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“section 153A proceedings”

Search & SeizureSection 153ASection 153A225 judgments

The decision most relied on for section 153A proceedings is CIT v. Manjunatha Cotton & Ginning Factory (359 ITR 565), cited in 2,590 judgments on BharatTax.

Leading authorities on section 153A proceedings

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

Goetze (India) Ltd. v. CIT
284 ITR 323 · 2006 · Supreme Court
1,842
citing judgments

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

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. SSA’s Emerald Meadows
73 Taxmann.com 248 · 2016 · Supreme Court
953
citing judgments

A notice issued under Section 274 read with Section 271(1)(c) is invalid if it fails to specify whether penalty proceedings are for concealment of particulars of income or furnishing inaccurate particulars of income. Such lack of specificity vitiates the penalty proceedings.

CIT v. Lovely Exports (P) Ltd.
216 CTR 195 · 2008 · Supreme Court
854
citing judgments

If an assessee company receives share application money from alleged bogus shareholders and provides their details to the Assessing Officer, no addition can be made under Section 68 in the company's hands; the Department must proceed against the shareholders by reopening their individual assessments.

CIT v. SSA’s Emerald Meadows
73 Taxmann.com 241 · 2016 · High Court
791
citing judgments

A penalty notice under section 271(1)(c) read with section 274 of the Income Tax Act is invalid if it fails to specify whether the penalty is for concealment of income or for furnishing incorrect particulars of income.

Hindustan Lever Ltd. v. R.B. Wadkar
268 ITR 332 · 2004 · High Court
695
citing judgments

The validity of reassessment proceedings initiated under Section 147, by issuing a notice under Section 148, must be judged solely on the reasons originally recorded by the Assessing Officer. These recorded reasons cannot be supplemented, improved upon, or modified at any later stage.

Mr. Mohd. Farhan A. Shaikh v. ACIT
434 ITR 1 · 2021 · High Court
672
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify the exact charge by not striking off the irrelevant limb (concealment of income or furnishing inaccurate particulars of income). Such an omnibus or vague notice renders the penalty proceedings bad in law, and any penalty imposed on its basis is liable to be quashed.

Judgments citing section 153A proceedings

ACIT, Central Circle- 27, New Delhi vs. Uflex Ltd., New Delhi

ITA 2196/DEL/2018[2010-11]Status: DisposedITAT Delhi20 Dec 2024AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

that the departmental authorities had carried out the second search as well in assessee’s case on 10.05.2007 which led to initiation of section 153A proceedings; wherein, it filed afresh return inter alia claiming benefits for the first time which have been declined in the lower proceedings. We further deem

ACIT, Central Circle- 27, New Delhi vs. Uflex Ltd., New Delhi

ITA 2195/DEL/2018[2009-10]Status: DisposedITAT Delhi20 Dec 2024AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

that the departmental authorities had carried out the second search as well in assessee’s case on 10.05.2007 which led to initiation of section 153A proceedings; wherein, it filed afresh return inter alia claiming benefits for the first time which have been declined in the lower proceedings. We further deem

ACIT, Central Circle- 27, New Delhi vs. Uflex Ltd., New Delhi

ITA 2194/DEL/2018[2008-09]Status: DisposedITAT Delhi20 Dec 2024AY 2008-09

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

that the departmental authorities had carried out the second search as well in assessee’s case on 10.05.2007 which led to initiation of section 153A proceedings; wherein, it filed afresh return inter alia claiming benefits for the first time which have been declined in the lower proceedings. We further deem

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

ITA 1568/DEL/2018[2010-11]Status: DisposedITAT Delhi20 Dec 2024AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

that the departmental authorities had carried out the second search as well in assessee’s case on 10.05.2007 which led to initiation of section 153A proceedings; wherein, it filed afresh return inter alia claiming benefits for the first time which have been declined in the lower proceedings. We further deem

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

ITA 1567/DEL/2018[2009-10]Status: DisposedITAT Delhi20 Dec 2024AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

that the departmental authorities had carried out the second search as well in assessee’s case on 10.05.2007 which led to initiation of section 153A proceedings; wherein, it filed afresh return inter alia claiming benefits for the first time which have been declined in the lower proceedings. We further deem

Uflex Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

ITA 1566/DEL/2018[2008-09]Status: DisposedITAT Delhi20 Dec 2024AY 2008-09

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

that the departmental authorities had carried out the second search as well in assessee’s case on 10.05.2007 which led to initiation of section 153A proceedings; wherein, it filed afresh return inter alia claiming benefits for the first time which have been declined in the lower proceedings. We further deem

Uflex Ltd., New Delhi vs. ACIT, New Delhi

ITA 1726/DEL/2017[2003-04]Status: DisposedITAT Delhi20 Dec 2024AY 2003-04

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

that the departmental authorities had carried out the second search as well in assessee’s case on 10.05.2007 which led to initiation of section 153A proceedings; wherein, it filed afresh return inter alia claiming benefits for the first time which have been declined in the lower proceedings. We further deem

Srs Superb Marktrade P.Ltd, Faridabad vs. DCIT, Central Circle-II, Faridabad

Appeal is allowed in above terms

ITA 3634/DEL/2018[2008-09]Status: DisposedITAT Delhi26 Nov 2024AY 2008-09

Bench: Sh. Satbeer Singh Godara & Sh. M. Balaganeshita No. 3634/Del/2018 : Asstt. Year : 2008-09 M/S Srs Superb Marktrade Pvt. Ltd., Vs Dcit, [Merged With Ms/ Btl Industries Ltd. Central Circle-Ii, (Later Merged With Btl Investment & Faridabad Securities Ltd, Which Is Now Known As M/S Btl Holdings Company Ltd.)], C/O Rra Taxindia, D-28, Sourth Extension, Part-1, New Delhi-110049 (Appellant) (Respondent) Pan No. Aaccb9666L Assessee By : Sh. Somil Aggarwal, Adv. & Sh. Deepesh Garg, Adv. Revenue By : Mr. Javed Akhtar, Cit-Dr Date Of Hearing: 20.11.2024 Date Of Pronouncement: 26.11.2024 Order Per Satbeer Singh Godara: This Assessee’S Appeal For Assessment Year 2008-09, Arises Against The Order Of Cit(A)-2, Gurgaon Dated 27.02.2018 In Appeal No. 73/Cit(A)-3/Ggn/Knl/2015-16 In Proceedings U/S 153A(1)(B) R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. Somil Aggarwal, Adv. &For Respondent: Mr. Javed Akhtar, CIT-DR
Section 132Section 153ASection 153A(1)(b)

departmental authorities after concluding search not containing its name. 5. The Revenue’s stand on the other hand is that the impugned section 153A proceedings have been rightly initiated against the assessee since its premises formed subject matter of section 132 search in question. We at this stage take note ... undertaken against a person. Meaning thereby that the searched premises itself does not form the relevant factor for the purpose of initiating section 153A proceedings under the provisions of the Act. 6. Coupled with this, the department has failed to produce any search warrant executed in assessee’s name

Sg Wind Farm Pvt. Ltd., Tirupur vs. DCIT, CC-3, Coimbatore

The appeals stand allowed in terms of our above order

ITA 1229/CHNY/2024[2016-17]Status: DisposedITAT Chennai19 Nov 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं. / Ita No.1227/Chny/2024 (िनधा;रणवष; / Assessment Year: 2014-15) & 2. आयकरअपील सं. / Ita No.1228/Chny/2024 (िनधा;रणवष; / Assessment Year: 2015-16) & 3. आयकरअपील सं. / Ita No.1229/Chny/2024 (िनधा;रणवष; / Assessment Year: 2016-17) & 4. आयकरअपील सं. / Ita No.1230/Chny/2024 (िनधा;रणवष; / Assessment Year: 2017-18) M/S Sg Wind Farm Private Limited Dcit बनाम/ Vs. 21, Pollachi Road, Central Circle-3 Palladam, Tirupur-641 664. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aarcs-5303-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri S. Sridhar (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 25-10-2024 घोषणा की तारीख /Date Of Pronouncement : 19-11-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri S. Sridhar (Advocate)-Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)Section 153ASection 153CSection 56

additions on the basis of statement recorded in a separate search action in the case of a third-person are not permissible in Section 153A proceedings. The Hon'ble High Court observed that the statement of third person cannot be construed as an incriminating material belonging to or pertaining

Sg Wind Faarm Pvt. Ltd., Tirupur vs. DCIT, CC-3, Coimbatore

The appeals stand allowed in terms of our above order

ITA 1228/CHNY/2024[2015-16]Status: DisposedITAT Chennai19 Nov 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं. / Ita No.1227/Chny/2024 (िनधा;रणवष; / Assessment Year: 2014-15) & 2. आयकरअपील सं. / Ita No.1228/Chny/2024 (िनधा;रणवष; / Assessment Year: 2015-16) & 3. आयकरअपील सं. / Ita No.1229/Chny/2024 (िनधा;रणवष; / Assessment Year: 2016-17) & 4. आयकरअपील सं. / Ita No.1230/Chny/2024 (िनधा;रणवष; / Assessment Year: 2017-18) M/S Sg Wind Farm Private Limited Dcit बनाम/ Vs. 21, Pollachi Road, Central Circle-3 Palladam, Tirupur-641 664. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aarcs-5303-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri S. Sridhar (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 25-10-2024 घोषणा की तारीख /Date Of Pronouncement : 19-11-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri S. Sridhar (Advocate)-Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)Section 153ASection 153CSection 56

additions on the basis of statement recorded in a separate search action in the case of a third-person are not permissible in Section 153A proceedings. The Hon'ble High Court observed that the statement of third person cannot be construed as an incriminating material belonging to or pertaining

Sg Wind Farm Pvt. Ltd., Tirupur vs. DCIT, CC-3, Coimbatore

The appeals stand allowed in terms of our above order

ITA 1227/CHNY/2024[2014-15]Status: DisposedITAT Chennai19 Nov 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं. / Ita No.1227/Chny/2024 (िनधा;रणवष; / Assessment Year: 2014-15) & 2. आयकरअपील सं. / Ita No.1228/Chny/2024 (िनधा;रणवष; / Assessment Year: 2015-16) & 3. आयकरअपील सं. / Ita No.1229/Chny/2024 (िनधा;रणवष; / Assessment Year: 2016-17) & 4. आयकरअपील सं. / Ita No.1230/Chny/2024 (िनधा;रणवष; / Assessment Year: 2017-18) M/S Sg Wind Farm Private Limited Dcit बनाम/ Vs. 21, Pollachi Road, Central Circle-3 Palladam, Tirupur-641 664. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aarcs-5303-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri S. Sridhar (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 25-10-2024 घोषणा की तारीख /Date Of Pronouncement : 19-11-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri S. Sridhar (Advocate)-Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)Section 153ASection 153CSection 56

additions on the basis of statement recorded in a separate search action in the case of a third-person are not permissible in Section 153A proceedings. The Hon'ble High Court observed that the statement of third person cannot be construed as an incriminating material belonging to or pertaining