1. PCIT v. Manzil Dineshkumar Shah

406 ITR 326High Court2018#5056 most cited

What is 1. PCIT v. Manzil Dineshkumar Shah authority for?

Reopening an assessment solely for the purpose of verification or to conduct a fishing inquiry is not permissible, as it fails to meet the requirement of the Assessing Officer having reason to believe that income chargeable to tax has escaped assessment. An independent opinion by the Assessing Officer is mandatory for reopening.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2024.

Also referred to as

PCIT v. Manzil Dineshkumar Shah · Section 147 · Section 148 · reopening of assessment · reason to believe · tangible material · verification · fishing inquiry · independent opinion

Sections most often in play

Section 144Section 147Section 148
Read the full judgment

Issues it is cited on

section 148(2)section 80hsection 151(2)material facts necessary for assessmentsection 2(14)section 80hhcsection 80hhborrowed satisfactionlive linktangible materialreason to believereopening of assessment

Judgments citing 1. PCIT v. Manzil Dineshkumar Shah

Im.Media Pvt. Ltd. (Now Known As M/S.Saraswathi Media Pvt. Ltd.), Mumbai vs. ACIT Circle 16(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2907/MUM/2018[2007-08]Status: DisposedITAT Mumbai05 Mar 2020AY 2007-08

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2007-08 Assessment Year: 2008-09

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri Awungshi Limson, D.R
Section 143(1)Section 147Section 148Section 148(2)Section 234BSection 234CSection 68

…ed assessment and therefore the assessment proceedings as well as the consequent assessment order are bad in law and may kindly be quashed. In defence of his arguments, the Ld. A.R. relied on a series of decisions as under: 1. PCIT v Manzil Dineshkumar Shah (406 ITR 326)(Guj) 2. SLP dismissed by the Hon'ble Supreme Court against the judgment of the Hon'ble Gujrat High Court in the case of PCIT v Manzil Dineshkumar Shah 3. Judgment of the Hon'ble Gujrat High Court in the case of Inductotheran (India) P. Ltd. v DCIT (356 ITR 481) M/s. IM Media Pvt. Ltd. (Now known as M/s. Saraswathi Media Pvt. Ltd.) 4. Judgment o…

Anurag, Ghaziabad vs. ITO, Ward-1(1), Ghaziabad

In the result, the appeal filed by the assessee stands allowed

ITA 1023/DEL/2019[2010-11]Status: DisposedITAT Delhi25 Nov 2019AY 2010-11

Bench: Shri H.S. Sidhui.T.A. No. 1023/Del/2019 Assessment Year: 2010-11 Anurag, Vs. Ito, Ward-1(1), E-26, Shastri Nagar, Ghaziabad Meerut Uttar Padesh Pin: 250002 (Pan: Aawpa7602C) (Assessee) (Respondent Assessee By : Shri M.P. Rastogi, Adv. Revenue By : Shri Pradeep Singh Gautam, Sr. Dr.

For Appellant: Shri M.P. Rastogi, AdvFor Respondent: Shri Pradeep Singh Gautam, Sr. DR
Section 143(3)Section 147Section 148Section 234B

…vinyl (I) Ltd. (2017) 396 ITR 5 (Delhi). 2 2.1 Besides above case laws, he heavily relied upon the order dated 07.05.2018 passed by the Hon’ble Gujarat High Court in the case of Principal Commissioner of Income Tax vs. Manzil Dineshkumar Shah reported (2018) 406 ITR 326 (Guj.) and stated that the facts and circumstances of the case in hand and the facts of the aforesaid case are exactly similar and identical, hence, the legal issues involved in the present appeal are squarely covered by the aforesaid case law and requested to follow the same and quash the reassessment by allowing the appeal of the assessee. 3. O…

Sea Linkers P.Ltd, Mumbai vs. ACIT 8(1)(2), Mumbai

In the result, appeal of the assessee in ITA no

ITA 2297/MUM/2017[2010-11]Status: DisposedITAT Mumbai03 Jul 2019AY 2010-11

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.2297/Mum/2017 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ M/S. Sea Linkers Private Acit 8(1)(2), Ltd., Aayakar Bhavan, Bpt, Plot No. 107, M.K Road V. Quay Street, Darukhana, Mumbai-400020 Mumbai-400010 स्थायी ऱेखा सं./ Pan: Aahcs5084N (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri. Deepak Tralshawala Revenue By: Shri. Manish Kumar Singh,Dr

For Appellant: Shri. Deepak TralshawalaFor Respondent: Shri. Manish Kumar Singh,DR
Section 143(3)

…आयकर अपीऱीय अधिकरण “J” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.2297/Mum/2017 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ M/s. Sea Linkers Private ACIT 8(1)(2), Ltd., Aayakar Bhavan, BPT, Plot no. 107, M.K Road v. Quay Street, Darukhana, Mumbai-400020 Mumbai-400010 स्थायी ऱेखा सं./ PAN: AAHCS5084N (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. Deepak Tralshawala Revenue by: Shri. Manish Kumar Singh,DR सुनवाई की तारीख /Date of Hearing : 02.05.2019…