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“undisclosed foreign income and assets”

MiscellaneousBlack Money ActBlack Money Act70 judgments

DAMANDEEP KAUR,MOHALI vs. ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE-2), CHANDIGARH, CHANDIGARH

In the result, all appeals of the assessee are allowed

ITA 902/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh15 Dec 2025AY 2020-21
Section 10(3)Section 153ASection 245D(4)

days during the relevant\nprevious year, as affirmed in the order passed under Section 10(3) of the Black\nMoney (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015.\nGiven that she resided outside India for the majority of the previous year, the\nhousehold expenses incurred in.India were ... appellant was a non-resident, as\nalso affirmed by the order passed under Section 10(3) of the Black Money\n(Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015, and as\nsuch, these credits were not liable to be taxed in India.\nb. That in the proceedings

DAMANDEEP KAUR,MOHALI vs. ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE-2), CHANDIGARH, CHANDIGARH

In the result, all appeals of the assessee are allowed

ITA 901/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh15 Dec 2025AY 2019-20
Section 10(3)Section 153ASection 245D(4)

days during the relevant\nprevious year, as affirmed in the order passed under Section 10(3) of the Black\nMoney (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015.\nGiven that she resided outside India for the majority of the previous year, the\nhousehold expenses incurred in.India were ... appellant was a non-resident, as\nalso affirmed by the order passed under Section 10(3) of the Black Money\n(Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015, and as\nsuch, these credits were not liable to be taxed in India.\nb. That in the proceedings

DAMANDEEP KAUR,MOHALI vs. ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE-2), CHANDIGARH, CHANDIGARH

In the result, all appeals of the assessee are allowed

ITA 900/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh15 Dec 2025AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Rohit Kapoor, Advocate &For Respondent: Shri Manav Bansal, CIT, DR
Section 10(3)Section 153ASection 245D(4)

days during the relevant previous year, as affirmed in the order passed under Section 10(3) of the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015. Given that she resided outside India for the majority of the previous year, the household expenses incurred in.India were ... consideration, the appellant was a non-resident, as also affirmed by the order passed under Section 10(3) of the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015, and as such, these credits were not liable to be taxed in India. b. That

DAMANDEEP KAUR,MOHALI vs. ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE-2), CHANDIGARH, CHANDIGARH

In the result, all appeals of the assessee are allowed

ITA 899/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh15 Dec 2025AY 2016-17
For Appellant: Shri Rohit Kapoor, Advocate &For Respondent: Shri Manav Bansal, CIT, DR
Section 10(3)Section 153ASection 245D(4)

days during the relevant\nprevious year, as affirmed in the order passed under Section 10(3) of the Black\nMoney (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015.\nGiven that she resided outside India for the majority of the previous year, the\nhousehold expenses incurred in.India were ... appellant was a non-resident, as\nalso affirmed by the order passed under Section 10(3) of the Black Money\n(Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015, and as\nsuch, these credits were not liable to be taxed in India.\n\nb. That

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 07, DELHI, NEW DELHI vs. SHRITI VERMA, NEW DELHI

Accordingly, Ground No. 2 and 3 are allowed

ITA 4486/DEL/2024[2014-15]Status: DisposedITAT Delhi04 Nov 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2013-14 With Assessment Year: 2012-13 With Assessment Year: 2011-12 With Assessment Year: 2014-15 Vs. Dcit, Shriti Verma, Central Circle-07, A-1/78, Second Delhi Floor, Safdarjung Enclave, New Delhi Pan: Aizpv6398R (Appellant) (Respondent) Assessee By Ca Meenu Mittal Department Sh. Mahesh Kumar, Cit(Dr) By Date Of Hearing 04.11.2025 Date Of Pronouncement 04.11.2025 Order Per Satbeer Singh Godara, Jm

Section 10(1)Section 10(3)Section 127Section 143(2)Section 153A

noted that substantive addition will be made in the case of the appellant in the proceedings under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act 2015 (hereafter called as BMA). In this regard, the AO has stated as under:- "8.3 Proceedings under the Black Money ... undisclosed foreign income and assets) and imposition of tax Act 2015 ("B M Act") have also been initiated after examining the details/materials including the information relating to the above-mentioned deposits in foreign bank account which were not disclosed in returns of income in case of assessee by issuing

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 07, DELHI, NEW DELHI vs. SHRITI VERMA, NEW DELHI

Accordingly, Ground No. 2 and 3 are allowed

ITA 4485/DEL/2024[2011-12]Status: DisposedITAT Delhi04 Nov 2025AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2013-14 With Assessment Year: 2012-13 With Assessment Year: 2011-12 With Assessment Year: 2014-15 Vs. Dcit, Shriti Verma, Central Circle-07, A-1/78, Second Delhi Floor, Safdarjung Enclave, New Delhi Pan: Aizpv6398R (Appellant) (Respondent) Assessee By Ca Meenu Mittal Department Sh. Mahesh Kumar, Cit(Dr) By Date Of Hearing 04.11.2025 Date Of Pronouncement 04.11.2025 Order Per Satbeer Singh Godara, Jm

Section 10(1)Section 10(3)Section 127Section 143(2)Section 153A

noted that substantive addition will be made in the case of the appellant in the proceedings under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act 2015 (hereafter called as BMA). In this regard, the AO has stated as under:- "8.3 Proceedings under the Black Money ... undisclosed foreign income and assets) and imposition of tax Act 2015 ("B M Act") have also been initiated after examining the details/materials including the information relating to the above-mentioned deposits in foreign bank account which were not disclosed in returns of income in case of assessee by issuing

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 07, DELHI, NEW DELHI vs. SHRITI VERMA, NEW DELHI

Accordingly, Ground No. 2 and 3 are allowed

ITA 4484/DEL/2024[2012-13]Status: DisposedITAT Delhi04 Nov 2025AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2013-14 With Assessment Year: 2012-13 With Assessment Year: 2011-12 With Assessment Year: 2014-15 Vs. Dcit, Shriti Verma, Central Circle-07, A-1/78, Second Delhi Floor, Safdarjung Enclave, New Delhi Pan: Aizpv6398R (Appellant) (Respondent) Assessee By Ca Meenu Mittal Department Sh. Mahesh Kumar, Cit(Dr) By Date Of Hearing 04.11.2025 Date Of Pronouncement 04.11.2025 Order Per Satbeer Singh Godara, Jm

Section 10(1)Section 10(3)Section 127Section 143(2)Section 153A

noted that substantive addition will be made in the case of the appellant in the proceedings under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act 2015 (hereafter called as BMA). In this regard, the AO has stated as under:- "8.3 Proceedings under the Black Money ... undisclosed foreign income and assets) and imposition of tax Act 2015 ("B M Act") have also been initiated after examining the details/materials including the information relating to the above-mentioned deposits in foreign bank account which were not disclosed in returns of income in case of assessee by issuing

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 07, DELHI, NEW DELHI vs. SHRITI VERMA, NEW DELHI

Accordingly, Ground No. 2 and 3 are allowed

ITA 4483/DEL/2024[2013-14]Status: DisposedITAT Delhi04 Nov 2025AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2013-14 With Assessment Year: 2012-13 With Assessment Year: 2011-12 With Assessment Year: 2014-15 Vs. Dcit, Shriti Verma, Central Circle-07, A-1/78, Second Delhi Floor, Safdarjung Enclave, New Delhi Pan: Aizpv6398R (Appellant) (Respondent) Assessee By Ca Meenu Mittal Department Sh. Mahesh Kumar, Cit(Dr) By Date Of Hearing 04.11.2025 Date Of Pronouncement 04.11.2025 Order Per Satbeer Singh Godara, Jm

Section 10(1)Section 10(3)Section 127Section 143(2)Section 153A

noted that substantive addition will be made in the case of the appellant in the proceedings under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act 2015 (hereafter called as BMA). In this regard, the AO has stated as under:- "8.3 Proceedings under the Black Money ... undisclosed foreign income and assets) and imposition of tax Act 2015 ("B M Act") have also been initiated after examining the details/materials including the information relating to the above-mentioned deposits in foreign bank account which were not disclosed in returns of income in case of assessee by issuing

JAWAHARLAL GULABRAI TULSIANI,DELHI vs. ACIT, INT. TAX CIRCLE 4(2)(1), MUMBAI

In the result, all appeals filed by the respective assesses are allowed

ITA 538/MUM/2025[2007-08]Status: DisposedITAT Mumbai29 Jul 2025AY 2007-08

Bench: Shri Amit Shukla & Shri Vikram Singh Yadav

For Appellant: Shri Ashok Khandelwal &For Respondent: Shri Krishna Kumar, Sr.DR
Section 147Section 149(1)(c)Section 234ASection 254

government has acknowledged the fact that an NRI foreign bank account is not illegal. We further notice that provisions of black money (undisclosed foreign income and assets) and imposition of tax Act, 2015 is applicable only to residence. As per section 2((2) of the said Act, an assessee means ... India within the meaning of sub section (6) of section 6 of the Income-tax Act ,by whom tax in respect of undisclosed foreign income and assets or any other sum of money is payable under this Act and includes, every person who is deemed to be an assessee

SHAM GULABRAI TULSYANI,DELHI vs. ACIT, INT. TAX CIRCLE 4(2)(1), MUMBAI

In the result, all appeals filed by the respective assesses are allowed

ITA 483/MUM/2025[2007-08]Status: DisposedITAT Mumbai29 Jul 2025AY 2007-08
For Appellant: Shri Ashok Khandelwal & Akash KhandelwalFor Respondent: Shri Krishna Kumar, Sr.DR
Section 147Section 149(1)(c)Section 234ASection 254

government has acknowledged the fact that an NRI foreign bank account is not illegal. We further notice that provisions of black money (undisclosed foreign income and assets) and imposition of tax Act, 2015 is applicable only to residence. As per section 2((2) of the said Act, an assessee means ... India within the meaning of sub section (6) of section 6 of the Income-tax Act,by whom tax in respect of undisclosed foreign income and assets or any other sum of money is payable under this Act and includes, every person who is deemed to be an assessee

NARAINDAS GULABRAI TULSIANI,DELHI vs. ACIT, INT. TAX CIRCLE 4(2)(1),, MUMBAI

In the result, all appeals filed by the respective assesses are allowed

ITA 464/MUM/2025[2006-07]Status: DisposedITAT Mumbai29 Jul 2025AY 2006-07

Bench: Shri Amit Shukla & Shri Vikram Singh Yadav

For Appellant: Shri Ashok Khandelwal &For Respondent: Shri Krishna Kumar, Sr.DR
Section 147Section 149(1)(c)Section 234ASection 254

government has acknowledged the fact that an NRI foreign bank account is not illegal. We further notice that provisions of black money (undisclosed foreign income and assets) and imposition of tax Act, 2015 is applicable only to residence. As per section 2((2) of the said Act, an assessee means ... India within the meaning of sub section (6) of section 6 of the Income-tax Act ,by whom tax in respect of undisclosed foreign income and assets or any other sum of money is payable under this Act and includes, every person who is deemed to be an assessee

NARAINDAS GULABRAI TULSIANI,DELHI vs. ACIT, INT. TAX CIRCLE 4(2)(1), MUMBAI

In the result, all appeals filed by the respective assesses are allowed

ITA 463/MUM/2025[2007-08]Status: DisposedITAT Mumbai29 Jul 2025AY 2007-08

Bench: Shri Amit Shukla & Shri Vikram Singh Yadav

For Appellant: Shri Ashok Khandelwal &For Respondent: Shri Krishna Kumar, Sr.DR
Section 147Section 149(1)(c)Section 234ASection 254

government has acknowledged the fact that an NRI foreign bank account is not illegal. We further notice that provisions of black money (undisclosed foreign income and assets) and imposition of tax Act, 2015 is applicable only to residence. As per section 2((2) of the said Act, an assessee means ... India within the meaning of sub section (6) of section 6 of the Income-tax Act ,by whom tax in respect of undisclosed foreign income and assets or any other sum of money is payable under this Act and includes, every person who is deemed to be an assessee

PARTAB GULABRAI TULSIANI,DELHI vs. ACIT, INT. TAX CIRCLE 4(2)(1), MUMBAI, MUMBAI

In the result, all appeals filed by the respective assesses are allowed

ITA 449/MUM/2025[2007-08]Status: DisposedITAT Mumbai29 Jul 2025AY 2007-08

Bench: Shri Amit Shukla & Shri Vikram Singh Yadav

For Appellant: Shri Ashok Khandelwal &For Respondent: Shri Krishna Kumar, Sr.DR
Section 147Section 149(1)(c)Section 234ASection 254

government has acknowledged the fact that an NRI foreign bank account is not illegal. We further notice that provisions of black money (undisclosed foreign income and assets) and imposition of tax Act, 2015 is applicable only to residence. As per section 2((2) of the said Act, an assessee means ... India within the meaning of sub section (6) of section 6 of the Income-tax Act ,by whom tax in respect of undisclosed foreign income and assets or any other sum of money is payable under this Act and includes, every person who is deemed to be an assessee

PARTAB GULABRAI TULSIANI,DELHI vs. ACIT, INT. TAX CIRCLE 4(2)(1),, MUMBAI

ITA 448/MUM/2025[2006-07]Status: DisposedITAT Mumbai29 Jul 2025AY 2006-07
For Appellant: Shri Ashok Khandelwal & Akash KhandelwalFor Respondent: Shri Krishna Kumar, Sr.DR
Section 147Section 149(1)(c)Section 234ASection 254

government has acknowledged the fact that an NRI foreign bank account is not illegal. We further notice that provisions of black money (undisclosed foreign income and assets) and imposition of tax Act, 2015 is applicable only to residence. As per section 2((2) of the said Act, an assessee means ... India within the meaning of sub section (6) of section 6 of the Income-tax Act, by whom tax in respect of undisclosed foreign income and assets or any other sum of money is payable under this Act and includes, every person who is deemed to be an assessee

ITO-19.3.1, MUMBAI, MUMBAI vs. SHEELA MADHAV APTE, MUMBAI

In the result, appeal of the revenue is dismissed

ITA 3079/MUM/2024[2019]Status: DisposedITAT Mumbai22 Jul 2025

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Anikesh Banerjee, Hon’Ble

For Appellant: Shri Nikhil Rungta, AdvocateFor Respondent: Shri Arun Kanti Datta, CIT, D/R
Section 2(11)Section 3(1)

London NW8 7HL since 1991 and which is tenanted. APTE is 83 yrs old and an Indian tax resident; however. under The Undisclosed Foreign Income and Assets (Imposition of New Tax) Bill, 2015 APTE did not disclose his foreign assets within the amnesty time frame. In light also of Common

INDU BALA PORWAL,UDAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRE CIRCLE-1, UDAIPUR, UDAIPUR

In the result, ground no 5, 9 and 11 appeal is also allowed in favor as indicated above

ITA 173/JODH/2023[2014-15]Status: DisposedITAT Jodhpur18 Jun 2025AY 2014-15

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

Section 132Section 153Section 153ASection 250

erred in holding that the Appellant was required to file declaration under Chapter VI of the Black Money (Undisclosed Foreign Income and Assets) and imposition of Tax Act, 2015. 18. Under the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in upholding

PRADEEP WIG,NEW DELHI vs. ACIT CENTRAL CIRCLE-5, NEW DELHI

The appeals of the Revenue are dismissed

ITA 406/DEL/2021[2012-13]Status: DisposedITAT Delhi29 Apr 2025AY 2012-13

Bench: Shri M. Balaganesh & Shri Anubhav Sharma

appellants/assessee has been taken in their respective assessment proceedings under the both the Income Tax Act 1961 or Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act,2015 (BMA). 5. Allegedly as per the information collected from the competent authorities of BVI and Singapore Shri Pradeep ... 418/Del/2021; ITA No.153/Del/2022; 716/Del/2021; 165/Del/2022; 163/Del/2022; 715/Del/2021; 164/Del/2022; BMA No.5 to 7/Del/2022; and BMA No.8 to 10/Del/2022 Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act,2015 (BMA) are also the offshoot of the income assessed under the Income- tax Act, 1961 as the BMA applies

THE DY.CIT. CENTRAL CIRCLE-1, BARODA vs. SMT. MANJULABEN BIPINCHANDRA PATEL, BARODA

ITA 50/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2016-17

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

Section 132

erred in law and on facts in advising AO to examine applicability of and initiate proceedings under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015.” Grounds of appeal in CO Nos. 47/Ahd/2020, in 49 to 53/Ahd/2020, in 55/Ahd/2020 to 61/Ahd/2020

THE DY.CIT. CENTRAL CIRCLE-1, BARODA vs. SMT. MANJULABEN BIPINCHANDRA PATEL, BARODA

ITA 49/AHD/2020[2009-10]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2009-10

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

Section 132

erred in law and on facts in advising AO to examine applicability of and initiate proceedings under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015.” Grounds of appeal in CO Nos. 47/Ahd/2020, in 49 to 53/Ahd/2020, in 55/Ahd/2020 to 61/Ahd/2020

THE DY.CIT. CENTRAL CIRCLE-1, BARODA vs. SMT. MANJULABEN BIPINCHANDRA PATEL, BARODA

ITA 48/AHD/2020[2008-09]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2008-09

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

Section 132

erred in law and on facts in advising AO to examine applicability of and initiate proceedings under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015.” Grounds of appeal in CO Nos. 47/Ahd/2020, in 49 to 53/Ahd/2020, in 55/Ahd/2020 to 61/Ahd/2020

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