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“Section 132(1)”

Section References (mined)Section 132Section 132(1)1,840 judgments

The decision most relied on for Section 132(1) is CIT v. Kabul Chawla (380 ITR 573), cited in 3,235 judgments on BharatTax.

Leading authorities on Section 132(1)

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.

Jute Corporation of India Ltd. v. CIT
187 ITR 688 · 1991 · Supreme Court
1,372
citing judgments

The Commissioner of Income Tax (Appeals) possesses co-terminus powers with the Assessing Officer and can direct the Assessing Officer to perform actions he failed to do, but cannot introduce a new source of income in the assessment. The appellate assessment must be confined to the items of income that were the subject matter of the original assessment.

Godrej & Boyce Mfg. Co. Ltd. v. DCIT
328 ITR 81 · 2010 · High Court
1,183
citing judgments

Rule 8D, for computing disallowance under Section 14A for expenses related to exempt income, applies from Assessment Year 2008-09 onwards; for prior years, a reasonable disallowance must be made. The disallowance under Section 14A cannot exceed the actual exempt income earned.

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. Excel Industries Ltd.
358 ITR 295 · 2013 · Supreme Court
935
citing judgments

When an income or expenditure is revenue neutral across different assessment years, where any benefit derived is offset by a corresponding liability or reversal, no additional tax liability arises, particularly concerning income recognition under the mercantile system of accounting.

CIT v. Sun Engineering Works (P) Ltd.
198 ITR 297 · 1992 · Supreme Court
814
citing judgments

A court's pronouncement derives its scope and color from the specific questions involved in the case, thus, due regard must always be given to the questions framed before the court when interpreting its judgment.

ITO v. Lakhmani Mewal Das
103 ITR 437 · 1976 · Supreme Court
721
citing judgments

For reassessment proceedings, the 'reason to believe' that income has escaped assessment must be based on some material and not mere suspicion, establishing a live link between the information and the belief. Furthermore, for reassessment beyond four years, there must be a specific finding of the assessee's failure to disclose fully and truly all material facts.

TRF Ltd. v. CIT
323 ITR 397 · 2010 · Supreme Court
714
citing judgments

For claiming deduction for bad debts under section 36(1)(vii) of the Income Tax Act, it is sufficient for the assessee to write off the debt as irrecoverable in its accounts, and it is not necessary to prove that the debt has actually become irrecoverable.

Judgments citing Section 132(1)

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 3028/DEL/2025[2010-11]Status: DisposedITAT Delhi29 Sept 2025AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2918/DEL/2025[2018-19]Status: DisposedITAT Delhi29 Sept 2025AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2917/DEL/2025[2017-18]Status: DisposedITAT Delhi29 Sept 2025AY 2017-18

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2915/DEL/2025[2015-16]Status: DisposedITAT Delhi29 Sept 2025AY 2015-16

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2914/DEL/2025[2014-15]Status: DisposedITAT Delhi29 Sept 2025AY 2014-15

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2913/DEL/2025[2013-14]Status: DisposedITAT Delhi29 Sept 2025AY 2013-14

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2912/DEL/2025[2012-13]Status: DisposedITAT Delhi29 Sept 2025AY 2012-13

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S

Assistant Commissioner of Income Tax, Central Circle-25, New Delhi, Delhi vs. Colossus Trade Links Limited, Delhi

The appeal of the assesses is allowed

ITA 2911/DEL/2025[2011-12]Status: DisposedITAT Delhi29 Sept 2025AY 2011-12

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3028/Del/2025 : Asstt. Year : 2010-11 Ita No. 2911/Del/2025 : Asstt. Year : 2011-12 Ita No. 2912/Del/2025 : Asstt. Year : 2012-13 Ita No. 2913/Del/2025 : Asstt. Year : 2013-14 Ita No. 2914/Del/2025 : Asstt. Year : 2014-15 Ita No. 2915/Del/2025 : Asstt. Year : 2015-16 Ita No. 2916/Del/2025 : Asstt. Year : 2016-17 Ita No. 2917/Del/2025 : Asstt. Year : 2017-18 Ita No. 2918/Del/2025 : Asstt. Year : 2018-19 Acit, Vs Colossus Trade Links Ltd., Central Circle-25, T-24, Gali No. 10, Rohtak Road, New Delhi-110055 Anand Parvat, Industrial Area, New Delhi-110005 (Appellant) (Respondent) Pan No. Aaccc3937F Assessee By : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, Ca Revenue By : Sh. Dayainder Singh Sidhu, Cit-Dr Date Of Hearing: 22.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Bench: These Revenue’S Nine Appeals Ita Nos. 2911 To 2918 & 3028/Del/2025; For Assessment Years 2010-11 To 2018-19, Arise Against The Cit(A)-28, New Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1072711533(1), 1072711806(1), 1072713611(1), 1072716793(1), 1072717201(1), 1072717555(1), 1072717752(1), 1072760629(1) & 1072711164(1), All Dated 30.01.2025, In Proceedings U/S 153C Colossus Trade Links Ltd. R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Salil Aggarwal, Sr. Adv. &For Respondent: Sh. Dayainder Singh Sidhu, CIT-DR
Section 153A(1)(b)Section 153CSection 153C(1)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S