215 Taxman 479 (Guj) Kaira District Cooperative Milk Producers Union Ltd. v. ACIT

LASCO CHEMIE PRIVATE LIMITED,DELHI vs. INCOME TAX OFFICER, WARD-15(2), NEW DELHI, DELHI

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

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarlasco Chemie Private Vs. Income Tax Officer, Limited, Ward-15(2), Delhi 10489 Kalptaru, Sadar Thana Road Motia Khan, New Delhi 110055 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aabcl 3502 E Appellant .. Respondent

…Titanor Components Ltd. v. ACIT: [2012] 343 ITR 183 (Bom.) - Plus Paper Food Pac Ltd v. ITO: [2015] 374 ITR 485 (Bom.) - Kalpataru Sthapatya (P.) Ltd v. ITO: [2013] 215 Taxman 479 ( Guj.) - Kaira District Cooperative Milk Producers Union Ltd. v. ACIT: [1995] 216 ITR 371 (Guj.) 11. Without prejudice, it is most respectfully submitted that there was, even otherwise, on the facts of the case and in law, no failure on the part of the assessee in disclosing fully and truly all material facts necessary for assessment in connection with the aforesaid issue and the assessing officer had, after verifying the claim(s) an…

BSES YAMUNA POWER LTD,DELHI vs. ACIT, CIRCLE-5(1), NEW DEL;HI

The appeal of the assessee is allowed on legal issues

Bench: Shri Anubhav Sharma & Shri Manish Agarwalbses Rajdhani Power Ltd., Dy. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd., Asst. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Yamuna Power Dy. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd. & Ors Vs. Acit Bses Yamuna Power Asst. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv., Sh. Deepesh Jain, Adv. & Sh. Shivam Gupta, Ca Department By Mr. Javed Akhtar, Cit-Dr Date Of Hearing 20/02/2025 Date Of Pronouncement 16/04/2025 O R D E R

…5 (Del) Titanor Components Ltd. v. ACTT: [2012] 343 ITR 183 (Bom) Plus Paper Food Pac Ltd vs. ITO: [2015] 374 ITR 485 (Bom) Kalpataru Sthapatya (P.) Ltd vs. ITO: [2013] 215 Taxman 479 (Guj) Kaira District Cooperative Milk Producers Union Ltd. vs. ACIT: [1995] 216 ITR 371 (Guj) 32. Applying the aforesaid settled legal position to the facts of the present case, it is respectfully submitted that on perusal of reasons recorded [refer pages 88 to 89 of PB]. it will kindly be appreciated that there is not even a whisper by the assessing officer alleging any failure on part of the appellant to disclose material facts. T…

BSES YAMUNA POWER LTD.,NEW DELHI vs. DCIT, CIRCLE- 5(1), NEW DELHI

The appeal of the assessee is allowed on legal issues

Bench: Shri Anubhav Sharma & Shri Manish Agarwalbses Rajdhani Power Ltd., Dy. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd., Asst. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Yamuna Power Dy. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd. & Ors Vs. Acit Bses Yamuna Power Asst. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv., Sh. Deepesh Jain, Adv. & Sh. Shivam Gupta, Ca Department By Mr. Javed Akhtar, Cit-Dr Date Of Hearing 20/02/2025 Date Of Pronouncement 16/04/2025 O R D E R

…5 (Del) Titanor Components Ltd. v. ACTT: [2012] 343 ITR 183 (Bom) Plus Paper Food Pac Ltd vs. ITO: [2015] 374 ITR 485 (Bom) Kalpataru Sthapatya (P.) Ltd vs. ITO: [2013] 215 Taxman 479 (Guj) Kaira District Cooperative Milk Producers Union Ltd. vs. ACIT: [1995] 216 ITR 371 (Guj) 32. Applying the aforesaid settled legal position to the facts of the present case, it is respectfully submitted that on perusal of reasons recorded [refer pages 88 to 89 of PB]. it will kindly be appreciated that there is not even a whisper by the assessing officer alleging any failure on part of the appellant to disclose material facts. T…

HERO MOTOCORP LTD (AS SUCCESSOR OF HERO INVESTMENT P.LTD),NEW DELHI vs. DCIT, CIRCLE 11(1), NEW DELHI

The appeal is allowed

Bench: Shri G.S. Pannu & Shri Anubhav Sharmaassessment Year: 2011-12

…Ltd. v. ACIT: 268 ITR 339 (Bom.) 9. Grindwell Norton v. ACIT: 267 ITR 673(Bom.) 10. Orient Beverages Ltd. v. ITO: 208 ITR 509 (Cal.) 11. Peico Electronics & Electricals Ltd. v. DCIT: 210 ITR 991 (Cal.) 12. Kaira District Cooperative Milk Producers Union Ltd: 216 ITR 371 (Guj.) 13. Garden Silk Mills Ltd. v. DCIT: 222 ITR 27 (Guj.) CIT vs. Veer Overseas Ltd.: ITA No. 510 of 2009 (P&H.) 18. In the present case, admittedly the notice under section 148 was issued on 31.03.2018, i.e., after the expiry of period of four years from the end of the relevant assessment year. Thus the question to be examined is if there was…

JINDAL STEEL & POWER LTD.,DELHI vs. DCIT, GURGAON

In the result, the appeal filed by the assessee is allowed for statistical

Bench: Shri R. K. Panda & Smt. Beena A. Pillaiassessment Year : 2005-06 Jindal Steel & Power Ltd., Dcit, Circle- 1(1), Jindal Centre, Gurgaon. 12, Bhikaji Cama Place, Vs. Delhi.

…375 ITR 109 (P&H). (e) Oriental Carpet Mfrs. (India) Ltd. v. ITO: (1987) 168 ITR 296 (P&H). (f) In Winsome Textiles Industries Vs. UOI: 278 ITR 470 (P&H). (g) Avtec v. DCIT: 395 ITR 434 (Del.). 12 Kaira District Cooperative Milk Producers Union Ltd. v. ACIT: 216 ITR 371 (Guj.) (i) Fenner India Ltd. v. DCIT: 241 ITR 672 (Mad.). (j) Hindustan Lever Ltd. : 268 ITR 332 (Bom.). (k) Babu Lal Jug Raj & Co. vs. ITO: 289 ITR 115 (Raj.). (l) Haryana Acrylic Manufacturing Company v. CIT: 308 ITR 38 (Del.). (m) CIT v. Indian Farmers Fertilizer Cooperative Ltd.: 171 Taxman 379 (Del.). (n) Wel Intertrade (P) Ltd. v. ITO: 308…

THE COMMISSIONER OF INCOME TAX-IV vs. DEEPAK KNITS AND TEXTURISE PVT. LTD

…as any failure on the part of the assessee to disclose fully and truly all material facts, initiation of reassessment proceedings after a period of four years would be invalid. In the case of Kaira District Cooperative Milk Producers Union Ltd. Vs. CIT—216 ITR 371, Hon’ble Gujarat High Court has held that where in the reasons recorded for initiating the proceedings u/s 147, there is no mention about the satisfaction of the Assessing Officer or the formation of belief as to the escapement of income owing to the failure on the part of the assessee to disclose the material facts necessary for assessmen…