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“search and seizure”

Search & SeizureSection 132Section 13210,164 judgments

The decision most relied on for search and seizure is CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd. (374 ITR 645), cited in 1,823 judgments on BharatTax.

Leading authorities on search and seizure

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

CIT v. Sinhgad Technical Education Society
397 ITR 344 · 2017 · Supreme Court
1,589
citing judgments

For assessments under Section 153C, a notice is legally unsustainable if there is no incriminating material correlated to the specific assessment years for which reassessment is sought.

All Cargo Global Logistics Ltd. v. DCIT
137 ITD 287 · 2012 · ITAT
907
citing judgments

In non-abated assessments, the Assessing Officer can make additions under section 153A based on books of accounts or documents found during a search but not produced during the original assessment, provided such material is incriminating.

Commissioner of Income Tax v. Harjeev Aggarwal
290 CTR 263 · 2016 · High Court
583
citing judgments

Assessment based solely on a statement recorded under Section 132(4) of the Income Tax Act requires the statement to be relatable to incriminating material or evidence found during the search, especially when considering Section 158BB(1) which restricts computation of undisclosed income to evidence found during search.

CIT v. Anil Kumar Bhatia
352 ITR 493 · 2013 · High Court
537
citing judgments

Section 153A can be invoked to reassess income for all years under consideration prior to a search, even if returns for those years were processed under Section 143(1)(a). The Assessing Officer has the power to reassess total income in such cases without fetters.

E.N. Gopakumar v. CIT
75 Taxmann.com 215 · 2016 · High Court
428
citing judgments

In search assessments conducted under Section 153A of the Income-tax Act, additions to the assessee's income can be made even in the absence of incriminating material found during a search operation conducted under Section 132.

DCIT v. Sunil Kumar Sharma
159 Taxmann.com 179 · 2024 · High Court
269
citing judgments

Loose sheets of paper containing jottings, not shown to be part of regularly maintained books of accounts, do not constitute incriminating material for initiating assessment under section 153C. The satisfaction note required for 153C proceedings must specify the assessment year to which the alleged incriminating material belongs.

Kishore Kumar v. Deputy Commissioner of Income
52 Taxmann.com 449 · 2014 · High Court
255
citing judgments

An unretracted admission of undisclosed income made by an assessee in a sworn statement under Section 132(4) during a search and seizure operation forms a valid basis for making additions and levying tax, especially when no books of accounts are maintained.

Judgments citing search and seizure

Nalgonda Realtors Private Limited, Secunderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 655/HYD/2020[2012-13]Status: DisposedITAT Hyderabad04 Sept 2024AY 2012-13

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

valid. 3. The ld.CIT(A) ought to have considered the fact the assessment arose on account of search and seizure operations carried on by the Department and that, therefore, the provisions of Section.147 have no application. 4. The ld.CIT(A) erred in confirming the addition of Rs.11 ... Kapil Group of companies filed its return of income for AY 2012-13 on 26.09.2012 admitting total income of Rs.9,98,338/-. A search and seizure operation under Section 132 of the Income Tax Act, 1961 was conducted on 07-04-2017 on the group of Kapil Consultancy Services

Kapil Food and Structure Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

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

ITA 654/HYD/2020[2013-14]Status: DisposedITAT Hyderabad04 Sept 2024AY 2013-14

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

initiating proceedings u/s 147 of the I.T. Act particularly when the proceedings were initiated in connection with or as consequence to the search and seizure operations conducted u/s 132 of the I.T. Act. 3. The ld.CIT(A) erred in confirming the addition of Rs.7,81,900/- representing the interest ... assessee filed its return of 2 income for AY 2013-14 on 24.09.2013, declaring a total income of Rs.33,66,340/-. A search and seizure operation under Section 132 of the Income Tax Act, 1961 was conducted on 07-04-2017 on the group of Kapil Consultancy Services

Kapil Property Developers Limited, Hanumakonda vs. Dy Commissioner of Income Tax, Hyderabad

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

ITA 652/HYD/2020[2013-14]Status: DisposedITAT Hyderabad04 Sept 2024AY 2013-14

Bench: Shri Laliet Kumar, Hon’Ble & Shri Manjunatha G, Hon’Ble

For Appellant: Shri S. Ramarao, AdvocateFor Respondent: Ms. Reema Yadav, Sr.AR
Section 132Section 143(3)Section 147Section 148Section 14ASection 36(1)(iii)

initiating proceedings u/s 147 of the I.T. Act particularly when the proceedings were initiated in connection with or as consequence to the search and seizure operations conducted u/s 132 of the I.T. Act. 3. The ld.CIT(A) erred in confirming the addition of Rs.7,81,900/- representing the interest ... assessee filed its return of 2 income for AY 2013-14 on 24.09.2013, declaring a total income of Rs.33,66,340/-. A search and seizure operation under Section 132 of the Income Tax Act, 1961 was conducted on 07-04-2017 on the group of Kapil Consultancy Services

M/S Intent Infraprojects Pvt Ltd, Kolkata vs. ITO, Ward 7(3), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 38/KOL/2022[2012-13]Status: DisposedITAT Kolkata04 Sept 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. No.38/Kol/2022 Assessment Year: 2012-13 M/S Intent Infraprojects Pvt. Ltd.….............………....……………....Appellant 4/8, Chinar Park Athghora, 24 Parganas South, Kolkata – 700157. [Pan: Aacci8387B] Vs. Ito, Ward-7(3), Kolkata.…………....................................…..…..... Respondent Appearances By: Shri S. Jhajharia, Ar, Appeared On Behalf Of The Assessee. Shri Abhijit Kundu, Cit- Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : August 08, 2024 Date Of Pronouncing The Order : September 04, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 25.04.2019 Of The Commissioner Of Income Tax (Appeals)-3, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. Earlier, The Appeal Of The Assessee Was Dismissed Being Barred By Limitation By 927 Days Vide Order Dated 24.01.2023 Of The Tribunal. The Assessee Preferred Appeal Before The Hon’Ble High Court Against The Aforesaid Dismissal, However, The Hon’Ble High Court Vide Order Dated 22.01.2024 Passed In Itat/2011/2023 Allowed The Appeal & Condoned The Delay In Filing The Appeal Before This Tribunal Subject To The Conditions That The Appellant/Assessee Would Pay A Sum Of Rs.5 Lakhs To The West Bengal Legal Services Authority. Thereafter, The

Section 132Section 143(2)Section 143(3)Section 153ASection 250

issued to the assessee on 08.08.2013, however, during the pendency of the scrutiny assessment proceedings, a search and seizure operation u/s 132 of the Act was carried out in the case of the assessee on 03.03.2015. The impugned assessment order is dated 23.03.2015. As per the 2nd Proviso to section ... ready reference, is reproduced as under: “In pursuance of warrant of authorization issued by the Director of Income Tax (Investigation), Kolkata, a search and seizure operation u/s 132 of the Income Tax Act 1961 was carried out in the residential and business premise of “Gagan group” situated at various location

Sainath Sakharam Tare, Thane vs. Assistant Commissioner of Income Tax, Central Circle-2, Thane

In the result, the appeal is allowed for statistical purpose

ITA 3679/MUM/2024[2019-20]Status: DisposedITAT Mumbai04 Sept 2024AY 2019-20

Bench: Shri Narender Kumar Choudhry & Shri Ratnesh Nandan Sahayassessment Year: 2019-20 Sainath Sakharam Tara Assistant Commissioner Survey No. 84-10/11, Of Income Tax, Central Kalyan Padgha Road, Circle – 2, Thane Sape Village, Bhiwandi, Ashar It Park, 6Th Floor, Dist. Thane – 421302. Vs. Road No. 16Z, Wagle Pan: Aerpt8712M Industrial Estate, Thane – 400604. (Appellant) (Respondent)

For Appellant: 1. On the facts and circumstances of the case as well as in law, the LearnedFor Respondent: Shri Dr. Kishor Dhule, CIT D.R.& Smt. Sujatha
Section 132Section 153ASection 153CSection 250Section 269Section 271Section 69C

alleged Unexplained Expenditure, without considering the facts and circumstances of the case.” 3. The facts of the case, in brief, are that the search and seizure action u/s. 132 of the Income Tax Act was conducted in Antariksh Group on 14/02/2019 who is engaged in the construction of residential houses

Deputy Commissioner of Income Tax, Central Circle-03, Delhi vs. Brij Gopal Construction Company Pvt. Ltd, Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2753/DEL/2023[2018-19]Status: DisposedITAT Delhi04 Sept 2024AY 2018-19

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

instant assessment year was framed on 12.12.2014 at an income of Rs. 3,92,34,700/- u/s 143(3) of the Act. A search and seizure proceedings u/s 132 of the Act was conducted in the case of assessee and others on 11.2.2021. A notice u/s 153A ... assess the total income taking notice of undisclosed income even found during the search and seizure operation. 15.1 In view of the discussion hereinabove, once during search undisclosed income is found on unearthing the incriminating material during the search, the AO would assume jurisdiction to assess or reassess the total

Deputy Commissioner of Income Tax, Central Circle-03, Delhi vs. Brij Gopal Construction Company Pvt. Ltd, Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2752/DEL/2023[2016-17]Status: DisposedITAT Delhi04 Sept 2024AY 2016-17

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

instant assessment year was framed on 12.12.2014 at an income of Rs. 3,92,34,700/- u/s 143(3) of the Act. A search and seizure proceedings u/s 132 of the Act was conducted in the case of assessee and others on 11.2.2021. A notice u/s 153A ... assess the total income taking notice of undisclosed income even found during the search and seizure operation. 15.1 In view of the discussion hereinabove, once during search undisclosed income is found on unearthing the incriminating material during the search, the AO would assume jurisdiction to assess or reassess the total

Deputy Commissioner of Income Tax, Central Circle-03, Delhi vs. Brij Gopal Construction Company Pvt. Ltd, Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2751/DEL/2023[2014-15]Status: DisposedITAT Delhi04 Sept 2024AY 2014-15

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

instant assessment year was framed on 12.12.2014 at an income of Rs. 3,92,34,700/- u/s 143(3) of the Act. A search and seizure proceedings u/s 132 of the Act was conducted in the case of assessee and others on 11.2.2021. A notice u/s 153A ... assess the total income taking notice of undisclosed income even found during the search and seizure operation. 15.1 In view of the discussion hereinabove, once during search undisclosed income is found on unearthing the incriminating material during the search, the AO would assume jurisdiction to assess or reassess the total

Deputy Commissioner of Income Tax, Delhi vs. Brij Gopal Construction Copany Pvt Ltd, Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2473/DEL/2023[2013-14]Status: DisposedITAT Delhi04 Sept 2024AY 2013-14

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

instant assessment year was framed on 12.12.2014 at an income of Rs. 3,92,34,700/- u/s 143(3) of the Act. A search and seizure proceedings u/s 132 of the Act was conducted in the case of assessee and others on 11.2.2021. A notice u/s 153A ... assess the total income taking notice of undisclosed income even found during the search and seizure operation. 15.1 In view of the discussion hereinabove, once during search undisclosed income is found on unearthing the incriminating material during the search, the AO would assume jurisdiction to assess or reassess the total

Deputy Commissioner of Income Tax, Delhi vs. Brij Gopal Construction Company Private Limited, Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2472/DEL/2023[2012-13]Status: DisposedITAT Delhi04 Sept 2024AY 2012-13

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

instant assessment year was framed on 12.12.2014 at an income of Rs. 3,92,34,700/- u/s 143(3) of the Act. A search and seizure proceedings u/s 132 of the Act was conducted in the case of assessee and others on 11.2.2021. A notice u/s 153A ... assess the total income taking notice of undisclosed income even found during the search and seizure operation. 15.1 In view of the discussion hereinabove, once during search undisclosed income is found on unearthing the incriminating material during the search, the AO would assume jurisdiction to assess or reassess the total

Brij Gopal Construction Company (P) Ltd., New Delhi vs. DCIT Central Circle-3, New Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2324/DEL/2023[2020-21]Status: DisposedITAT Delhi04 Sept 2024AY 2020-21

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

instant assessment year was framed on 12.12.2014 at an income of Rs. 3,92,34,700/- u/s 143(3) of the Act. A search and seizure proceedings u/s 132 of the Act was conducted in the case of assessee and others on 11.2.2021. A notice u/s 153A ... assess the total income taking notice of undisclosed income even found during the search and seizure operation. 15.1 In view of the discussion hereinabove, once during search undisclosed income is found on unearthing the incriminating material during the search, the AO would assume jurisdiction to assess or reassess the total

Brij Gopal Construction Company (P) Ltd., New Delhi vs. DCIT Central Circle -3, New Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2323/DEL/2023[2019-20]Status: DisposedITAT Delhi04 Sept 2024AY 2019-20

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

instant assessment year was framed on 12.12.2014 at an income of Rs. 3,92,34,700/- u/s 143(3) of the Act. A search and seizure proceedings u/s 132 of the Act was conducted in the case of assessee and others on 11.2.2021. A notice u/s 153A ... assess the total income taking notice of undisclosed income even found during the search and seizure operation. 15.1 In view of the discussion hereinabove, once during search undisclosed income is found on unearthing the incriminating material during the search, the AO would assume jurisdiction to assess or reassess the total

Brij Gopal Construction Company (P) Ltd., New Delhi vs. DCIT Central Circle-3, New Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2322/DEL/2023[2018-19]Status: DisposedITAT Delhi04 Sept 2024AY 2018-19

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

instant assessment year was framed on 12.12.2014 at an income of Rs. 3,92,34,700/- u/s 143(3) of the Act. A search and seizure proceedings u/s 132 of the Act was conducted in the case of assessee and others on 11.2.2021. A notice u/s 153A ... assess the total income taking notice of undisclosed income even found during the search and seizure operation. 15.1 In view of the discussion hereinabove, once during search undisclosed income is found on unearthing the incriminating material during the search, the AO would assume jurisdiction to assess or reassess the total

Brij Gopal Construction Company (P) Ltd., New Delhi vs. DCIT Central Circle-3, New Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2321/DEL/2023[2014-15]Status: DisposedITAT Delhi04 Sept 2024AY 2014-15

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

instant assessment year was framed on 12.12.2014 at an income of Rs. 3,92,34,700/- u/s 143(3) of the Act. A search and seizure proceedings u/s 132 of the Act was conducted in the case of assessee and others on 11.2.2021. A notice u/s 153A ... assess the total income taking notice of undisclosed income even found during the search and seizure operation. 15.1 In view of the discussion hereinabove, once during search undisclosed income is found on unearthing the incriminating material during the search, the AO would assume jurisdiction to assess or reassess the total

Nagarajan, Vellore vs. ACIT, CC-3(1), Chennai

The appeal stand allowed

ITA 1557/CHNY/2024[2018-19]Status: DisposedITAT Chennai03 Sept 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1557/Chny/2024 (िनधा*रणवष* / Assessment Year: 2018-19) Shri Nagarajan Pr. Cit (Central) बनाम/ Old No.74A, New No.26, Chennai-1. Thenpalli Village& Post Vs. Katpadi Tk, Vellore Dist.-632 515. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacpn-0012-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Y. Sridhar (Fca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 22-08-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-09-2024 आदेश / O R D E R

For Appellant: Shri Y. Sridhar (FCA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR
Section 132Section 142Section 153CSection 263Section 68Section 69

along with a detailed questionnaire, inter-alia, to furnish explanation of cash seized and jewellery found during the course of search and seizure operations. The assessee furnished the requisite details and explanations vide reply dated 05-04-2021. There is no finding in the assessment order that the assessee failed

Precision Component Hightech Ltd, Nagpur vs. ACIT Central Circle 2(2), Nagpur

In the result, assessee’s appeal is allowed as above for all the seven years

ITA 97/NAG/2024[2018-19]Status: DisposedITAT Nagpur02 Sept 2024AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Shikha LoyaFor Respondent: Shri Kailash C. Kanojiya
Section 139(1)Section 143(3)Section 153CSection 234B

learned PCIT–2, Nagpur, on 07/06/2018, and the case was centralized with the DCIT/ACiT, Central Circle–2(2), Nagpur. 6. During the search and seizure action under section 132 of the Act, in the case of M/s.Techno Precision Engineers Pvt. Ltd., it was noticed that Precision Component Hightech ... Income Tax Act, 1961 in the case of M/s. Precision Components Hightech Pvt. Ltd. A.Υ.2012-13 to 2017-18. During the search and seizure action u/s132 of the Income Tax Act, 1961 in the case of Shri Ramsharan Gupta Group of Cases. Nagpur search initiated on 26.09.2017 completed

Precision Component Hightech Ltd., Nagpur vs. ACIT Central Circle 2(2), Nagpur

In the result, assessee’s appeal is allowed as above for all the seven years

ITA 96/NAG/2024[2017-18]Status: DisposedITAT Nagpur02 Sept 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Shikha LoyaFor Respondent: Shri Kailash C. Kanojiya
Section 139(1)Section 143(3)Section 153CSection 234B

learned PCIT–2, Nagpur, on 07/06/2018, and the case was centralized with the DCIT/ACiT, Central Circle–2(2), Nagpur. 6. During the search and seizure action under section 132 of the Act, in the case of M/s.Techno Precision Engineers Pvt. Ltd., it was noticed that Precision Component Hightech ... Income Tax Act, 1961 in the case of M/s. Precision Components Hightech Pvt. Ltd. A.Υ.2012-13 to 2017-18. During the search and seizure action u/s132 of the Income Tax Act, 1961 in the case of Shri Ramsharan Gupta Group of Cases. Nagpur search initiated on 26.09.2017 completed

Precision Component Hightech Ltd, Nagpur vs. ACIT Central Circle 2(2), Nagpur

In the result, assessee’s appeal is allowed as above for all the seven years

ITA 95/NAG/2024[2016-17]Status: DisposedITAT Nagpur02 Sept 2024AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Shikha LoyaFor Respondent: Shri Kailash C. Kanojiya
Section 139(1)Section 143(3)Section 153CSection 234B

learned PCIT–2, Nagpur, on 07/06/2018, and the case was centralized with the DCIT/ACiT, Central Circle–2(2), Nagpur. 6. During the search and seizure action under section 132 of the Act, in the case of M/s.Techno Precision Engineers Pvt. Ltd., it was noticed that Precision Component Hightech ... Income Tax Act, 1961 in the case of M/s. Precision Components Hightech Pvt. Ltd. A.Υ.2012-13 to 2017-18. During the search and seizure action u/s132 of the Income Tax Act, 1961 in the case of Shri Ramsharan Gupta Group of Cases. Nagpur search initiated on 26.09.2017 completed

Precision Component Hightech Ltd, Nagpur vs. ACIT Central Circle 2(2), Nagpur

In the result, assessee’s appeal is allowed as above for all the seven years

ITA 94/NAG/2024[2015-16]Status: DisposedITAT Nagpur02 Sept 2024AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Shikha LoyaFor Respondent: Shri Kailash C. Kanojiya
Section 139(1)Section 143(3)Section 153CSection 234B

learned PCIT–2, Nagpur, on 07/06/2018, and the case was centralized with the DCIT/ACiT, Central Circle–2(2), Nagpur. 6. During the search and seizure action under section 132 of the Act, in the case of M/s.Techno Precision Engineers Pvt. Ltd., it was noticed that Precision Component Hightech ... Income Tax Act, 1961 in the case of M/s. Precision Components Hightech Pvt. Ltd. A.Υ.2012-13 to 2017-18. During the search and seizure action u/s132 of the Income Tax Act, 1961 in the case of Shri Ramsharan Gupta Group of Cases. Nagpur search initiated on 26.09.2017 completed

Precision Component Hightech Ltd., Nagpur vs. ACIT Central Circle 2(2), Nagpur

In the result, assessee’s appeal is allowed as above for all the seven years

ITA 93/NAG/2024[2014-15]Status: DisposedITAT Nagpur02 Sept 2024AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Shikha LoyaFor Respondent: Shri Kailash C. Kanojiya
Section 139(1)Section 143(3)Section 153CSection 234B

learned PCIT–2, Nagpur, on 07/06/2018, and the case was centralized with the DCIT/ACiT, Central Circle–2(2), Nagpur. 6. During the search and seizure action under section 132 of the Act, in the case of M/s.Techno Precision Engineers Pvt. Ltd., it was noticed that Precision Component Hightech ... Income Tax Act, 1961 in the case of M/s. Precision Components Hightech Pvt. Ltd. A.Υ.2012-13 to 2017-18. During the search and seizure action u/s132 of the Income Tax Act, 1961 in the case of Shri Ramsharan Gupta Group of Cases. Nagpur search initiated on 26.09.2017 completed