1. Kalyanji Mavji& Co. v. CIT

247 ITR 818Supreme Court of India2001#907 most cited

What is 1. Kalyanji Mavji& Co. v. CIT authority for?

An assessment can be reopened for an earlier year based on a finding of fact or fresh material discovered during an assessment for a subsequent year, even if the assessee's case was accepted in the original assessment. This does not amount to a mere change of opinion precluding reassessment.

116

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

Kalyanji Mavji & Co. v. CIT · Ess Ess Kay Engineering Co. P. Ltd. v. CIT · Section 147 · Section 148 · reassessment · reopening assessment · fresh tangible material · change of opinion · subsequent assessment findings · earlier year assessment · original assessment accepted

Sections most often in play

Section 147Section 148Section 143(3)Section 139Section 142(1)Section 143(1)Section 143(2)Section 133A

Issues it is cited on

fresh tangible materialfirst proviso to section 147material facts necessary for assessmentbeyond four yearsmere change of opinionkelvinatorfull and true disclosurelive linkshort term capital gainssection 11(5)within four yearschange of opinion

Judgments citing 1. Kalyanji Mavji& Co. v. CIT

DEPUTY COMMISSIONER OF INCOME TAX, YAMUNANAGAR vs. M/S THE VED PARKASH MUKAND LAL, YAMUNANAGAR

In the result, the assessee’s appeals, for both the years, stand dismissed

ITA 833/CHANDI/2014[2005-06]Status: DisposedITAT Chandigarh10 Mar 2026AY 2005-06

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.824/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / Ita No.825/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal Dcit Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.833/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 4. आयकर अपील सं. / Ita No.832/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Dcit The Ved Prakash Mukand Lal Circle Yamuna Nagar Educational Society बनाम/ Haryana (Radaur, Yamuna Nagar) Vs. C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Tejmohan Singh (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Yamini (Cit) - Ld. Dr (Virtual)

For Appellant: Sh. Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Yamini (CIT) - Ld. DR (Virtual)
Section 11Section 11(2)Section 11(5)Section 12ASection 143(1)Section 143(3)Section 147

…t could be found in the findings of Ld. CIT(A) that no opinion was formed by Ld. AO during the course of regular assessment proceedings on the impugned issue. We order so. 6. We find that the case law of Hon’ble Apex Court in Ess Kay Engineering Co. (P) Ltd. (247 ITR 818), as rightly quoted by Ld. CIT(A), duly favors the reopening of the case of the assessee. In this decision, Hon’ble Apex Court affirmed the findings of Hon’ble Punjab & Haryana High Court (137 ITR 446). The Hon’ble High Court had held that though the assessee may have fully disclosed the facts at the time of original assessment, however, if the s…

DCIT vs. M/S THE VED PARKASH MUKAND LAL, YAMUNANAGAR

In the result, the assessee’s appeals, for both the years, stand dismissed

ITA 832/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh10 Mar 2026AY 2006-07

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.824/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / Ita No.825/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal Dcit Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.833/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 4. आयकर अपील सं. / Ita No.832/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Dcit The Ved Prakash Mukand Lal Circle Yamuna Nagar Educational Society बनाम/ Haryana (Radaur, Yamuna Nagar) Vs. C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Tejmohan Singh (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Yamini (Cit) - Ld. Dr (Virtual)

For Appellant: Sh. Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Yamini (CIT) - Ld. DR (Virtual)
Section 11Section 11(2)Section 11(5)Section 12ASection 143(1)Section 143(3)Section 147

…t could be found in the findings of Ld. CIT(A) that no opinion was formed by Ld. AO during the course of regular assessment proceedings on the impugned issue. We order so. 6. We find that the case law of Hon’ble Apex Court in Ess Kay Engineering Co. (P) Ltd. (247 ITR 818), as rightly quoted by Ld. CIT(A), duly favors the reopening of the case of the assessee. In this decision, Hon’ble Apex Court affirmed the findings of Hon’ble Punjab & Haryana High Court (137 ITR 446). The Hon’ble High Court had held that though the assessee may have fully disclosed the facts at the time of original assessment, however, if the s…

THE VED PRAKASH MUKAND LAL EDUCATIONAL SOCIETY,YAMUNANAGAR vs. DCIT, YAMUNANAGAR

In the result, the assessee’s appeals, for both the years, stand dismissed

ITA 825/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh10 Mar 2026AY 2006-07

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.824/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / Ita No.825/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal Dcit Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.833/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 4. आयकर अपील सं. / Ita No.832/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Dcit The Ved Prakash Mukand Lal Circle Yamuna Nagar Educational Society बनाम/ Haryana (Radaur, Yamuna Nagar) Vs. C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Tejmohan Singh (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Yamini (Cit) - Ld. Dr (Virtual)

For Appellant: Sh. Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Yamini (CIT) - Ld. DR (Virtual)
Section 11Section 11(2)Section 11(5)Section 12ASection 143(1)Section 143(3)Section 147

…t could be found in the findings of Ld. CIT(A) that no opinion was formed by Ld. AO during the course of regular assessment proceedings on the impugned issue. We order so. 6. We find that the case law of Hon’ble Apex Court in Ess Kay Engineering Co. (P) Ltd. (247 ITR 818), as rightly quoted by Ld. CIT(A), duly favors the reopening of the case of the assessee. In this decision, Hon’ble Apex Court affirmed the findings of Hon’ble Punjab & Haryana High Court (137 ITR 446). The Hon’ble High Court had held that though the assessee may have fully disclosed the facts at the time of original assessment, however, if the s…

THE VED PRAKASH MUKAND LAL EDUCATIONAL SOCIETY,YAMUNANAGAR vs. DCIT, YAMUNANAGAR

In the result, the assessee’s appeals, for both the years, stand dismissed

ITA 824/CHANDI/2014[2005-06]Status: DisposedITAT Chandigarh10 Mar 2026AY 2005-06

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.824/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 2. आयकर अपील सं. / Ita No.825/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) The Ved Prakash Mukand Lal Dcit Educational Society Circle Yamuna Nagar बनाम/ Vs. (Radaur, Yamuna Nagar) Haryana C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & 3. आयकर अपील सं. / Ita No.833/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2005-06) & 4. आयकर अपील सं. / Ita No.832/Chandi/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Dcit The Ved Prakash Mukand Lal Circle Yamuna Nagar Educational Society बनाम/ Haryana (Radaur, Yamuna Nagar) Vs. C/O Shri Tej Mohan Singh (Advocate) #527, Sector – 10D, Chandigarh "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatv-4812-B (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Tejmohan Singh (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Yamini (Cit) - Ld. Dr (Virtual)

For Appellant: Sh. Tejmohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Yamini (CIT) - Ld. DR (Virtual)
Section 11Section 11(2)Section 11(5)Section 12ASection 143(1)Section 143(3)Section 147

…t could be found in the findings of Ld. CIT(A) that no opinion was formed by Ld. AO during the course of regular assessment proceedings on the impugned issue. We order so. 6. We find that the case law of Hon’ble Apex Court in Ess Kay Engineering Co. (P) Ltd. (247 ITR 818), as rightly quoted by Ld. CIT(A), duly favors the reopening of the case of the assessee. In this decision, Hon’ble Apex Court affirmed the findings of Hon’ble Punjab & Haryana High Court (137 ITR 446). The Hon’ble High Court had held that though the assessee may have fully disclosed the facts at the time of original assessment, however, if the s…

D.A.V. EDUCATIONAL TRUST,CHENNAI vs. ITO, EXEMPTION WARD-2, CHENNAI

In the result, the appeal of the assessee for AY 2017-18 is allowed

ITA 1670/CHNY/2024[2018-19]Status: DisposedITAT Chennai21 Jan 2026AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1667, 1668, 1669 & 1670/Chny/2024 िनधा"रण वष"/Assessment Years: 2014-15, 2015-16, 2017-18 & 2018-19 D.A.V. Educational Trust, Vs. The Income Tax Officer, 5, S V Illam, Mohanapuri Lake View Exemption Ward 4, Street, Adambakkam, Chennai. Chennai 600 088. [Pan: Aaatc5967A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate & Shri A. Satyaseelan, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 28.10.2025 घोषणा की तारीख /Date Of Pronouncement : 21.01.2026 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Four Appeals Filed By The Assessee Are Directed Against The Orders All Dated 05.04.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Years 2014-15, 2015-16, 2017-18 & 2018-19. 2. Since, The Issues Raised In These Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To 2

For Appellant: Shri G. Baskar, Advocate &For Respondent: Ms. Gouthami Manivasagam, JCIT
Section 11Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 2(15)

…constitutes fresh material and the Assessing Officer’s failure to examine the dominant activity in the original assessment negates the assessee’s claim of change of opinion and placed reliance in the case of Ess Ess Kay Engineering Co. (P.) Ltd. v. CIT [2001] 247 ITR 818 (SC), which upheld reopening based on new information not considered earlier. 11 I.T.A. Nos.1667 to 1670/Chny/24 13. Heard both the parties and perused the material available on record. A plain reading of first proviso to section 147 of the Act, it is noted that where assessment under sub-section 3 of section 143 of the Act has been made in the…

D.A.V. EDUCATIONAL TRUST,CHENNAI vs. ITO, EXEMPTION WARD-4,, CHENNAI

ITA 1667/CHNY/2024[2014-15]Status: DisposedITAT Chennai21 Jan 2026AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1667, 1668, 1669 & 1670/Chny/2024 निर्धारण वर्ष/Assessment Years: 2014-15, 2015-16, 2017-18 & 2018-19 D.A.V. Educational Trust, 5, S V Illam, Mohanapuri Lake View Street, Adambakkam, Chennai 600 088. [Pan: Aaatc5967A] (अपीलार्थी/Appellant) अपीलार्थी की ओर से / Appellant By Vs. The Income Tax Officer, Exemption Ward 4, Chennai. (प्रत्यर्थी/Respondent) Shri G. Baskar, Advocate & Shri A. Satyaseelan, Advocate Ms. Gouthami Manivasagam, Jcit 28.10.2025 21.01.2026 : प्रत्यर्थी की ओर से/Respondent By : सुनवाई की तारीख / Date Of Hearing : घोषणा की तारीख / Date Of Pronouncement : आदेश/Order Per S.S. Viswanethra Ravi: These Four Appeals Filed By The Assessee Are Directed Against The Orders All Dated 05.04.2024 Passed By The Id. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The

Section 11Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 2(15)

…constitutes fresh material and the Assessing Officer's failure to examine the dominant activity in the original assessment negates the assessee's claim of change of opinion and placed reliance in the case of Ess Ess Kay Engineering Co. (P.) Ltd. v. CIT [2001] 247 ITR 818 (SC), which upheld reopening based on new information not considered earlier. 13. Heard both the parties and perused the material available on record. A plain reading of first proviso to section 147 of the Act, it is noted that where assessment under sub-section 3 of section 143 of the Act has been made in the relevant assessment year, no action…

DCIT, CIRCLE-4(2), NEW DELHI vs. CDS INFRA PROJECTS LTD., NEW DELHI

In the result, the appeal of Revenue and cross-objection of Assessee are dismissed

ITA 1445/DEL/2023[2012-13]Status: DisposedITAT Delhi24 Nov 2025AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2012-13 Deputy Commissioner Of Income Vs. M/S. Cds Infra Projects Ltd., B-94, Tax, Circle 4(2), Okhla Industrial Area, Phase-Ii, New Delhi. New Delhi-110020 Pan :Aadcc0273D (Appellant) (Respondent)

Section 142(1)Section 144Section 147Section 148Section 250Section 271(1)Section 271(1)(b)

…2011] 333 1TR 146 (Delhi)/[2011] 239 CTR 378 (Delhi) [07.01.2011] 3. Phool Chand Bajrang Lal vs. Income-tax Officer [1993] 69 Taxman 627 (SC)/[1993] 203 ITR 456 (SC)/ [1993] 113 CTR 436 (SC) [13-07- 1993], 4. Ess Ess Kay Engineering Co. (P) Ltd. v. CIT (2000) 247 ITR 818 (SC); & 5. Raymond Woollen Mills Ltd. vs. Income-tax Officer [1999] 236 ITR 34 (SC)/[1999] 152 CTR 418 (SC)[17-12-1997]. 6.1 The demand for cross-examination of witnesses & parties from whom information is collected under Sections 131 or 133(6) based on which additions are proposed where the incriminating material had already been provided by the…

DCIT 3.2.1, MUMBAI vs. THE NEW INDIA ASSURANCE CO LIMITED, MUMBAI

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2830/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Nov 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…nstitute tangible material. 16. The judgment of the Division Bench of this court in Multiscreen Media 16 P. Ltd. v. Union of India (No. 2) [2010] 324 ITR 54 (Bom) adverts to a decision of the Supreme Court in Ess Ess Kay Engineering Co. P. Lid. v. CIT [2001] 247 ITR 818 (SC) as laying down the principle that merely because the case of the assessee was accepted as correct in the original assessment for the assessment year in question that would not preclude the Assessing Officer to reopen an assessment of an earlier year on the basis of a finding of fact made on the basis of fresh material in the course of an ass…

DCIT 3.2.1, MUMBAI vs. THE NEW INDIA ASSURANCE CO LIMITED, MUMBAI

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2823/MUM/2024[2019-20]Status: DisposedITAT Mumbai21 Nov 2025AY 2019-20

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…nstitute tangible material. 16. The judgment of the Division Bench of this court in Multiscreen Media 16 P. Ltd. v. Union of India (No. 2) [2010] 324 ITR 54 (Bom) adverts to a decision of the Supreme Court in Ess Ess Kay Engineering Co. P. Lid. v. CIT [2001] 247 ITR 818 (SC) as laying down the principle that merely because the case of the assessee was accepted as correct in the original assessment for the assessment year in question that would not preclude the Assessing Officer to reopen an assessment of an earlier year on the basis of a finding of fact made on the basis of fresh material in the course of an ass…

THE NEW INDIA ASSURANCE CO LTD,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(2)(2), MUMBAI

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2622/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Nov 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…nstitute tangible material. 16. The judgment of the Division Bench of this court in Multiscreen Media 16 P. Ltd. v. Union of India (No. 2) [2010] 324 ITR 54 (Bom) adverts to a decision of the Supreme Court in Ess Ess Kay Engineering Co. P. Lid. v. CIT [2001] 247 ITR 818 (SC) as laying down the principle that merely because the case of the assessee was accepted as correct in the original assessment for the assessment year in question that would not preclude the Assessing Officer to reopen an assessment of an earlier year on the basis of a finding of fact made on the basis of fresh material in the course of an ass…

THE NEW INDIA ASSURANCE CO. LTD ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(2)(2), MUMBAI

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2616/MUM/2024[2012-13]Status: DisposedITAT Mumbai21 Nov 2025AY 2012-13

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…nstitute tangible material. 16. The judgment of the Division Bench of this court in Multiscreen Media 16 P. Ltd. v. Union of India (No. 2) [2010] 324 ITR 54 (Bom) adverts to a decision of the Supreme Court in Ess Ess Kay Engineering Co. P. Lid. v. CIT [2001] 247 ITR 818 (SC) as laying down the principle that merely because the case of the assessee was accepted as correct in the original assessment for the assessment year in question that would not preclude the Assessing Officer to reopen an assessment of an earlier year on the basis of a finding of fact made on the basis of fresh material in the course of an ass…

KAJAL BATRA,DELHI vs. ACIT,CIRCLE-52(1), DELHI

In the result, the appeal of the assessee stands dismissed as above

ITA 2419/DEL/2025[2017-18]Status: DisposedITAT Delhi30 Oct 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri Avdhesh Kumar Mishra

Section 147Section 148Section 151Section 68Section 69A

…he course of the original assessment proceedings in such situations and facts of the case there is no question of change of opinion as upheld by the jurisprudence as under- 1. A.L.A. Firm Vs. CIT(Mad) 102 ITR 622 2. Ess Kay Engineering Co. (P) Ltd. Vs CIT(SC) 247 ITR 818 3. Revathy C.P. Equipments Ltd. Vs DCIT& Ors. (Mad) 241 ITR 856 4. EMAIndia Ltd. Vs ACIT(All) 30 DTR 82 h. It is worthwhile to mention that the argument of change of opinion comes to rescue of assessee only when Assessing Officer has taken one of permissible views at the time of original proceedings. A wrong application of law cannot be held as p…

AGRI GOLD FOODS AND FARM PRODUCTS LIMITED,VIJAYAWADA vs. ASST.COMMISSIONER OF INCOME TAX, CIRCLE-2(1), VIJAYAWADA

ITA 2000/HYD/2017[2007-08]Status: DisposedITAT Visakhapatnam09 Sept 2025AY 2007-08

Bench: Us:

Section 143(3)

…. Under such circumstances, reopening of assessment, in my view, is justified. Reliance is placed on the following decisions: i. ALA. Firm Vs. Commissioner of Income Tax(Mad) 102 ITR 622 ii Ess Kay Engineering Co. (P) Ltd. Vs. Commissioner of Income Tax(SC) 247 ITR 818 iii. EMA India Ltd. Vs. ACIT (All) 30 DTR 82. 5.2.3 From the records of appellant for subsequent Assessment Year i.e., Assessment Year 2008-09, it was observed that the appellant was in the practice of purchase of lands and selling the same subsequently by making profit out of the said transactions. There is no agricultural operation in the said…

M. NATESAN,KARUR vs. ITO, WARD-1,, KARUR

In the result, all the appeals t, all the appeals stand allowed

ITA 2765/CHNY/2024[2012-13]Status: DisposedITAT Chennai09 Apr 2025AY 2012-13

Bench: Shri Aby T. Varkey & Shri Jagadish

…: cases of ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR 500) & EssEss Kay Engg. Co. (P) Ltd. v CIT EssEss Kay Engg. Co. (P) Ltd. v CIT (247 (247 ITR 818) to support the AO’s action of reopening the assessment for AY 2012 support the AO’s action of reopening the assessment for AY 2012 support the AO’s action of reopening the assessment for AY 2012-13 which was completed u/s 143(1) of the Act. According to her, since t which was completed u/s 143(1) of the Act. According to her, since t which was…

R.EASWARAMOORTHY,KARUR vs. ITO, WARD-1,, KARUR

In the result, all the appeals t, all the appeals stand allowed

ITA 2697/CHNY/2024[2013-14]Status: DisposedITAT Chennai09 Apr 2025AY 2013-14

Bench: Shri Aby T. Varkey & Shri Jagadish

…: cases of ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR 500) & EssEss Kay Engg. Co. (P) Ltd. v CIT EssEss Kay Engg. Co. (P) Ltd. v CIT (247 (247 ITR 818) to support the AO’s action of reopening the assessment for AY 2012 support the AO’s action of reopening the assessment for AY 2012 support the AO’s action of reopening the assessment for AY 2012-13 which was completed u/s 143(1) of the Act. According to her, since t which was completed u/s 143(1) of the Act. According to her, since t which was…

S. EASWARAMOORTHY,KARUR vs. ITO, WARD-1,, KARUR

ITA 2696/CHNY/2024[2013-14]Status: DisposedITAT Chennai09 Apr 2025AY 2013-14
Section 133A

…for the\nsurveyed year i.e. AY 2013-14 was completed u/s 143(3) of the Act. The\nLd. DR further relied on the decision of Hon'ble Supreme Court in the\ncases of ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR\n500) & EssEss Kay Engg. Co. (P) Ltd. v CIT (247 ITR 818) to\nsupport the AO's action of reopening the assessment for AY 2012-13\nwhich was completed u/s 143(1) of the Act. According to her, since the\nassessment was not completed u/s 143(3), the AO never had the\noccasion to form any opinion on the seized material for the relevant AY\n2012-13 and hence she contended that the impugned reopening was\nju…

S. EASWARAMOORTHY,KARUR vs. ITO, WARD-1,, KARUR

In the result, all the appeals t, all the appeals stand allowed

ITA 2695/CHNY/2024[2012-13]Status: DisposedITAT Chennai09 Apr 2025AY 2012-13

Bench: Shri Aby T. Varkey & Shri Jagadish

…: cases of ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR 500) & EssEss Kay Engg. Co. (P) Ltd. v CIT EssEss Kay Engg. Co. (P) Ltd. v CIT (247 (247 ITR 818) to support the AO’s action of reopening the assessment for AY 2012 support the AO’s action of reopening the assessment for AY 2012 support the AO’s action of reopening the assessment for AY 2012-13 which was completed u/s 143(1) of the Act. According to her, since t which was completed u/s 143(1) of the Act. According to her, since t which was…

K. PARAMASIVAM,KARUR vs. ITO, WARD-1, KARUR

ITA 2694/CHNY/2024[2013-14]Status: DisposedITAT Chennai09 Apr 2025AY 2013-14

Bench: Shri Aby T. Varkey & Shri Jagadish

Section 133A

…ther relied on the decision of Hon'ble Supreme Court in the ::9 :: ITA No.2587/CHNY/2024 & 22 others (AYs 2012-13 & 2013-14) Shri M. Velusamy & others cases of ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR 500) & EssEss Kay Engg. Co. (P) Ltd. v CIT (247 ITR 818) to support the AO's action of reopening the assessment for AY 2012-13 which was completed u/s 143(1) of the Act. According to her, since the assessment was not completed u/s 143(3), the AO never had the occasion to form any opinion on the seized material for the relevant AY 2012-13 and hence she contended that the impugned reopening was justifie…

K. PARAMASIVAM,KARUR vs. ITO, WARD-1,, KARUR

In the result, all the appeals t, all the appeals stand allowed

ITA 2693/CHNY/2024[2012-13]Status: DisposedITAT Chennai09 Apr 2025AY 2012-13

Bench: Shri Aby T. Varkey & Shri Jagadish

…: cases of ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR 500) & EssEss Kay Engg. Co. (P) Ltd. v CIT EssEss Kay Engg. Co. (P) Ltd. v CIT (247 (247 ITR 818) to support the AO’s action of reopening the assessment for AY 2012 support the AO’s action of reopening the assessment for AY 2012 support the AO’s action of reopening the assessment for AY 2012-13 which was completed u/s 143(1) of the Act. According to her, since t which was completed u/s 143(1) of the Act. According to her, since t which was…

K. BASKAR,KARUR vs. ITO, WARD-1, KARUR

In the result, all the appeals t, all the appeals stand allowed

ITA 2692/CHNY/2024[2013-14]Status: DisposedITAT Chennai09 Apr 2025AY 2013-14

Bench: Shri Aby T. Varkey & Shri Jagadish

…: cases of ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR ACIT v Rajesh Jhaveri Stock Brokers (P) Ltd. (291 ITR 500) & EssEss Kay Engg. Co. (P) Ltd. v CIT EssEss Kay Engg. Co. (P) Ltd. v CIT (247 (247 ITR 818) to support the AO’s action of reopening the assessment for AY 2012 support the AO’s action of reopening the assessment for AY 2012 support the AO’s action of reopening the assessment for AY 2012-13 which was completed u/s 143(1) of the Act. According to her, since t which was completed u/s 143(1) of the Act. According to her, since t which was…

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1. Kalyanji Mavji& Co. v. CIT (247 ITR 818) — Cited in 116 Judgments | BharatTax