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“undisclosed income”

Search & SeizureSection 153ASection 153A9,092 judgments

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

Leading authorities on undisclosed income

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.

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

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.

CIT v. P. Mohanakala
291 ITR 278 · 2007 · Supreme Court
525
citing judgments

The Supreme Court emphasized that in the absence of concrete rebuttal by the assessee, circumstantial evidence holds significant weight, applying the doctrine of preponderance of probability, particularly when assessing undisclosed income or unexplained cash credits.

Society v. UOI
394 ITR 220 · 2017 · Supreme Court
493
citing judgments

Uncorroborated loose papers or documents found during a search operation have no evidentiary value and cannot be the sole basis for determining undisclosed income. Additions based on such material require independent evidence to establish trustworthiness and a direct link to the assessee.

CIT v. President Industries
258 ITR 654 · 2002 · High Court
471
citing judgments

When books of account are rejected and unaccounted sales or receipts are discovered, the income addition is restricted to the net profit element embedded in these undisclosed transactions, not the entire sale proceeds or receipts, especially if corresponding purchases are not proven to be outside the books.

CIT v. Gurinder Singh Bawa
386 ITR 483 · 2016 · High Court
416
citing judgments

If no incriminating material is found during a search operation regarding a particular issue, then no addition can be made concerning that issue in an assessment under section 153A of the Income-tax Act.

Judgments citing undisclosed income

Anjappan Rangasamy, Chennai vs. DCIT, Central Circle -1 (3), Chennai

Appeals stand allowed in terms of our above order

ITA 303/CHNY/2024[2015-16]Status: DisposedITAT Chennai06 Aug 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

were filed for the first time in response to notice u/s 153A. However, Ld. CIT(A) held that tax is to be levied on undisclosed income and not on the gross receipts. There was no bar in claiming the expenditure in the returns filed u/s 153A provided the same

Anjappan Rangasamy, Chennai vs. DCIT, Central Circle -1 (3), Chennai

Appeals stand allowed in terms of our above order

ITA 302/CHNY/2024[2014-15]Status: DisposedITAT Chennai06 Aug 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

were filed for the first time in response to notice u/s 153A. However, Ld. CIT(A) held that tax is to be levied on undisclosed income and not on the gross receipts. There was no bar in claiming the expenditure in the returns filed u/s 153A provided the same

Anjappan Rangasamy, Chennai vs. DCIT, Chennai

Appeals stand allowed in terms of our above order

ITA 301/CHNY/2024[2013-14]Status: DisposedITAT Chennai06 Aug 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकर अपील सं./ Ita No.301/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 2. आयकर अपील सं./ Ita No.302 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15) & 3. आयकर अपील सं./ Ita No.303/Chny/2024 (िनधा(रणवष( / Assessment Year: 2015-16) & 4. आयकर अपील सं./ Ita No.304 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2016-17) & 5. आयकर अपील सं./ Ita No.305/Chny/2024 (िनधा(रणवष( / Assessment Year: 2017-18) & 6. आयकर अपील सं./ Ita No.306 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2018-19) & 7. आयकर अपील सं./ Ita No.307 /Chny/2024 (िनधा(रणवष( / Assessment Year: 2019-20) & 8. आयकर अपील सं./ Ita No.316/Chny/2024 (िनधा(रणवष( / Assessment Year: 2013-14) & 9. आयकर अपील सं./ Ita No.317/Chny/2024 (िनधा(रणवष( / Assessment Year: 2014-15)

For Appellant: Shri R.Venkata Raman (CA) - Ld. ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. Sr.DR
Section 132Section 153ASection 24Section 54Section 80CSection 90A

were filed for the first time in response to notice u/s 153A. However, Ld. CIT(A) held that tax is to be levied on undisclosed income and not on the gross receipts. There was no bar in claiming the expenditure in the returns filed u/s 153A provided the same

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1650/CHNY/2023[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1649/CHNY/2023[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1648/CHNY/2023[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1647/CHNY/2023[2015-16]Status: DisposedITAT Chennai06 Aug 2024AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

DCIT, Central Circle 1 2, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1646/CHNY/2023[2014-15]Status: DisposedITAT Chennai06 Aug 2024AY 2014-15

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

DCIT, Chennai vs. New Saravana Stores Bramandamai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1645/CHNY/2023[2013-14]Status: DisposedITAT Chennai06 Aug 2024AY 2013-14

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

DCIT, Chennai vs. Y Pondurai, Ur Nagar Park Road Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1644/CHNY/2023[2019-20]Status: DisposedITAT Chennai06 Aug 2024AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

DCIT, Nungambakkam vs. Y. Pondurai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1643/CHNY/2023[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

DCIT, Nungambakkam vs. Y. Pondurai, Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1642/CHNY/2023[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

M/S. New Saravana Stores Bramandamai, Chennai vs. DCIT, Central Cicrle 1 (2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1615/CHNY/2023[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

M/S. New Saravana Stores Bramandamai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1614/CHNY/2023[2016-17]Status: DisposedITAT Chennai06 Aug 2024AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

M/S. New Saravana Store Bramandamai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1613/CHNY/2023[2015-16]Status: DisposedITAT Chennai06 Aug 2024AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

M/S. New Saravana Stores Bramandamai, Chennai vs. DCIT, Central Cricle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1612/CHNY/2023[2014-15]Status: DisposedITAT Chennai06 Aug 2024AY 2014-15

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

M/S. New Saravana Stores Bramandamai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1611/CHNY/2023[2013-14]Status: DisposedITAT Chennai06 Aug 2024AY 2013-14

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

Shri. Pondurai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1610/CHNY/2023[2019-20]Status: DisposedITAT Chennai06 Aug 2024AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

Shri. Pondurai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1609/CHNY/2023[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered

Shri. Pondurai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1608/CHNY/2023[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

quantified at Rs.362.55 Crores. The estimated GP on aggregate sales suppression of Rs.1284.79 Crores would be Rs.271 Crores whereas the assessee group admitted undisclosed income of Rs.190 Crores in the respective returns of income. Accordingly, Ld. AO proceeded to make further addition to additional income as already offered