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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)

DCIT, CC-3, Ludhiana, Kitchlu Nagar vs. Mani Ram Balwant Rai HUF, Civil Lines

In the result, Cross Objection filed by the assessee is allowed and appeal of the Revenue is dismissed

ITA 1042/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh01 Sept 2025AY 2019-20

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 1042/Chd/2024 "नधा"रण वष" / Assessment Year: 2019-20 The Dcit, Mani Ram Balwant Rai, Huf, Central Circle-3, Vs Civil Lines, Opposite Session Court(Old) Kitchlu Nagar, Ludhiana. Ludhiana. "थायी लेखा सं./Pan No: Aaghm1535C अपीलाथ"/Appellant ""यथ"/Respondent & C.O. 43/Chd/2024 In आयकर अपील सं./ Ita No. 1042/Chd/2024 "नधा"रण वष" / Assessment Year: 2019-20 Mani Ram Balwant Rai, Huf, The Dcit, Civil Lines, Opposite Session Court(Old) V Central Circle-3, Ludhiana. S Kitchlu Nagar, Ludhiana. "थायी लेखा सं./Pan No: Aaghm1535C अपीलाथ"/Appellant ""यथ"/Respondent Revenue By : Smt. Kusum Bansal, Cit Dr Assessee By : Shri Pankaj Bhalla, Ca & Shri Hunny Bajaj, Advocate Date Of Hearing : 17.07.2025 Date Of Pronouncement : 01.09.2025 Hybrid Hearing O R D E R Per Rajpal Yadav, Vp

For Appellant: Shri Pankaj Bhalla, CA and Shri Hunny Bajaj, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 132(1)Section 147Section 148Section 148ASection 151Section 151A

आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH

Sh.Nirmal Singh S/O Sh Banta Singh, H.No 5623, Sector-38(West), Chandigarh vs. DCIT Central Circle-2, Chandigarh

ITA 148/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh18 Aug 2025AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकर अपील सं. / Ita No.144/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 2.आयकर अपील सं. / Ita No.145/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3.आयकर अपील सं. / Ita No.147/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) & 4.आयकर अपील सं. / Ita No.148/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2019-20) Shri Nirmal Singh Dcit-Central Circle-2 S/O Shri Banta Singh Cr Building, Himalaya Marg बनाम/ Vs. H. No 5623 Sector 38 (West) Sector 17-E, Chandigarh -160036 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aerps-8844-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 132(1)Section 139Section 153ASection 153A(1)(b)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Sh. Nirmal Singh S/O Sh. Banta Singh H.No.5623, Sector-38(West), Chandigarh vs. DCIT Central Circle-2, Chandigarh

ITA 147/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh18 Aug 2025AY 2018-19

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकर अपील सं. / Ita No.144/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 2.आयकर अपील सं. / Ita No.145/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3.आयकर अपील सं. / Ita No.147/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) & 4.आयकर अपील सं. / Ita No.148/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2019-20) Shri Nirmal Singh Dcit-Central Circle-2 S/O Shri Banta Singh Cr Building, Himalaya Marg बनाम/ Vs. H. No 5623 Sector 38 (West) Sector 17-E, Chandigarh -160036 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aerps-8844-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 132(1)Section 139Section 153ASection 153A(1)(b)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Sh.Nirmal Singh S/O Sh. Banta Singh, H.No.5623, Sector-38(West), Chandigarh vs. DCIT Central Circle-2, Chandigarh

ITA 145/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh18 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकर अपील सं. / Ita No.144/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 2.आयकर अपील सं. / Ita No.145/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3.आयकर अपील सं. / Ita No.147/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) & 4.आयकर अपील सं. / Ita No.148/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2019-20) Shri Nirmal Singh Dcit-Central Circle-2 S/O Shri Banta Singh Cr Building, Himalaya Marg बनाम/ Vs. H. No 5623 Sector 38 (West) Sector 17-E, Chandigarh -160036 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aerps-8844-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 132(1)Section 139Section 153ASection 153A(1)(b)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Sh. Nirmal Singh S/O. Sh Banta Singh H.No 5623, Sector-38(West), Chandigarh vs. DCIT Central Circle-2, Chandigarh

ITA 144/CHANDI/2025[2015-2016]Status: DisposedITAT Chandigarh18 Aug 2025AY 2015-2016

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1.आयकर अपील सं. / Ita No.144/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 2.आयकर अपील सं. / Ita No.145/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 3.आयकर अपील सं. / Ita No.147/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) & 4.आयकर अपील सं. / Ita No.148/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2019-20) Shri Nirmal Singh Dcit-Central Circle-2 S/O Shri Banta Singh Cr Building, Himalaya Marg बनाम/ Vs. H. No 5623 Sector 38 (West) Sector 17-E, Chandigarh -160036 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aerps-8844-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sudhir Sehgal (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 06-08-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 132(1)Section 139Section 153ASection 153A(1)(b)

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND