DCIT(IT)-2(2)(2), NARIMAN POINT vs. THE HONGKONG AND SHANGHAI BANKING CORPORATION LTD, BANDRA
What did the Tribunal hold?
The Tribunal held that the reopening of the assessment was invalid as it was based on a change of opinion without any new tangible material. The AO failed to demonstrate any failure on the part of the assessee to disclose material facts fully and truly.
What were the facts?
The Assessing Officer (AO) reopened the assessment of HSBC India Branches for AY 2013-14 after four years from the end of the relevant assessment year. The AO's reasons for reopening were based on issues that were already discussed and explained by the assessee during the original assessment proceedings.
What were the issues?
Whether reopening of assessment after four years is valid when the issues were already discussed and explained during the original assessment, and if there was failure to disclose material facts.
Which sections of the Income-tax Act were involved?
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Cases cited in this judgment(3)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- CIT v. Kelvinator of India Ltd.1,673 citing320 ITR 561 · 2010 · SC · Read judgment
- Ganga Saran and Sons P. Ltd. v. ITO234 citing130 ITR 1 · 1981 · SC
- Sumitomo Mitsui Banking Corporation v. DDIT70 citing136 ITD 66 · 2012 · ITAT
Heard together (3 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, HON'BLE JUDICIAL MEMBER Assessment Year: 2013-14 Assessment Year: 2015-16 Assessment Year: 2014-15 The Hongkong and Shangai Banking Corporation Limited - Vs India Branches 52/60 Mahatma Gandhi Road Fort Mumbai - 400001 [PAN: AAACT2786P] अपीलार्थी/ (Appellant) The Deputy Commissioner of Income-tax (International Taxation) -2(2)(2), Mumbai प्रत्यर्थी / (Respondent) Ι.Τ.Α. No. 1333/Mum/2024
Assessment Year: 2013-14 Ι.Τ.Α. No. 1334/Mum/2024
Assessment Year: 2014-15 Ι.Τ.Α. No. 1335/Mum/2024
Assessment Year: 2015-16 The Deputy Commissioner of Income-tax (International Taxation) -2(2)(2), Mumbai Vs The Hongkong and Shangai Banking Corporation Limited India Branches 52/60 Mahatma Gandhi Road Fort Mumbai - 400001 [PAN: AAACT2786P] अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent) Assessee by : Shri Porus Kaka & Shri Divesh Chawla, A/Rs Revenue by : Shri Vivek Perampurna, CIT D/R 2 सुनवाई की तारीख/Date of Hearing आयकर अपीलीय अधिकरण INC
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