah, Mumbai

Accordingly, grounds raised by the revenue are dismissed

ITA 2311/MUM/2022[2015-16]Status: DisposedITAT Mumbai28 Dec 2022AY 2015-16

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Rakesh Garg
Section 10(38)Section 132(1)Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…tion 132 incriminating material justifying the re-opening of the assessments for six previous years is found that the invocation of section 1534 qua each of the AYs would be justified." (SLP filed by the department is dismissed) Saumya Construction (P.) Ltd. (387 ITR 529) Guj HC: "Section 153A bears the heading "Assessment in case of search or requisition". It is well settled as held by the Supreme Court in C.O. Nos. 138, 139 & 140/MUM/2022 Shri MishalNickunj Shah a catena of decisions that the heading of the section can be regarded as a key to the interpretation of the operative portion of the section and if the…

DCIT, Central Circle-2, Surat vs. Dhanpriya Prints Pvt. Ltd., Surat

In the result, Ground No. 4 to 6 raised by the Revenue in ITA

ITA 52/SRT/2022[2015-16]Status: DisposedITAT Surat23 Dec 2022AY 2015-16

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical Court Hearing) Sl.

For Appellant: Shri Rasesh Shah, CAFor Respondent: Sr. DR
Section 143(3)

…dditions in the assessment order made u/s 153A of the Act cannot be made, if no incriminating material was found during the course of search, which substantiate the additions. The case laws relied upon were as under: (i) Saumya Construction Pvt. Ltd Vs. PCIT (387 ITR 529 (Guj. HC)) ITA Nos.52/SRT/2022 & 171, 174/SRT/2021/IT(SS)A 69, 70, 75 & 76/SRT/2021 Betex India Ltd. & Dhanpriya Prints Pvt. Ltd. (ii) CIT Vs. Kabul Chawla (2015) 93 CCH 0210 (Delhi HC) (iii) CIT Vs. Continental Warehousing Corporation Ltd [58 taxmann.com 78] [Bombay HC] (iv) CIT Vs Lancy Constructions [383ITR168] (Karnataka HC) (v) Desai Cons…

Dy. Commissioner of Income Tax, Central Circle-2, Surat vs. Betex India Limited, Surat

In the result, Ground No. 4 to 6 raised by the Revenue in ITA

ITA 174/SRT/2021[2008-9]Status: DisposedITAT Surat23 Dec 2022

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical Court Hearing) Sl.

For Appellant: Shri Rasesh Shah, CAFor Respondent: Sr. DR
Section 143(3)

…dditions in the assessment order made u/s 153A of the Act cannot be made, if no incriminating material was found during the course of search, which substantiate the additions. The case laws relied upon were as under: (i) Saumya Construction Pvt. Ltd Vs. PCIT (387 ITR 529 (Guj. HC)) ITA Nos.52/SRT/2022 & 171, 174/SRT/2021/IT(SS)A 69, 70, 75 & 76/SRT/2021 Betex India Ltd. & Dhanpriya Prints Pvt. Ltd. (ii) CIT Vs. Kabul Chawla (2015) 93 CCH 0210 (Delhi HC) (iii) CIT Vs. Continental Warehousing Corporation Ltd [58 taxmann.com 78] [Bombay HC] (iv) CIT Vs Lancy Constructions [383ITR168] (Karnataka HC) (v) Desai Cons…

Betex India Limited, Surat vs. Dy. Commissioner of Income Tax, Central Circle-2, Surat

In the result, Ground No. 4 to 6 raised by the Revenue in ITA

ITA 171/SRT/2021[2008-09]Status: DisposedITAT Surat23 Dec 2022AY 2008-09

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical Court Hearing) Sl.

For Appellant: Shri Rasesh Shah, CAFor Respondent: Sr. DR
Section 143(3)

…dditions in the assessment order made u/s 153A of the Act cannot be made, if no incriminating material was found during the course of search, which substantiate the additions. The case laws relied upon were as under: (i) Saumya Construction Pvt. Ltd Vs. PCIT (387 ITR 529 (Guj. HC)) ITA Nos.52/SRT/2022 & 171, 174/SRT/2021/IT(SS)A 69, 70, 75 & 76/SRT/2021 Betex India Ltd. & Dhanpriya Prints Pvt. Ltd. (ii) CIT Vs. Kabul Chawla (2015) 93 CCH 0210 (Delhi HC) (iii) CIT Vs. Continental Warehousing Corporation Ltd [58 taxmann.com 78] [Bombay HC] (iv) CIT Vs Lancy Constructions [383ITR168] (Karnataka HC) (v) Desai Cons…