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“draft assessment order”

Assessment ProceduresSection 144CSection 144C4,773 judgments

The decision most relied on for draft assessment order is ACIT v. Serajuddin & Co. (454 ITR 312), cited in 580 judgments on BharatTax.

Leading authorities on draft assessment order

ACIT v. Serajuddin & Co.
454 ITR 312 · 2023 · High Court
580
citing judgments

Approval under Section 153D of the Income Tax Act is mandatory for assessment orders in search cases. While elaborate reasons for approval are not required, the approving authority must provide some indication that it has examined the draft orders and found them to meet the requirements of law.

Principal Commissioner of Income-tax v. Subodh Agarwal
149 Taxmann.com 373 · 2023 · High Court
194
citing judgments

Approval of draft assessment orders under Section 153D must be granted with due application of mind, not mechanically. Approving multiple cases, such as 38 in a single day, without proper scrutiny amounts to mechanical approval, rendering the assessment invalid.

Vijay Television (P.) Ltd. v. DRP
369 ITR 113 · 2014 · High Court
140
citing judgments

Passing a final assessment order under Section 143(3) directly, without first issuing a draft assessment order under Section 144C(1) for an eligible assessee, constitutes a fundamental jurisdictional defect. This defect cannot be cured by a subsequent corrigendum, especially if issued beyond the prescribed period of limitation.

ESPN Star Sports Mauritius S.N.C. ET Compagnie v. Union of India
388 ITR 383 · 2016 · High Court
71
citing judgments

Failure to issue a draft assessment order under Section 144C(1) makes the final assessment order illegal and beyond jurisdiction. Non-compliance with Dispute Resolution Panel (DRP) directions renders the final assessment order bad in law.

JCB India Ltd. v. DCIT
398 ITR 189 · 2017 · High Court
49
citing judgments

The requirement to pass a draft assessment order under Section 144C of the Act is mandatory. A final assessment order issued without such a draft order is a nullity, constituting an incurable jurisdictional error that cannot be saved by Section 292B, even in set-aside proceedings following an ITAT remand.

Aggarwal v. NFAC
127 Taxmann.com 637 · High Court
34
citing judgments

Denying a personal hearing when specifically requested, especially after a search and during a pandemic, violates the principles of natural justice. The assessment and appellate proceedings themselves were conducted during the COVID-19 pandemic.

Hire Purchase (P.) Ltd. v. NFAC
128 Taxmann.com 190 · High Court
34
citing judgments

Failure to grant a personal hearing to an assessee when income is likely to be varied based on submitted evidence violates the principles of natural justice and renders the assessment order invalid.

Chandrakant Dharia v. ITO
469 ITR 262 · Reported
34
citing judgments

An adverse assessment order cannot be passed without granting an opportunity of personal hearing to the taxpayer. Where income is to be varied based on evidence, a personal hearing is mandatory.

Judgments citing draft assessment order

Ashu Ashok, New Delhi vs. ACIT, Central Circle-17, New Delhi

In the result, all the appeals filed by the assessee are partly allowed

ITA 1046/DEL/2022[2015-16]Status: DisposedITAT Delhi06 Nov 2025AY 2015-16

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 153ASection 153DSection 271Section 68

mind. 16. In the present case, the ITAT, while specifically noting that the approval was granted on the same day when the draft assessment orders were sent, has observed as under:- "10. We have gone through the approval granted by the ld. Addl. CIT on 30.12.2018 u/s 153D ... that a letter dated 30.12.2018 was filed by the ld. AO before the ld. Addl. CIT seeking approval of draft assessment order u/s 153D of the Act. The ld. Addl. CIT has accorded approval for the said draft assessment orders on the very same day i.e., on 30.12.2018 for seven

Ashu Ashok, New Delhi vs. ACIT, Central Circle-17, New Delhi

In the result, all the appeals filed by the assessee are partly allowed

ITA 1045/DEL/2022[2014-15]Status: DisposedITAT Delhi06 Nov 2025AY 2014-15

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 153ASection 153DSection 271Section 68

mind. 16. In the present case, the ITAT, while specifically noting that the approval was granted on the same day when the draft assessment orders were sent, has observed as under:- "10. We have gone through the approval granted by the ld. Addl. CIT on 30.12.2018 u/s 153D ... that a letter dated 30.12.2018 was filed by the ld. AO before the ld. Addl. CIT seeking approval of draft assessment order u/s 153D of the Act. The ld. Addl. CIT has accorded approval for the said draft assessment orders on the very same day i.e., on 30.12.2018 for seven

Ashu Asok, New Delhi vs. ACIT, Central Circle-17, New Delhi

In the result, all the appeals filed by the assessee are partly allowed

ITA 1044/DEL/2022[2013-14]Status: DisposedITAT Delhi06 Nov 2025AY 2013-14

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 153ASection 153DSection 271Section 68

mind. 16. In the present case, the ITAT, while specifically noting that the approval was granted on the same day when the draft assessment orders were sent, has observed as under:- "10. We have gone through the approval granted by the ld. Addl. CIT on 30.12.2018 u/s 153D ... that a letter dated 30.12.2018 was filed by the ld. AO before the ld. Addl. CIT seeking approval of draft assessment order u/s 153D of the Act. The ld. Addl. CIT has accorded approval for the said draft assessment orders on the very same day i.e., on 30.12.2018 for seven

Dy. Commissioner of Income Tax, Central Circle-1, Ludhiana vs. M/S Jamna Dass Nikkamal Jain Saraf Pvt. Ltd., Ludhiana

In the result, the appeal filed by Revenue is dismissed and the appeal filed by the Assessee is allowed

ITA 628/CHANDI/2025[2022-23]Status: HeardITAT Chandigarh04 Nov 2025AY 2022-23

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 115BSection 143(3)Section 145(3)Section 148BSection 151Section 69A

pointed out by the Ld.AR that the approval sought by the Assessing Officer vide letter dated 31.3.2024 was only in respect of a draft assessment order u/s 143(3), and that the approval granted by the Addl. CIT on 31.03.2024 was also in relation to section 143(3) only ... seized documents were obtained from the residence of the director, Shri Manak Chand. 15. It was submitted that the Ld. DCIT forwarded the draft assessment order to the Ld. Addl. CIT on 31.03.2024 seeking approval and on the very same date, approval was granted. It was contended that there

Jamna Dass Nikkamal Jain Saraf Private Limited, Ludhiana vs. The Deputy Commissioner of Income Tax Central Circle 1, Ludhiana

In the result, the appeal filed by Revenue is dismissed and the appeal filed by the Assessee is allowed

ITA 403/CHANDI/2025[2022-2023]Status: HeardITAT Chandigarh04 Nov 2025AY 2022-2023

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 115BSection 143(3)Section 145(3)Section 148BSection 151Section 69A

pointed out by the Ld.AR that the approval sought by the Assessing Officer vide letter dated 31.3.2024 was only in respect of a draft assessment order u/s 143(3), and that the approval granted by the Addl. CIT on 31.03.2024 was also in relation to section 143(3) only ... seized documents were obtained from the residence of the director, Shri Manak Chand. 15. It was submitted that the Ld. DCIT forwarded the draft assessment order to the Ld. Addl. CIT on 31.03.2024 seeking approval and on the very same date, approval was granted. It was contended that there

Foster Wheels (Gb) Limited, Chennai vs. DCIT, International Tax Circle 1(1), Chennai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 927/CHNY/2024[2018-19]Status: DisposedITAT Chennai04 Nov 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.Ashik Shah, CAFor Respondent: Mr.Nathala Ravi Babu, CIT
Section 133ASection 143(3)Section 245M

Further, out of the provision aggregating to ₹41,41,65,777/- disallowed by the AO in the draft assessment order(s) for AYs 2011-12 to 2013-14, the DRP had reduced the disallowance to ₹38,26,09,777/-. It is observed that, the assessee had preferred appeal against such

Mrs Shireen J. Dastur, Mumbai vs. ITO Int Taxation Ward 2(1)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 2204/MUM/2022[2018-19]Status: DisposedITAT Mumbai04 Nov 2025AY 2018-19

Bench: Shri Saktijit Dey, Hon'Ble & Shri Girish Agrawalassessment Year: 2018-19 Shireen J. Dastur Income Tax Officer, 330, Coral Avenue, (International Taxation), New Port Beach, Ward 2(1)(1), California Vs. Mumbai 92662 Usa (Pan : Ctlpd0257N) (Appellant) (Respondent) Present For: Assessee : Shri P.J. Pardiwala, Sr. Advocate & Ms. Gunjan Kakkad, Advocate Revenue : Shri Krishna Kumar, Sr. Dr Date Of Hearing : 11.08.2025 Date Of Pronouncement : 04.11.2025 O R D E R

For Appellant: Shri P.J. Pardiwala, Sr. Advocate and Ms. Gunjan Kakkad, AdvocateFor Respondent: Shri Krishna Kumar, Sr. DR
Section 144C(5)Section 234B

before us, we refrain ourselves from expressing our views on the alternative stance which was raised by the ld. Assessing Officer through the draft assessment order but was omitted by the ld. DRP while giving its direction for passing the final assessment order. 8. Assessee had also raised ground relating

Cppgroup Services Limited, Leeds, United Kingdom vs. Assistant Commissioner of Income-Tax, Delhi

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

ITA 980/DEL/2025[2022-23]Status: DisposedITAT Delhi04 Nov 2025AY 2022-23

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh[Assessment Year: 2022-23]

Section 143(3)Section 234B

rate of 10.92% under the Act for AY 2022-23, on the assessed income of the appellant, which also deviates from the draft assessment order issued by the Ld. AO. 4. Without prejudice, the Ld. AO has erred in not following the direction of the Hon'ble DRP and failing ... agreement observed that there is no mention of training in the agreement anywhere and the Assessing Officer had put this insertion in the draft assessment order without substantiating it with any evidence or record. The ld. Dispute Resolution Panel also held that there was nothing to establish that the service

Wts Energy Dmcc, Dubai vs. Assistant Commissioner of Income Tax, Delhi

In the result, assessment order is quashed, and appeal of the assessee is allowed

ITA 1891/DEL/2025[AY 2022-23]Status: DisposedITAT Delhi04 Nov 2025

Bench: SHRI VIKAS AWASTHY (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)

For Appellant: S/Shri Sachit Jolly, Sr. Advocate along with Sohum Dua, Abhyudaya Shankar BajpaiFor Respondent: Shri M.S Nethrapal, CIT-DR
Section 143(3)Section 144C(13)Section 144C(5)Section 153Section 234ASection 270A

erred in holding that the Appellant has a Permanent Establishment (‘PE’) in India without appreciating that no such finding was recorded in Draft Assessment Order dated 29 March 2024 passed by Ld. AO or the directions of Hon’ble DRP under section 144C(5) of the Act dated 27 December ... paper book. The Assessing Officer (AO) without appreciating facts of the case and submissions of the assessee while passing the draft assessment order held the receipts on account of supply of manpower as ‘Income from Other Sources’ and made addition of the entire receipts i.e. Rs.62,56,46,817/-. Thereafter

Valji Harji Hirani, Bhuj vs. ITO.(Int.Txn), Gandhidham

In the result, the appeal of the assessee is allowed

ITA 119/RJT/2024[2018-19]Status: DisposedITAT Rajkot03 Nov 2025AY 2018-19

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.119/Rjt/2024 ("नधा"रण वष" / Assessment Year: (2018-19) Valji Harji Hirani Vs. Ito, (Int. Txn) Meghpar, Nr. Dena Bank, Gandhidham (Gujarat) – 370201 Bhuj (Gujarat) - 370430 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Agjph6338K (Appellant) (Respondent) Appellant By : Shri Samir Bhuptani, Ld. Ar Respondent By : Smt. Pallavi, Ld. Cit(Dr) : 05/08/2025 Date Of Hearing Date Of Pronouncement : 03/11/2025 आदेश / O R D E R Per, Dinesh Mohan Sinha, Jm: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year (Ay)-2018-19, Is Directed Against The Order Passed By The Dispute Resolution Panel(Drp-2), Vide Order Dated 29.12.2023, Which In Turn Assessment Order Passed By Income Tax Department / Assessing Officer Under Section 144C(5) Of The Income Tax Act, 1961 (In Short “The Act”), Vide Order Dated 18.01.2024. (Ita 2. Grounds Of Appeal Raised By The Assessee, Are As Follows: 1. The Learned Drp Panel Has Erroneously Applied Section 69 By Focusing On The Conditions Outlined In Section 69 Without Duly Considering The Applicant'S Submission Regarding The Source Of The Investment. It Is Emphasized That The Nre Fdrs In Question Are From Previous Years & Have Been Made From After Tax Income Earned Abroad, As Clearly Stated In The Submission. The Panel Has Failed To Acknowledge The Satisfactory Explanation Provided By The Assessee Regarding The Source Of Acquisition Of The Investment. Shri Leuva Patel Kelavani Mandal

For Appellant: Shri Samir Bhuptani, Ld. ARFor Respondent: Smt. Pallavi, Ld. CIT(DR)
Section 115BSection 144CSection 144C(5)Section 148Section 69

Shri Leuva Patel Kelavani Mandal about the authenticity of the FD interest and the source of funds used for the investment in the draft assessment order. The officer proposed treating the investment as unexplained under Section 69 of the Income Tax Act and taxing it at the applicable rates under ... rates applicable u/s 115BBE of IT Act, 1961 and added to the total income. The Assessing Officer issued the draft assessment order dated 30.03.2023 u/s. 144C of the Act by making an addition of Rs.1,05,06,635/- on account of unexplained investment under section

Rajan Budhisagar Singh, Na vs. Arivs.ITO, Ward-4, Navsari

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

ITA 13/SRT/2025[2018-19]Status: DisposedITAT Surat03 Nov 2025AY 2018-19

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.13/Srt/2025 Assessment Year: (2018-19) (Hybrid Hearing) Rajan Budhisagar Singh The Income Tax Officer, बनाम/ 506, Priti Complex, Ward – 4, Navsari Vs. Shital Park Society, Opp. Jalkamal Society, Navsari – 396445, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Ahkps9432M (अपीलाथ"/Appellant) (""थ"/Respondent) िनधा"रतीकीओरसे/Appellant By Shri Sujesh C. Suratwala, Ca राज"कीओरसे /Respondent By Shri Ajay Uke (Sr. Dr)With Shri Kevin Langaliya, C.A. सुनवाई की तारीख/Date Of Hearing 06/08/2025 उद्घोषणा की तारीख/Date Of Pronouncement 03/11/2025

Section 142(1)Section 143(3)Section 250Section 40ASection 40A(3)

assessee for the appeal are as under: “(1) The Ld. AO has made an addition on the basis of SCN cum Draft Assessment order dated 28.01.2021 which was bad in law, void ab initio because the said SCN cum draft Assessment order was issued without considering the reply submitted

Skechers Sarl, Mumbai vs. The Assistant Commissioner of Income Tax 4(2)(1), Mumbai

In the result the appeal filed by the assessee stands partly

ITA 2028/MUM/2025[2022-23]Status: DisposedITAT Mumbai03 Nov 2025AY 2022-23

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

Section 143(3)Section 144CSection 144C(13)Section 153Section 234BSection 270A

liable to tax in India as per Article 7 of India-Swiss Double Taxation Avoidance Agreement (India- Swiss DTAA). 3.5 In the draft assessment order, the Ld.AO proposed to deny beneficial provisions of India-Swiss DTAA on the ground that, the Tax Residency Certificate (TRC') submitted by the Assessee pertains ... Presence ('SEP') in India on account of provisions of Explanation 2A to section 9(1)(i) of the Act. 3.7 Further, in the draft assessment order, the Ld.AO noted that, the assessee itself accepted that the receipt is in the nature of business income in its response dated 26/03/2024

Ramji Vaish, Allahabad vs. DCIT(CC), Allahabad

In the result, all the appeals filed by the assessees are held to be partly allowed as above, while the Departmental appeals in the matter of Vijay Stone

ITA 38/ALLD/2023[2007-08]Status: DisposedITAT Allahabad31 Oct 2025AY 2007-08

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Sh. Praveen Godbole, C.A. & Sh. SuyashFor Respondent: Sh. Amalendu Nath Mishra, CIT DR & Sh
Section 132(1)Section 153Section 153ASection 153DSection 250

contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply his ITA Nos.24 & 25/ALLD/2019 M/s Jai Maa Sharda Service Station ITA Nos. 105,106,107,108/ALLD/2019 M/s Subhash Stone Product ... contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply to mind and to ascertain the entire facts from the assessing officer and to examine search material but in the present case

Ramji Vaish, Allahabad vs. DCIT, (CC), Allahabad

In the result, all the appeals filed by the assessees are held to be partly allowed as above, while the Departmental appeals in the matter of Vijay Stone

ITA 37/ALLD/2023[2006-07]Status: DisposedITAT Allahabad31 Oct 2025AY 2006-07

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Sh. Praveen Godbole, C.A. & Sh. SuyashFor Respondent: Sh. Amalendu Nath Mishra, CIT DR & Sh
Section 132(1)Section 153Section 153ASection 153DSection 250

contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply his ITA Nos.24 & 25/ALLD/2019 M/s Jai Maa Sharda Service Station ITA Nos. 105,106,107,108/ALLD/2019 M/s Subhash Stone Product ... contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply to mind and to ascertain the entire facts from the assessing officer and to examine search material but in the present case

Ramji Vaish, Allahabad vs. DCIT, (CC), Allahabad

In the result, all the appeals filed by the assessees are held to be partly allowed as above, while the Departmental appeals in the matter of Vijay Stone

ITA 36/ALLD/2023[2005-06]Status: DisposedITAT Allahabad31 Oct 2025AY 2005-06

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Sh. Praveen Godbole, C.A. & Sh. SuyashFor Respondent: Sh. Amalendu Nath Mishra, CIT DR & Sh
Section 132(1)Section 153Section 153ASection 153DSection 250

contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply his ITA Nos.24 & 25/ALLD/2019 M/s Jai Maa Sharda Service Station ITA Nos. 105,106,107,108/ALLD/2019 M/s Subhash Stone Product ... contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply to mind and to ascertain the entire facts from the assessing officer and to examine search material but in the present case

Ramji Vaish, Allahabad vs. DCIT(CC), Allahabad

In the result, all the appeals filed by the assessees are held to be partly allowed as above, while the Departmental appeals in the matter of Vijay Stone

ITA 127/ALLD/2023[2011-12]Status: DisposedITAT Allahabad31 Oct 2025AY 2011-12

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Sh. Praveen Godbole, C.A. & Sh. SuyashFor Respondent: Sh. Amalendu Nath Mishra, CIT DR & Sh
Section 132(1)Section 153Section 153ASection 153DSection 250

contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply his ITA Nos.24 & 25/ALLD/2019 M/s Jai Maa Sharda Service Station ITA Nos. 105,106,107,108/ALLD/2019 M/s Subhash Stone Product ... contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply to mind and to ascertain the entire facts from the assessing officer and to examine search material but in the present case

Ramji Vaish, Allahabad vs. DCIT(CC), Allahabad

In the result, all the appeals filed by the assessees are held to be partly allowed as above, while the Departmental appeals in the matter of Vijay Stone

ITA 126/ALLD/2023[2010-11]Status: DisposedITAT Allahabad31 Oct 2025AY 2010-11

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Sh. Praveen Godbole, C.A. & Sh. SuyashFor Respondent: Sh. Amalendu Nath Mishra, CIT DR & Sh
Section 132(1)Section 153Section 153ASection 153DSection 250

contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply his ITA Nos.24 & 25/ALLD/2019 M/s Jai Maa Sharda Service Station ITA Nos. 105,106,107,108/ALLD/2019 M/s Subhash Stone Product ... contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply to mind and to ascertain the entire facts from the assessing officer and to examine search material but in the present case

Ramji Vaish, Allahabad vs. DCIT(CC), Allahabad

In the result, all the appeals filed by the assessees are held to be partly allowed as above, while the Departmental appeals in the matter of Vijay Stone

ITA 125/ALLD/2023[2009-10]Status: DisposedITAT Allahabad31 Oct 2025AY 2009-10

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Sh. Praveen Godbole, C.A. & Sh. SuyashFor Respondent: Sh. Amalendu Nath Mishra, CIT DR & Sh
Section 132(1)Section 153Section 153ASection 153DSection 250

contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply his ITA Nos.24 & 25/ALLD/2019 M/s Jai Maa Sharda Service Station ITA Nos. 105,106,107,108/ALLD/2019 M/s Subhash Stone Product ... contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply to mind and to ascertain the entire facts from the assessing officer and to examine search material but in the present case

Ramji Vaish, Allahabad vs. DCIT(C.C.), Allahabad

In the result, all the appeals filed by the assessees are held to be partly allowed as above, while the Departmental appeals in the matter of Vijay Stone

ITA 101/ALLD/2023[2008-09]Status: DisposedITAT Allahabad31 Oct 2025AY 2008-09

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Sh. Praveen Godbole, C.A. & Sh. SuyashFor Respondent: Sh. Amalendu Nath Mishra, CIT DR & Sh
Section 132(1)Section 153Section 153ASection 153DSection 250

contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply his ITA Nos.24 & 25/ALLD/2019 M/s Jai Maa Sharda Service Station ITA Nos. 105,106,107,108/ALLD/2019 M/s Subhash Stone Product ... contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply to mind and to ascertain the entire facts from the assessing officer and to examine search material but in the present case

Asstt. Commissioner of Income Tax, Central Circle, Allahabad vs. Vijay Stone Product, Sonebhadra

In the result, all the appeals filed by the assessees are held to be partly allowed as above, while the Departmental appeals in the matter of Vijay Stone

ITA 65/ALLD/2019[2011-12]Status: DisposedITAT Allahabad31 Oct 2025AY 2011-12

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudhary

For Appellant: Sh. Praveen Godbole, C.A. & Sh. SuyashFor Respondent: Sh. Amalendu Nath Mishra, CIT DR & Sh
Section 132(1)Section 153Section 153ASection 153DSection 250

contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply his ITA Nos.24 & 25/ALLD/2019 M/s Jai Maa Sharda Service Station ITA Nos. 105,106,107,108/ALLD/2019 M/s Subhash Stone Product ... contemplated u/s 153D of the act by the Joint Commissioner Lucknow required to verify the issue raised by the assessing officer in draft assessment order and to apply to mind and to ascertain the entire facts from the assessing officer and to examine search material but in the present case