31 Infotech Ltd. v. ACIT

111 ITR 614High Court1978#22016 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2022.

Judgments citing 31 Infotech Ltd. v. ACIT

ACIT, New Delhi vs. Smt. Veena Mirdha, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1190/DEL/2017[2008-09]Status: DisposedITAT Delhi30 Jun 2022AY 2008-09

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandraasstt. Year : 2008-09

For Appellant: Shri Anil Bhalla, CAFor Respondent: Shri Umesh Takyar, Sr. DR
Section 143(1)Section 143(3)Section 147Section 148

…s contained in the present Explanation I were contained earlier in the then Explanation 2 prior to substitution of section 147 w.e.f. 01.04.1989. While interpreting the Explanation 2 the Hon’ble Calcutta High Court in Imperial Chemical Industries Ltd. vs. ITO 111 ITR 614 (Cal) observed that what the Explanation II refers to are voluminous account books and similar other documents which requires very careful scrutiny and from which material evidence cannot be discovered inspite of due diligence being exercised. Such is not the case of the assessee before us. On the contrary, facts reveal that books of account and…

ITO 22(3)(1), Navi Mumbai vs. Crescent Construction, Navi Mumbai

The appeal of the assessee is allowed and of the Revenue is dismissed

ITA 865/MUM/2014[2005-06]Status: DisposedITAT Mumbai26 May 2017AY 2005-06

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2005-06

Section 14Section 143(1)Section 143(2)Section 143(3)Section 147Section 154

…disclosed by the assessee. 2.5. We find that on the issue of reopening, the Ld. Commissioner of Income Tax (Appeal) considered the decision in 31 Infotech Ltd. vs ACIT (2010) 329 ITR 257 (Bom.), Imperial Chemical Industries Ltd. vs Income Tax Officer (1978) 111 ITR 614 (Cal.) and Rakesh Agarwal vs ACIT (1996) 221 ITR 492 and Income Tax Officer vs Bhanji Lav Ji (1971) 79 ITR 582 (Del.) held that reopening is correct. If the observation made in the assessment order, leading to addition made to the total income, conclusion drawn in the impugned order, material available on record, assertions made by the ld. respec…

Crescent Construction Co., Navi Mumbai vs. Asst CIT 22(3), Navi Mumbai

The appeal of the assessee is allowed and of the Revenue is dismissed

ITA 658/MUM/2014[2005-06]Status: DisposedITAT Mumbai26 May 2017AY 2005-06

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2005-06

Section 14Section 143(1)Section 143(2)Section 143(3)Section 147Section 154

…disclosed by the assessee. 2.5. We find that on the issue of reopening, the Ld. Commissioner of Income Tax (Appeal) considered the decision in 31 Infotech Ltd. vs ACIT (2010) 329 ITR 257 (Bom.), Imperial Chemical Industries Ltd. vs Income Tax Officer (1978) 111 ITR 614 (Cal.) and Rakesh Agarwal vs ACIT (1996) 221 ITR 492 and Income Tax Officer vs Bhanji Lav Ji (1971) 79 ITR 582 (Del.) held that reopening is correct. If the observation made in the assessment order, leading to addition made to the total income, conclusion drawn in the impugned order, material available on record, assertions made by the ld. respec…

31 Infotech Ltd. v. ACIT (111 ITR 614) — Cited in 3 Judgments | BharatTax