P.PANJURAJAN,SIVAKASI vs. DCIT, CC-2,, MADURAI

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ITA 277/CHNY/2020Status: DisposedITAT Chennai30 June 2025AY 2008-09Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI S. R. RAGHUNATHA (Accountant Member)1 pages
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What did the Tribunal hold?

The Tribunal held that the reassessment proceedings were vitiated due to the Assessing Officer's failure to apply their own mind and blindly following the DCIT's letter. Citing the principle of legal finality, as established by the Supreme Court, the Tribunal found that the vendor's case had attained finality and similar issues could not be reopened.

What were the facts?

The assessee, a promoter of fireworks businesses, was subject to a search and subsequent reassessment. Information was received about a property sale on 08.10.2007 for Rs.5,40,000/- with a market value of Rs. 14,80,535/-. The Assessing Officer reopened the assessment.

What were the issues?

Whether the reassessment proceedings were valid when the Assessing Officer failed to independently apply their mind to the facts and documents, and whether the principle of legal finality applies based on a prior decision in the vendor's case.

Which sections of the Income-tax Act were involved?

Section 132,Section 143(3),Section 153A,Section 147,Section 148,Section 69,Section 50C

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Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI

Before: HON’BLE SHRI MANU KUMAR GIRI & HON’BLE SHRI S. R. RAGHUNATHA

Hearing: 25.06.2025Pronounced: 30.06.2025

O R D E R

PER MANU KUMAR GIRI (Judicial Member ) 1. This appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax (Appeals)-1, Madurai [CIT(A)] dated 20.11.2019 for Assessment Year 2008-09.

2.

Brief facts: The appellant is one of the promoters of M/s Sony Fireworks Group, which includes M/s Chindia Granities P Ltd, M/s Vinayaga Fireworks Industries etc. The appellant is engaged in the business of manufacturing and trading of fireworks in Sivakasi. A search u/s 132 of the Income Tax Act, 1961 was carried out on 21.10.2008 in case of Sony Fireworks P Ltd. Subsequently, scrutiny assessment for assessment year 2008-09 was completed u/s 143(3) r.w.s.153A on 27.12.2010. Subsequently, an information was received that the appellant had sold a property on 08.10.2007 for Rs.5,40,000/- having market value/guideline value of Rs. 14,80,535/-. On verification of statement of affairs of the appellant as on 31.03.2007 and 31.03.2008 filed, the Assessing Officer found that there was no variation in the value of land admitted. To verify this aspect assessment was reopened u/s 147 and notice u/s 148 dated 13.03.2013 was issued. In response, the appellant filed a letter on 27.11.2013, requesting to treat the return of income already filed on 31.12.2009 as the return of income filed in response to notice u/s 148. The assessment was completed u/s 143(3) r.w.s.147 on 27.03.2014 adding Rs. 10,16,000/- u/s 69 of the Act….”

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