SSP Aviation Ltd. v. Deputy Commissioner of Income Tax

346 ITR 177High Court2012#252 most cited

What is SSP Aviation Ltd. v. Deputy Commissioner of Income Tax authority for?

The date of initiation of search or requisition for the purpose of abatement of assessment proceedings is the date of search or requisition, or the date of receipt of seized documents by the jurisdictional Assessing Officer, whichever is later. Proceedings under section 153C can only be initiated by the Assessing Officer of the searched person after being satisfied that seized documents belong to another person.

308

judgments rely on this decision, according to BharatTax’s citation analysis of 367,164 Indian tax judgments — from 2015 to 2026.

Also referred to as

SSP Aviation Ltd vs DCIT · section 153C · section 132 · abatement of assessment · search initiation date · requisition date · satisfaction of AO · seized documents · jurisdictional AO

Also reported as

20 Taxmann.com 214207 Taxmann 260252 CTR 291

Sections most often in play

Section 153CSection 153ASection 143(3)Section 132Section 147Section 148Section 151Section 149

Issues it is cited on

section 153atosection 153b(1)(a)abatement of assessmentsection 153(c)(1)section 153c proceedingssection 158bdsection 153b(1)section 153c(1)section 153(c)section 113section 4(1)section 158bb(1)

Judgments citing SSP Aviation Ltd. v. Deputy Commissioner of Income Tax

Satkar Fincap Ltd., New Delhi vs. ACIT, New Delhi

ITA 1530/DEL/2014[2008-09]Status: DisposedITAT Delhi30 Jan 2019AY 2008-09

Bench: Shri Bhavnesh Saini, J.M. & Shri O.P. Kant, A.M.

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI O.P. KANT, A.M. ITA.No.1525, 1526, 1527, 1528, 1529 & 1530/Del./2014 Assessment Years 2003-04, 2004-05, 2005-06, 2006-07, 2007-08 & 2008-09 Satkar Fincap Ltd., The ACIT, (Amalgamated with Pride Residency Pvt. Ltd.,) vs. Central Circle-21, Through Pride Residency Pvt. Ltd., D-3, Commercial Jhandewalan, Complex, Vasant Vihar, New Delhi – 110 057. New Delhi. PAN AAJCS6828A (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 28.01.2019 Date of…

Satkar Fincap Ltd., New Delhi vs. ACIT, New Delhi

ITA 1529/DEL/2014[2007-08]Status: DisposedITAT Delhi30 Jan 2019AY 2007-08

Bench: Shri Bhavnesh Saini, J.M. & Shri O.P. Kant, A.M.

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI O.P. KANT, A.M. ITA.No.1525, 1526, 1527, 1528, 1529 & 1530/Del./2014 Assessment Years 2003-04, 2004-05, 2005-06, 2006-07, 2007-08 & 2008-09 Satkar Fincap Ltd., The ACIT, (Amalgamated with Pride Residency Pvt. Ltd.,) vs. Central Circle-21, Through Pride Residency Pvt. Ltd., D-3, Commercial Jhandewalan, Complex, Vasant Vihar, New Delhi – 110 057. New Delhi. PAN AAJCS6828A (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 28.01.2019 Date of…

Satkar Fincap Ltd., New Delhi vs. ACIT, New Delhi

ITA 1528/DEL/2014[2006-07]Status: DisposedITAT Delhi30 Jan 2019AY 2006-07

Bench: Shri Bhavnesh Saini, J.M. & Shri O.P. Kant, A.M.

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI O.P. KANT, A.M. ITA.No.1525, 1526, 1527, 1528, 1529 & 1530/Del./2014 Assessment Years 2003-04, 2004-05, 2005-06, 2006-07, 2007-08 & 2008-09 Satkar Fincap Ltd., The ACIT, (Amalgamated with Pride Residency Pvt. Ltd.,) vs. Central Circle-21, Through Pride Residency Pvt. Ltd., D-3, Commercial Jhandewalan, Complex, Vasant Vihar, New Delhi – 110 057. New Delhi. PAN AAJCS6828A (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 28.01.2019 Date of…

Satkar Fincap Ltd., New Delhi vs. ACIT, New Delhi

ITA 1527/DEL/2014[2005-06]Status: DisposedITAT Delhi30 Jan 2019AY 2005-06

Bench: Shri Bhavnesh Saini, J.M. & Shri O.P. Kant, A.M.

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI O.P. KANT, A.M. ITA.No.1525, 1526, 1527, 1528, 1529 & 1530/Del./2014 Assessment Years 2003-04, 2004-05, 2005-06, 2006-07, 2007-08 & 2008-09 Satkar Fincap Ltd., The ACIT, (Amalgamated with Pride Residency Pvt. Ltd.,) vs. Central Circle-21, Through Pride Residency Pvt. Ltd., D-3, Commercial Jhandewalan, Complex, Vasant Vihar, New Delhi – 110 057. New Delhi. PAN AAJCS6828A (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 28.01.2019 Date of…

Satkar Fincap Ltd., New Delhi vs. ACIT, New Delhi

ITA 1526/DEL/2014[2004-05]Status: DisposedITAT Delhi30 Jan 2019AY 2004-05

Bench: Shri Bhavnesh Saini, J.M. & Shri O.P. Kant, A.M.

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI O.P. KANT, A.M. ITA.No.1525, 1526, 1527, 1528, 1529 & 1530/Del./2014 Assessment Years 2003-04, 2004-05, 2005-06, 2006-07, 2007-08 & 2008-09 Satkar Fincap Ltd., The ACIT, (Amalgamated with Pride Residency Pvt. Ltd.,) vs. Central Circle-21, Through Pride Residency Pvt. Ltd., D-3, Commercial Jhandewalan, Complex, Vasant Vihar, New Delhi – 110 057. New Delhi. PAN AAJCS6828A (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 28.01.2019 Date of…

ACIT, New Delhi vs. Smt Urmila Chandulal Patel, New Delhi

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

ITA 1459/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR
Section 132Section 142Section 153Section 153C

…e searched person is satisfied that the seized documents belong to a person other than the searched person. The above decision has also considered the decision of the honourable Delhi High Court in case of SSP aviation Ltd vs Deputy Commissioner of income tax 346 ITR 177, on which ld CIT DR has placed heavy reliance. The Honourable High court further held that on a plain reading of section 153C, it is evident that the Assessing Officer of the searched person must be "satisfied" that, inter alia, any document seized or requisitioned "belongs to" a person other than the searched person. It is only then that the Ass…

ACIT, New Delhi vs. Krish Patel, New Delhi

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

ITA 1458/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR
Section 132Section 142Section 153Section 153C

…e searched person is satisfied that the seized documents belong to a person other than the searched person. The above decision has also considered the decision of the honourable Delhi High Court in case of SSP aviation Ltd vs Deputy Commissioner of income tax 346 ITR 177, on which ld CIT DR has placed heavy reliance. The Honourable High court further held that on a plain reading of section 153C, it is evident that the Assessing Officer of the searched person must be "satisfied" that, inter alia, any document seized or requisitioned "belongs to" a person other than the searched person. It is only then that the Ass…

ACIT, New Delhi vs. Praduman Patel, New Delhi

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

ITA 1457/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR
Section 132Section 142Section 153Section 153C

…e searched person is satisfied that the seized documents belong to a person other than the searched person. The above decision has also considered the decision of the honourable Delhi High Court in case of SSP aviation Ltd vs Deputy Commissioner of income tax 346 ITR 177, on which ld CIT DR has placed heavy reliance. The Honourable High court further held that on a plain reading of section 153C, it is evident that the Assessing Officer of the searched person must be "satisfied" that, inter alia, any document seized or requisitioned "belongs to" a person other than the searched person. It is only then that the Ass…

ACIT, New Delhi vs. Himanshu Patel, New Delhi

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

ITA 1456/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR
Section 132Section 142Section 153Section 153C

…e searched person is satisfied that the seized documents belong to a person other than the searched person. The above decision has also considered the decision of the honourable Delhi High Court in case of SSP aviation Ltd vs Deputy Commissioner of income tax 346 ITR 177, on which ld CIT DR has placed heavy reliance. The Honourable High court further held that on a plain reading of section 153C, it is evident that the Assessing Officer of the searched person must be "satisfied" that, inter alia, any document seized or requisitioned "belongs to" a person other than the searched person. It is only then that the Ass…

ACIT, New Delhi vs. Rohan Patel, New Delhi

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

ITA 1455/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR
Section 132Section 142Section 153Section 153C

…e searched person is satisfied that the seized documents belong to a person other than the searched person. The above decision has also considered the decision of the honourable Delhi High Court in case of SSP aviation Ltd vs Deputy Commissioner of income tax 346 ITR 177, on which ld CIT DR has placed heavy reliance. The Honourable High court further held that on a plain reading of section 153C, it is evident that the Assessing Officer of the searched person must be "satisfied" that, inter alia, any document seized or requisitioned "belongs to" a person other than the searched person. It is only then that the Ass…

DCIT, New Delhi vs. M/S. Ridgeview Construction Pvt. Ltd., New Delhi

ITA 3596/DEL/2015[2005-06]Status: DisposedITAT Delhi31 Oct 2018AY 2005-06

Bench: Shri G.D.Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Smt. Aparna Karan, CIT(DR)
Section 132Section 132(1)Section 153CSection 68

…ssessee, did not record a separate satisfaction. It was submitted that the Ld. CIT (A) cannot declare the satisfaction as invalid on hyper technical ground of incorrect terminology used in the note. The Ld. CIT DR also relied upon the following decisions: 1. 346 ITR 177 (Del) in SSP Aviation Ltd. vs. DCIT 2. 76 taxmann.com 311 (Guj) in Rajesh Sunderdas Vaswani v. ACIT 3. 393 ITR 597 (Del) in PCIT v. Sumer Malls (P) Ltd. 4.0 The learned AR relied on the judgment of the Hon’ble Apex reported in 397 ITR 344 and the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT v. Index Securities (P) Ltd. in…

DCIT, New Delhi vs. M/S. Ridgeview Construction Pvt. Ltd., New Delhi

ITA 3595/DEL/2015[2004-05]Status: DisposedITAT Delhi31 Oct 2018AY 2004-05

Bench: Shri G.D.Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Smt. Aparna Karan, CIT(DR)
Section 132Section 132(1)Section 153CSection 68

…ssessee, did not record a separate satisfaction. It was submitted that the Ld. CIT (A) cannot declare the satisfaction as invalid on hyper technical ground of incorrect terminology used in the note. The Ld. CIT DR also relied upon the following decisions: 1. 346 ITR 177 (Del) in SSP Aviation Ltd. vs. DCIT 2. 76 taxmann.com 311 (Guj) in Rajesh Sunderdas Vaswani v. ACIT 3. 393 ITR 597 (Del) in PCIT v. Sumer Malls (P) Ltd. 4.0 The learned AR relied on the judgment of the Hon’ble Apex reported in 397 ITR 344 and the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT v. Index Securities (P) Ltd. in…

JCIT (OSD) Cen Cir 39, Mumbai vs. Krupa Land Ltd, Mumbai

In the result, appeals of the assessee are allowed whereas appeal of the Revenue is dismissed

ITA 604/MUM/2012[2009-10]Status: DisposedITAT Mumbai18 Oct 2018AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm The Jt. Commissioner Of Vs. M/S. Krupa Land Limited Income Tax (Osd), Cc-39 11, B-Wing, Mittal Towers Mumbai Free Press Journal Marg R.No.32(1), Ground Floor Nariman Point Aayakar Bhavan, M.K.Road Mumbai – 400 021 Mumbai – 400 020 Pan/Gir No. Aadck1521E Appellant) .. Respondent)

Section 132Section 143(3)Section 153C

…that when the search cases are centralized, there is no need for recording any satisfaction. That being not the case, we do not accept the submission of the Ld. DR on this point. The Ld. DR has further relied upon the decision of the Hon‘ble Delhi High Court 346 ITR 177 according to which at the time of recording satisfaction only prima facie grounds have to be mentioned and not that there are conclusive evidences with AO at this stage of unrecorded income etc. Infact, this decision is in favour of the assessee because atleast there should be some prima facie ground, which is absent in the present case. As point…

M/S. M.L. Singhi & Associates (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, we hold that addition of share capital in the year under consideration has been made without relying on any incriminating material found during the course of search

ITA 3337/DEL/2017[2008-09]Status: DisposedITAT Delhi17 Sept 2018AY 2008-09

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 3335/Del/2017 : Asstt. Year : 2006-07

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Smt. Shefali Swaroop, CIT DR
Section 153ASection 68

…td. 393 ITR 557 (Del.) " PCIT Vs M/s Nau Nidh Overseas Pvt. Ltd. in ITA No. 58/2017 (Del.) " Kamleshbhai Dharamshibhai Patel Vs CIT (2013) 31 Taxmann.com 50 (Guj.) " Rajesh Sunderdas Vaswani Vs ACIT (2016) 76 Taxmann.com 311 (Guj.) " SSP Aviation Ltd. Vs DCIT 20 Taxmann.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Agarwal Vs Union of India 353 ITR 26 (All.) " CIT Vs Anil Kumar Bhatia 24 Taxmann.com 98 (Del.) 22. We have considered the submissions of both the parties and perused the material available on the record. In the present case, it is an admitted fact that a search was cond…

M/S. M.L. Singhi & Associates (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, we hold that addition of share capital in the year under consideration has been made without relying on any incriminating material found during the course of search

ITA 3336/DEL/2017[2007-08]Status: DisposedITAT Delhi17 Sept 2018AY 2007-08

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 3335/Del/2017 : Asstt. Year : 2006-07

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Smt. Shefali Swaroop, CIT DR
Section 153ASection 68

…td. 393 ITR 557 (Del.) " PCIT Vs M/s Nau Nidh Overseas Pvt. Ltd. in ITA No. 58/2017 (Del.) " Kamleshbhai Dharamshibhai Patel Vs CIT (2013) 31 Taxmann.com 50 (Guj.) " Rajesh Sunderdas Vaswani Vs ACIT (2016) 76 Taxmann.com 311 (Guj.) " SSP Aviation Ltd. Vs DCIT 20 Taxmann.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Agarwal Vs Union of India 353 ITR 26 (All.) " CIT Vs Anil Kumar Bhatia 24 Taxmann.com 98 (Del.) 22. We have considered the submissions of both the parties and perused the material available on the record. In the present case, it is an admitted fact that a search was cond…

M/S. M.L. Singhi & Associates (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, we hold that addition of share capital in the year under consideration has been made without relying on any incriminating material found during the course of search

ITA 3335/DEL/2017[2006-07]Status: DisposedITAT Delhi17 Sept 2018AY 2006-07

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 3335/Del/2017 : Asstt. Year : 2006-07

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Smt. Shefali Swaroop, CIT DR
Section 153ASection 68

…td. 393 ITR 557 (Del.) " PCIT Vs M/s Nau Nidh Overseas Pvt. Ltd. in ITA No. 58/2017 (Del.) " Kamleshbhai Dharamshibhai Patel Vs CIT (2013) 31 Taxmann.com 50 (Guj.) " Rajesh Sunderdas Vaswani Vs ACIT (2016) 76 Taxmann.com 311 (Guj.) " SSP Aviation Ltd. Vs DCIT 20 Taxmann.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Agarwal Vs Union of India 353 ITR 26 (All.) " CIT Vs Anil Kumar Bhatia 24 Taxmann.com 98 (Del.) 22. We have considered the submissions of both the parties and perused the material available on the record. In the present case, it is an admitted fact that a search was cond…

DCIT, New Delhi vs. M/S. Sutlej Agro Products Ltd., New Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 289/DEL/2015[2006-07]Status: DisposedITAT Delhi14 Sept 2018AY 2006-07

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 132(2)Section 143(2)Section 153CSection 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘G’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri L.P. Sahu, Accountant Member ITA Nos. 289 to 293/Del./2015 Assessment Year: 2006-07 to 2010-11 DCIT, Central Circle-31, vs. M/s. Sutlej Agro Products Ltd., New Delhi. 30, Community Centre, Saket, New Delhi. (PAN- AAACS 4232K) (Appellant) (Respondent) Revenue by Shri S.S. Rana, CIT/DR Assessee by Shri Amol Sinha, Adv. & Shri Ashvini Kumar, Adv. Date of Hearing 30.08.2018 Date of Pronouncement 14.09.2018 ORDER Per L.P. Sahu, A.M.: The bunch of above fives appeals at the instance of the R…

Ashoka Bitucon International Pvt. Ltd., Nashik vs. Assistant Commissioner of Income-Tax

In the result, appeal of assessee is allowed

ITA 522/PUN/2015[2005-06]Status: DisposedITAT Pune10 Sept 2018AY 2005-06

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.522/Pun/2015 यििाारण वषा / Assessment Year :2005-06 Ashoka Bitucon International Pvt. Ltd., S.No.861, Ashoka House, Ashoka Marg, Wadala, अऩीऱाथी/Appellant Nashik – 422011 …. Pan: Aacca3469A Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Central Circle – 1, Nashik

For Appellant: Shri Pramod ShingteFor Respondent: Shri Abhishek Meshram
Section 132Section 139Section 143(3)Section 153C

…v. RRJ Securities Ltd. [2016] 380 ITR 612 (Del) where this very question was examined and answered in favour of the Assessee and against the Revenue. 8. In RRJ Securities (supra), the Court after noticing the decision in SSP Aviation Ltd. v. Deputy CIT [2012] 346 ITR 177 (Del), held as follows: "21. As discussed hereinbefore, once the AO of the searched person is satisfied that the seized assets/documents belong to another person and the said assets/documents have been transferred to the AO of such other person, the proceedings for assessment/reassessment of income of the other person has to proceed in accordance…

Kewal Kumar Jain, Pune vs. Assistant Commissioner of Income-Tax, Pune

In the result, all the appeals of assessee are allowed

ITA 1383/PUN/2016[2001-02]Status: DisposedITAT Pune30 Aug 2018AY 2001-02

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1381 To 1383/Pun/2016 यििाारण वषा / Assessment Years : 1999-2000 To 2001-02

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri O.A. Mao
Section 132Section 132ASection 143(2)Section 143(3)Section 153ASection 153C

…v. RRJ Securities Ltd. [2016] 380 ITR 612 (Del) where this very question was examined and answered in favour of the Assessee and against the Revenue. 8. In RRJ Securities (supra), the Court after noticing the decision in SSP Aviation Ltd. v. Deputy CIT [2012] 346 ITR 177 (Del), held as follows: "21. As discussed hereinbefore, once the AO of the searched person is satisfied that the seized assets/documents belong to another person and the said assets/documents have been transferred to the AO of such other person, the proceedings for assessment/reassessment of income of the other person has to proceed in accordance…

Kewal Kumar Jain, Pune vs. Assistant Commissioner of Income-Tax, Pune

In the result, all the appeals of assessee are allowed

ITA 1382/PUN/2016[2000-01]Status: DisposedITAT Pune30 Aug 2018AY 2000-01

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1381 To 1383/Pun/2016 यििाारण वषा / Assessment Years : 1999-2000 To 2001-02

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri O.A. Mao
Section 132Section 132ASection 143(2)Section 143(3)Section 153ASection 153C

…v. RRJ Securities Ltd. [2016] 380 ITR 612 (Del) where this very question was examined and answered in favour of the Assessee and against the Revenue. 8. In RRJ Securities (supra), the Court after noticing the decision in SSP Aviation Ltd. v. Deputy CIT [2012] 346 ITR 177 (Del), held as follows: "21. As discussed hereinbefore, once the AO of the searched person is satisfied that the seized assets/documents belong to another person and the said assets/documents have been transferred to the AO of such other person, the proceedings for assessment/reassessment of income of the other person has to proceed in accordance…