Sarthak Securities Co. (P.) Ltd. v. Income-tax Officer

195 Taxmann 262High Court2010#9719 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 147 Section 148 Section 145 Section 143(3)Section 250

Issues it is cited on

section 147of jewellery found during search panchnama national faceless assessment centre faceless assessment tangible material section 145 escapement of income reason to believe income-tax officer reassessment proceedings search and seizure

Judgments citing Sarthak Securities Co. (P.) Ltd. v. Income-tax Officer

PALAK DESIGNER DIAMOND JEWELLERY,MAHIDHARPURA, SURAT vs. LD. AO, NFAC, DELHI

In the result, the appeal of the assessee for AY 2016-17 is dismissed

ITA 955/SRT/2024[2018-19]Status: DisposedITAT Surat23 Feb 2026AY 2018-19

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

Section 147Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. Nos. 953 to 955/SRT/2024 (Assessment Year: 2016-17 to 2018-19) Palak Designer Diamond Jewellary Ld. Assessing Officer, Vs. 6/1704-5-6, Gundi Sheri, NFAC, Ratanjiparekh no Khancho, Delhi Mahidhapura, Surat-395003 [PAN : AALFP 3491 R] (Appellant) .. (Respondent) Appellant represented by : Shri Biren Shah, AR Respondent represented by: Shri Mukesh Jain, CIT (DR) & Shri Ajay Uke, Sr DR Date of Hearing 20.01.2026 Date of Pronouncement 23.02.2026 O R D E R PER DR. B.R.R. KUMAR, V…

PALAK DESIGNER DIAMOND JEWELLERY,MAHIDHARPURA, SURAT vs. LD. AO, NFAC, DELHI

In the result, the appeal of the assessee for AY 2016-17 is dismissed

ITA 954/SRT/2024[2017-18]Status: DisposedITAT Surat23 Feb 2026AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

Section 147Section 148Section 250

PALAK DESIGNER DIAMOND JEWELLERY,MAHIDHARPURA SURAT vs. LD. AO, NFAC, DELHI

In the result, the appeal of the assessee for AY 2016-17 is dismissed

ITA 953/SRT/2024[2016-17]Status: DisposedITAT Surat23 Feb 2026AY 2016-17

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

Section 147Section 148Section 250

KASHISH EXPORTS PVT. LTD.,NOIDA vs. ACIT, NEW DELHI

In the result appeal of the assessee is allowed for statistical purpose

ITA 2279/DEL/2017[2006-07]Status: DisposedITAT Delhi29 Apr 2022AY 2006-07

Bench: Shri G. S. Pannua N D Shri Challa Nagendra Prasad(Through Video Conferencing) आ.अ.सं./ I.T.A No.2279/Del/2017 िनधा"रणवष"/Assessment Year: 2006-07 Kashish Exports Pvt. Ltd., Acit C/O. Sanjiv Suri, बनाम Circle : 5 (1), A–203, Ananda Eldeco, Vs. New Delhi. Sector : 48, Noida [U.P.] Pan : Aacck3350J अपीलाथ" /Appellant ""यथ"/Respondent

For Appellant: Shri Vijay Choudhary, Sr. D. RFor Respondent: 1/04/2022

Section 139(1)Section 143Section 148Section 269SSection 68

…I.T.A. No. 2279/Del/2017 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “D” NEW DELHI ] BEFORE SHRI G. S. PANNU, PRESIDENT A N D SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER (Through Video Conferencing) आ.अ.सं./ I.T.A No.2279/Del/2017 िनधा"रणवष"/Assessment Year: 2006-07 Kashish Exports Pvt. Ltd., ACIT C/o. Sanjiv Suri, बनाम Circle : 5 (1), A–203, Ananda Eldeco, Vs. New Delhi. Sector : 48, Noida [U.P.] PAN : AACCK3350J अपीलाथ" /Appellant ""यथ"/Respondent N o n e; िनधा"रतीक"ओरसे /Assessee by : Shri Vijay Choudhary, Sr. D. R.; राज"वक"ओरसे /Revenue by : 1/04/2022 सुनवाईक"तारीख/ Date of hearing : 29/04/2022 उ"…

BALJIT KAUR ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-16(2), HYDERABAD

In the result, appeal of the assessee is allowed

ITA 231/HYD/2020[2011-12]Status: DisposedITAT Hyderabad25 Jun 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2011-12 Baljit Kaur, Hyderabad. Vs. Dy. Commissioner Of Income-Tax, Pan – Ajxpk 8087H Circle – 16(2), Hyderabad. (Appellant) (Respondent) Assessee By: Shri P. Murali Mohan Rao Revenue By: Shri Rohit Mujumdar Date Of Hearing: 10/06/2021 Date Of Pronouncement: 28/06/2021

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Rohit Mujumdar

Section 143(1)Section 143(3)Section 144Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2011-12 Baljit Kaur, Hyderabad. Vs. Dy. Commissioner of Income-tax, PAN – AJXPK 8087H Circle – 16(2), Hyderabad. (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao Revenue by: Shri Rohit Mujumdar Date of hearing: 10/06/2021 Date of pronouncement: 28/06/2021 O R D E R PER L.P. SAHU, A.M.: This appeal filed by the assessee is directed against CIT(A) – 4, Hyderabad’s order dated 24/01/2020 for…

ASST CIT CEN CIR 3, THANE vs. CREDENTIAL EQUITIES P. LTD, BHAYANDER

In the result, the appeal of Revenue dismissed

ITA 3808/MUM/2017[2009-10]Status: DisposedITAT Mumbai28 Nov 2019AY 2009-10

Bench: Shri R.C. Sharma & Shri Pawan Singh: A.Y : 2009-10

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Awungshi Gimson

Section 131Section 132Section 133(6)Section 139(1)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER : A.Y : 2009-10 ACIT, Central Circle-3, Thane vs. M/s. Credential Equities Pvt. Ltd. (Appellant) Ground floor, Bhairav Shrusthti, 150 feet Road, Bhayander (W). PAN : AACCC0112C (Respondent) Assessee by : Shri Rakesh Joshi Revenue by : Shri Awungshi Gimson Date of Hearing : 09/09/2019 Date of Pronouncement : 28/11/2019 O R D E R PER R.C. SHARMA, ACCOUNTANT MEMBER This is an appeal filed by the Revenue against the order of CIT(A) for assessment year 2009-10 in the matter…

KAMAL KISHOREE AGGARWAL,NEW DELHI vs. ACIT, CIRCLE- 34(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 6628/DEL/2018[2009-10]Status: DisposedITAT Delhi12 Apr 2019AY 2009-10

Bench: Sh. N. S. Sainiita No. 6628/Del/2018 : Asstt. Year : 2009-10 Kamal Kishoree Aggarwal, Vs Acit, A-57, Ashok Vihar, Phase-I, Circle-34(1), New Delhi-110052 New Delhi (Appellant) (Respondent) Pan No. Ackpa3670L Assessee By : Sh. Pancham Sethi, Fca Revenue By : Sh. S. L. Anuragi, Sr. Dr Date Of Hearing: 11.04.2019 Date Of Pronouncement: 12.04.2019 Order This Is An Appeal Filed By The Assessee Against The Order Of Cit(A)-12, New Delhi Dated 13.07.2018. 2. The Assessee Has Raised Following Grounds Of Appeal: “1. On The Facts & Circumstances Of The Case, The Order Passed U/S 250(6) By The Ld. Cit(A) Confirming The Assessment Order Passed U/S 143(3) R.W.S. 147 By The Ld. Assessing Officer Is Bad In Law. 2. The Ld. Cit(A) Has Erred Both In Law & On The Facts Of The Case By Upholding The Action Of The Ld. Assessing Officer To Initiate Reopening & Reassessment Of The Case U/S 147 Of The Income Tax Act 1961. 3. Ld. Cit(A) Has Erred In Confirming The Addition Of Rs. 5,96,177/- Made By Ld. Ao U/S 143(3) R.W.S. 147 By Treating Certain Share Transactions As Bogus. 4. Ld. Cit(A) Has Erred In Not Recognizing The Fact That The Client Code Modification (Ccm) Was Done To Rectify The Genuine Errors Held At The End Of Broker For Which The Assessee Was Not Responsible. 2 Kamal Kishoree Aggarwal 5. Ld. Cit(A) Has Erred In Confirming The Order Of Ld. Ao Even When The Ld. Ao Failed To Provide The Details Of The Transactions Where Client Code Was Modified. 6. Ld. Assessing Officer Has Erred Both In Law & On Facts Of The Case In Initiating Penalty Proceedings U/S 271(1)(C) Read With Section 274 Of The It Act, 1961. 7. The Appellant Craves Leave To Amend, Delete Or Add Any Grounds Of Appeal Before Or During The Course Of Hearing Of The Appeal.” 3. In Ground Nos. 1 & 2 Of The Appeal, The Assessee Has Challenged The Reopening Of Assessment Made U/S 147 Of The Act Is Bad In Law.

For Appellant: Sh. Pancham Sethi, FCAFor Respondent: Sh. S. L. Anuragi, Sr. DR

Section 143(3)Section 147Section 148Section 250(6)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. S. Saini, Accountant Member ITA No. 6628/Del/2018 : Asstt. Year : 2009-10 Kamal Kishoree Aggarwal, Vs ACIT, A-57, Ashok Vihar, Phase-I, Circle-34(1), New Delhi-110052 New Delhi (APPELLANT) (RESPONDENT) PAN No. ACKPA3670L Assessee by : Sh. Pancham Sethi, FCA Revenue by : Sh. S. L. Anuragi, Sr. DR Date of Hearing: 11.04.2019 Date of Pronouncement: 12.04.2019 ORDER This is an appeal filed by the assessee against the order of CIT(A)-12, New Delhi dated 13.07.2018. 2. The assessee has raised following grounds of appeal: “1. On the facts…

ITO, NEW DELHI vs. M/S. JAI GAJANAN ENTERPRISES PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 4861/DEL/2015[2007-08]Status: DisposedITAT Delhi15 Mar 2019AY 2007-08

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2007-08

Section 132Section 143(3)Section 147Section 148Section 271(1)(c)Section 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘F’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2007-08 Income-tax Officer, vs. Jai Gajanan Enterprises Pvt. Ltd., Ward 13(12), New Delhi. E-292, IInd Floor, Old Double Storey Lane, Ramesh Nagar, New Delhi. PAN-AABCJ6528Q (Appellant) (Respondent) Appellant by Sh. Surender Pal, Sr. DR Respondent by Sh. D.C. Agarwal, Advocate Date of Hearing 26.02.2019 Date of Pronouncement 15.03.2019 ORDER Per L.P. Sahu, A.M.: This appeal filed by the Revenue arises out of the impugned order dated 26.05.2015 of…

GORIKA INVESTMENT AND EXPORTS PVT. LTD.,NEW DELHI vs. ITO, WARD- 10(2), NEW DELHI

In the result, appeal of the assessee is allowed

ITA 3396/DEL/2018[2009-10]Status: DisposedITAT Delhi13 Jun 2018AY 2009-10

Bench: Sh. N. K. Sainiita No. 3396/Del/2018 : Asstt. Year : 2009-10 M/S Gorika Investment & Vs Income Tax Officer, Exports (P) Ltd., 531Sg Ward-10(2), Complex, Dc Chowk Market, New Delhi Sector-9, Rohini, Delhi-110085 (Appellant) (Respondent) Pan No. Aaacg2462K Assessee By : Sh. Gautam Jain, Adv., Sh. Piyush Kumar Kamal, Adv. & Sh. Lalit Mohan, Ca Revenue By : Sh. B. R. Mishra, Sr. Dr Date Of Hearing : 04.06.2018 Date Of Pronouncement : 13.06.2018 Order This Is An Appeal By The Assessee Against The Order Dated 15.02.2018 Of Ld. Cit(A)-35, New Delhi.

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Sh. B. R. Mishra, Sr. DR

Section 147Section 234Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 3396/Del/2018 : Asstt. Year : 2009-10 M/s Gorika Investment and Vs Income Tax Officer, Exports (P) Ltd., 531SG Ward-10(2), Complex, DC Chowk Market, New Delhi Sector-9, Rohini, Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AAACG2462K Assessee by : Sh. Gautam Jain, Adv., Sh. Piyush Kumar Kamal, Adv., & Sh. Lalit Mohan, CA Revenue by : Sh. B. R. Mishra, Sr. DR Date of Hearing : 04.06.2018 Date of Pronouncement : 13.06.2018 ORDER This is an appeal by the assessee against the order dated 15.02.2018…

M/S. METRO DECORATIVE PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 450/DEL/2014[2004-05]Status: DisposedITAT Delhi24 Oct 2017AY 2004-05

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARRY, JUDICIAL MEMBER ITA No.-450/Del/2014 (Assessment Year: 2004-05) Metro Decorative Pvt. Ltd. vs ITO E-430, Greater Kailash-II Ward 6(4) New Delhi. New Delhi AADCM5343A Assessee by Sh. Amit Goel, CA Revenue by Sh. Pradeep Kumar Neel, Sr. DR Date of Hearing 07.09.2017 Date of Pronouncement 24.10.2017 ORDER PER SHRI K.N. CHARY, JUDICIAL MEMBER Aggrieved by the order dated 29.11.2013 in appeal no. 155/11-12 passed by the Ld. Commissioner of Income Tax (Appeals)-IX, New Delhi (hereina…

M/S. BLOSSOM ADVERTISERS PVT. LTD.,DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed for statistical

ITA 186/DEL/2014[2003-04]Status: DisposedITAT Delhi16 Nov 2016AY 2003-04

Bench: : Shri Sunil Kumar Yadav & Shri L.P. Sahu

For Appellant: Sh. Pramod Jain, C.AFor Respondent: Sh. S.K. Jain, D.R

Section 142(1)Section 147Section 148Section 69A

…nd, hence the re-opening is void and the assessment should be quashed. The same was held in: 1. CIT vs. Atul Jain (2008) 299 ITR 383 (Del) 2. United Electrical Company (P) Ltd. vs. CIT & Ors (2002) 258 ITR 317 (Del) 3. Sarthak Securities Co. Pvt Ltd. vs. ITO 195 Taxmann 262 (Del) 4. Capricon Shopping Complex vs. ITO 218 ITR 721 (Ker) 5. C. Vasanthlal & Co. vs. CIT 45 ITR 206 (SC) 6. CIT vs. SFIL Stock Broking Ltd. 325 ITR 285 (Del) e. Taking all the above submissions together the issue of notice u/s 148 is void and without jurisdiction, hence the order u/s 147 should be quashed impromptu. 5. Addition of Rs. 21…