M/S FRIENDS CONSTRUCTION CO,JANJGIR-CHAMPA (C.G.) vs. THE INCOME TAX OFFICER, WARD-2(2), BILASPUR(CG)

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ITA 83/BIL/2016Status: DisposedITAT Raipur17 January 2019AY 2007-089 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the reopening of assessment under Section 147/148 was not valid as there was no new material or tangible evidence to suggest escapement of income. The reassessment was based on a change of opinion, which is not a valid ground for reopening.

What were the facts?

The Assessing Officer reopened the assessment based on alleged non-deduction of TDS on transport and interest payments, and excess depreciation claim. The assessee argued that all relevant documents were provided during the original assessment and the reopening was based on a mere change of opinion.

What were the issues?

Whether the reassessment proceedings initiated under Section 147/148 were valid without any new material, and if a mere change of opinion can be a basis for reopening.

Which sections of the Income-tax Act were involved?

Section 40(a)(ia),Section 194A,Section 147,Section 148,Section 143(3)

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Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI ANIL CHATURVEDI, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

For Appellant: Shri G.S. Agrawal
For Respondent: Shri D.K. Jain
Hearing: 16.01.2019Pronounced: 17.01.2019

आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to : 1. अपीलाथी / The Appellant. 2. प्रत्यथी / The Respondent. 3. The CIT(Appeals), Bilaspur (CG). 4. The CIT, Bilaspur, (CG) 5. धवभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, रायपुर बेंच, रायपुर / DR, ITAT, Raipur Bench, Raipur. गार्ा फ़ाइल / Guard File. 6.

// True Copy // आदेशानुसार / BY ORDER,

धनजी सधचव / Private Secretary आयकर अपीलीय अधधकरण, रायपुर / ITAT, Raipur.

8 ITA No. 83/RPR/2016 A.Y.2007-08

Date 1 Draft dictated on 16.01.2019 Sr.PS/PS 2 Draft placed before author 17.01.2019 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

9 ITA No. 83/RPR/2016 A.Y.2007-08

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