Smt Dayawanti v. CIT

75 Taxmann.com 308High Court2016#779 most cited

What is Smt Dayawanti v. CIT authority for?

Additions to income based on statements recorded under section 132(4) during a search are valid, and such statements possess evidentiary value even if later retracted. Assessments made under section 153A, relying on these statements, are valid if completed within the prescribed time limits.

131

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2026.

Also referred to as

Smt Dayawanti v. CIT · Smt Dayawanti vs CIT · 75 Taxmann.com 308 · section 132(4) statement · section 153A assessment · retracted statement · evidentiary value · additions based on search statement · time limit for search assessment · validity of assessment

Issues it is cited on

Judgments citing Smt Dayawanti v. CIT

Ved Prakash, Haryana vs. ACIT, Bhiwani

In the result, the appeal of the assessee is on this ground is dismissed

ITA 1413/DEL/2017[2005-06]Status: DisposedITAT Delhi09 Jul 2019AY 2005-06

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1409/Del/2017 : Asstt. Year : 2001-02 Ita No. 1410/Del/2017 : Asstt. Year : 2002-03 Ita No. 1411/Del/2017 : Asstt. Year : 2003-04 Ita No. 1412/Del/2017 : Asstt. Year : 2004-05 Ita No. 1413/Del/2017 : Asstt. Year : 2005-06 Ved Parkash, Vs Asstt. Commissioner Of Income S/O Sh. Partap Singh, Tax, Sco 202-203, Office Of Paras Wali Gal, Near Bus Stand, Income Tax, Huda City Centre, Charkhi Dadri, Haryana Bhiwani (Appellant) (Respondent) Pan No. Azyps0463J Assessee By : None Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing: 04.07.2019 Date Of Pronouncement: 09.07.2019 Order Per Dr. B. R. R. Kumar: These Are The Appeals Filed By The Assessee Against The Order Of The Ld. Cit(A), Rohtak Each Dated 30.12.2016. 2. In Ita No. 1409/Del/2017, The Assessee Has Raised The Following Effective Grounds: “1. That The Ld. Cit(A) In The Facts & Circumstances Of The Case Has Erred In Dismissing The Appeal Without Considering That The Assessed Income After Giving Appeal Effect Of Order Of Ld. Cit(A) & Hon'Ble Itat Was Wrongly Determined On 03/03/2011 At Rs.1,58,925/- Instead Of Correct Computation At Rs.66,425/-. Even This Issue Has Not Been Considered Though Raised. 2. That The Ld. Cit(A) In The Facts Of The Case Has Erred In Confirming The Assessment Of Income From School Without

For Appellant: NoneFor Respondent: Sh. S. S. Rana, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI Before Sh. H. S. Sidhu, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1409/Del/2017 : Asstt. Year : 2001-02 ITA No. 1410/Del/2017 : Asstt. Year : 2002-03 ITA No. 1411/Del/2017 : Asstt. Year : 2003-04 ITA No. 1412/Del/2017 : Asstt. Year : 2004-05 ITA No. 1413/Del/2017 : Asstt. Year : 2005-06 Ved Parkash, Vs Asstt. Commissioner of Income S/o Sh. Partap Singh, Tax, SCO 202-203, Office of Paras Wali Gal, Near Bus Stand, Income Tax, HUDA City Centre, Charkhi Dadri, Haryana Bhiwani (APPELLANT) (RESPONDENT) PAN No. AZYPS0463J Assessee…

Ved Prakash, Haryana vs. ACIT, Bhiwani

In the result, the appeal of the assessee is on this ground is dismissed

ITA 1412/DEL/2017[2004-05]Status: DisposedITAT Delhi09 Jul 2019AY 2004-05

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1409/Del/2017 : Asstt. Year : 2001-02 Ita No. 1410/Del/2017 : Asstt. Year : 2002-03 Ita No. 1411/Del/2017 : Asstt. Year : 2003-04 Ita No. 1412/Del/2017 : Asstt. Year : 2004-05 Ita No. 1413/Del/2017 : Asstt. Year : 2005-06 Ved Parkash, Vs Asstt. Commissioner Of Income S/O Sh. Partap Singh, Tax, Sco 202-203, Office Of Paras Wali Gal, Near Bus Stand, Income Tax, Huda City Centre, Charkhi Dadri, Haryana Bhiwani (Appellant) (Respondent) Pan No. Azyps0463J Assessee By : None Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing: 04.07.2019 Date Of Pronouncement: 09.07.2019 Order Per Dr. B. R. R. Kumar: These Are The Appeals Filed By The Assessee Against The Order Of The Ld. Cit(A), Rohtak Each Dated 30.12.2016. 2. In Ita No. 1409/Del/2017, The Assessee Has Raised The Following Effective Grounds: “1. That The Ld. Cit(A) In The Facts & Circumstances Of The Case Has Erred In Dismissing The Appeal Without Considering That The Assessed Income After Giving Appeal Effect Of Order Of Ld. Cit(A) & Hon'Ble Itat Was Wrongly Determined On 03/03/2011 At Rs.1,58,925/- Instead Of Correct Computation At Rs.66,425/-. Even This Issue Has Not Been Considered Though Raised. 2. That The Ld. Cit(A) In The Facts Of The Case Has Erred In Confirming The Assessment Of Income From School Without

For Appellant: NoneFor Respondent: Sh. S. S. Rana, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI Before Sh. H. S. Sidhu, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1409/Del/2017 : Asstt. Year : 2001-02 ITA No. 1410/Del/2017 : Asstt. Year : 2002-03 ITA No. 1411/Del/2017 : Asstt. Year : 2003-04 ITA No. 1412/Del/2017 : Asstt. Year : 2004-05 ITA No. 1413/Del/2017 : Asstt. Year : 2005-06 Ved Parkash, Vs Asstt. Commissioner of Income S/o Sh. Partap Singh, Tax, SCO 202-203, Office of Paras Wali Gal, Near Bus Stand, Income Tax, HUDA City Centre, Charkhi Dadri, Haryana Bhiwani (APPELLANT) (RESPONDENT) PAN No. AZYPS0463J Assessee…