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“investigation wing”

ReassessmentSection 147Section 14712,584 judgments

The decision most relied on for investigation wing is PCIT v. RMG Polyvinyl (I) Ltd. (396 ITR 5), cited in 272 judgments on BharatTax.

Leading authorities on investigation wing

PCIT v. RMG Polyvinyl (I) Ltd.
396 ITR 5 · 2017 · High Court
272
citing judgments

Reassessment based solely on information from the Investigation Wing, without the Assessing Officer conducting further inquiry or demonstrating an independent application of mind, is unjustified and invalid.

109 TTJ 700 (Del) SMC Share Brokers Ltd. v. DCIT
293 ITR 43 · 2007 · High Court
264
citing judgments

Where an assessment order is merely a copy-paste of observations from an investigation wing's appraisal report without independent verification, it is not a valid basis for making additions to income.

Sarthak Securities Co. Pvt. Ltd. v. ITO
329 ITR 110 · 2010 · High Court
217
citing judgments

Reassessment proceedings under Section 147 are invalid if the Assessing Officer records satisfaction based on borrowed satisfaction or information without independently applying their mind and forming their own 'reason to believe' that income has escaped assessment. The AO must arrive at an independent conclusion, not merely act on a report from an investigation wing without due diligence.

ITO, 19(3) (4) Mumbai v. Shamim M Bharwani
69 Taxmann.com 65 · 2016 · Reported
142
citing judgments

Long Term Capital Gains (LTCG) from penny stock transactions are liable to be treated as bogus and added back under Section 68 as unexplained cash credits, especially when evidence suggests the involvement of entry operators providing accommodation entries.

1. Harikishan S. Virmani v. DCIT
394 ITR 146 · 2017 · High Court
97
citing judgments

Reassessment proceedings under section 147 cannot be initiated by the Assessing Officer based on borrowed satisfaction, vague information from the Investigation Wing, or incorrect jurisdictional facts without independent application of mind. Reopening beyond four years from the end of the relevant assessment year, especially where an original assessment was completed under section 143(3), requires specific conditions relating to the assessee's failure to disclose material facts.

ITO v. Purushottam Das Bangur
224 ITR 362 · 1997 · Supreme Court
90
citing judgments

Information received from the investigation wing constitutes valid 'reason to believe' for initiating reassessment proceedings under Sections 147/148, provided the Assessing Officer applies their mind to the material and does not act mechanically. Prompt issuance of a notice based on such information does not automatically imply a lack of due diligence or borrowed satisfaction.

AGR Investment v. Additional Commissioner
197 Taxmann 177 · 2011 · High Court
81
citing judgments

A reassessment under Section 147/148 is valid if initiated based on specific, non-vague information, even from an investigation wing, provided the Assessing Officer applies independent mind to form a 'reason to believe' that income has escaped assessment.

56 (Guj.) (para 6) v. Aaspas Multimedia Ltd. v. Dy. CIT
83 Taxmann.com 82 · 2017 · High Court
78
citing judgments

Information received from the Investigation Wing, identifying the assessee as a beneficiary of accommodation entries through share application from a third party, constitutes valid tangible material and 'reasons to believe' for initiating reassessment proceedings under Section 147 of the Income Tax Act.

Judgments citing investigation wing

Khangaram K Dewasi, Mumbai vs. DCIT, CC-2(3), Mumbai

In the result, the appeal

ITA 2807/MUM/2018[2009-10]Status: DisposedITAT Mumbai05 Aug 2022AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Mr. Khangaram K. Dewasi, Prop. The Dcit, Central Circle-2(3), Of Shreenathji Metal & Alloys, Mumbai-21 Shop No. 5, Sultan Market, Opp. Vs. Ash Krishna Bldg. Andheri Ghatkoper Road, Sakinaka, Andheri (East), Mumbai-400072. Pan No. Aeepd 8897 C Appellant Respondent Assessee By : Mr. Bharat Kumar, Ar Revenue By : Mr. Ajeya Kumar Ojha, Dr Date Of Hearing : 28/06/2022 Date Of Pronouncement : 05/08/2022

For Appellant: Mr. Bharat Kumar, ARFor Respondent: Mr. Ajeya Kumar Ojha, DR
Section 143(3)Section 147Section 69

Dewasi, Prop. Of Shreenathji Mr. Khangaram K. Dewasi, Prop. Of Shreenathji Metal & Alloys enquiry report forwarded by the enquiry report forwarded by the Investigation Wing Investigation Wing of the Income- tax Department, which is based on , which is based on survey under section 133A of the survey under section 133A ... carried out by the investigation wing and on the basis of the carried out by the investigation wing and on the basis of the carried out by the investigation wing and on the basis of the said enquiry report of the enquiry report of the Investigation Wing, the Assessing Officer

Khangaram K. Dewasi, Mumbai vs. DCIT- CC-2(3), Mumbai

In the result, the appeal

ITA 2806/MUM/2018[2008-09]Status: DisposedITAT Mumbai05 Aug 2022AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Mr. Khangaram K. Dewasi, Prop. The Dcit, Central Circle-2(3), Of Shreenathji Metal & Alloys, Mumbai-21 Shop No. 5, Sultan Market, Opp. Vs. Ash Krishna Bldg. Andheri Ghatkoper Road, Sakinaka, Andheri (East), Mumbai-400072. Pan No. Aeepd 8897 C Appellant Respondent Assessee By : Mr. Bharat Kumar, Ar Revenue By : Mr. Ajeya Kumar Ojha, Dr Date Of Hearing : 28/06/2022 Date Of Pronouncement : 05/08/2022

For Appellant: Mr. Bharat Kumar, ARFor Respondent: Mr. Ajeya Kumar Ojha, DR
Section 143(3)Section 147Section 69

Dewasi, Prop. Of Shreenathji Mr. Khangaram K. Dewasi, Prop. Of Shreenathji Metal & Alloys enquiry report forwarded by the enquiry report forwarded by the Investigation Wing Investigation Wing of the Income- tax Department, which is based on , which is based on survey under section 133A of the survey under section 133A ... carried out by the investigation wing and on the basis of the carried out by the investigation wing and on the basis of the carried out by the investigation wing and on the basis of the said enquiry report of the enquiry report of the Investigation Wing, the Assessing Officer

Khangaram K. Dewasi, Mumbai vs. DCIT, CC-2(3), Mumbai

In the result, the appeal

ITA 2805/MUM/2018[2010-11]Status: DisposedITAT Mumbai05 Aug 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Mr. Khangaram K. Dewasi, Prop. The Dcit, Central Circle-2(3), Of Shreenathji Metal & Alloys, Mumbai-21 Shop No. 5, Sultan Market, Opp. Vs. Ash Krishna Bldg. Andheri Ghatkoper Road, Sakinaka, Andheri (East), Mumbai-400072. Pan No. Aeepd 8897 C Appellant Respondent Assessee By : Mr. Bharat Kumar, Ar Revenue By : Mr. Ajeya Kumar Ojha, Dr Date Of Hearing : 28/06/2022 Date Of Pronouncement : 05/08/2022

For Appellant: Mr. Bharat Kumar, ARFor Respondent: Mr. Ajeya Kumar Ojha, DR
Section 143(3)Section 147Section 69

Dewasi, Prop. Of Shreenathji Mr. Khangaram K. Dewasi, Prop. Of Shreenathji Metal & Alloys enquiry report forwarded by the enquiry report forwarded by the Investigation Wing Investigation Wing of the Income- tax Department, which is based on , which is based on survey under section 133A of the survey under section 133A ... carried out by the investigation wing and on the basis of the carried out by the investigation wing and on the basis of the carried out by the investigation wing and on the basis of the said enquiry report of the enquiry report of the Investigation Wing, the Assessing Officer

Smv Agencies Pvt. Ltd., New Delhi vs. DCIT Central Circle-07, New Delhi

Appeal are treated as allowed for statistical purposes

ITA 3259/DEL/2019[2005-06]Status: DisposedITAT Delhi05 Aug 2022AY 2005-06

Bench: Framing Final Assessment.

Section 147Section 151Section 153CSection 250

appreciate that it is a case of borrowed satisfaction, in as much as the AO has solely relied on the findings of the investigation wing and has not applied his mind independently to the information received from investigation wing as is evident from the reasons recorded where

Saga Developers Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 3564/DEL/2017[2006-07]Status: DisposedITAT Delhi05 Aug 2022AY 2006-07

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmasaga Developers Pvt. Ltd. Vs. Dcit B-67, Sarita Vihar, Central Circle – 19 New Delhi – 76 New Delhi - 55 Pan No. Aajcs 4932 K (Appellant) (Respondent) Assessee By Shri M. P. Rastogi, Adv. Revenue By Shri Abhishek Kumar, Sr. D.R. Date Of Hearing: 26.07.2022 Date Of Pronouncement: 05.08.2022 Order Per Anil Chaturvedi, Am :

Section 132Section 153ASection 271(1)(c)Section 35D

records are as under : 3. The assessee is a Private Ltd. A search and seizure operation u/s 132 of the Act was conducted by Investigation Wing of the 2 Department on 29.01.2009 in the Case of M/s. SAAMAG GROUP of cases. Thereafter, notice u/s 153A of the Act was issued

The Income Tax Officer -1, Raigarh, Raigarh(Cg) vs. Shri Shri Parmanand Gupta, Raigarh, Raigarh(Cg)

ITA 82/BIL/2017[2008-09]Status: DisposedITAT Raipur04 Aug 2022AY 2008-09

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 82/Rpr/2017 Co. No. 02/Rpr/2022 "नधा"रण वष" / Assessment Year : 2008-09 The Income Tax Officer-1, Raigarh (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. Shri Parmanand Gupta, Alochan Agrawal, L/H. Of Late Shri Parmanand Gupta, Prop. M/S. Balaji Handloom, 19/48, Palace Road, Raigarh (C.G.) Pan : Afdpg4961L ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, ARFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 147

perusal of copy of bank statements it was found that there were frequent cash deposits throughout the year. As stated by the Investigation Wing, the cash deposits made by the assessee could not be verified. Therefore, there are sufficient reasons to believe that substantial amount has remained to be assessed/taxed ... initiated against the assessee was rightly quashed by the Tribunal. The High Court while concluding as hereinabove observed that while the report of the Investigation Wing might constitute the material on the basis of which the A.O forms the reasons to believe, but the process of arriving at such satisfaction/belief

Nalin Vyas (Through Legal Heir Brijesh Vyas), Virar vs. ITO 4 (3), Thane

In the result, all the appeals of the assessee are allowed

ITA 6397/MUM/2019[2012-13]Status: DisposedITAT Mumbai04 Aug 2022AY 2012-13
For Appellant: Shri Himanshu GandhiFor Respondent: Dr. Mahesh Akhade (DR) &
Section 132Section 153CSection 271(1)(c)

153C in the case of Shri Nalin J Vyas Prop. M/s. Brijesh Enterprises, PAN: ACWPV5128Q Warrant u/s 132(1) was issued by the Investigation Wing was executed on 27.10.2014. Following the dictum of provisions of Section 153A(1)(a), the notices u/s 153A were issued for assessment years ... action u/s. 132 of the Income-tax Act,1961 was conducted in the case of M/s. Navjeevan Charitable Trust (PAN-AAATN6332N) on 27.10.2014 by Investigation wing Mumbai. During the course of search and seizure action material seized from the premises of M/s Navjeevan Charitable Trust pertaining to Shri nalin

Nalin Vyas (Through Legal Heir Brijesh Vyas), Virar vs. ITO 4 (3), Thane

In the result, all the appeals of the assessee are allowed

ITA 6396/MUM/2019[2012-13]Status: DisposedITAT Mumbai04 Aug 2022AY 2012-13
For Appellant: Shri Himanshu GandhiFor Respondent: Dr. Mahesh Akhade (DR) &
Section 132Section 153CSection 271(1)(c)

153C in the case of Shri Nalin J Vyas Prop. M/s. Brijesh Enterprises, PAN: ACWPV5128Q Warrant u/s 132(1) was issued by the Investigation Wing was executed on 27.10.2014. Following the dictum of provisions of Section 153A(1)(a), the notices u/s 153A were issued for assessment years ... action u/s. 132 of the Income-tax Act,1961 was conducted in the case of M/s. Navjeevan Charitable Trust (PAN-AAATN6332N) on 27.10.2014 by Investigation wing Mumbai. During the course of search and seizure action material seized from the premises of M/s Navjeevan Charitable Trust pertaining to Shri nalin

Nalin Vyas (Through Legal Heir Brijesh Vyas), Virar vs. ITO 4 (3), Thane

In the result, all the appeals of the assessee are allowed

ITA 6395/MUM/2019[2011-12]Status: DisposedITAT Mumbai04 Aug 2022AY 2011-12
For Appellant: Shri Himanshu GandhiFor Respondent: Dr. Mahesh Akhade (DR) &
Section 132Section 153CSection 271(1)(c)

153C in the case of Shri Nalin J Vyas Prop. M/s. Brijesh Enterprises, PAN: ACWPV5128Q Warrant u/s 132(1) was issued by the Investigation Wing was executed on 27.10.2014. Following the dictum of provisions of Section 153A(1)(a), the notices u/s 153A were issued for assessment years ... action u/s. 132 of the Income-tax Act,1961 was conducted in the case of M/s. Navjeevan Charitable Trust (PAN-AAATN6332N) on 27.10.2014 by Investigation wing Mumbai. During the course of search and seizure action material seized from the premises of M/s Navjeevan Charitable Trust pertaining to Shri nalin

Nalin Vyas (Through Legal Heir Brijesh Vyas), Virar vs. ITO 4 (3), Thane

In the result, all the appeals of the assessee are allowed

ITA 6394/MUM/2019[2011-12]Status: DisposedITAT Mumbai04 Aug 2022AY 2011-12
For Appellant: Shri Himanshu GandhiFor Respondent: Dr. Mahesh Akhade (DR) &
Section 132Section 153CSection 271(1)(c)

153C in the case of Shri Nalin J Vyas Prop. M/s. Brijesh Enterprises, PAN: ACWPV5128Q Warrant u/s 132(1) was issued by the Investigation Wing was executed on 27.10.2014. Following the dictum of provisions of Section 153A(1)(a), the notices u/s 153A were issued for assessment years ... action u/s. 132 of the Income-tax Act,1961 was conducted in the case of M/s. Navjeevan Charitable Trust (PAN-AAATN6332N) on 27.10.2014 by Investigation wing Mumbai. During the course of search and seizure action material seized from the premises of M/s Navjeevan Charitable Trust pertaining to Shri nalin

Nalin Vyas (Through Legal Heir Brijesh Vyas), Virar vs. ITO 4 (3), Thane

In the result, all the appeals of the assessee are allowed

ITA 6393/MUM/2019[2010-11]Status: DisposedITAT Mumbai04 Aug 2022AY 2010-11
For Appellant: Shri Himanshu GandhiFor Respondent: Dr. Mahesh Akhade (DR) &
Section 132Section 153CSection 271(1)(c)

153C in the case of Shri Nalin J Vyas Prop. M/s. Brijesh Enterprises, PAN: ACWPV5128Q Warrant u/s 132(1) was issued by the Investigation Wing was executed on 27.10.2014. Following the dictum of provisions of Section 153A(1)(a), the notices u/s 153A were issued for assessment years ... action u/s. 132 of the Income-tax Act,1961 was conducted in the case of M/s. Navjeevan Charitable Trust (PAN-AAATN6332N) on 27.10.2014 by Investigation wing Mumbai. During the course of search and seizure action material seized from the premises of M/s Navjeevan Charitable Trust pertaining to Shri nalin

Nalin Vyas (Through Legal Heir Brijesh Vyas), Virar vs. ITO 4 (3), Thane

In the result, all the appeals of the assessee are allowed

ITA 6392/MUM/2019[2010-11]Status: DisposedITAT Mumbai04 Aug 2022AY 2010-11
For Appellant: Shri Himanshu GandhiFor Respondent: Dr. Mahesh Akhade (DR) &
Section 132Section 153CSection 271(1)(c)

153C in the case of Shri Nalin J Vyas Prop. M/s. Brijesh Enterprises, PAN: ACWPV5128Q Warrant u/s 132(1) was issued by the Investigation Wing was executed on 27.10.2014. Following the dictum of provisions of Section 153A(1)(a), the notices u/s 153A were issued for assessment years ... action u/s. 132 of the Income-tax Act,1961 was conducted in the case of M/s. Navjeevan Charitable Trust (PAN-AAATN6332N) on 27.10.2014 by Investigation wing Mumbai. During the course of search and seizure action material seized from the premises of M/s Navjeevan Charitable Trust pertaining to Shri nalin

Prince Gold & Diamonds India P Ltd, Chennai vs. DCIT, CC-1(4), Chennai

In the result, both the appeals filed by the assessee are allowed

ITA 428/CHNY/2021[2012-13]Status: DisposedITAT Chennai03 Aug 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.427 & 428/Chny/2021 िनधा"रण वष"/Assessment Years: 2011-12 & 2012-13 M/S. Prince Gold & Diamonds India Vs. The Deputy Commissioner Of P. Ltd., 3, Nana Street, T. Nagar, Income Tax, Chennai 600 017. Central Circle 1(4), Chennai. [Pan: Aaecp1891R] (अपीलाथ" /Appellant) (""थ"/Respondent) Assessee By : Shri D. Palanivel, Advocate Department By : Ms. L. Jancy Elizabeth Rani, Jcit सुनवाई की तारीख/ Date Of Hearing 28.06.2022 : घोषणा की तारीख /Date Of Pronouncement : 03.08.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai, Both Dated 31.08.2021 Relevant To The Assessment Years 2011-12 & 2012-13. Besides Challenging Reopening Of Assessment Under Section 147 Of The Income Tax Act, 1961 [“Act”], The Assessee Has Also Disputed The Confirmation Of Disallowance Of Purchase On Merits In Both The Assessment Years Under Consideration.

For Appellant: Shri D. Palanivel, AdvocateFor Respondent: Ms. L. Jancy Elizabeth Rani, JCIT
Section 143(2)Section 143(3)Section 147Section 148

party found during the course of search in the case of 5 I.T.A. Nos. 427 & 428/Chny/21 the assessee and based on the information from Investigation Wing and the statement of third party cannot be a basis to form reason to believe for reopening assessment and prayed for quashing the reassessment ... Appeals) allowed the appeal of the assessee stating: “Thus, the entire disallowance in this case is based on third party information gathered by the Investigation Wing of the Department, which have not been independently subjected to further verification by the AO who has not provided the copy of such statements

Prince Gold & Diamonds India P Ltd, Chennai vs. DCIT, CC-1(4), Chennai

In the result, both the appeals filed by the assessee are allowed

ITA 427/CHNY/2021[2011-12]Status: DisposedITAT Chennai03 Aug 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.427 & 428/Chny/2021 िनधा"रण वष"/Assessment Years: 2011-12 & 2012-13 M/S. Prince Gold & Diamonds India Vs. The Deputy Commissioner Of P. Ltd., 3, Nana Street, T. Nagar, Income Tax, Chennai 600 017. Central Circle 1(4), Chennai. [Pan: Aaecp1891R] (अपीलाथ" /Appellant) (""थ"/Respondent) Assessee By : Shri D. Palanivel, Advocate Department By : Ms. L. Jancy Elizabeth Rani, Jcit सुनवाई की तारीख/ Date Of Hearing 28.06.2022 : घोषणा की तारीख /Date Of Pronouncement : 03.08.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai, Both Dated 31.08.2021 Relevant To The Assessment Years 2011-12 & 2012-13. Besides Challenging Reopening Of Assessment Under Section 147 Of The Income Tax Act, 1961 [“Act”], The Assessee Has Also Disputed The Confirmation Of Disallowance Of Purchase On Merits In Both The Assessment Years Under Consideration.

For Appellant: Shri D. Palanivel, AdvocateFor Respondent: Ms. L. Jancy Elizabeth Rani, JCIT
Section 143(2)Section 143(3)Section 147Section 148

party found during the course of search in the case of 5 I.T.A. Nos. 427 & 428/Chny/21 the assessee and based on the information from Investigation Wing and the statement of third party cannot be a basis to form reason to believe for reopening assessment and prayed for quashing the reassessment ... Appeals) allowed the appeal of the assessee stating: “Thus, the entire disallowance in this case is based on third party information gathered by the Investigation Wing of the Department, which have not been independently subjected to further verification by the AO who has not provided the copy of such statements

DCIT 15(2)(2), Mumbai vs. M/S Premier Supplies & Services P Ltd, Navi Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1384/MUM/2020[2011-12]Status: DisposedITAT Mumbai03 Aug 2022AY 2011-12

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – 15(2)(2) V. M/S. Premier Supplies & Services Pvt. Ltd., Office No. 47, Satya Sai Plaza Room No. 357, 3Rd Floor Sector-11, Plot No. 5 Aayakar Bhavan, M.K. Road Panvel, Navi Mumbai - 410206 Mumbai - 400020 Pan: Aaccg2655A (Appellant) (Respondent) Assessee By : None Department By : Shri Nihar Ranjan Samal

For Appellant: NoneFor Respondent: Shri Nihar Ranjan Samal
Section 143(3)Section 148Section 68

short “Act”) on 29.03.2014 assessing the total income at ₹.21,49,650/-. 3. On the basis of information received from the investigation wing the case of the assessee was reopened and notice u/s. 148 of the Act was issued after taking approval of Pr.CIT -15, Mumbai. In response, assessee company ... broking firms then the same was layered with more debits by clearing cheques before reaching the beneficiaries account. Assessing Officer observed that the investigation wing has identified the penultimate bank accounts maintained in the Central Bank of India through which it reached the beneficiary account. One such account with

Santosh Mahalingam, Ghaziabad vs. ACIT, Central Circle-6, New Delhi

In the result, the appeal of the assessee is allowed

ITA 283/DEL/2020[2014-15]Status: DisposedITAT Delhi03 Aug 2022AY 2014-15

Bench: Shri Tarvinder Singh Kapoor & Shri Chandra Mohan Garg[Assessment Year : 2014-15] Santosh Mahalingam, Vs Acit, No.1, Santosh Nagar, Pratap Central Circle-6, Vihar, Ghaziabad-201009. New Delhi. Pan-Cjkps5766C Appellant Respondent Appellant By Shri S.K.Gupta, Ca Respondent By Shri H.K.Choudhary, Cit. Dr Date Of Hearing 30.06.2022 Date Of Pronouncement 03.08.2022

Section 142(1)Section 143(2)Section 143(3)

same was processed u/s 143(1) of the Act on 19.02.2011. Later on, certain information as mentioned in assessment order was received from Investigation Wing regarding search and survey action of Surender Kumar Jain and his brother Virendra Jain and it was reported by Investigation Wing to the AO that ... they were engaged in business of providing accommodation entries allegedly through certain companies. On the basis of said Investigation Wing information, reopening was made u/s 148 of the Act by the AO vide notice u/s 148 of the Act dated 28.03.2016. In response to the same, admittedly return was filed

Smt. Seema Agrawal, Raigarh vs. Income Tax Officer, Ward -I, Raigarh

In the result, the appeal of assessee is dismissed

ITA 179/RPR/2017[2011-12]Status: DisposedITAT Raipur02 Aug 2022AY 2011-12

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.179/Rpr/2017 (नििाारण वर्ा / Assessment Year :2011-2012) Seema Agrawal, Vs Ito, Ward-1, Raigarh Sewa Kunj Road, Near Girls College, Raigarh (C.G.) Pan No. : Affpa 4990 K (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri G.N.Singh, Sr. DR
Section 132Section 68

I.T.Act, 1961. 7 7. The statement of Shri Sunil Kumar Agrawal, the key person, who was operating the bank account, made admission before the investigation wing. Thereafter Sunil Kumar Agrawal filed an application before the Settlement Commission Bench at Kolkata, which was decided on 28.09.2015. The operating part

M/S Scc Investment, Raigarh vs. Income Tax Officer Ward - I, Raigarh

In the result, appeal of the assessee is dismissed

ITA 178/RPR/2017[2011-12]Status: DisposedITAT Raipur02 Aug 2022AY 2011-12
For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri G.N.Singh, Sr. DR
Section 132Section 139Section 148Section 68

proved. 7. The statement of Shri Sunil Kumar Agrawal, the key person, who was operating the bank account, made admission before the investigation wing. Thereafter Sunil Kumar Agrawal filed an application before the Settlement Commission Bench at Kolkata, which was decided on 28.09.2015. The operating part of the observations

Megnum Powertech P.Ltd, New Delhi vs. ITO, Ward-16(1), New Delhi

In the result, the Appeal of the assessee is dismissed ex-parte

ITA 5601/DEL/2017[2012-13]Status: DisposedITAT Delhi02 Aug 2022AY 2012-13

Bench: Sh. N. K. Billaiya & Shri Yogesh Kumar U.S.I.T.A. No. 5601/Del/2017 (A.Y 2012-13)

For Appellant: N o n eFor Respondent: Ms. Rinku Singh
Section 133(6)Section 68

notice u/s 133(6) of the Act. 4. That the Ld. CIT(A) has ignored the fact that in this case no information from investigation wing has been received and thus went on wrong premise, by mentioning relevance of findings of investigation in its order. 5. That

DCIT, Central Circle - 2 (1), Chennai vs. M/S. Trends in Vogue Pvt. Ltd., Chennai

In the result, the appeal of the Revenue in I

ITA 2338/CHNY/2019[2013-14]Status: DisposedITAT Chennai01 Aug 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A No.:2338/Chny/2019 िनधा"रण वष"/ Assessment Year 2013 - 2014

For Appellant: Mr. T. Banusekar, Chartered AccountantFor Respondent: Mr. ARV Sreenivasan, Addl. CIT
Section 132Section 143(3)Section 153A

Year 2013 - 2014 The Deputy Commissioner of M/s. Trends in Vogue Private Vs. Income Tax, Limited, Central Circle – 2 (1), (Now merged with Cavinkare Investigation Wing, Private Limited), Chennai – 600 034. No.12, Cenatoph Road, Chennai – 600 018. PAN : AABCK 2815K (अपीलाथ"/Appellant) (""यथ"/Respondent) Department by : Mr. ARV Sreenivasan, Addl