41 (Delhi). (ii) Indo Aden Salt Mfg. & Trading Co. (P) Ltd. v. CIT

159 ITR 624Supreme Court of India1986#3549 most cited

What is 41 (Delhi). (ii) Indo Aden Salt Mfg. & Trading Co. (P) Ltd. v. CIT authority for?

For reopening an assessment under Section 148, the Assessing Officer needs a 'reason to believe' that income has escaped assessment, but the actual discovery of escapement is not essential at that stage. The Assessing Officer's belief must be formed at the time of issuing the notice.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2025.

Also referred to as

Indo Aden Salt Mfg. & Trading Co. (P) Ltd. v. CIT · Section 148 · reassessment · escapement of income · reason to believe · reopening of assessment · assessment procedure · change of opinion · material facts necessary for assessment

Issues it is cited on

beyond four yearsmaterial facts necessary for assessmentchange of opinionregular assessmentescapement of incomereason to believereopening of assessmentcross objectiongenuineness of the transactionspeaking ordersection 263reassessment proceedings

Judgments citing 41 (Delhi). (ii) Indo Aden Salt Mfg. & Trading Co. (P) Ltd. v. CIT

Income Tax Officer-Ward-7(1), Kolkata vs. M/S Aska Investments Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 2682/KOL/2013[2004-2005]Status: DisposedITAT Kolkata04 Oct 2016AY 2004-2005

Bench: Shri P.M.Jagtap & Shri S.S.Viswanethra Ravi

Section 143(2)Section 143(3)Section 147Section 148

…by the AO without considering the issue that reopening u/s. 147 is valid when failure to disclose fully and truly material facts which could have been found by the AO by further probing as decided in the case of Indo-Aden Salt Mfg. & Trg. Co P.Ltd v. CIT (SC) 159 ITR 624 as well as in R.B Bansilal ITA No. 2682/Kol/13 M/s. Aska Investments Pvt.Ltd 1 Abirchand Firm v. CIT (SC) 70 ITR 74, thereby, making the deletion of perverse, unlawful and unjustified. 3. Brief facts of the case are that the Assessee is company and dealing in the business of finance, Share and Real Estate. The original assessment was completed…

Ratnakar M. Pujari, Mumbai vs. ITO WD 25(3)(3), Mumbai

ITA 995/MUM/2012[2006-07]Status: DisposedITAT Mumbai03 Aug 2016AY 2006-07

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.995/Mum/2012 ("नधा"रण वष" / Assessment Year : 2006-07) Ratnakar M. Pujari, Income Tax Officer, Ward बनाम/ Shop No. 10, Geeta Sadan, 25(3)(3), V. Iraniwadi No. 3, R. No. 304, Kandivali (W), C-11, Pratyakshakar Mumbai – 400057. Bhavan, Bandra-Kurla Complex, Mumbai – 400051. "थायी लेखा सं./Pan :Agcpp8410B .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri B.S. Bist (D.R.)
Section 143(3)Section 148

…Mc Dowell and Company Limited v. CTO (1985) 154 ITR 148(SC) 2. Phoolchand Bajrang Lal v. ITO (1992) 203 ITR 456 (SC) 3. Consolidated Photo and Finvest Ltd. v. ACIT (Delhi HC) (2006) 151 Taxmann 41 (Delhi) 4. Indo Aden Salt Mfg. & Trading Co. Pvt. Ltd. V. CIT, 159 ITR 624 (SC) 5. Ram Prasad v. ITO (1995) 82 Taxman 199 (All) 6. Consolidated Photo & Finvest Ltd. ACIT (2006) 151 Taxmann 41 (Delhi) 7. Keventer (P.) Ltd. v. DCIT (2004) 89 ITD 347 (Kol.) Appeal Nos. 344 and 345 (Cal.) of 2001. 8. Brij Mohan Agarwal v. ACIT, (2004) 140 Taxman 317 (All) 9. ACIT v. Somnath Maini, IT Appeal No.829 (Chd.) of 2002, [2006] 7 S…

DCIT 5(2), Mumbai vs. Lahoti Overseas Ltd, Mumbai

In the result, appeal of the assessee company in ITA

ITA 3812/MUM/2012[2003-04]Status: DisposedITAT Mumbai30 Mar 2016AY 2003-04

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3812/Mum/2012 ("नधा"रण वष" / Assessment Year : 2003-04) Dy. Commissioner Of Income M/S Lahoti Overseas Ltd., बनाम/ Tax , 5(2),Room No. 571, 307, Arun Chambers, V. 5 Th Floor, Tardeo Road, Tardeo, Aayakar Bhavan, Mumbai - 400034. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaacl2578 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Yogesh TharFor Respondent: Shri Ganesh Bare (Sr.DR)
Section 133ASection 143(3)Section 147Section 148Section 151(1)

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3812/Mum/2012 ("नधा"रण वष" / Assessment Year : 2003-04) Dy. Commissioner of Income M/s Lahoti Overseas Ltd., बनाम/ Tax , 5(2),Room No. 571, 307, Arun Chambers, v. 5 th floor, Tardeo Road, Tardeo, Aayakar Bhavan, Mumbai - 400034. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./PAN : AAACL2578 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 821/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08)…

Rabbit Builders, Karaikal vs. ACIT, Thanjavur

In the result, the assessee’s appeals are allowed for statistical

ITA 1379/CHNY/2013[2007-08]Status: DisposedITAT Chennai09 Jul 2015AY 2007-08

Bench: Shri Chandra Poojari & Shri V. Durga Raoआयकर अपील सं./ I.T.A. Nos.1377, 1378 & 1379/Mds/2013 ("नधा"रण वष" / Assessment Years : 2004-05, 2005-06 & 2007-2008)

For Appellant: Shri. S. Sridhar, AdvocateFor Respondent: Shri. N. Rengaraj, IRS, CIT
Section 132Section 142(1)Section 143(3)Section 147Section 148Section 153CSection 44A

…essee to bring it to the Assessing Officer’s notice those particulars of seized material, will amount to omission to disclose fully and truly all materials facts necessary for its assessment. In the case of Indo-Aden Salt Mfg. and Trading Co. P. Ltd. vs CIT 159 ITR 624(SC) held that mere production of evidence before the Assessing Officer is not enough. There may be a failure to make a true and full disclosure, if some material for the assessment lay embedded in the evidence which the Revenue could have uncovered but did not, then, it is the duty of the assessee to bring it to the notice of the Assessing Offi…

Rabbit Builders, Karaikal vs. ACIT, Thanjavur

In the result, the assessee’s appeals are allowed for statistical

ITA 1378/CHNY/2013[2005-06]Status: DisposedITAT Chennai09 Jul 2015AY 2005-06

Bench: Shri Chandra Poojari & Shri V. Durga Raoआयकर अपील सं./ I.T.A. Nos.1377, 1378 & 1379/Mds/2013 ("नधा"रण वष" / Assessment Years : 2004-05, 2005-06 & 2007-2008)

For Appellant: Shri. S. Sridhar, AdvocateFor Respondent: Shri. N. Rengaraj, IRS, CIT
Section 132Section 142(1)Section 143(3)Section 147Section 148Section 153CSection 44A

…essee to bring it to the Assessing Officer’s notice those particulars of seized material, will amount to omission to disclose fully and truly all materials facts necessary for its assessment. In the case of Indo-Aden Salt Mfg. and Trading Co. P. Ltd. vs CIT 159 ITR 624(SC) held that mere production of evidence before the Assessing Officer is not enough. There may be a failure to make a true and full disclosure, if some material for the assessment lay embedded in the evidence which the Revenue could have uncovered but did not, then, it is the duty of the assessee to bring it to the notice of the Assessing Offi…

Rabbit Builders, Karaikal vs. ACIT, Thanjavur

In the result, the assessee’s appeals are allowed for statistical

ITA 1377/CHNY/2013[2004-05]Status: DisposedITAT Chennai09 Jul 2015AY 2004-05

Bench: Shri Chandra Poojari & Shri V. Durga Raoआयकर अपील सं./ I.T.A. Nos.1377, 1378 & 1379/Mds/2013 ("नधा"रण वष" / Assessment Years : 2004-05, 2005-06 & 2007-2008)

For Appellant: Shri. S. Sridhar, AdvocateFor Respondent: Shri. N. Rengaraj, IRS, CIT
Section 132Section 142(1)Section 143(3)Section 147Section 148Section 153CSection 44A

…essee to bring it to the Assessing Officer’s notice those particulars of seized material, will amount to omission to disclose fully and truly all materials facts necessary for its assessment. In the case of Indo-Aden Salt Mfg. and Trading Co. P. Ltd. vs CIT 159 ITR 624(SC) held that mere production of evidence before the Assessing Officer is not enough. There may be a failure to make a true and full disclosure, if some material for the assessment lay embedded in the evidence which the Revenue could have uncovered but did not, then, it is the duty of the assessee to bring it to the notice of the Assessing Offi…

P.Sundararajan, Avanashi vs. DCIT, Tiruppur

In the result, the appeal of the assessee in ITA No

ITA 1666/CHNY/2013[2006-07]Status: DisposedITAT Chennai25 Jun 2015AY 2006-07

Bench: Shri Chandra Poojari & Shri V. Durga Raoआयकर अपील सं./ I.T.A. No.1666/Mds/2013 ("नधा"रण वष" / Assessment Year : 2006-2007)

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri. N. Madhavan, IRS, JCIT
Section 143(3)Section 147Section 148Section 36

…it to the Assessing Officer’s notice those particulars of investment made by the assessee, will amount to omission to disclose fully and truly all materials facts necessary for his assessment. In the case of Indo-Aden Salt Mfg. and Trading Co. P. Ltd. vs CIT 159 ITR 624(SC) held that mere production of evidence before the Assessing Officer is not enough. There may be a failure to make a true and full disclosure, if some material for the assessment lay embedded in the evidence which the Revenue could have uncovered but did not, then, it is the duty of the assessee to bring it to the notice of the Assessing Offi…

CIT vs. Manak Shoes Co Pvt Ltd

ITA/1856/2010HC Delhi11 May 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

Section 143Section 147

…ITA 1856/2010 Page 1 of 15 REPORTABLE * IN THE HIGH COURT OF DELHI AT NEW DELHI + [ITA 1856 OF 2010] RESERVED ON: 05.4.2011 % PRONOUNCED ON:11.5.2011 COMMISSIONER OF INCOME- TAX . . . APPELLANT Through : Mr. Sanjeev Sabharwal, Sr. Standing Counsel VERSUS MANAK SHOES CO. PVT LTD. . . .RESPONDENT Through: Mr. S. Krishnan, Advocate. CORAM :- HON’BLE MR. JUSTICE A.K. SIKRI HON’BLE MR. JUSTICE M.L. MEHTA…

CIT vs. Manak Shoes Co Pvt Ltd

ITA - 1856 / 2010HC Delhi11 May 2011
Section 143Section 147

…ITA 1856/2010 Page 1 of 15 REPORTABLE * IN THE HIGH COURT OF DELHI AT NEW DELHI + [ITA 1856 OF 2010] RESERVED ON: 05.4.2011 % PRONOUNCED ON:11.5.2011 COMMISSIONER OF INCOME- TAX . . . APPELLANT Through : Mr. Sanjeev Sabharwal, Sr. Standing Counsel VERSUS MANAK SHOES CO. PVT LTD. . . .RESPONDENT Through: Mr. S. Krishnan, Advocate. CORAM :- HON’BLE MR. JUSTICE A.K. SIKRI HON’BLE MR. JUSTICE M.L. MEHTA…

Commissioner of Income Tax vs. Xerox Modicorp Limited

Appeals are dismissed

ITA/1274/2007HC Delhi14 Sept 2010

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MS. JUSTICE REVA KHETRAPAL

Section 32A

…ITA No. 1274 of 2007 & Others Page 1 of 22 Reportable * IN THE HIGH COURT OF DELHI AT NEW DELHI ITA No. 1274 of 2007 With ITA No. 1270 of 2007, ITA No. 1273 of 2007, ITA No. 1275 of 2007, ITA No. 1285 of 2007, ITA No. 1286 of 2007, ITA No. 24 of 2008, ITA No. 26 of 2008, ITA No. 67 of 2008 and ITA No.331 of 2008. Reserved On: August 12, 2010 % Pronounced On: September 14, 2010 1) ITA No. 1274 of 2007 COMMISSIONER OF INCOME TAX . . . Appellant Through : Ms. Prem Lata Bansal, Advocate. VERSUS XEROX MODICORP…

Commissioner of Income Tax vs. Xerox Modicorp Limited

Appeals are dismissed

ITA - 1286 / 2007HC Delhi14 Sept 2010
Section 32A

…- (i) Calcutta Discount Co. vs. ITO [41 ITR 191] - (ii) Rakesh Agarwal (Legal Heir of Late R.S. Agarwal) v. Assistant Commissioner of Incometax [221 ITR 492 (Del.)] - (iii) Indo-Aden Salt Mfg. & Trading Co. Pvt. Ltd. v. Commissioner of Income Tax, Bombay [159 ITR 624 (SC)]. # The Arguments: Assessee 19. Mr. Ajay Vohra, learned counsel appearing for the assessee, contested these appeals and made a fervent plea in support of the conclusion drawn by the Tribunal in the impugned order. Regarding full ![](_page_16_Picture_1.jpeg) and complete disclosure of the facts, his submission was that the cast upon by th…

Commissioner of Income Tax Central I vs. Xerox Modicorp Ltd

Appeals are dismissed

ITA - 67 / 2008HC Delhi14 Sept 2010
Section 32A

…- (i) Calcutta Discount Co. vs. ITO [41 ITR 191] - (ii) Rakesh Agarwal (Legal Heir of Late R.S. Agarwal) v. Assistant Commissioner of Incometax [221 ITR 492 (Del.)] - (iii) Indo-Aden Salt Mfg. & Trading Co. Pvt. Ltd. v. Commissioner of Income Tax, Bombay [159 ITR 624 (SC)]. ### **The Arguments: Assessee** L 19. Mr. Ajay Vohra, learned counsel appearing for the assessee, contested these appeals and made a fervent plea in support of the conclusion drawn by the Tribunal in the impugned order. Regarding full and complete disclosure of the facts, his submission was that the du cast upon by the assessee was to…

Commissioner of Income Tax vs. Xerox Modicorp Limited

Appeals are dismissed

ITA - 1274 / 2007HC Delhi14 Sept 2010
Section 32A

…Reportable * IN THE HIGH COURT OF DELHI AT NEW DELHI ITA No. 1274 of 2007 With ITA No. 1270 of 2007, ITA No. 1273 of 2007, ITA No. 1275 of 2007, ITA No. 1285 of 2007, ITA No. 1286 of 2007, ITA No. 24 of 2008, ITA No. 26 of 2008, ITA No. 67 of 2008 and ITA No.331 of 2008. Reserved On: August 12, 2010 % Pronounced On: September 14, 2010 1) ITA No. 1274 of 2007 COMMISSIONER OF INCOME TAX . . . Appellant Through : Ms. Prem Lata Bansal, Advocate. VERSUS XEROX MODICORP LIMITED . . .Respondent Through: Mr. Ajay Vo…