DCIT, CC-2(1), Chennai vs. M/S, Jan De Nul Dredging (I)(P)Ltd, Chennai
In the result, the appeal filed by the Revenue is dismissed
ITA 870/CHNY/2020[2011-12]Status: DisposedITAT Chennai08 Feb 2023AY 2011-12
Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.870/Chny/2020 िनधा"रण वष"/Assessment Year: 2011-12 The Deputy Commissioner Of Vs. M/S. Jan De Nul Dredging (I)(P) Ltd., “Capital”, 10Th Floor, No. 554/555, Income Tax, Corporate Circle 2(1), Room No. 511, 5Th Floor, Wanaparthy Mount Road, Chennai 600 018. Block, No. 121, M.G. Road, Chennai 600 034. [Pan:Aaacj6482G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri D. Hema Bhupal, Jcit ""थ" की ओर से/Respondent By : Shri Ashik Shah, C.A. & Ms. C. Sowndarya, C.A. सुनवाई की तारीख/ Date Of Hearing : 02.02.2023 घोषणा की तारीख /Date Of Pronouncement : 08.02.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 6, Chennai, Dated 26.08.2020 Relevant To The Assessment Year 2011-12. 2. Facts Are, In Brief, That The Assessee Is Engaged In The Business Of Dredging Services & Filed Its Return Of Income For The Assessment Year 2011-12 On 30.11.2011 Admitting Total Income Of ₹.3,86,20,850/-. The Return Filed By The Assessee Was Initially Processed Under Section 143(1)
For Appellant: Shri D. Hema Bhupal, JCITFor Respondent: Shri Ashik Shah, C.A. &
Section 139Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148
…ly and truly all facts necessary for assessment. The existence of tangible material is essential to safeguard against an arbitrary exercise of this power. [Foramer France 264 ITR 566 (SC) Kelvinator India Ltd. [2010] 320 ITR 561 (SC) H.K. Buildcon Ltd. v. ITO 339 ITR 535 (Guj) Aentis Pharma Ltd. v. ACIT 323 IT 570 (Bom) Respectfully following the above decisions, I am of the considered view that inasmuch as there was no failure on the part of the appellant to disclose fully and truly all facts necessary for assessment, the invocation of section 147 is bad in law and the impugned assessment is therefore annulled.…
