← All Phrases

“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, New Delhi vs. Rolland Enterprises Ltd., New Delhi

In the result, the Cross Objections of the assessee are allowed and consequently the appeals of the revenue are liable to be dismissed

ITA 3353/DEL/2015[2012-13]Status: DisposedITAT Delhi29 Dec 2023AY 2012-13

Bench: Sh. Saktijit Deydr. B. R. R. Kumarita No.3348/Del/2015 : Asstt. Year: 2007-08 Ita No.3353/Del/2015 : Asstt. Year: 2012-13 Dcit, Vs Rolland Enterprises Ltd., Central Circle-19, C/O Mr. Sandeep Chilana, Adv. New Delhi C-56, Lfg, Jangpura Extension, New Delhi – 110 014. Co No.352/Del/2015 (In Ita No.3348/Del/2015 : Asstt. Year: 2007-08) Co No.357/Del/2015 (In Ita No.3353/Del/2015 : Asstt. Year: 2012-13) Rolland Enterprises Ltd., Vs Dcit, C/O Mr. Sandeep Chilana, Adv. Central Circle-19, C-56, Lfg, Jangpura Extension, New Delhi. New Delhi – 110 014. Pan : Aaccr7403D Assessees By : Sh. Amit Goel, Ca, Pranav Yadav, Adv., Nippun Mittal, Ca & Ms Anjali Jain, Adv. Revenue By : Sh.Vizay B. Vasanta, Cit-Dr & Sanjay Kumar, Sr. Dr Date Of Hearing: 26.10.2023 Date Of Pronouncement: 29.12.2023 Order Per Bench: The Present Appeals By The Revenue & The Cross Objections By The Assessee Have Been Filed Against The Orders Of Ld. Cit(A)-Xxvii, New Delhi.

For Respondent: Sh.Vizay B. Vasanta, CIT-DR &
Section 124Section 124(4)Section 143(2)Section 144CSection 153CSection 6(3)(ii)Section 9(1)

Section 158BD, where the Assessing Officer, while proceeding under Section 153A against a person who has been subjected to search and seizure under Section 132(1) or has been proceeded under Section 132A, is satisfied that any money, bullion, jewellery or other valuable article or thing or books of account

DCIT, New Delhi vs. Rolland Enterprises Ltd., New Delhi

In the result, the Cross Objections of the assessee are allowed and consequently the appeals of the revenue are liable to be dismissed

ITA 3348/DEL/2015[2007-08]Status: DisposedITAT Delhi29 Dec 2023AY 2007-08

Bench: Sh. Saktijit Deydr. B. R. R. Kumarita No.3348/Del/2015 : Asstt. Year: 2007-08 Ita No.3353/Del/2015 : Asstt. Year: 2012-13 Dcit, Vs Rolland Enterprises Ltd., Central Circle-19, C/O Mr. Sandeep Chilana, Adv. New Delhi C-56, Lfg, Jangpura Extension, New Delhi – 110 014. Co No.352/Del/2015 (In Ita No.3348/Del/2015 : Asstt. Year: 2007-08) Co No.357/Del/2015 (In Ita No.3353/Del/2015 : Asstt. Year: 2012-13) Rolland Enterprises Ltd., Vs Dcit, C/O Mr. Sandeep Chilana, Adv. Central Circle-19, C-56, Lfg, Jangpura Extension, New Delhi. New Delhi – 110 014. Pan : Aaccr7403D Assessees By : Sh. Amit Goel, Ca, Pranav Yadav, Adv., Nippun Mittal, Ca & Ms Anjali Jain, Adv. Revenue By : Sh.Vizay B. Vasanta, Cit-Dr & Sanjay Kumar, Sr. Dr Date Of Hearing: 26.10.2023 Date Of Pronouncement: 29.12.2023 Order Per Bench: The Present Appeals By The Revenue & The Cross Objections By The Assessee Have Been Filed Against The Orders Of Ld. Cit(A)-Xxvii, New Delhi.

For Respondent: Sh.Vizay B. Vasanta, CIT-DR &
Section 124Section 124(4)Section 143(2)Section 144CSection 153CSection 6(3)(ii)Section 9(1)

Section 158BD, where the Assessing Officer, while proceeding under Section 153A against a person who has been subjected to search and seizure under Section 132(1) or has been proceeded under Section 132A, is satisfied that any money, bullion, jewellery or other valuable article or thing or books of account

Dy. Commissioner of Income Tax, Central Cir., 2, Surat vs. Vijaybhai Malabhai Bharwad, Surat

In the result, ground no.2 raised by the assessee in ITA

ITA 121/SRT/2021[2014-15]Status: DisposedITAT Surat27 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर(खोज-और-ज"ती)अपील सं/It(Ss)A Nos.23 & 24/Srt/2021 (Assessment Years: 2012-13 & 2013-14) (Physical Hearing) The Dcit, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 3, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर अपील सं./Ita No.118/Srt/2021 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The Acit, B-58, Chandramani Apartment, Circle -1(2), Udhana Magdalla Road, Surat - 395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर अपील सं./Ita No.121/Srt/2021 (Assessment Year: 2014-15) The Dcit, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 2, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर(खोज-और-ज"ती)अपील सं It(Ss)A Nos.90/Srt/2022 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The Dcit, B-58, Chandramani Apartment, Central Circle – 3, Udhana Magdalla Road, Surat. Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent)

Section 132Section 132(1)Section 143(3)Section 153CSection 68Section 69A

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर

Vijaybhai Malabhai Bharwad, Surat vs. Asst. Commissioner of Income Tax, Cir., -1(2), Surat

In the result, ground no.2 raised by the assessee in ITA

ITA 118/SRT/2021[2014-15]Status: DisposedITAT Surat27 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर(खोज-और-ज"ती)अपील सं/It(Ss)A Nos.23 & 24/Srt/2021 (Assessment Years: 2012-13 & 2013-14) (Physical Hearing) The Dcit, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 3, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर अपील सं./Ita No.118/Srt/2021 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The Acit, B-58, Chandramani Apartment, Circle -1(2), Udhana Magdalla Road, Surat - 395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर अपील सं./Ita No.121/Srt/2021 (Assessment Year: 2014-15) The Dcit, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 2, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर(खोज-और-ज"ती)अपील सं It(Ss)A Nos.90/Srt/2022 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The Dcit, B-58, Chandramani Apartment, Central Circle – 3, Udhana Magdalla Road, Surat. Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent)

Section 132Section 132(1)Section 143(3)Section 153CSection 68Section 69A

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर