348 (Delhi); Pr. CIT v. Meenakshi Overseas () Ltd. vs. ITO

20 Taxmann.com 797High Court2012#4467 most cited

What is 348 (Delhi); Pr. CIT v. Meenakshi Overseas () Ltd. vs. ITO authority for?

Reassessment proceedings initiated solely based on information from the Investigation Wing, without independent application of mind by the Assessing Officer, are invalid. The AO must form a belief based on tangible material and not rely on borrowed satisfaction.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Pr. CIT v. Meenakshi Overseas Ltd. · section 147 · section 148 notice · borrowed satisfaction · investigation wing · reassessment · income escaped assessment · application of mind · tangible material · independent inquiry

Sections most often in play

Section 1961Section 147Section 148Section 68Section 10(38)Section 143(3)Section 131Section 133(6)

Issues it is cited on

section 268section 147(a)bogus share capitaltrue and full disclosurescheme of arrangementwithin four yearsfresh tangible materialbeyond four yearssection 148 noticeborrowed satisfactionbogus ltcgfirst proviso to section 147

Judgments citing 348 (Delhi); Pr. CIT v. Meenakshi Overseas () Ltd. vs. ITO

ITO, New Delhi vs. M/S. Jai Gajanan Enterprises Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4861/DEL/2015[2007-08]Status: DisposedITAT Delhi15 Mar 2019AY 2007-08

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2007-08

Section 132Section 143(3)Section 147Section 148Section 271(1)(c)Section 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘F’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2007-08 Income-tax Officer, vs. Jai Gajanan Enterprises Pvt. Ltd., Ward 13(12), New Delhi. E-292, IInd Floor, Old Double Storey Lane, Ramesh Nagar, New Delhi. PAN-AABCJ6528Q (Appellant) (Respondent) Appellant by Sh. Surender Pal, Sr. DR Respondent by Sh. D.C. Agarwal, Advocate Date of Hearing 26.02.2019 Date of Pronouncement 15.03.2019 ORDER Per L.P. Sahu, A.M.: This appeal filed by the Revenue arises out of the impugned order dated 26.05.2015 of…

Moti Adhesives P.Ltd, Delhi vs. ITO, Ward-17(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 3133/DEL/2018[2009-10]Status: DisposedITAT Delhi25 Jun 2018AY 2009-10

Bench: Shri H.S. Sidhuassessment Year: 2009-10

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Ms. Ashima Neb, Sr. DR
Section 142(1)Section 143(2)Section 147Section 148Section 292CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘SMC’ : NEW DELHI) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER Assessment Year: 2009-10 MOTI ADHESIVES P. LTD., VS. ITO, WARD 17(2), C/O KAPIL GOEL, ADV., NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI – 110 085 (PAN: AAACM9114E) (APPELLANT) (RESPONDENT) Assessee by : Sh. Kapil Goel, Adv. Revenue by : Ms. Ashima Neb, Sr. DR. ORDER The Assessee has filed this Appeal against the Order dated 26.3.2018 of the Ld. CIT(A)-22, New Delhi relating to assessment year 2009-10 on the following grounds:- 1. That on the facts and in the circumstances of the case and in law, Ld…

Dy.C.I.T., Central Circle, Agra vs. M/S Vacmet Packagings (India) Pvt. Ltd., Agra

ITA 45/AGR/2015[2005-06]Status: DisposedITAT Agra08 Jun 2018AY 2005-06

Bench: Shri A. D. Jain & Dr. Mitha Lal Meena

Section 143(3)Section 147Section 148Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER I.T.A No. 45/Agra/2015 (ASSESSMENT YEAR.-2005-06) DCIT, Central Circle, Vs..M/s Vacmet Packagings (India) (P) Ltd., Agra. 4/117-B, Civil Lines, Church Road, Agra. PANNo.AAACV5120B (Revenue) (Assessee) Revenue by Shri Inderjeet Singh, CIT.DR. Assessee by Shri Pankaj Gargh, AR. Date of Hearing 24.05.2018 Date of Pronouncement 14.06.2018 ORDER PER, A. D. JAIN, JUDICIAL MEMBER: This is Department’s appeal for Assessment Year 2005-06, taking the following grounds: “1. That…

Aksar Wire Products (P) Ltd., Faridabad vs. ACIT, Faridabad

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

ITA 1167/DEL/2015[2010-11]Status: DisposedITAT Delhi11 Dec 2015AY 2010-11

Bench: Shri N.K. Saini & Smt. Beena Pillai

Section 139(1)Section 143(1)Section 143(2)Section 148Section 68

…DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SMT. BEENA PILLAI, JUDICIAL MEMBER I.T.A .No.-1167/Del/2015 (ASSESSMENT YEAR-2010-11) Aksar Wire Products (P) Ltd., vs ACIT, Plot No. 288, Sector-24, Circle – II, Faridabad. Faridabad. AABCA4277B Appellant by Shri K.C. Singhal, Adv. Respondent by Sh. Ved Prakash Mishra, Sr. DR Date of Hearing 03.12.2015 Date of Pronouncement 11.12.2015 ORDER PER BEENA PILLAI, JUDICIAL MEMBER: The present appeal has been filed by the assessee against the order of the ld. CIT(A)-Faridabad vide his order dated 16/12/2014 for A.Y. 2010-11 on the followin…

Commissioner of Income Tax-Central-I vs. M/S. Indo Arab Air Services

ITA/299/2015HC Delhi20 Oct 2015
Section 143(1)Section 147Section 148Section 260ASection 68

…ITA Nos. 292 of 2015 & 299 of 2015 Page 1 of 14 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 292/2015 COMMISSIONER OF INCOME TAX-CENTRAL-I .... Appellant Through: Mr. Kamal Sawhney, Senior Standing Counsel. versus M/S. INDO ARAB AIR SERVICES ..... Respondent Through: Mr. Ajay Vohra, Senior Advocate with Ms. Roopali Gupta and Ms. Mehak Gupta, Advocates. + ITA 299/2015 PR. COMMISSIONER OF INCOME TAX (CENTRAL)-I .... Appellant Through: Mr. Kamal Sawhney, Senior Standing Counsel. versus R…

Commissioner of Income Tax-Central-I vs. M/S. Indo Arab Air Services

ITA/292/2015HC Delhi20 Oct 2015
Section 143(1)Section 147Section 148Section 260ASection 68

…ITA Nos. 292 of 2015 & 299 of 2015 Page 1 of 14 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 292/2015 COMMISSIONER OF INCOME TAX-CENTRAL-I .... Appellant Through: Mr. Kamal Sawhney, Senior Standing Counsel. versus M/S. INDO ARAB AIR SERVICES ..... Respondent Through: Mr. Ajay Vohra, Senior Advocate with Ms. Roopali Gupta and Ms. Mehak Gupta, Advocates. + ITA 299/2015 PR. COMMISSIONER OF INCOME TAX (CENTRAL)-I .... Appellant Through: Mr. Kamal Sawhney, Senior Standing Counsel. versus R…

348 (Delhi); Pr. CIT v. Meenakshi Overseas () Ltd. vs. ITO (20 Taxmann.com 797) — Cited in 26 Judgments | BharatTax