147 of the Act. (d) In Aipita Marketing Pvt. Ltd. v. ITO

21 SOT 302Income Tax Appellate Tribunal2008#17190 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2022.

Judgments citing 147 of the Act. (d) In Aipita Marketing Pvt. Ltd. v. ITO

Hsbc Asset Management (India) Private Limited, Mumbai vs. Income Tax Officer 1(1)(2), Mumbai

In the result, ground no.1 raised by assessee is allowed and assessment order framed found to be without jurisdiction

ITA 7292/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Apr 2022AY 2008-09

Bench: Shri Rahul Chaudhary & Shri Gagan Goyalhsbc Asset Management (India) Pvt. Ltd. 3Rd Floor, Mercantile Bank Chamber, 16 Veer Nariman, Mumbai-400001 Pan: Aabch0007N ...... Appellant Vs. Ito-1(1)(2) Mumbai. ..... Respondent Appellant By : Sh. Niraj Sheth, Ar Respondent By : Sh. Tejinder Pal Singh Anand, Sr. Dr Date Of Hearing : 28/02/2022 Date Of Pronouncement : 29/04/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-6, Mumbai [Hereinafter Referred To As ‘The Cit (A)’] Vide Order Dated 13.10.2017 For The Assessment Year (Ay) 2008-09. The Assessee Has Raised The Following Grounds Of Appeal: The Following Grounds Of Appeal Are Distinct & Separate & Without Prejudice To Each Other. 1. On The Facts & In Law, The Commissioner Of Income-Tax (Appeals) - 6, Mumbai [‘Cit(A)’] Erred In Upholding The Reassessment Proceedings Under Section 148 Of The Income-Tax Act, 1961 (‘The Act’) Initiated After Four Years From The End Of Relevant Assessment Year, Without Appreciating The Fact That Assessment Under Section 143(3) Was Made & The Appellant Had Disclosed Fully & Truly All Material Facts Necessary

For Appellant: Sh. Niraj Sheth, ARFor Respondent: Sh. Tejinder Pal Singh Anand, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 148Section 37(1)Section 40A(9)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER HSBC Asset Management (India) Pvt. Ltd. 3rd Floor, Mercantile Bank Chamber, 16 Veer Nariman, Mumbai-400001 PAN: AABCH0007N ...... Appellant Vs. ITO-1(1)(2) Mumbai. ..... Respondent Appellant by : Sh. Niraj Sheth, AR Respondent by : Sh. Tejinder Pal Singh Anand, Sr. DR Date of hearing : 28/02/2022 Date of pronouncement : 29/04/2022 ORDER PER GAGAN GOYAL, A.M: This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-6, Mumbai [h…

Brics Gilt Finance Ltd, Mumbai vs. DCIT Cir 1(1)(1), Mumbai

ITA 5320/MUM/2015[2008-09]Status: DisposedITAT Mumbai02 May 2018AY 2008-09

Bench: Shri G. S. Pannu, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 5320/Mum/2015 (निर्धारणवर्ा / Assessment Year:2008-09) Brics Gilt Finance Ltd. Dcit Cir 1(1)(1), Now Known As M/S Brics Aayakar Bhavan, बिधम/ Gilt Finance Pvt. Ltd. Mumbai, 1St Floor, Sadhna House, 570, Pin- Vs. P.H. Marg, Worli, Mumbai-400018. & आयकरअपीलसं./ I.T.A. No. 5685/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2008-09) Dcit Cir 1(1)(1), Brics Gilt Finance Ltd. Aayakar Bhavan, Now Known As M/S Mumbai, Brics Gilt Finance Pvt. बिधम/ Pin- Ltd. Vs. 1St Floor, Sadhna House, 570, P.H. Marg, Worli, Mumbai-400018. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacj8885B अपीऱाथीकीओरसे/ Appellant By : Sh. Vijay Mehta, Ar प्रत्यथीकीओरसे/Respondentby : Sh. T. Kepgen, Dr सुनवाईकीतारीख/ : 01/03/2018 Date Of Hearing घोषणाकीतारीख / : 02/05/2018 Date Of Pronouncement आदेश / O R D E R Per Shri Sandeep Gosain:

For Appellant: Sh. Vijay Mehta, ARFor Respondent: Sh. T. Kepgen, DR
Section 143(1)Section 143(3)Section 147Section 148Section 14A

…. v. DCIT for A.Y 1998- 99 in ITA No. 4613/Mum/2005 dated 1205.2010 (TM) 6) Delta Air Lines Inc. v. ITO [153 Ui 506 (Mum)] 7) S. Ranjith Reddy v. DCIT [161 TTJ 316, 345 (Hyd)] 8) Amit Engineers v. ACIT [156 lTD 556 (Chd)] 9) Aipita Marketing (P.) Ltd. v. ITO [21 SOT 302 (Mum)] 7. On the other hand, Ld. DR appearing on behalf of revenue relied upon the orders of AO passed u/s 143 (3) section 147 of the I.T. Act and It was argued that the AO had reasons to believe that the income in the case of assessee had escaped assessment, therefore, the AO was well within his rights to reopen the assessment. 8. We have heard…

147 of the Act. (d) In Aipita Marketing Pvt. Ltd. v. ITO (21 SOT 302) — Cited in 5 Judgments | BharatTax