340 ITR 299 (Bom.) (v) Desai Bros. Ltd. v. DCIT

267 ITR 161High Court2004#3892 most cited

What is 340 ITR 299 (Bom.) (v) Desai Bros. Ltd. v. DCIT authority for?

The first proviso to section 147 of the Income Tax Act applies when an assessment is re-opened within four years from the end of the assessment year. If the assessment year is within four years, the conditions of the proviso are met.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2025.

Also referred to as

Desai Bros Ltd v DCIT · 340 ITR 299 · section 147 · first proviso to section 147 · reassessment · income escaping assessment · within four years · assessment year · reopening

Sections most often in play

Section 147Section 148Section 68Section 10(38)Section 131Section 133(6)Section 139(1)Section 143(2)

Issues it is cited on

true and full disclosurewithin four yearsfull and true disclosurematerial facts necessary for assessmentfirst proviso to section 147kelvinatormere change of opinionlive linkborrowed satisfactionincome escaping assessmenttangible materialchange of opinion

Judgments citing 340 ITR 299 (Bom.) (v) Desai Bros. Ltd. v. DCIT

Gigaplex Estate P.Ltd, Mumbai vs. DCIT OSD II Cen RG 7, Mumbai

In the result, the appeals of the assessee are partly allowed

ITA 1133/MUM/2016[2008-09]Status: DisposedITAT Mumbai10 Nov 2017AY 2008-09

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri Alok Joshi
Section 143(3)Section 147Section 148Section 250

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जे” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM ITA NO.1132, 1133/Mum/2016 And ITA No.1137/Mum/2016 (ननधधायण वषा / Assessment Year: 2007-08, 2008-09 and 2006-07) Gigaplex Estate Pvt Ltd., Dy.Commissioner of Income (Formerly known as B Raheja Tax, OSD-II, Central Range -7, Builders Pvt Ltd), Aayakar Bhavan, फनधभ/ Plot No.C-30, G Block, M K Road, Opp SIDBI Bank, Mumbai-400020 Vs. Bandra Kurla Complex, Bandra (Est), Mumbai-400051 (अऩी…

Gigaplex Estate P.Ltd, Mumbai vs. DCIT OSD II Cen RG 7, Mumbai

In the result, the appeals of the assessee are partly allowed

ITA 1132/MUM/2016[2007-08]Status: DisposedITAT Mumbai10 Nov 2017AY 2007-08

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri Alok Joshi
Section 143(3)Section 147Section 148Section 250

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जे” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM ITA NO.1132, 1133/Mum/2016 And ITA No.1137/Mum/2016 (ननधधायण वषा / Assessment Year: 2007-08, 2008-09 and 2006-07) Gigaplex Estate Pvt Ltd., Dy.Commissioner of Income (Formerly known as B Raheja Tax, OSD-II, Central Range -7, Builders Pvt Ltd), Aayakar Bhavan, फनधभ/ Plot No.C-30, G Block, M K Road, Opp SIDBI Bank, Mumbai-400020 Vs. Bandra Kurla Complex, Bandra (Est), Mumbai-400051 (अऩी…

Crystal Natural Food Processors P.Ltd, Mumbai vs. ITO WD 5(1)(3), Mumbai

In the result appeal of the assessee is allowed in terms indicated hereinabove

ITA 1513/MUM/2017[2008-09]Status: DisposedITAT Mumbai06 Oct 2017AY 2008-09

Bench: Shri R.C.Sharma, Am M/S. Crystal Natural Food Vs. Ito Wd 5(1)(3) Processor Pvt. Ltd., Aayakar Bhavan My Home Apartments, M.K. Road Forjet Cross Road Mumbai – 400 020 Gowali Tank Mumbai – 400 036 Pan/Gir No. Aadcc5431H Appellant) Respondent) ..

Section 143(1)Section 143(3)Section 148Section 151

…assessment proceedings. Similar view has been taken up by the Hon. Supreme Court in the case of Sheo Nath Singh Vs. Appellate Asst. CIT 82 ITR 147 (SC). 8. Further reliance was placed on the following judicial pronouncements:-  Bhor Industries Ltd. v/s. AC1T 267 ITR 161 (Bom)  Ajanta Pharma Ltd. v/s. ACIT 267 ITR 200 (Bom)  Grindwell Norton v/s. Jagdish Prasad Jabgid, ACIT 267 ITR 673 (Bom)  Hindutan Lever Ltd. v/s. R. B. Wadkar, ACIT 268 ITR 332 (Bom)  Bhagwati Sahakari Sakhar Karkhana Ltd. v/s. Dy. CIT 269 ITR 186 (Bom) 5 M/s. Crystal Natural Food Processors Pvt. Ltd., 9. In view of the above judicial pro…

DCIT Ltu, Mumbai vs. The Tata Finance Ltd, Mumbai

In the result, appeals of the Revenue are dismissed

ITA 2961/MUM/2014[2003-04]Status: DisposedITAT Mumbai22 Mar 2017AY 2003-04

Bench: Shri C.N. Prasad & Shri Ramit Kocharincome Tax Appeal No.2961/Mum/2014 (धििाारण वर्ा / Assessment Year : 2003-04) Dy. Commissioner Of Income Tax Vs. M/S Tata Finance Ltd Large Tax Payer Unit (Now Merged With Tata Motors Centre -1, 29Th Floor Ltd.) World Trade Centre Bombay House 24 Cuffe Parade Homi Mody Street Mumbai – 400 005 Mumbai – 400 001 Pan : Aaact1629F (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) Income Tax Appeal No.2962/Mum/2014 (धििाारण वर्ा / Assessment Year : 2005-06) Dy. Commissioner Of Income Tax M/S Tata Motors Ltd. Large Tax Payer Unit Bombay House, 24 Centre -1, 29Th Floor Homi Mody Street World Trade Centre Mumbai – 400 001 Cuffe Parade Pan : Aaact2T27Q Mumbai – 400 005 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से / Appellant By : Smt S Padmaja & Smt Mahva Sarkar प्रत्यर्थी की ओर से / Respondent By : Shri Dinesh Vyas & Shri Manish Haria सुनवाई की तारीख / Date Of Hearing : 30/12/2016 घोषणा की तारीख / Date Of Pronouncement : 22/03/2017 आदेश / O R D E R Per C.N.Prasad (J.M.) : These Two Appeals Are Filed By The Revenue Against The Order Of The Ld. Cit (Appeals)-6, Mumbai Dated 27.01.2014 For The Assessment Years

For Appellant: Smt S Padmaja & Smt Mahva SarkarFor Respondent: Shri Dinesh Vyas & Shri Manish Haria
Section 115JSection 143(3)Section 147Section 148Section 80G

…ndustan Lever Limited v R. B. Wadkar (268 ITR 339) (Bom.) v) Kimplas Trenton Fittings V. ACIT (340 ITR 299) (Bom.) vi) Idea Cellular Ltd. v. DCIT (301 ITR 407) (Bom.) vii) IPCA Laboratories Ltd v DCIT (251 ITR 416) (Bom.) viii) Bhor Industries Limited v ACIT (267 ITR 161)(Bom) ix) ICICI Bank Limited v DCIT (268 ITR 203)(Bom.) x) CIT v Daimler Chrysler India (P.) Ltd. (33 taxmann. com 419)(Bom) xi) NYK Line (India) Ltd. v DCII (346 ITR 355)(Bom.) 7 Tata Finance Ltd. (now merged with Tata Motors Ltd) ITA No.2961 & 2962/Mum/2014, A.Ys.2003-04 & 2005-06 xii) Bhavesh Developers v AO (188 Taxman 123)(Bom.) xiii) Own…

M/S. Richa Industries Ltd., Faridabad vs. ACIT, Faridabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1476/DEL/2014[2005-06]Status: DisposedITAT Delhi14 Mar 2017AY 2005-06

Bench: Sh. Kuldip Singh & Sh.Anadee Nath Misshra

Section 143(3)Section 147Section 148Section 154Section 36Section 80I

…2012] 349 ITR 656 (Bom). 4. Ranbaxy Laboratories Ltd. v. Deputy CIT [2013] 351 ITR 23 (Delhi). 5. Atomstroyexport v. Deputy DIT (I.T.) [2014] 363 ITR 612 (Bom). 6. Sayaji Hotels Ltd. v. ITO [2011] 339 ITR 498 (Guj). 7. Bhor Industries Ltd. v. Asst. CIT [2004] 267 ITR 161 (Bom). 17. Gemini Leather Stores v. ITO [1975] 100 ITR 1 (SC). 28. HARYANA ACRYLIC MANUFACTURING CO. vs. CIT AND ANOTHER [2009] 308 ITR 38 (Del) 29. WEL INTERTRADE P. LTD. AND ANOTHER vs. ITO [2009] 308 ITR 22 (Del) 30. NESTLE INDIA LTD. vs.DCIT [2016] 384 ITR 334 (Del) 31. CIT (LTU) vs. RELIANCE INDUSTRIES LTD. [2016] 382 ITR 574 (Bom) 32. MUNJA…

ACIT 2(1), Mumbai vs. Tata Motors Ltd ( Earlier Known As Tata Engg & Locomotive Co.Ltd), Mumbai

In the result the ground of appeal raised in Cross objections is dismissed being infructuous

ITA 3600/MUM/2011[20001-02]Status: DisposedITAT Mumbai03 Mar 2017

Bench: Shri B.R.Baskaran & Shri Pawan Singh

For Appellant: Shri Dinesh Vyas AdvocateFor Respondent: Shri Jayant Kumar (CIT-DR)
Section 143(3)Section 145ASection 147Section 148Section 253Section 254(1)Section 37(1)

…Hindustan Lever Limited v r. B. Wadkar (268 ITR 339) (Bom). iii. Kimpas Trenton Fittings v. ACIT (340 ITR 299) (Bom). iv. Idea Cellular Ltd. v. DCIT (301 ITR 407)(Bom). v. IPCA Laboratories Ltd vs. DCIT (251 ITR 4160(Bom.). vi. Bhor Industries Limited v ACIT (267 ITR 161) (Bom). vii. ICICI Bank Limited v DCIT (268 ITR 203) (Bom.) viii. NYK Line (India) Ltd. v DCIT (346 ITR 355) (Bom). ix. Bhavesh Developers v. AO (188 Taxman 123)(Bom.) x. Tata International Ltd. v DCIT (22 taxmann.com 18) (ITAT Mumbai). xi. Own case – Bombay High Court order dated 16.11.2011 for AY 1992-93 (Appeal No. 6036 of 2010). xii. Own case…

Inventia Healthcare P. Ltd, Mumbai vs. DCIT 9(2), Mumbai

In the result, assessee’s appeal is allowed

ITA 5049/MUM/2011[2003-04]Status: DisposedITAT Mumbai30 Nov 2016AY 2003-04

Bench: Shri J. Sudhakar Reddy & Shri R.S. Padvekarm/S. Inventia Healthcare Pvt. Ltd., (Earlier Known As M/S. Themis Laboratories P. Ltd.) Unit No.4, Khira Indl. Estate, Acit –13(2), 477, Aayakar Bhavan, M.K. Road, Mumbai -400 020 .....…. Appellant Vs Dcit -9(2), Mumbai .....… Respondent

For Appellant: Shri Anil J. SatheFor Respondent: Shri Parasarth Naik
Section 139Section 143(3)Section 147Section 148Section 28Section 36(1)(vii)

…lose any material facts. Merely because the A.O. has different opinion that cannot be the ground for issuing notice u/s.147. The Ld. Counsel relied on the following decisions: i) CIT vs. Kelvinator of India -320 ITR 561 (SC) ii) Bhor Industries Ltd. vs. ACIT -267 ITR 161 (Bom) iii) Grindwell Norton Ltd. vs. ACIT-267 ITR 674 Per contra, the Ld. D.R. supports the action of the A.O. for issuing the notice u/s.148. 4. After hearing both the parties, in our opinion, the contention of the assessee has to be accepted. As per proviso to sec.147 of the Act, 4 M/s. Inventia Healthcare Pvt. Ltd. if the original assessment…

Glaxosmithkline Pharmaceuticals Ltd, Mumbai vs. Asst CIT 6(3), Mumbai

ITA 3369/MUM/2015[2005-06]Status: DisposedITAT Mumbai07 Apr 2016AY 2005-06

Bench: S/Shjoginder Singh & Rajendraआयकर अपील सं /Ita Nos./420/Mum/2014 & 3369/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Ay.2005-06 वष" Acit-6(3), 522, 5Th Floor Glaxo Smithkline Pharmaceuticals Limited Gsk House, Dr. Annie Besant Road Aayakar Bhavan, Mk Road Vs. Worli,Mumbai--400 030. Mumbai-400 020. Pan:Aaacg 4414 B (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Ms. Amrita Misra (Dr) Assessee By: S/Shri Niraj Sheth & Vallabh Gokhale(Ar) सुनवाई क" तारीख / Date Of Hearing: 07.04.2016 घोषणा क" तारीख / Date Of Pronouncement: 07.04.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders Dt.18.3.2015 & 11.11.13 Of Cit(A)-13 & Cit(A)-12 Respectively, Mumbai,The Assessee Has Filed The Above Mentioned Appeals Raising Various Grounds.As Both The Appeals Are For The Same Ay.S,So We Are Adjudicating Them By Passing A Single Order.

For Appellant: S/Shri Niraj Sheth & Vallabh Gokhale(AR)For Respondent: Ms. Amrita Misra (DR)
Section 143(3)Section 148Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण,"जी अिधकरण जी जी” खंडपीठ जी खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“G”,BENCH सव"ी जोिग"दर "सह, "याियक सद"य एवं राजे"", लेखा सद"य Before S/ShJoginder Singh,Judicial Member & Rajendra,Accountant Member आयकर अपील सं /ITA Nos./420/Mum/2014 & 3369/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /AY.2005-06 वष" ACIT-6(3), 522, 5th Floor Glaxo Smithkline Pharmaceuticals Limited GSK House, Dr. Annie Besant Road Aayakar Bhavan, MK Road Vs. Worli,Mumbai--400 030. Mumbai-400 020. PAN:AAACG 4414 B (अपीलाथ…

Glaxo Smith Kline Pharmaceuticals Limited, Mumbai vs. ACIT -6(3), Mumbai

ITA 420/MUM/2014[2005-06]Status: DisposedITAT Mumbai07 Apr 2016AY 2005-06

Bench: S/Shjoginder Singh & Rajendraआयकर अपील सं /Ita Nos./420/Mum/2014 & 3369/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Ay.2005-06 वष" Acit-6(3), 522, 5Th Floor Glaxo Smithkline Pharmaceuticals Limited Gsk House, Dr. Annie Besant Road Aayakar Bhavan, Mk Road Vs. Worli,Mumbai--400 030. Mumbai-400 020. Pan:Aaacg 4414 B (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Ms. Amrita Misra (Dr) Assessee By: S/Shri Niraj Sheth & Vallabh Gokhale(Ar) सुनवाई क" तारीख / Date Of Hearing: 07.04.2016 घोषणा क" तारीख / Date Of Pronouncement: 07.04.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders Dt.18.3.2015 & 11.11.13 Of Cit(A)-13 & Cit(A)-12 Respectively, Mumbai,The Assessee Has Filed The Above Mentioned Appeals Raising Various Grounds.As Both The Appeals Are For The Same Ay.S,So We Are Adjudicating Them By Passing A Single Order.

For Appellant: S/Shri Niraj Sheth & Vallabh Gokhale(AR)For Respondent: Ms. Amrita Misra (DR)
Section 143(3)Section 148Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण,"जी अिधकरण जी जी” खंडपीठ जी खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“G”,BENCH सव"ी जोिग"दर "सह, "याियक सद"य एवं राजे"", लेखा सद"य Before S/ShJoginder Singh,Judicial Member & Rajendra,Accountant Member आयकर अपील सं /ITA Nos./420/Mum/2014 & 3369/Mum/2015,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /AY.2005-06 वष" ACIT-6(3), 522, 5th Floor Glaxo Smithkline Pharmaceuticals Limited GSK House, Dr. Annie Besant Road Aayakar Bhavan, MK Road Vs. Worli,Mumbai--400 030. Mumbai-400 020. PAN:AAACG 4414 B (अपीलाथ…

DCIT 7(3), Mumbai vs. Aristocrat Luggage Ltd ( Now Merged With Vip Industries Ltd), Mumbai

In the result, the appeal filed by the Revenue in ITA N0

ITA 5422/MUM/2013[2006-07]Status: DisposedITAT Mumbai07 Mar 2016AY 2006-07

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 5422/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) Dy. Commissioner Of Income M/S Aristocrat Luggage बनाम/ Tax -7(3), Ltd., V. Room No. 615, 6 Th Floor, (Now Merged With Vip Aayakar Bhavan, Industries Ltd.), M.K. Road, Dgp House, Mumbai 400 020. 88-C, Old Prabhadevi Road, Mumbai- 400 025. "थायी लेखा सं./Pan : Aaacu0092R (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

Section 143(2)Section 143(3)Section 145ASection 147Section 148Section 43B

…ijay Rameshbhai Gupta v. ACIT [2013] 32 taxmann.com 41( Guj. HC), (iv) Rural Electrification Corpn. Ltd. v. CIT (LTU and other writ Petition bearing No. 7943/2011 – 2013-TIOL-366-HC-DEL- IT dated 23-4-2013(Del. HC) (v) Bhor Industries Ltd. v. ACIT and Others, 267 ITR 161 ( Bom. HC.) (vi) Grind Well Norton Ltd. v. ACIT, 267 ITR 673 (Bom.HC) (vii) Biswanath Tea Co. Ltd. v. DCIT, 267 ITR 687(Cal.HC) (viii) Cadila Healthcare Ltd. v. ACIT, 65 DTR 385 ( Gujarat HC.) (ix) Sun Pharmaceuticals Industries Ltd., SPARC v. ACIT, 2012-TIOL-527-HC-AHM-IT , (Guj. HC) In the light of above case laws, the assessee company contend…