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“search assessment”

Search & SeizureSection 153ASection 153A2,574 judgments

The decision most relied on for search assessment is CIT v. Kabul Chawla (380 ITR 573), cited in 3,235 judgments on BharatTax.

Leading authorities on search assessment

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

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.

Pr. CIT v. Meeta Gutgutia
395 ITR 526 · 2017 · High Court
1,226
citing judgments

In search assessments under Section 153A, additions to income are permissible only if incriminating material is found during the search; in the absence of such material, completed assessments cannot be disturbed. A statement recorded under Section 132(4) and later retracted may not, on its own, constitute sufficient incriminating evidence for making additions.

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.

PCIT v. Best Infrastructure (India) (P.) Ltd.
397 ITR 82 · 2017 · High Court
786
citing judgments

A statement recorded under Section 132(4) of the Income Tax Act, 1961, does not by itself constitute incriminating material for making additions to income.

CIT v. RRJ Securities Ltd.
380 ITR 612 · 2016 · High Court
689
citing judgments

Completed assessments can be interfered with under Section 153A or 153C only on the basis of incriminating material unearthed during the search, necessitating a direct correlation between the discovered material and the power to assess or reopen concluded assessments.

Judgments citing search assessment

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1471/CHNY/2024[2021-22]Status: DisposedITAT Chennai15 Jan 2025AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

rejecting the books of accounts of the assessee and directing to estimate 18.75% Net profit without considering that additions have been made in the search assessment on the basis of seized materials unearthed during search. 5. For these grounds and any other ground including amendment of grounds that

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1470/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Jan 2025AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

rejecting the books of accounts of the assessee and directing to estimate 18.75% Net profit without considering that additions have been made in the search assessment on the basis of seized materials unearthed during search. 5. For these grounds and any other ground including amendment of grounds that

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1469/CHNY/2024[2019-20]Status: DisposedITAT Chennai15 Jan 2025AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

rejecting the books of accounts of the assessee and directing to estimate 18.75% Net profit without considering that additions have been made in the search assessment on the basis of seized materials unearthed during search. 5. For these grounds and any other ground including amendment of grounds that

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1468/CHNY/2024[2018-19]Status: DisposedITAT Chennai15 Jan 2025AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

rejecting the books of accounts of the assessee and directing to estimate 18.75% Net profit without considering that additions have been made in the search assessment on the basis of seized materials unearthed during search. 5. For these grounds and any other ground including amendment of grounds that

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1467/CHNY/2024[2017-18]Status: DisposedITAT Chennai15 Jan 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

rejecting the books of accounts of the assessee and directing to estimate 18.75% Net profit without considering that additions have been made in the search assessment on the basis of seized materials unearthed during search. 5. For these grounds and any other ground including amendment of grounds that

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1432/CHNY/2024[2021-22]Status: DisposedITAT Chennai15 Jan 2025AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

rejecting the books of accounts of the assessee and directing to estimate 18.75% Net profit without considering that additions have been made in the search assessment on the basis of seized materials unearthed during search. 5. For these grounds and any other ground including amendment of grounds that

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1431/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Jan 2025AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

rejecting the books of accounts of the assessee and directing to estimate 18.75% Net profit without considering that additions have been made in the search assessment on the basis of seized materials unearthed during search. 5. For these grounds and any other ground including amendment of grounds that

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1430/CHNY/2024[2019-20]Status: DisposedITAT Chennai15 Jan 2025AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

rejecting the books of accounts of the assessee and directing to estimate 18.75% Net profit without considering that additions have been made in the search assessment on the basis of seized materials unearthed during search. 5. For these grounds and any other ground including amendment of grounds that

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1429/CHNY/2024[2018-19]Status: DisposedITAT Chennai15 Jan 2025AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

rejecting the books of accounts of the assessee and directing to estimate 18.75% Net profit without considering that additions have been made in the search assessment on the basis of seized materials unearthed during search. 5. For these grounds and any other ground including amendment of grounds that

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1428/CHNY/2024[2017-18]Status: DisposedITAT Chennai15 Jan 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

rejecting the books of accounts of the assessee and directing to estimate 18.75% Net profit without considering that additions have been made in the search assessment on the basis of seized materials unearthed during search. 5. For these grounds and any other ground including amendment of grounds that

Sadbhav Engineering Ltd., Ahmedabad vs. DCIT, Central Circle 1(3), Ahmedabad

ITA 235/AHD/2021[2018-19]Status: DisposedITAT Ahmedabad10 Jan 2025AY 2018-19

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarsr. No. Appellant Respondent 1-7 It(Ss)A.No./ Asstt.Year 170 To 175 & 235/Ahd/2021 Asst. Year 2012- 13 To 2018-19 Sadbhav Engineering Ltd. Nr. Havmour Restaurant Navrangpura Ahmedbad. Dcit, Cent.Cir.1(3) Ahmedabad. 8-14 183 To 189/Ahd/2021 Asst. Year 2012- 14 To 2018-19 Pan : Aadcs 0852 Q Dcit, Cent.Cir.1(3) Ahmedabad. Sadbhav Engineering Ltd. Nr. Havmour Restaurant Navrangpura Ahmedabad. (Applicant) (Responent) Assessee By Shri Dhinal Shah, Ar Revenue By: Shri H. Phani Raju, Cit-Dr सुनवाई की तारीख /Date Of Hearing : 18/10/2024 घोषणा की तारीख / Date Of Pronouncement: 10/01/2025 आदेश/Order Per Bench: The Above Cross-Appeals Of The Assessee & The Revenue Are Against The Consolidated Order Of The Ld. Commissioner Of Income Tax(Appeals) 11, Ahmedabad All Dated 04.08.2021 Passed Under Section 250(6) Of The Income Tax Act, 1961 (“The Act" For Short) For The

For Respondent: Shri H. Phani Raju, CIT-DR
Section 115BSection 132Section 139(1)Section 143(3)Section 153ASection 250(6)Section 69ASection 80I

आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ 'A' अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT