361 (SC) and DGIT(Inv.) v. Spacewood Furnishers (P) Ltd.

374 ITR 595Supreme Court of India2015#930 most cited
114

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2026.

Also referred to as

Spacewood Furnishers · section 153A · section 43(3) · search assessment · validity of order · departmental reliance · section 153D · 374 ITR 595 · Supreme Court

Sections most often in play

Section 143(3)Section 144ASection 153ASection 153DSection 119Section 132Section 142(2A)Section 147

Issues it is cited on

section 136section 43(3)section 193section 255(4)section 196section 65asanction under section 151section 144asection 151(1)section 151(2)section 142(2a)section 153a(1)(a)

Judgments citing 361 (SC) and DGIT(Inv.) v. Spacewood Furnishers (P) Ltd.

M/S Kptcl, Bangalore Rural vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2451/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Shimoga vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2450/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Shimoga vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2449/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Bijapur vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2448/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Bijapur vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2447/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Kalaburagi vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2446/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Kalaburagi vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2445/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Bangalore vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2444/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Bangalore vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2443/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Hassan vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2442/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Kalaburagi vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2441/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Talaguppa vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2440/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Talaguppa vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2439/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Tumkur vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2438/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Tumkur vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2437/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Davangere vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2436/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Davangere vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2435/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Mysore vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2434/BANG/2017[2013-14]Status: DisposedITAT Bangalore08 Feb 2019AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Mysore vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2433/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…

M/S Kptcl, Bangalore vs. ITO(OSD)(TDS)Ltpu, Bangalore

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

ITA 2432/BANG/2017[2015-16]Status: DisposedITAT Bangalore08 Feb 2019AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Jason P Boaz

Section 17(1)(va)Section 192Section 201Section 201(1)

…Page 19 of 21 Karnataka High Court referred to in paragraph-21 of this order. He relied on decisions of the Hon’ble Supreme Court in the case of ITO Vs. TechSpan India (P) Ltd. (2018) 92 taxmann.com 361 (SC) and DGIT(Inv.) Vs. Spacewood Furnishers (P) Ltd. 374 ITR 595(SC). In the first decision, the question arose in the context of validity of initiation of proceedings u/s.147 of the Act and the Court had to examine as to whether the reassessment proceedings u/s.147 of the Act. The Hon’ble Court held that for challenging the validity of initiation of reassessment proceeding on change of opinion, it has to be v…