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“incriminating material”

Search & SeizureSection 153ASection 153A8,981 judgments

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

Leading authorities on incriminating material

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. 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.

Pr. CIT v. Saumya Constructions (P.)Ltd.
387 ITR 529 · 2016 · High Court
670
citing judgments

Assessments under Section 153A cannot be sustained without any incriminating material found during the search that substantiates the additions. This principle applies even to completed assessments where no additional income is disclosed.

Judgments citing incriminating material

ACIT, Central Circle-25, New Delhi vs. Trinetra Infosystems Pvt.Ltd., Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 9097/DEL/2019[2013-14]Status: DisposedITAT Delhi11 Jun 2025AY 2013-14

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

ACIT CC-25, New Delhi vs. Delta Leasing & Finance Ltd., New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 9096/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Jun 2025AY 2015-16

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

ACIT CC-25, New Delhi vs. Delta Leasing & Finance Ltd., New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 9095/DEL/2019[2010-11]Status: DisposedITAT Delhi11 Jun 2025AY 2010-11

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

ACIT CC-25, New Delhi vs. Focus Industrial Resources Ltd, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 7758/DEL/2019[2011-12]Status: DisposedITAT Delhi11 Jun 2025AY 2011-12

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

ACIT CC-25, New Delhi vs. Focus Industrial Resources Ltd, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 4952/DEL/2019[2012-13]Status: DisposedITAT Delhi11 Jun 2025AY 2012-13

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

ACIT CC-25, New Delhi vs. Trinetra Infosystems Pvt Ltd, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 4948/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Jun 2025AY 2015-16

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

ACIT CC-25, New Delhi vs. Delta Leasing & Finance Ltd., New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 4947/DEL/2019[2016-17]Status: DisposedITAT Delhi11 Jun 2025AY 2016-17

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

ACIT CC-25, New Delhi vs. Delta Leasing & Finance Ltd., New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 4946/DEL/2019[2012-13]Status: DisposedITAT Delhi11 Jun 2025AY 2012-13

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

Pradeep Kumar Jindal, New Delhi vs. ACIT, Central Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8291/DEL/2018[2015-16]Status: DisposedITAT Delhi11 Jun 2025AY 2015-16

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

Pradeep Kumar Jindal, New Delhi vs. ACIT, Central Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8290/DEL/2018[2014-15]Status: DisposedITAT Delhi11 Jun 2025AY 2014-15

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

Pradeep Kumar Jindal, New Delhi vs. ACIT, Central Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8289/DEL/2018[2013-14]Status: DisposedITAT Delhi11 Jun 2025AY 2013-14

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

Pradeep Kumar Jindal, New Delhi vs. ACIT, Central Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8288/DEL/2018[2012-13]Status: DisposedITAT Delhi11 Jun 2025AY 2012-13

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

Pradeep Kumar Jindal, New Delhi vs. ACIT, Central Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8287/DEL/2018[2011-12]Status: DisposedITAT Delhi11 Jun 2025AY 2011-12

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly

Pradeep Kumar Jindal, New Delhi vs. ACIT, Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8286/DEL/2018[2010-11]Status: DisposedITAT Delhi11 Jun 2025AY 2010-11

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

assessee before us, Sh. Pradeep Kumar Jindal, had been subjected to search action u/s.132(4) of the Act, during the course of which several incriminating material were found revealing that he was an accommodation entry provider, to which fact he admitted also in his statement recorded u/s.132 ... accordance with the law interpreted by the Jurisdictional High Court in the case of CIT vs Kabul Chawla 380 ITR 573(Delhi), noting that incriminating material was found in the present case by way of the admission of the assessee itself of being an accommodation entry provider which was duly