Starptex India Pvt. Ltd. v. DCIT

17 SOT 380Income Tax Appellate Tribunal2007#2234 most cited

What is Starptex India Pvt. Ltd. v. DCIT authority for?

Documents found during a search are presumed to be in the possession or control of the person if they are discovered in their premises.

51

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Also referred to as

Starptex India Pvt. Ltd. · section 132 · documents found in search · possession · control · premises · incriminating documents

Sections most often in play

Section 132(4A)Section 132Section 144Section 153ASection 153CSection 278DSection 69Section 69A

Issues it is cited on

section 292cctax recovery officersection 153(c)(1)jewellery found during searchpeak credit theorysection 153(c)section 132(4a)retraction of statementsection 131(1)dumb documentscorpus donationsection 34

Judgments citing Starptex India Pvt. Ltd. v. DCIT

DCIT Central Circle 7 (1), Mumbai vs. Ramrao Adik Educ Society, Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 2276/MUM/2025[2014-15]Status: DisposedITAT Mumbai04 Sept 2025AY 2014-15

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 12ASection 132Section 132(4)Section 143(3)Section 153CSection 250Section 4Section 68

…tation fees. Reliance is also placed on the following case laws (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

DCIT Central Circle 7 (1), Mumbai vs. Ramrao Adik Educ Society, Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 2275/MUM/2025[2016-17]Status: DisposedITAT Mumbai04 Sept 2025AY 2016-17

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…tation fees. Reliance is also placed on the following case laws (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

DCIT Central Circle 7 (1), Mumbai vs. Ramrao Adik Educ Society, Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 2273/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Sept 2025AY 2017-18

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…9 to 1515 & 2270 to 2276/Mum/2025 Ramrao Adik Education Society (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

DCIT Central Circle 7 1, Mumbai vs. Ramrao Adik Educ Society, Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 2272/MUM/2025[2013-14]Status: DisposedITAT Mumbai04 Sept 2025AY 2013-14

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 11Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…9 to 1515 & 2270 to 2276/Mum/2025 Ramrao Adik Education Society (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

DCIT Central Circle 7 (1), Mumbai vs. Ramrao Adik Educ Society, Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 2271/MUM/2025[2015-16]Status: DisposedITAT Mumbai04 Sept 2025AY 2015-16

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: Shri Rajiv Khandelwal, CAFor Respondent: Shri Umashankar Prasad, CIT-DR
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…tation fees. Reliance is also placed on the following case laws (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

Ramrao Adik Education Society, Mumbai vs. Deputy Commissioner of Incometax Central Circle 7(1), Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 1515/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Sept 2025AY 2017-18

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…tation fees. Reliance is also placed on the following case laws (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

Ramrao Adik Education Society, Mumbai vs. Deputy Commissioner of Incometax Central Circle 7(1), Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 1514/MUM/2025[2016-17]Status: DisposedITAT Mumbai04 Sept 2025AY 2016-17

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…9 to 1515 & 2270 to 2276/Mum/2025 Ramrao Adik Education Society (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

Ramrao Adik Education Society, Mumbai vs. Deputy Commissioner of Incometax Central Circle 7(1), Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 1513/MUM/2025[2015-16]Status: DisposedITAT Mumbai04 Sept 2025AY 2015-16

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Respondent: Shri Rajiv Khandelwal, CA
Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…9 to 1515 & 2270 to 2276/Mum/2025 Ramrao Adik Education Society (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

Ramrao Adik Education Society, Mumbai vs. Deputy Commissioner of Income Tax Central Circle 7(1), Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 1511/MUM/2025[2013-14]Status: DisposedITAT Mumbai04 Sept 2025AY 2013-14

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 12ASection 132Section 132(4)Section 153CSection 250Section 4Section 68

…9 to 1515 & 2270 to 2276/Mum/2025 Ramrao Adik Education Society (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

Ramrao Adik Education Society, Mumbai vs. Deputy Commissioner of Income Tax Central Circle 7(1), Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 1510/MUM/2025[2012-13]Status: DisposedITAT Mumbai04 Sept 2025AY 2012-13

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 11Section 12ASection 132Section 132(4)Section 153CSection 250Section 4Section 68

…tation fees. Reliance is also placed on the following case laws (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

Ramrao Adik Education Society, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 7(1), Mumbai

Accordingly. The ground raised by the revenue is partly allowed for

ITA 1509/MUM/2025[2011-12]Status: DisposedITAT Mumbai04 Sept 2025AY 2011-12

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

Section 12ASection 132Section 132(4)Section 153CSection 250Section 68Section 9

…9 to 1515 & 2270 to 2276/Mum/2025 Ramrao Adik Education Society (i) Common Cause vs UOI – 394 ITR 220 (SC) (ii) Sunil Kumar Sharma vs DCIT – 448 ITR 485 (Kar) (iii) ACIT vs Katrina Rosemary Turcotte – 190 TTJ 681 (Mum T) (iv) ACIT vs Kishore Lal Balwant Rai – 17 SOT 380 (Chandigarh T) – the Tribunal has held that addition cannot be sustained as statement of ‘third party' was not supported by independent and corroborative evidence.” 24. We shall now examine the facts prevailing in the instant case. We noticed earlier that the AO has come to the conclusion that the assesseetrust has collected capitation fees on the…

Ajay Bakliwal, Kota vs. ACIT, Central Cirle, Kota

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

ITA 1277/JPR/2024[2015-16]Status: DisposedITAT Jaipur11 Apr 2025AY 2015-16
For Appellant: Shri Rajendra SisodiaFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 132Section 132(1)Section 132(4)Section 139Section 143(3)Section 153ASection 250

…dition could be made, on the basis of presumption raised by section 132(4A), in the hands of the assessee, where in the books of another firm, certain figures were found showing the purchase made by the assessee. In Asst. CIT v Kishore Lal Balwani Rai [2007] 17 SOT 380 (Chd.), it has been held that though the diary seized enable the revenue to presume that its contents are true, such presumptions is available only against the person to whom it belongs and this is a rebuttable Presumption. Presumption u/s 132(4A) is not available, when the seized papers is recovered from third party and not from the assessee. Sh…

Ajay Bakliwal, Kota vs. ACIT, Central Circle, Kota

ITA 1276/JPR/2024[2014-15]Status: DisposedITAT Jaipur11 Apr 2025AY 2014-15
For Appellant: Shri Rajendra SisodiaFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 132Section 132(1)Section 132(4)Section 139Section 143(3)Section 153ASection 250

…ition could be made, on the basis of presumption raised by section 132(4A), in the hands of the assessee, where in the books of another firm, certain figures were found showing the purchase made by the assessee. In Asst. CIT v Kishore Lal Balwani Rai [2007] 17 SOT 380 (Chd.), it has been held that though the diary seized enable the revenue to presume that its contents are true, such presumptions is available only against the person to whom it belongs and this is a rebuttable Presumption. Presumption u/s 132(4A) is not available, when the seized papers is recovered from third party and not from the assessee.…

Akesh Sangemermer(P) Ltd, Industrial Area vs. ITO Ward 1 Kishangarh, City Road

In the result, the appeal of the assessee is allowed

ITA 1311/JPR/2024[2022-23]Status: DisposedITAT Jaipur07 Mar 2025AY 2022-23

Bench: Him.

For Appellant: Shri C. M. Agarwal, C.AFor Respondent: Shri Gautam Singh Choudhary, JCIT-Sr.DR
Section 143(2)Section 143(3)Section 69

…addition could be made, on the basis of presumption raised by section 132(4A), in the hands of the assessee where in the books of another firm, certain figures were found showing the purchase made by the assessee. In Asst. CIT v Kishore Lal Balwani Rai [2007] 17 SOT 380 (Chd.), it has been held that though the diary seized enable the revenue to presume that its contents are true, such presumptions is available only against the person to whom it belongs and this is a rebuttable Presumption. (i) Presumption u/s 132(4A) is not available, when the seized papers is recovered from third party and not from the assessce.…

Kiran Pal Singh, Faridabad vs. DCIT, Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2970/DEL/2023[2020-21]Status: DisposedITAT Delhi28 Jun 2024AY 2020-21

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…ocuments are found in the course of search. The said settled position of law has been laid down and reiterated in following judicial decisions:- i) Starptex India Pvt. Ltd. v/s DCIT (2003) 84 ITD 320 (Mum bench). ii) ACIT v/s Kishore Lal Balwani Rai (2007) 17 SOT 380 (Chandigarh). iii) Pradaap Amrutlal Runwal v/s Tax Recovery Officer, Range-3, Pune ITA No.334/PN/2013. iv) DCIT, Central Circle-12, Delhi v/s Yashpal Narinder Kumar ITA No.5340, 5341, 5342/ Del (2012). v) Sheth Akshay Pushpavandan v/s Dy. CIT (2010) 130-TTJ-42 (Ahm.). vi) Jai Kumar Jain v/s ACIT (2006)-99 TTJ(JP) 744. Kiran Pal Singh Vs. DCIT 11…

Deputy Commissioner of Income Tax Central Circle-1, Faridabad vs. Kiran Pal Singh, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2815/DEL/2023[2018-19]Status: DisposedITAT Delhi28 Jun 2024AY 2018-19

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…ocuments are found in the course of search. The said settled position of law has been laid down and reiterated in following judicial decisions:- i) Starptex India Pvt. Ltd. v/s DCIT (2003) 84 ITD 320 (Mum bench). ii) ACIT v/s Kishore Lal Balwani Rai (2007) 17 SOT 380 (Chandigarh). iii) Pradaap Amrutlal Runwal v/s Tax Recovery Officer, Range-3, Pune ITA No.334/PN/2013. iv) DCIT, Central Circle-12, Delhi v/s Yashpal Narinder Kumar ITA No.5340, 5341, 5342/ Del (2012). v) Sheth Akshay Pushpavandan v/s Dy. CIT (2010) 130-TTJ-42 (Ahm.). vi) Jai Kumar Jain v/s ACIT (2006)-99 TTJ(JP) 744. Kiran Pal Singh Vs. DCIT 11…

Kiran Pal Singh, Faridabad vs. DCIT Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2589/DEL/2023[2019-20]Status: DisposedITAT Delhi28 Jun 2024AY 2019-20

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…ocuments are found in the course of search. The said settled position of law has been laid down and reiterated in following judicial decisions:- i) Starptex India Pvt. Ltd. v/s DCIT (2003) 84 ITD 320 (Mum bench). ii) ACIT v/s Kishore Lal Balwani Rai (2007) 17 SOT 380 (Chandigarh). iii) Pradaap Amrutlal Runwal v/s Tax Recovery Officer, Range-3, Pune ITA No.334/PN/2013. iv) DCIT, Central Circle-12, Delhi v/s Yashpal Narinder Kumar ITA No.5340, 5341, 5342/ Del (2012). v) Sheth Akshay Pushpavandan v/s Dy. CIT (2010) 130-TTJ-42 (Ahm.). vi) Jai Kumar Jain v/s ACIT (2006)-99 TTJ(JP) 744. Kiran Pal Singh Vs. DCIT 11…

Kiran Pal Singh, Faridabad vs. DCIT Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2588/DEL/2023[2018-19]Status: DisposedITAT Delhi28 Jun 2024AY 2018-19

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…ocuments are found in the course of search. The said settled position of law has been laid down and reiterated in following judicial decisions:- i) Starptex India Pvt. Ltd. v/s DCIT (2003) 84 ITD 320 (Mum bench). ii) ACIT v/s Kishore Lal Balwani Rai (2007) 17 SOT 380 (Chandigarh). iii) Pradaap Amrutlal Runwal v/s Tax Recovery Officer, Range-3, Pune ITA No.334/PN/2013. iv) DCIT, Central Circle-12, Delhi v/s Yashpal Narinder Kumar ITA No.5340, 5341, 5342/ Del (2012). v) Sheth Akshay Pushpavandan v/s Dy. CIT (2010) 130-TTJ-42 (Ahm.). vi) Jai Kumar Jain v/s ACIT (2006)-99 TTJ(JP) 744. Kiran Pal Singh Vs. DCIT 11…

DCIT, Central Circle-1, Faridabad vs. Kiran Pal Singh, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2040/DEL/2023[2017-18]Status: DisposedITAT Delhi28 Jun 2024AY 2017-18

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…ocuments are found in the course of search. The said settled position of law has been laid down and reiterated in following judicial decisions:- i) Starptex India Pvt. Ltd. v/s DCIT (2003) 84 ITD 320 (Mum bench). ii) ACIT v/s Kishore Lal Balwani Rai (2007) 17 SOT 380 (Chandigarh). iii) Pradaap Amrutlal Runwal v/s Tax Recovery Officer, Range-3, Pune ITA No.334/PN/2013. iv) DCIT, Central Circle-12, Delhi v/s Yashpal Narinder Kumar ITA No.5340, 5341, 5342/ Del (2012). v) Sheth Akshay Pushpavandan v/s Dy. CIT (2010) 130-TTJ-42 (Ahm.). vi) Jai Kumar Jain v/s ACIT (2006)-99 TTJ(JP) 744. Kiran Pal Singh Vs. DCIT 11…

DCIT, Central Circle-1, Faridabad vs. Kiran Pal Singh, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2039/DEL/2023[2015-16]Status: DisposedITAT Delhi28 Jun 2024AY 2015-16

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…ocuments are found in the course of search. The said settled position of law has been laid down and reiterated in following judicial decisions:- i) Starptex India Pvt. Ltd. v/s DCIT (2003) 84 ITD 320 (Mum bench). ii) ACIT v/s Kishore Lal Balwani Rai (2007) 17 SOT 380 (Chandigarh). iii) Pradaap Amrutlal Runwal v/s Tax Recovery Officer, Range-3, Pune ITA No.334/PN/2013. iv) DCIT, Central Circle-12, Delhi v/s Yashpal Narinder Kumar ITA No.5340, 5341, 5342/ Del (2012). v) Sheth Akshay Pushpavandan v/s Dy. CIT (2010) 130-TTJ-42 (Ahm.). vi) Jai Kumar Jain v/s ACIT (2006)-99 TTJ(JP) 744. Kiran Pal Singh Vs. DCIT 11…

Starptex India Pvt. Ltd. v. DCIT (17 SOT 380) — Cited in 51 Judgments | BharatTax