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.

Dy.Commissioner of Income Tax Central Circle 6(1), Mumbai vs. Rashi Commercial Company, Mumsai

In the result, both these appeal of the revenue are dismissed

ITA 1960/MUM/2022[2016-17]Status: DisposedITAT Mumbai23 Dec 2022AY 2016-17

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Riddhi MishraFor Respondent: Neelkanth Khandelwal
Section 132Section 143(2)Section 143(3)Section 153ASection 153A(1)(a)Section 37(1)Section 69C

…ssment year without their being an incriminating material that relates to the said assessment year which would justify such an addition. There is a similar decision of Hon‟ble High Court of Gujarat in the case of Pr.CIT Vs. Saumya Construction Pvt. Ltd (2016) 387 ITR 529 (Guj). After perusal of the aforesaid judicial pronouncements we consider that it is settled legal position that if an assessment is already concluded u/s 143(3) then addition cannot be made u/s 153A of the Act unless and until some incriminating material was found during the course of search operations. After considering aforesaid judicial prono…

Dy.Commissioner of Income Tax Central Circle 6(1), Mumbai vs. Rashi Fincorp Limited, Mumbai

In the result, both these appeal of the revenue are dismissed

ITA 1959/MUM/2022[2014-15]Status: DisposedITAT Mumbai23 Dec 2022AY 2014-15

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Riddhi MishraFor Respondent: Neelkanth Khandelwal
Section 132Section 143(2)Section 143(3)Section 153ASection 153A(1)(a)Section 37(1)Section 69C

…ssment year without their being an incriminating material that relates to the said assessment year which would justify such an addition. There is a similar decision of Hon‟ble High Court of Gujarat in the case of Pr.CIT Vs. Saumya Construction Pvt. Ltd (2016) 387 ITR 529 (Guj). After perusal of the aforesaid judicial pronouncements we consider that it is settled legal position that if an assessment is already concluded u/s 143(3) then addition cannot be made u/s 153A of the Act unless and until some incriminating material was found during the course of search operations. After considering aforesaid judicial prono…

The DCIT Central-(1), Indore vs. M/S Ayush Ajay Construction Pvt. Ltd., Indore

ITA 740/IND/2019[2014-15]Status: DisposedITAT Indore22 Dec 2022AY 2014-15

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyanii.T(Ss).A. Nos.14 To 16/Ind/2018 (Assessment Years: 2007-08 To 2009-10)

For Appellant: Shri Prakash Jain, & Smt. Shreya JasinFor Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 139(1)Section 143(3)Section 153ASection 153CSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE (CONDUCTED THROUGH VIRTUAL COURT) BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T(SS).A. Nos.14 to 16/Ind/2018 (Assessment Years: 2007-08 to 2009-10) The Joint Commissioner of Vs. M/s. Ayushajay Construction Income Tax-OSD, Pvt. Ltd., 3/3, South Tukoganj, (Central)-1, Indore Indore (M.P.) PAN No.AACCA5523B (Appellant) .. (Respondent) C.O. Nos.19 to 21/Ind/2018 (Assessment Years: 2007-08 to 2009-10) M/s. Ayushajay Construction Vs. The Joint Commissioner of Pvt. Ltd., 3/3, South Tukoganj, Income Tax-OSD, Ind…

DCIT Cir 4(2) (1), Mumbai vs. M/S. Gemini Engi Fab Ltd, Mumbai

ITA 1457/MUM/2022[2011-12]Status: DisposedITAT Mumbai22 Dec 2022AY 2011-12

Bench: Shri Kuldip Singh & Shri Amarjit Singhassessment Year: 2011-12

For Appellant: Shri Rutuja Pawar, A.RFor Respondent: Shri Ashok Kumar Kardam, D.R
Section 144Section 153ASection 153C

…of Meeta Gutgutia (supra), 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 Kolkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016]. I…

Deputy Commissioner of Income Tax, 3(3)(1), Mumbai vs. M/S Jinesh Ashwinkumar Matalia, Mumbai

In the result, the appeals of the revenue i

ITA 1324/MUM/2022[2015-2016]Status: DisposedITAT Mumbai16 Dec 2022AY 2015-2016

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Shailesh ParmarFor Respondent: Hemantkumar Chimanlal
Section 132Section 153CSection 69C

…ITA Nos. 132 to1324/Mum/2022 & C.O. 117 to 120/Mum/2022 1 Deputy Commissioner of Income Tax-3(3)(1) Vs. M/s Jinesh Ashwinkumar Matalia IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos. 1321 to 1324/Mum/2022 (A.Ys.2011-12 to 2013-14 & 2015-16) Deputy Commissioner of Vs. M/s Jinesh Ashwinkumar Income Tax-3(3)(1) Matalia, Adarsh Classic Room No. 668, Aaykar A-302, Adarsh Vihar, Bhavan, M.K. Road, Off Marve Road Malad (W) Churchgate, Mumbai 400064 400020 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AGIPM8067F Appellan…

Deputy Commissioner of Income Tax, 3(3)(1)., Mumbai vs. M/S Jinesh Ashwingkumar Matalia, Mumbai

In the result, the appeals of the revenue i

ITA 1321/MUM/2022[2011-2012]Status: DisposedITAT Mumbai16 Dec 2022AY 2011-2012

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Shailesh ParmarFor Respondent: Hemantkumar Chimanlal
Section 132Section 153CSection 69C

…ITA Nos. 132 to1324/Mum/2022 & C.O. 117 to 120/Mum/2022 1 Deputy Commissioner of Income Tax-3(3)(1) Vs. M/s Jinesh Ashwinkumar Matalia IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos. 1321 to 1324/Mum/2022 (A.Ys.2011-12 to 2013-14 & 2015-16) Deputy Commissioner of Vs. M/s Jinesh Ashwinkumar Income Tax-3(3)(1) Matalia, Adarsh Classic Room No. 668, Aaykar A-302, Adarsh Vihar, Bhavan, M.K. Road, Off Marve Road Malad (W) Churchgate, Mumbai 400064 400020 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AGIPM8067F Appellan…

Virambhai Purshotamdas Patel, Mumbai vs. DCIT, CC- 5(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 7341/MUM/2018[2011-12]Status: DisposedITAT Mumbai30 Nov 2022AY 2011-12

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos. 7329 To 7331/Mum/2018 (A.Ys. 2007-08 To 2009-10) Shri Govindbhai Vs. Dcit, Cc-5(1) Tribhuvandas Patel Room No. 1908, 19Th (Prop. Of M/S G.T. Exports) Floor, Air India Building, 4/F Raghav Wadi, Nariman Point, Ground Floor, French Mumbai - 400021 Bridge, Mumbai - 400007 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Ahbpp4781D Appellant .. Respondent

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132Section 132(1)Section 153ASection 153D

…in law. The ld. Counsel has placed reliance on the following judicial pronouncements: “1. CIT Vs. Continental Warehousing Corporation (2015) 374 ITR 645 (Bom) 2. CIT Vs Kabul Chawla (2016) 380 ITR 573 (Del HC) 3. PCIT Vs. Saumya Construction (P) Ltd. (2016) 387 ITR 529 (Guj HC) 4. PCIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Del HC) 5. PCIT Vs Meeta Gutgutia (2019) 1 SLP CTO 43: (2018) 257 Taxman 411 (SC) 6. PCIT Vs. Mamta Agarwal (2022) 6 CTR 797 (Del HC) IT appeal No. 191 of 2022 7. PCIT Vs. Devangi Alias Rupa (2017) 394 ITR 184 (Guj HC) 8. Commissioner of Income-tax (Central), Nagpur Vs. Murli Agro Products L…

Bhavesh Kumar Patel, Mumbai vs. DCIT, CC - 5(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 7337/MUM/2018[2009-10]Status: DisposedITAT Mumbai30 Nov 2022AY 2009-10

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos. 7329 To 7331/Mum/2018 (A.Ys. 2007-08 To 2009-10) Shri Govindbhai Vs. Dcit, Cc-5(1) Tribhuvandas Patel Room No. 1908, 19Th (Prop. Of M/S G.T. Exports) Floor, Air India Building, 4/F Raghav Wadi, Nariman Point, Ground Floor, French Mumbai - 400021 Bridge, Mumbai - 400007 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Ahbpp4781D Appellant .. Respondent

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132Section 132(1)Section 153ASection 153D

…in law. The ld. Counsel has placed reliance on the following judicial pronouncements: “1. CIT Vs. Continental Warehousing Corporation (2015) 374 ITR 645 (Bom) 2. CIT Vs Kabul Chawla (2016) 380 ITR 573 (Del HC) 3. PCIT Vs. Saumya Construction (P) Ltd. (2016) 387 ITR 529 (Guj HC) 4. PCIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Del HC) 5. PCIT Vs Meeta Gutgutia (2019) 1 SLP CTO 43: (2018) 257 Taxman 411 (SC) 6. PCIT Vs. Mamta Agarwal (2022) 6 CTR 797 (Del HC) IT appeal No. 191 of 2022 7. PCIT Vs. Devangi Alias Rupa (2017) 394 ITR 184 (Guj HC) 8. Commissioner of Income-tax (Central), Nagpur Vs. Murli Agro Products L…

Govindbhai Tribhuvandas Patel, Mumbai vs. Deputy Commissioner of Income Tax Central Circle-5(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 7329/MUM/2018[2009-10]Status: DisposedITAT Mumbai30 Nov 2022AY 2009-10

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos. 7329 To 7331/Mum/2018 (A.Ys. 2007-08 To 2009-10) Shri Govindbhai Vs. Dcit, Cc-5(1) Tribhuvandas Patel Room No. 1908, 19Th (Prop. Of M/S G.T. Exports) Floor, Air India Building, 4/F Raghav Wadi, Nariman Point, Ground Floor, French Mumbai - 400021 Bridge, Mumbai - 400007 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Ahbpp4781D Appellant .. Respondent

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132Section 132(1)Section 153ASection 153D

…in law. The ld. Counsel has placed reliance on the following judicial pronouncements: “1. CIT Vs. Continental Warehousing Corporation (2015) 374 ITR 645 (Bom) 2. CIT Vs Kabul Chawla (2016) 380 ITR 573 (Del HC) 3. PCIT Vs. Saumya Construction (P) Ltd. (2016) 387 ITR 529 (Guj HC) 4. PCIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Del HC) 5. PCIT Vs Meeta Gutgutia (2019) 1 SLP CTO 43: (2018) 257 Taxman 411 (SC) 6. PCIT Vs. Mamta Agarwal (2022) 6 CTR 797 (Del HC) IT appeal No. 191 of 2022 7. PCIT Vs. Devangi Alias Rupa (2017) 394 ITR 184 (Guj HC) 8. Commissioner of Income-tax (Central), Nagpur Vs. Murli Agro Products L…

Alkesh Patel (Prop. of M/S Umiya Gems), Mumbai vs. Income Tax 19(1)(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 7325/MUM/2018[2007-08]Status: DisposedITAT Mumbai30 Nov 2022AY 2007-08

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos. 7329 To 7331/Mum/2018 (A.Ys. 2007-08 To 2009-10) Shri Govindbhai Vs. Dcit, Cc-5(1) Tribhuvandas Patel Room No. 1908, 19Th (Prop. Of M/S G.T. Exports) Floor, Air India Building, 4/F Raghav Wadi, Nariman Point, Ground Floor, French Mumbai - 400021 Bridge, Mumbai - 400007 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Ahbpp4781D Appellant .. Respondent

For Appellant: Viraj MehtaFor Respondent: Achal Sharma
Section 132Section 132(1)Section 153ASection 153D

…in law. The ld. Counsel has placed reliance on the following judicial pronouncements: “1. CIT Vs. Continental Warehousing Corporation (2015) 374 ITR 645 (Bom) 2. CIT Vs Kabul Chawla (2016) 380 ITR 573 (Del HC) 3. PCIT Vs. Saumya Construction (P) Ltd. (2016) 387 ITR 529 (Guj HC) 4. PCIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Del HC) 5. PCIT Vs Meeta Gutgutia (2019) 1 SLP CTO 43: (2018) 257 Taxman 411 (SC) 6. PCIT Vs. Mamta Agarwal (2022) 6 CTR 797 (Del HC) IT appeal No. 191 of 2022 7. PCIT Vs. Devangi Alias Rupa (2017) 394 ITR 184 (Guj HC) 8. Commissioner of Income-tax (Central), Nagpur Vs. Murli Agro Products L…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2165/MUM/2022[2014-15]Status: DisposedITAT Mumbai29 Nov 2022AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2164/MUM/2022[2015-16]Status: DisposedITAT Mumbai29 Nov 2022AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Bengaluru

In the result, the appeal

ITA 2163/MUM/2022[2016-17]Status: DisposedITAT Mumbai29 Nov 2022AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Mumbai

In the result, the appeal

ITA 2162/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Nov 2022AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

ACIT. -CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2161/MUM/2022[2018-19]Status: DisposedITAT Mumbai29 Nov 2022AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2160/MUM/2022[2019-20]Status: DisposedITAT Mumbai29 Nov 2022AY 2019-20

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

Principal Commissioner of Income Tax 2 Kolkata vs. M/S Sambuddha Tracon Pvt Ltd

The appeal stands disposed of in terms of

ITAT/90/2022HC Calcutta15 Nov 2022

Bench: : The Hon’Ble Acting Chief Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Date : 26Th April, 2023 Appearance : Mr. Prithu Dhudheria, Adv. … For Appellant Mr. S. M. Surana, Adv. Mr. Bhaskar Sengupta, 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 High Court In The Case Of Commissioner Of Income Tax [Central]-Iii Vs. Kabul

Section 132Section 132ASection 153A

…gh Court in the case of Commissioner of Income Tax [Central]-III vs. Kabul 2 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…

Pr.Commissioner of Income Tax (Central)- 3 vs. M/S Pgf Ltd

Appeals are dismissed

ITA/530/2019HC Delhi14 Nov 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

Section 132Section 139Section 153ASection 158Section 158B

…g cases: • CIT v. Continental Warehousing Corpn. (Nhava Sheva) Ltd: 374 ITR 645 • CIT v. Gurinder Singh Bawa: [2016] 386 ITR 483 [Bom.] • CIT v. R.M. Investment and Trading Co. Pvt. Ltd.: 2019 SCC OnLine Bom 2250 • CIT v. Soumya Construction (P.) Ltd.: [2016] 387 ITR 529 [Guj.] • CIT v. Devangi alias Rupa: Tax Appeal No. 134 of 2017 [Guj.] Digitally Signed By:JASWANT SINGH RAWAT Signing Date:15.11.2022 10:39:05 Signature Not Verified Neutral Citation Number: 2022/DHC/004827 ITA Nos.528/2019, 529/2019, 530/2019 & 535/2019 Page 11 of 13 • CIT v. IBC Knowledge Park (P.) Ltd.: [2016] 385 ITR 346 [Kar.] • CIT v. Sal…

Pr.Commissioner of Income Tax (Central)- 3 vs. M/S Pgf Ltd

Appeals are dismissed

ITA/528/2019HC Delhi14 Nov 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

Section 132Section 139Section 153ASection 158Section 158B

…g cases: • CIT v. Continental Warehousing Corpn. (Nhava Sheva) Ltd: 374 ITR 645 • CIT v. Gurinder Singh Bawa: [2016] 386 ITR 483 [Bom.] • CIT v. R.M. Investment and Trading Co. Pvt. Ltd.: 2019 SCC OnLine Bom 2250 • CIT v. Soumya Construction (P.) Ltd.: [2016] 387 ITR 529 [Guj.] • CIT v. Devangi alias Rupa: Tax Appeal No. 134 of 2017 [Guj.] Digitally Signed By:JASWANT SINGH RAWAT Signing Date:15.11.2022 10:39:05 Signature Not Verified Neutral Citation Number: 2022/DHC/004827 ITA Nos.528/2019, 529/2019, 530/2019 & 535/2019 Page 11 of 13 • CIT v. IBC Knowledge Park (P.) Ltd.: [2016] 385 ITR 346 [Kar.] • CIT v. Sal…

DCIT CC -7(2), Mumbai vs. M/S. Dewal Engineering Pvt. Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 2268/MUM/2021[2011-12]Status: DisposedITAT Mumbai14 Nov 2022AY 2011-12

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 132Section 132(4)Section 143(2)Section 143(3)Section 153ASection 153CSection 153C(1)Section 68

…of Meeta Gutgutia (supra), 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. CITv. 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 Kolkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016].…