VGP Ravidas v. ACIT (51 Taxmann.com 16)

LAXMI NANDA KISHORE VELEGATLA,,CHENNAI vs. DCIT, CC-1(4), CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 1727/CHNY/2024[2021-22]Status: DisposedITAT Chennai05 Dec 2024AY 2021-22

Bench: Shri George George K, Hon’Ble & Shri S.R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1727/Chny/2024 िनधा"रण वष" / Assessment Year: 2021-22 Laxmi Nanda Kishore Velegatla, Deputy Commissioner Of Kg Signature City, D-2 Block, V. Income Tax, Floor -12A, Flat No.9, 200 Feet Central Circle -1(4), Bypass Road, Adjacent Service Chennai – 600 034. Road, Near Lalitha Mugambigai Medical College & Hospital, Maduravoyal, Chennai – 600 095. [Pan: Acopv-3242-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Mr. P. Ranga Ramanujam, Ca : Ms. Swapna Nanu Ambatt, Cit ""यथ" क" ओर से/Respondent By सुनवाई क" तारीख/Date Of Hearing : 11.11.2024 घोषणा क" तारीख/Date Of Pronouncement : 05.12.2024

For Appellant: Mr. P. Ranga Ramanujam, CA

Section 115Section 139(4)Section 142(1)Section 143(3)Section 69

…आयकर अपीलीय अिधकरण, ‘ बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी एस.आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, HON’BLE VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1727/Chny/2024 िनधा"रण वष" / Assessment Year: 2021-22 Laxmi Nanda Kishore Velegatla, Deputy Commissioner of KG Signature City, D-2 Block, v. Income Tax, Floor -12A, Flat No.9, 200 Feet Central Circle -1(4), Bypass Road, Adjacent Service Chennai – 600 034. Road, near Lalitha Mugambigai Medical College & Hospital, Maduravoyal, Chen…

ANJAPPAN RANGASMY,CHENNAI vs. DCIT,CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 321/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 320/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT,CENTRL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 319/CHNY/2024[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT,CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 318/CHNY/2024[2015-16]Status: DisposedITAT Chennai06 Aug 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCITCENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 317/CHNY/2024[2014-15]Status: DisposedITAT Chennai06 Aug 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 316/CHNY/2024[2013-14]Status: DisposedITAT Chennai06 Aug 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 307/CHNY/2024[2019-20]Status: DisposedITAT Chennai06 Aug 2024AY 2019-20

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE-1(3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 306/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIORCLE-1(3_, CHENNAI

Appeals stand allowed in terms of our above order

ITA 305/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE -1 (3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 304/CHNY/2024[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE -1 (3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 303/CHNY/2024[2015-16]Status: DisposedITAT Chennai06 Aug 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CENTRAL CIRCLE -1 (3), CHENNAI

Appeals stand allowed in terms of our above order

ITA 302/CHNY/2024[2014-15]Status: DisposedITAT Chennai06 Aug 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CHENNAI

Appeals stand allowed in terms of our above order

ITA 301/CHNY/2024[2013-14]Status: DisposedITAT Chennai06 Aug 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR

Section 132Section 153ASection 24Section 54Section 80CSection 90A

…ed by us favorably in the case of Shri Anjappan Kandasamy (ITA Nos.459/Chny/2024 & ors. dated 03-07-2024) as under: - 5.6 So far as the addition of jewellery is concerned, we find that the case law of Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16) deals with a case of wealth tax payee wherein it was required of him to specifically show the source of jewellery found in excess of what was declared in the respective wealth tax returns. In fact, CBDT circular dated 11-05-1994 specifically contains para (ii) which prescribes that in the case of wealth tax assessee gold jewellery and orna…

ANJAPPAN KANDASAMY ,CHENNAI vs. DCIT, CHENNAI

The appeal stand allowed

ITA 460/CHNY/2024[2019-20]Status: DisposedITAT Chennai03 Jul 2024AY 2019-20

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.459/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.460/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) Shri Anjappan Kandasamy Dcit बनाम/ #89/1, Dr. Radhakrishnan Salai Central Circle-1(3), Vs. Mylapore, Chennai-600 004. Chennai-34. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaqpk-2230-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri R. Venkat Raman & Shri V. Padmanaban (Cas) - Ld. Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) - Ld. Dr सुनवाई की तारीख/Date Of Hearing : 18-06-2024 घोषणा की तारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Venkat Raman & Shri V. PadmanabanFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR

Section 139Section 142(1)Section 153ASection 69A

…Lacs was granted and the balance addition of Rs.11.63 Lacs was confirmed. The addition of jewellery was also confirmed on the ground that CBDT circular would apply only for seizure purpose as held by Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16). However, Ld. CIT(A) also noted that the assessee had shown income of Rs.169.78 Lacs and his wife had shown income of Rs.62.47 Lacs from AYs 2013-14 to 2019-20 and there was possibility that some jewellery might have been received on the occasion of marriage and other functions. The assessee produced bills of 315 grams of jewellery. On the…

ANJAPPAN KANDASAMY,CHENNAI vs. DCIT, CHENNAI

The appeal stand allowed

ITA 459/CHNY/2024[2014-15]Status: DisposedITAT Chennai03 Jul 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.459/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) & आयकरअपील सं./ Ita No.460/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2019-20) Shri Anjappan Kandasamy Dcit बनाम/ #89/1, Dr. Radhakrishnan Salai Central Circle-1(3), Vs. Mylapore, Chennai-600 004. Chennai-34. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaqpk-2230-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri R. Venkat Raman & Shri V. Padmanaban (Cas) - Ld. Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) - Ld. Dr सुनवाई की तारीख/Date Of Hearing : 18-06-2024 घोषणा की तारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Venkat Raman & Shri V. PadmanabanFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR

Section 139Section 142(1)Section 153ASection 69A

…Lacs was granted and the balance addition of Rs.11.63 Lacs was confirmed. The addition of jewellery was also confirmed on the ground that CBDT circular would apply only for seizure purpose as held by Hon’ble High Court of Madras in the case of V.G.P.Ravidas (51 Taxmann.com 16). However, Ld. CIT(A) also noted that the assessee had shown income of Rs.169.78 Lacs and his wife had shown income of Rs.62.47 Lacs from AYs 2013-14 to 2019-20 and there was possibility that some jewellery might have been received on the occasion of marriage and other functions. The assessee produced bills of 315 grams of jewellery. On the…

DEPUTY COMMISSIONER OF INCOME TAX, CHENNAI vs. KANDIAH MUTHUKRISHNAN, CHENNAI

ITA 1113/CHNY/2023[2020-21]Status: DisposedITAT Chennai03 Apr 2024AY 2020-21

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manomohan Das

For Appellant: Shri P. Sajit Kumar (JCIT) – Ld. Sr. DRFor Respondent: Shri P.M. Kathir (Advocate) and Ms. S

Section 143(3)Section 69A

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी मनोज कुमार अ/वाल, लेखा सद3 एवं माननीय +ी मनोमोहन दास, "ाियक सद3 के सम7। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM, AND HON’BLE SHRI MANOMOHAN DAS, JUDICIAL MEMBER आयकर अपील सं./ ITA No.1113/Chny/2023 (िनधा?रणवष? / Assessment Year: 2020-21) DCIT Shri Kandiah Muthukrishnan बनाम/ Central Circle -2(4) 161, Rangarajapuram Main Road, Vs. Chennai Kodambakkam, Chennai-600 024. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AFTPM-5826-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) & Cross Objection No.50/Chny/2023 (In IT…

ASHOK JAIN,MUMBAI vs. ACIT CEN CIR 38, MUMBAI

In the result, the appeal filed by the assessee is allowed

ITA 6251/MUM/2016[2012-13]Status: DisposedITAT Mumbai25 May 2018AY 2012-13

Bench: Shri G.S. Pannu & Shri Ravish Soodshri Ashok Jain Acit, Central Circle-38 1303, Vastu Shilp (Presently Dcit, Cc-6(3) Gamadia Colony Vs. Air India Building Tardeo, Mumbai 400007 Nariman Point Mumbai 400021 Pan – Aaopj2690M Appellant Respondent

For Appellant: Shri Shailesh N. DoshiFor Respondent: Shri Rajesh Kumar Yadav

Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" Bench, Mumbai Before Shri G.S. Pannu, Accountant Member and Shri Ravish Sood, Judicial Member Shri Ashok Jain ACIT, Central Circle-38 1303, Vastu Shilp (Presently DCIT, CC-6(3) Gamadia Colony Vs. Air India Building Tardeo, Mumbai 400007 Nariman Point Mumbai 400021 PAN – AAOPJ2690M Appellant Respondent Appellant by: Shri Shailesh N. Doshi Respondent by: Shri Rajesh Kumar Yadav Date of Hearing: 19.03.2018 Date of Pronouncement: 25.05.2018 O R D E R Per G.S. Pannu, AM This appeal has been filed by the assessee against the order of the CIT(A)-54, Mumbai dated 13.06.2016…

S.C. VERMA,NEW DELHI vs. ACIT, FARIDABAD

In the result, both the appeals are dismissed

ITA 3763/DEL/2012[2010-11]Status: DisposedITAT Delhi18 May 2016AY 2010-11

Bench: Shri R.S. Syal, Am & Ms Suchitra Kamble, Jm Assessment Year : 2010-11 S.C. Verma, Vs. Acit, H.No.34, 1St Floor, Cent. Circle 1, Greater Kailash-I, Faridabad. New Delhi. Pan: Aaepv1937D Assessment Year : 2010-11 Acit, Vs. S.C. Verma, H.No.34, 1St Floor, Cent. Circle 1, Faridabad Greater Kailash-I, New Delhi. Pan: Aaepv1937D (Appellant) (Respondent) Assessee By : Shri Deepak Kapoor, Advocate Department By : Shri Dev Jyoty Dass, Cit, Dr Date Of Hearing : 18.05.2016 Date Of Pronouncement : 18.05.2016 Order Per R.S. Syal, Am: These Two Cross Appeals – One By The Assessee & The Other By The Revenue – Arise Out Of The Order Passed By The Cit(A) On 25.5.2012 In Relation To The Assessment Year 2010-11. Ita Nos.3757 & 3763/Del/2012

For Appellant: Shri Deepak Kapoor, AdvocateFor Respondent: Shri Dev Jyoty Dass, CIT, DR

Section 132(1)Section 132(4)

…such an Instruction is relevant only for seizure at the time of search and hence cannot be applied in the context of addition. He tried to fortify his view by relying on the judgment of the Hon’ble Madras High Court in the case of VGP Ravidas vs. ACIT (2014) 51 Taxmann.com 16 (Mad). 6. There is no dispute on the fact that the Hon’ble Madras High Court in the aforenoted case has held that the Instruction No.1916 issued by the Board cannot be considered for making addition on account of unexplained investment. However, we find that this Instruction has been held to be applicable in the context of making addition…

ACIT, FARIDABAD vs. SH. S.C. VERMA, NEW DELHI

In the result, both the appeals are dismissed

ITA 3757/DEL/2012[2010-11]Status: DisposedITAT Delhi18 May 2016AY 2010-11

Bench: Shri R.S. Syal, Am & Ms Suchitra Kamble, Jm Assessment Year : 2010-11 S.C. Verma, Vs. Acit, H.No.34, 1St Floor, Cent. Circle 1, Greater Kailash-I, Faridabad. New Delhi. Pan: Aaepv1937D Assessment Year : 2010-11 Acit, Vs. S.C. Verma, H.No.34, 1St Floor, Cent. Circle 1, Faridabad Greater Kailash-I, New Delhi. Pan: Aaepv1937D (Appellant) (Respondent) Assessee By : Shri Deepak Kapoor, Advocate Department By : Shri Dev Jyoty Dass, Cit, Dr Date Of Hearing : 18.05.2016 Date Of Pronouncement : 18.05.2016 Order Per R.S. Syal, Am: These Two Cross Appeals – One By The Assessee & The Other By The Revenue – Arise Out Of The Order Passed By The Cit(A) On 25.5.2012 In Relation To The Assessment Year 2010-11. Ita Nos.3757 & 3763/Del/2012

For Appellant: Shri Deepak Kapoor, AdvocateFor Respondent: Shri Dev Jyoty Dass, CIT, DR

Section 132(1)Section 132(4)

…such an Instruction is relevant only for seizure at the time of search and hence cannot be applied in the context of addition. He tried to fortify his view by relying on the judgment of the Hon’ble Madras High Court in the case of VGP Ravidas vs. ACIT (2014) 51 Taxmann.com 16 (Mad). 6. There is no dispute on the fact that the Hon’ble Madras High Court in the aforenoted case has held that the Instruction No.1916 issued by the Board cannot be considered for making addition on account of unexplained investment. However, we find that this Instruction has been held to be applicable in the context of making addition…

VGP Ravidas v. ACIT

Issues it is cited on

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ANJAPPAN RANGASAMY,CHENNAI vs. DCIT, CHENNAI

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ASHOK JAIN,MUMBAI vs. ACIT CEN CIR 38, MUMBAI

S.C. VERMA,NEW DELHI vs. ACIT, FARIDABAD

ACIT, FARIDABAD vs. SH. S.C. VERMA, NEW DELHI