VijaybhaiN.Chandrani v. ACIT

338 ITR 61High Court2011#6990 most cited

What is VijaybhaiN.Chandrani v. ACIT authority for?

Proceedings under Section 153C of the Income-tax Act, 1961, require incriminating material found during a search to be relevant to the assessee.

16

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2023.

Also referred to as

Vijaybhai N. Chandrani v. ACIT · Section 153C · Section 153A · incriminating material · documents seized · undisclosed income · search and seizure · assessment procedure · Section 132

Issues it is cited on

section 153a(1)documents seizedlong term capital gainsection 153cincriminating materialundisclosed incomesection 153section 153asection 132previous yearsection 15section 13

Judgments citing VijaybhaiN.Chandrani v. ACIT

DCIT, CC-7(3), Mumbai vs. Satish Jagannath Aggarwal, Mumbai

In the result, the appeal of the revenue stand dismissed

ITA 2818/MUM/2022[2014-15]Status: DisposedITAT Mumbai20 Apr 2023AY 2014-15
For Appellant: Rushabh MehtaFor Respondent: Krishna Kumar
Section 132Section 143(3)Section 153Section 153ASection 153CSection 158B

…ake the entire proceedings void ab initio and, therefore the assessment order for the Assessment Year under reference should be annulled. In this regard, it is pertinent to note that the Hon'ble Madras High Court- the case of CIT J. Chandrasekhar (HUF) (2011) 338 ITR 61 (Mad.) held as under: “On the search conducted in the case of A and group on November 25, 2003, material pertaining to "on-money payment paid to the assessee in respect of property purchased from the assessee were seized. Based on that, the Assessing Officer issued notice under section 153C of the Income-tax Act, 1961, and reworked the capital gai…

DCIT, Bangalore vs. M/S Ind- Sing Developers (P) Ltd., Bangalore

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

ITA 202/BANG/2012[2005-06]Status: DisposedITAT Bangalore02 Mar 2022AY 2005-06

Bench: Shri George George K, Jm & Ms.Padmavathy S, Jm

For Appellant: S/Sri. G.S.Prashanth, CA and Narendra Sharma, AdvocateFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 132Section 143(3)Section 153ASection 40

…(v) PCIT v. Devangi Alias Rupa 394 ITR 184 (Guj.) M/s.Ind Sing Developers Private Limited (vi) CIT v. Mechmen 380 ITR 591 (MP) (vii) CIT v. RRJ SEcuriites 380 ITR 612 (Delhi) (viii) CIT v. Ramesh Kumar 338 ITR 126 (P&H) (ix) CIT v. Lata J.Chandrashekar (HUF) 338 ITR 61 (Mad.) 5.1 The learned Standing Counsel appearing for the assessee submitted that as regards the nature of addition of sale of land and relinquishment of Rights, the same has been rightly taxed under business income. It was submitted that during the search on 26.08.2008, the department had seized the documents containing the opinion of Shri S.Part…

M/S Ind Sing Developers Private Limited, Bangalore vs. DCIT, Bangalore

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

ITA 107/BANG/2012[2005-06]Status: DisposedITAT Bangalore02 Mar 2022AY 2005-06

Bench: Shri George George K, Jm & Ms.Padmavathy S, Jm

For Appellant: S/Sri. G.S.Prashanth, CA and Narendra Sharma, AdvocateFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 132Section 143(3)Section 153ASection 40

…(v) PCIT v. Devangi Alias Rupa 394 ITR 184 (Guj.) M/s.Ind Sing Developers Private Limited (vi) CIT v. Mechmen 380 ITR 591 (MP) (vii) CIT v. RRJ SEcuriites 380 ITR 612 (Delhi) (viii) CIT v. Ramesh Kumar 338 ITR 126 (P&H) (ix) CIT v. Lata J.Chandrashekar (HUF) 338 ITR 61 (Mad.) 5.1 The learned Standing Counsel appearing for the assessee submitted that as regards the nature of addition of sale of land and relinquishment of Rights, the same has been rightly taxed under business income. It was submitted that during the search on 26.08.2008, the department had seized the documents containing the opinion of Shri S.Part…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1872/HYD/2013[2003-04]Status: DisposedITAT Hyderabad25 Oct 2019AY 2003-04

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…of the searched person. i. CIT Vs. Sinhgad Technical Education Society [397 ITR 344] (SC); ii. Pepsico India Holdings (P) Ltd., Vs. ACIT [370 ITR 295) (Delhi); iii. VijaybhaiN.Chandrani Vs. ACIT [333 ITR 436] (Gujarat); iv. CIT Vs. Late J.Chandrasekar (HUF) [338 ITR 61] (Madras); v. Pr.CIT Vs. Smt.Sunita Bai [78 taxmann.com 274] (Karnataka); vi. CIT Vs. IBC Knowledge Park (P) Ltd., [385 ITR 346] (Karnataka); vii. CIT Vs. Shettys Pharmaceuticals & Biologicals Ltd., [232 taxman 268] (AP); viii. Pr.CIT Vs. Rajeev Behi [398 ITR 615] (Delhi); ix. Pepsi Foods (P) Ltd., Vs. ACIT [231 taxman 58] (Delhi); x. Avinash Esta…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1871/HYD/2013[2002-03]Status: DisposedITAT Hyderabad25 Oct 2019AY 2002-03

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…of the searched person. i. CIT Vs. Sinhgad Technical Education Society [397 ITR 344] (SC); ii. Pepsico India Holdings (P) Ltd., Vs. ACIT [370 ITR 295) (Delhi); iii. VijaybhaiN.Chandrani Vs. ACIT [333 ITR 436] (Gujarat); iv. CIT Vs. Late J.Chandrasekar (HUF) [338 ITR 61] (Madras); v. Pr.CIT Vs. Smt.Sunita Bai [78 taxmann.com 274] (Karnataka); vi. CIT Vs. IBC Knowledge Park (P) Ltd., [385 ITR 346] (Karnataka); vii. CIT Vs. Shettys Pharmaceuticals & Biologicals Ltd., [232 taxman 268] (AP); viii. Pr.CIT Vs. Rajeev Behi [398 ITR 615] (Delhi); ix. Pepsi Foods (P) Ltd., Vs. ACIT [231 taxman 58] (Delhi); x. Avinash Esta…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1877/HYD/2013[2008-09]Status: DisposedITAT Hyderabad15 Oct 2019AY 2008-09

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…of the searched person. i. CIT Vs. Sinhgad Technical Education Society [397 ITR 344] (SC); ii. Pepsico India Holdings (P) Ltd., Vs. ACIT [370 ITR 295) (Delhi); iii. VijaybhaiN.Chandrani Vs. ACIT [333 ITR 436] (Gujarat); iv. CIT Vs. Late J.Chandrasekar (HUF) [338 ITR 61] (Madras); v. Pr.CIT Vs. Smt.Sunita Bai [78 taxmann.com 274] (Karnataka); vi. CIT Vs. IBC Knowledge Park (P) Ltd., [385 ITR 346] (Karnataka); vii. CIT Vs. Shettys Pharmaceuticals & Biologicals Ltd., [232 taxman 268] (AP); viii. Pr.CIT Vs. Rajeev Behi [398 ITR 615] (Delhi); ix. Pepsi Foods (P) Ltd., Vs. ACIT [231 taxman 58] (Delhi); x. Avinash Esta…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1876/HYD/2013[2007-08]Status: DisposedITAT Hyderabad15 Oct 2019AY 2007-08

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…of the searched person. i. CIT Vs. Sinhgad Technical Education Society [397 ITR 344] (SC); ii. Pepsico India Holdings (P) Ltd., Vs. ACIT [370 ITR 295) (Delhi); iii. VijaybhaiN.Chandrani Vs. ACIT [333 ITR 436] (Gujarat); iv. CIT Vs. Late J.Chandrasekar (HUF) [338 ITR 61] (Madras); v. Pr.CIT Vs. Smt.Sunita Bai [78 taxmann.com 274] (Karnataka); vi. CIT Vs. IBC Knowledge Park (P) Ltd., [385 ITR 346] (Karnataka); vii. CIT Vs. Shettys Pharmaceuticals & Biologicals Ltd., [232 taxman 268] (AP); viii. Pr.CIT Vs. Rajeev Behi [398 ITR 615] (Delhi); ix. Pepsi Foods (P) Ltd., Vs. ACIT [231 taxman 58] (Delhi); x. Avinash Esta…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1875/HYD/2013[2006-07]Status: DisposedITAT Hyderabad15 Oct 2019AY 2006-07

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…of the searched person. i. CIT Vs. Sinhgad Technical Education Society [397 ITR 344] (SC); ii. Pepsico India Holdings (P) Ltd., Vs. ACIT [370 ITR 295) (Delhi); iii. VijaybhaiN.Chandrani Vs. ACIT [333 ITR 436] (Gujarat); iv. CIT Vs. Late J.Chandrasekar (HUF) [338 ITR 61] (Madras); v. Pr.CIT Vs. Smt.Sunita Bai [78 taxmann.com 274] (Karnataka); vi. CIT Vs. IBC Knowledge Park (P) Ltd., [385 ITR 346] (Karnataka); vii. CIT Vs. Shettys Pharmaceuticals & Biologicals Ltd., [232 taxman 268] (AP); viii. Pr.CIT Vs. Rajeev Behi [398 ITR 615] (Delhi); ix. Pepsi Foods (P) Ltd., Vs. ACIT [231 taxman 58] (Delhi); x. Avinash Esta…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1874/HYD/2013[2005-06]Status: DisposedITAT Hyderabad15 Oct 2019AY 2005-06

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…of the searched person. i. CIT Vs. Sinhgad Technical Education Society [397 ITR 344] (SC); ii. Pepsico India Holdings (P) Ltd., Vs. ACIT [370 ITR 295) (Delhi); iii. VijaybhaiN.Chandrani Vs. ACIT [333 ITR 436] (Gujarat); iv. CIT Vs. Late J.Chandrasekar (HUF) [338 ITR 61] (Madras); v. Pr.CIT Vs. Smt.Sunita Bai [78 taxmann.com 274] (Karnataka); vi. CIT Vs. IBC Knowledge Park (P) Ltd., [385 ITR 346] (Karnataka); vii. CIT Vs. Shettys Pharmaceuticals & Biologicals Ltd., [232 taxman 268] (AP); viii. Pr.CIT Vs. Rajeev Behi [398 ITR 615] (Delhi); ix. Pepsi Foods (P) Ltd., Vs. ACIT [231 taxman 58] (Delhi); x. Avinash Esta…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1873/HYD/2013[2004-05]Status: DisposedITAT Hyderabad15 Oct 2019AY 2004-05

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…of the searched person. i. CIT Vs. Sinhgad Technical Education Society [397 ITR 344] (SC); ii. Pepsico India Holdings (P) Ltd., Vs. ACIT [370 ITR 295) (Delhi); iii. VijaybhaiN.Chandrani Vs. ACIT [333 ITR 436] (Gujarat); iv. CIT Vs. Late J.Chandrasekar (HUF) [338 ITR 61] (Madras); v. Pr.CIT Vs. Smt.Sunita Bai [78 taxmann.com 274] (Karnataka); vi. CIT Vs. IBC Knowledge Park (P) Ltd., [385 ITR 346] (Karnataka); vii. CIT Vs. Shettys Pharmaceuticals & Biologicals Ltd., [232 taxman 268] (AP); viii. Pr.CIT Vs. Rajeev Behi [398 ITR 615] (Delhi); ix. Pepsi Foods (P) Ltd., Vs. ACIT [231 taxman 58] (Delhi); x. Avinash Esta…

M/S. Wisdom Realtors Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result of appeals of assessee are allowed

ITA 2499/DEL/2015[2008-09]Status: DisposedITAT Delhi06 Feb 2019AY 2008-09

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

For Appellant: Shri Lalit MohanFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 153ASection 153C

…, denial of 11 ITA.Nos.2497, 2498 & 2499/Del./2015 M/s. Wisdom Realtors Pvt. Ltd., New Delhi. benefits of sections 11 and 12 would not be affected by this judgment.” 8.3. The Hon’ble Madras High Court in the case of CIT vs. Late J. Chandrasekhar (HUF) (2011) 338 ITR 61 (Mad.) held as under : “On the search conducted in the case of A and group on November 25, 2003,materialpertaining to "on- money" payment paid to the assessee in respect of property purchased from the assessee were seized. Based on that, theAssessingOfficer issued notice under section 153C of the Income-tax Act, 1961,and reworked the capital gain…

M/S. Wisdom Realtors Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result of appeals of assessee are allowed

ITA 2498/DEL/2015[2007-08]Status: DisposedITAT Delhi06 Feb 2019AY 2007-08

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

For Appellant: Shri Lalit MohanFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 153ASection 153C

…, denial of 11 ITA.Nos.2497, 2498 & 2499/Del./2015 M/s. Wisdom Realtors Pvt. Ltd., New Delhi. benefits of sections 11 and 12 would not be affected by this judgment.” 8.3. The Hon’ble Madras High Court in the case of CIT vs. Late J. Chandrasekhar (HUF) (2011) 338 ITR 61 (Mad.) held as under : “On the search conducted in the case of A and group on November 25, 2003,materialpertaining to "on- money" payment paid to the assessee in respect of property purchased from the assessee were seized. Based on that, theAssessingOfficer issued notice under section 153C of the Income-tax Act, 1961,and reworked the capital gain…

M/S. Wisdom Realtors Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result of appeals of assessee are allowed

ITA 2497/DEL/2015[2006-07]Status: DisposedITAT Delhi06 Feb 2019AY 2006-07

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

For Appellant: Shri Lalit MohanFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 153ASection 153C

…, denial of 11 ITA.Nos.2497, 2498 & 2499/Del./2015 M/s. Wisdom Realtors Pvt. Ltd., New Delhi. benefits of sections 11 and 12 would not be affected by this judgment.” 8.3. The Hon’ble Madras High Court in the case of CIT vs. Late J. Chandrasekhar (HUF) (2011) 338 ITR 61 (Mad.) held as under : “On the search conducted in the case of A and group on November 25, 2003,materialpertaining to "on- money" payment paid to the assessee in respect of property purchased from the assessee were seized. Based on that, theAssessingOfficer issued notice under section 153C of the Income-tax Act, 1961,and reworked the capital gain…

ACIT, New Delhi vs. M/S. Surbhi Sen Jindal, Noida

In the result, cross objection of the Assessee is allowed

ITA 4809/DEL/2014[2010-11]Status: DisposedITAT Delhi01 Nov 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Kapil Goel, C.AFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 143(3)Section 153C

…not carried out in accordance with the trust deed or cancellation of registration, denial of benefits of sections 11 and 12 would not be affected by this judgment.” 6.6. The Hon’ble Madras High Court in the case of CIT vs. Late J. Chandrasekhar (HUF) (2011) 338 ITR 61 (Mad.) held as under : “On the search conducted in the case of A and group on November 25, 2003, material pertaining to "on-money" payment paid to the assessee in respect of property purchased from the assessee were seized. Based on that, 26 ITA.No.4809/Del./2014 & C.O.No.177/Del./2017 Ms. Surbhi Sen Jindal, Noida. the Assessing Officer issued n…

M/S. Nova Iron & Steel Ltd., New Delhi vs. DCIT, Ltu, New Delhi

In the result, appeal of the assessee-company is

ITA 2159/DEL/2014[2007-08]Status: DisposedITAT Delhi31 Oct 2017AY 2007-08

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

For Appellant: Shri Ashwanikumar, C.A. &For Respondent: Smt.Shafali Swaroop, CIT-DR &
Section 153CSection 234ASection 68

…atively considered the merits of the case as well. The deletion of the addition was justified.” 43 ITA.No.2159/Del./2014 M/s. Nova Iron & Steel Ltd., New Delhi. 12.6. The Hon’ble Madras High Court in the case of CIT vs. Late J. Chandrasekar (HUF) (2011) 338 ITR 61 (Mad.) held as under : “On the search conducted in the case of A and group on November 25, 2003, material pertaining to "on-money" payment paid to the assessee in respect of property purchased from the assessee were seized. Based on that, the Assessing Officer issued notice under section 153C of the Income-tax Act, 1961, and reworked the capi…

ITO WD 5(2)(3), Mumbai vs. Mangalam Gems P. Ltd, Mumbai

ITA 1640/MUM/2013[2004-05]Status: DisposedITAT Mumbai27 Jan 2017AY 2004-05

Bench: Shri G.S.Pannu & Shri Sanjay Gargthe Income Tax Officer, Ward 5(2)(3), Aaykar Bhavan, M.K.Road, Mumbai 400 020 ...... Appellant Vs. M/S. Mangalam Gems Pvt. Ltd, 210, Panchratna, Opera House, Mumbai -400 004 Pan: Aabcm8877F .... Respondent C.O. No.91/Mum/13 ( Arising Out Of Ita No.1640/Mum/2013 Assessment Year 2004-05)

For Respondent: Ms. Bharti Singh
Section 132(1)Section 143(3)Section 153C

…terprises vs. Commr. Of Customs (2006) 7 SCC 714. (vii) Satyanarayana v/s. ACIT, Chennai, 50 SOT 168 (Chennai)/ 20 Taxman.com. 56, Chennai. (viii)SSP Aviation Ltd. vs. DCIT, 20 Taxman.com 214 (Delhi) High Court. (ix) CIT v/s. Late J Chandrasekar (HUF)( 2011) 338 ITR 61 (Mad) (x) Apex time Pvt. Ltd. v/s. DCT i ITSS(A) No.34/Mu/2008 dated 30/03/2011 (ITAT Ä”Bench Mumbai). (xi) Ingram Micro (India) exports Pvt. Ltd. vs. DDIT(IT). Mumbai (ITA No. 8133/M/2010) dated 21/12/2012 (ITAT L Bench Mumbai). (xii) Deputy Commissioner of Income Tax v/s. Meghani Organics Ltd., ITA No.2086 of 2009 (Gujarat High Court dated 27…