Facts
The Revenue filed appeals challenging the CIT(A)'s order which quashed the reassessment proceedings. The Revenue contended that the reopening was based on a revenue audit objection, which constitutes tangible material. The assessee argued that there was no new tangible material and no failure to disclose material facts by the assessee.
Held
The Tribunal held that the reassessment proceedings were initiated after the expiry of four years from the end of the assessment year. The Revenue failed to establish that there was a failure on the part of the assessee to disclose fully and truly all material facts, which is a prerequisite for reopening beyond four years. The Tribunal relied on the decision of the jurisdictional High Court in Godrej & Boyce Manufacturing Co. Ltd.
Key Issues
Whether the reopening of assessment beyond four years was valid without establishing failure of the assessee to disclose material facts, and if an audit objection constitutes tangible material for reopening.
Sections Cited
147, 148, 115JB, 143(3)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “B” BENCH, MUMBAI
Before: SHRI OM PRAKASH KANT, AM
observation, we do not find any infirmity in the order of the Ld. CIT(A) and therefore deem it fit to dismiss the grounds of appeal raised by the Revenue and hereby quash the impugned notice as well as the impugned order. As we have already quashed the impugned assessment order, the grounds raised by the assessee in its cross objection challenging the merits of the case are also dismissed. Accordingly, the appeal filed by the Revenue and the Cross Objection filed by the assessee are dismissed.
The finding given in this appeal and cross objection i.e. & CO No.259/M/2025 will apply mutatis mutandis to other appeal and cross objection i.e. & CO No.258/M/2025 as well and hence the same are also hereby dismissed.
In the result, both the appeals filed by the Revenue and both the cross objections filed by the assessee are dismissed.
Order pronounced in the open court on 12.02.2026