43/387 ITR 416 (Delhi) and CIT v. Software Consultants 2012 SCC OnLine Del 316/

21 Taxmann.com 155High Court2012#7740 most cited

What is 43/387 ITR 416 (Delhi) and CIT v. Software Consultants 2012 SCC OnLine Del 316/ authority for?

The validity of initiating reassessment proceedings under Section 147 and 148 of the Income Tax Act must be independently evaluated and should not be confused with the powers available to the Assessing Officer once assessment has been validly reopened. Sections 148A(b) and 148A(d) have an integral connection.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2025.

Also referred to as

CIT v. Software Consultants · Section 147 · Section 148 · Section 148A · reassessment · validity of initiation · independent evaluation · indelible connection · Section 148A(b) · Section 148A(d) · Explanation 3

Also reported as

211 Taxmann 120

Sections most often in play

Section 147Section 148Section 148ASection 139(1)Section 143(1)Section 143(3)Section 263Section 143(2)

Issues it is cited on

section 148(2)income escaping assessmentshare application moneymalabar industrialerroneous and prejudicialsection 148a(b)reason to believeservice of noticepenny stocksection 148aescapement of incomenotice under section 148

Judgments citing 43/387 ITR 416 (Delhi) and CIT v. Software Consultants 2012 SCC OnLine Del 316/

ACIT, New Delhi vs. Vrinda Farms Private Limited, New Delhi

In the result, the appeal of the Revenue as well as cross objections of the assessee are dismissed

ITA 4849/DEL/2024[2016-17]Status: DisposedITAT Delhi29 Oct 2025AY 2016-17

Bench: Shris.Rifaur Rahman & Shri Yogesh Kumar U.S.Acit, Central Circle 4, Vs. Vrinda Farms Private Limited, New Delhi. 43, Community Centre, Bhageria House, Zakir Nagar, New Friends Colony, New Delhi – 110 025. (Pan : Aaacv0355L) Co Nos.13 & 19/Del/2025 (In Ita No.4849/Del/2024) (Assessment Year: 2016-17) Vrinda Farms Private Limited, Vs. Acit, Central Circle 4, 43, Community Centre, New Delhi. Bhageria House, Zakir Nagar, New Friends Colony, New Delhi – 110 025. (Pan : Aaacv0355L) (Appellant) (Respondent) Assessee By : Shri Biren Shah, Ca Revenue By : Shri Dheeraj Kumar Jain, Sr. Dr Date Of Hearing : 02.09.2025 Date Of Order : 29.10.2025 Order Per S.Rifaur Rahman: 1. This Appeal Is Filed By The Revenue Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-23, New Delhi [“Ld. Cit(A)”, For Short]

For Appellant: Shri Biren Shah, CAFor Respondent: Shri Dheeraj Kumar Jain, Sr. DR
Section 132(4)Section 133(6)Section 68

…9IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ACIT, Central Circle 4, vs. Vrinda Farms Private Limited, New Delhi. 43, Community Centre, Bhageria House, Zakir Nagar, New Friends Colony, New Delhi – 110 025. (PAN : AAACV0355L) CO Nos.13 & 19/Del/2025 (in ITA No.4849/DEL/2024) (Assessment Year: 2016-17) Vrinda Farms Private Limited, vs. ACIT, Central Circle 4, 43, Community Centre, New Delhi. Bhageria House, Zakir Nagar, New Friends Colony, New Delhi – 110 025. (PAN : AAACV0355L) (APPELLANT) (RESPONDENT) ASS…

Sh. Ashok Kumar, Haridwar vs. ITO, Haridwar

In the result, the appeal of the assessee is allowed

ITA 107/DDN/2025[2015-16]Status: DisposedITAT Dehradun17 Sept 2025AY 2015-16

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalashok Kumar, Assessment Unit, 19, Sitapur Mazara, Jwalapur, Income Tax Haridwar, Uttarakhand-249407 Vs. Department. Pan-Btupk9604E (Appellant) (Respondent) Assessee By Shri Pankaj Goel, Adv. Department By Shri A. S. Rana, Sr. Dr Date Of Hearing 08/09/2025 Date Of Pronouncement 17/09/2025 O R D E R Per Manish Agarwal, Am: This Appeal Is Filed By The Assessee Against The Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (‘The Ld. Cit(A)’ For Short) In Appeal No. Nfac/2014-15/10271519 Dated 10.04.2025 For Assessment Year 2015-16. 2. Brief Facts Of The Case Are That The Assessee Is An Agriculturist Having No Any Other Source Of Income Than Agricultural Income. Since, The Income From Agricultural Operations Is Exempt From Tax, He Was Not Obliged To File The Return Of Income. The Assessing Officer Based On The Information That Assessee Has Deposited A Sum Of Rs.76,00,000/- In Zila Sahkari Bank Ltd., Initiated Reassessment Proceedings In The Case Of Assessee By Recording Reasons That Income To The Extent Of Rs.76,00,000/- Has Escaped Assessment In The Order Passed U/S 148A(D) Of The Act. Accordingly, Notices U/S 148 Was Issued On 26.03.2022. In Response To Which Assessee Filed Return Of Income On 12.04.2022 Ashok Kumar Vs. Ito Declaring Total Income Of Rs.10,00,000/- From Agriculture Activity & Claimed The Same As Exempt From Tax. The Assessing Officer Passed The Reassessment Order Wherein He Has Made The Additions On Account Of Agriculture Income Of Rs.10,00,000/- By Treating The Same As Income From Other Sources & Further Made Additions Of Rs.76,00,000/- Being Cash Deposited During Demonetization As Unexplained Money U/S 69A Of The Act. The Ao Further Made Additions Of Rs.2,67,195/- As Against Nil Income Declared Towards Bank Interest.

Section 147Section 148Section 148ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH: DEHRADUN BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Ashok Kumar, Assessment Unit, 19, Sitapur Mazara, Jwalapur, Income Tax Haridwar, Uttarakhand-249407 Vs. Department. PAN-BTUPK9604E (Appellant) (Respondent) Assessee by Shri Pankaj Goel, Adv. Department by Shri A. S. Rana, Sr. DR Date of Hearing 08/09/2025 Date of Pronouncement 17/09/2025 O R D E R PER MANISH AGARWAL, AM: This appeal is filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFA…

Shashwat R Belapurkar, Mumbai vs. Principal Commissioner of Income Tax-42, Mumbai

In the result, appeal is allowed

ITA 2600/MUM/2025[2013-14]Status: DisposedITAT Mumbai31 Jul 2025AY 2013-14

Bench: Shri Saktijit Dey, Vp & Shri Narendra Kumar Billaiya, Am Shashwat R Belapurkar, Pcit-42, C/O Ca Himanshu Gandhi 16Th Floor, Room No.808, Kautilya Bhavan, C- D Wing, Trade World Tower, Kamala Vs. 41 To C-43, Block, Bandra Kurla Mills Compound, Lower Parel (W), Complex, Bandra (East), Mumbai-400013 Mumbai 400051 (Appellant) : (Respondent) Pan No. Aajpb 9995J Appellant By : Shri Himanshu Gandhi Respondent By : Ms. Kavita P. Kaushik, Sr. Dr (Appellant) (Respondent) Date Of Hearing : 31.07.2025 Date Of Pronouncement : 31.07.2025

For Appellant: Shri Himanshu GandhiFor Respondent: Ms. Kavita P. Kaushik, Sr. DR
Section 143(1)Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI NARENDRA KUMAR BILLAIYA, AM Shashwat R Belapurkar, PCIT-42, C/o CA Himanshu Gandhi 16th Floor, Room No.808, Kautilya Bhavan, C- D Wing, Trade World Tower, Kamala Vs. 41 to C-43, Block, Bandra Kurla Mills Compound, Lower Parel (W), Complex, Bandra (East), Mumbai-400013 Mumbai 400051 (Appellant) : (Respondent) PAN NO. AAJPB 9995J Appellant by : Shri Himanshu Gandhi Respondent by : Ms. Kavita P. Kaushik, Sr. DR (Appellant) (Respondent) Date of Hearing : 31.07.2025 Date of Pronouncement : 31.07.2025 O R D E R Per Saktijit…

Marvelous Cement Private Limited, New Delhi vs. National E-Assessment Centre, New Delhi

In the result, appeal filed by the assessee is allowed

ITA 4100/DEL/2024[2018-19]Status: DisposedITAT Delhi30 Jun 2025AY 2018-19

Bench: Ms.Madhumita Roy & Shri Manish Agarwal

Section 139(1)Section 143(3)Section 147Section 148Section 250

…ITA No.4099 & 4100/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI "E" BENCH: NEW DELHI BEFORE MS.MADHUMITA ROY, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.4099/Del/2024 [Assessment Year : 2012-13] Marvellous Cement Pvt.Ltd., Flat No.305, 3rd Floor, Bakshi House, 40-41 Nehru Place, New Delhi-110019. PAN-AAECM9931F APPELLANT VS Income Tax Officer, Ward-16(4), New Delhi RESPONDENT ITA No.4100/Del/2024 [Assessment Year : 2018-19] Marvellous Cement Pvt.Ltd., Flat No.305, 3rd Floor, Bakshi House, 40-41 Nehru Place, New Delhi-110019. PAN-AAECM9931F APPELLANT VS National e-Assessment Centr…

Marvelous Cement Private Limited, New Delhi vs. Income Tax Officer Ward 16(4), New Delhi

In the result, appeal filed by the assessee is allowed

ITA 4099/DEL/2024[2012-13]Status: DisposedITAT Delhi30 Jun 2025AY 2012-13

Bench: Ms.Madhumita Roy & Shri Manish Agarwal[Assessment Year : 2012-13] Marvellous Cement Pvt.Ltd., Vs Income Tax Officer, Flat No.305, 3Rd Floor, Ward-16(4), Bakshi House, 40-41 Nehru New Delhi Place, New Delhi-110019. Pan-Aaecm9931F Appellant Respondent [Assessment Year : 2018-19] Marvellous Cement Pvt.Ltd., Vs National E-Assessment Flat No.305, 3Rd Floor, Centre, New Delhi Bakshi House, 40-41 Nehru Place, New Delhi-110019. Pan-Aaecm9931F Appellant Respondent Appellant By Shri Ashwani Kumar, Ca & Shri Ankur Agarwal, Ca Respondent By Shri Virender Kumar Singh, Sr.Dr Date Of Hearing 05.05.2025 Date Of Pronouncement 30.06.2025 Order Per Manish Agarwal, Am : Both The Captioned Appeals Are Filed By The Assessee Against Two Separate Orders, Both Dated 22.07.2024 Passed By Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (“Nfac”), Delhi [“Ld.Cit(A)”] In Appeal No. Cit(A), Delhi- 6/10624/2019-20 & Appeal No. Nfac/2017-18/10022053 Respectively, Passed U/S 250 Of The Income Tax Act, 1961 [“The Act”]. Both The Appeals Are Arising From The Assessment Orders, Dated 24.12.2019 U/S 143(3)/147 Of The Act & Dt. 15.09.2020

Section 139(1)Section 143(3)Section 147Section 148Section 250

…ITA No.4099 & 4100/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE MS.MADHUMITA ROY, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2012-13] Marvellous Cement Pvt.Ltd., vs Income Tax Officer, Flat No.305, 3rd Floor, Ward-16(4), Bakshi House, 40-41 Nehru New Delhi Place, New Delhi-110019. PAN-AAECM9931F APPELLANT RESPONDENT [Assessment Year : 2018-19] Marvellous Cement Pvt.Ltd., vs National e-Assessment Flat No.305, 3rd Floor, Centre, New Delhi Bakshi House, 40-41 Nehru Place, New Delhi-110019. PAN-AAECM9931F APPELLANT RESPONDENT Appellant by Shri Ashwa…

Lalitaben Dipakbhai Modh, Surat vs. PCIT-3, Ahmedabad

In the result, the appeal filed by the Assessee is hereby allowed

ITA 715/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad31 Dec 2024AY 2013-14

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 139(1)Section 147Section 148Section 271F

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member Assessment Year 2013-14 Lalitaben Dipakbhai The PCIT-3, Modh Ahmedabad, 10-A, C-Tower, Vs Ahmedabad Ratna Jyoti Appartment VIP Road, Near Sidhi Vinayak Temple, Vesu, Gujarat-395007 PAN: AHAPM4537D (Respondent) (Appellant) Assessee Represented: Shri Rasesh Shah, A.R. Revenue Represented: Shri A.P. Singh, CIT-DR Date of hearing : 17-10-2024 Date of pronouncement : 31-12-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed b…

Sajjad Ali, Chittorgarh vs. DCIT(Intl)- Jaipur, Jaipur

ITA 459/JPR/2024[2016-17]Status: DisposedITAT Jaipur24 Jun 2024AY 2016-17

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Sh. Rajesh Ojha (CIT-DR)
Section 133(6)Section 142(1)Section 144Section 147Section 148Section 263Section 54

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 459/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Sajjad Ali DCIT Vs. S/o Tehir Ali, General Merchant, (Intl.)- Jaipur Sadar Bazar, Kapasan, Chittorgarh LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ASOPA 8295 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Shrawan Kumar Gupta, Adv. jktLo dh vksj…

Naresh Kumar Bhargava, Jaipur vs. Principal Commissioner of Income Tax -1, Jaipur

In the result, appeal of the assessee is allowed

ITA 221/JPR/2024[2013-14]Status: DisposedITAT Jaipur11 Jun 2024AY 2013-14

Bench: The Date Of Hearing.”

For Appellant: Sh. Rohan SoganiFor Respondent: Sh. Anil Dhaka, CIT
Section 132Section 142(1)Section 143(2)Section 147Section 148Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, “B” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 221/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Naresh Kumar Bhargava Principal Commissioner of Income Vs. 247, Muktanad Nagar Gopalpura Tax-01, Jaipur Byepass Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACPPB 7889 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rohan Sogani jktLo dh vk…

Jaswant Singh Yadav, Gurugram vs. ITO, Ward 2(2), Gurgaon

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

ITA 1973/DEL/2021[2010-11]Status: DisposedITAT Delhi03 Apr 2024AY 2010-11

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms. Sapna Bhatia, CIT- DR
Section 143(3)Section 147Section 148Section 263

…the issues raised by the PCIT in his order as no addition was made on account of reasons recorded for reopening the assessment. 17. The Hon'ble High Court of Delhi in the case of CIT Vs. Software Consultants I.T. Appeal No. 914 of 2010 order dated 17.01.2012 21 Taxmann.com 155 was seized with the following question of law: “Whether the Tribunal was right in law in holding that the CIT had wrongly invoked the jurisdiction u/s 263 of the Act.” 18. The Hon'ble High Court, on facts similar to the facts of the appeal under consideration, held as under: “9. One of the contentions, which has been accepted by the tri…

Paramjit Singh, Delhi vs. AO Ward-1, Karnal, Haryana

In the result the appeal of the assessee in ITA No

ITA 446/DEL/2022[2012-13]Status: DisposedITAT Delhi01 Dec 2023AY 2012-13

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Somil Agarwal, AdvFor Respondent: Shri P.N. Barnwal, CIT-DR
Section 147Section 151Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 446/DEL/2022 [A.Y. 2012-13] Shri Paramjit Singh Vs. The P.C.I.T. Dra Guru Nanak Pura Rohtak Pingly Road, Karnal PAN: BGPS 9938 N (Applicant) (Respondent) Assessee By : Shri Somil Agarwal, Adv Department By : Shri P.N. Barnwal, CIT-DR Date of Hearing : 28.11.2023 Date of Pronouncement : 01.12.2023 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferred against the order of the ld. PCIT, Rohtak dated 17.02.2022 frame…

Globalworth Securities Ltd., Mumbai vs. ACIT, Circle 4(1)(1), Mumbai

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

ITA 620/MUM/2022[2012-13]Status: DisposedITAT Mumbai14 Oct 2022AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2012-13 Globalworth Securities Limited, Acit, Circle-4(1)(1), 716, Neelkanth Corporate Park, Room No. 640, 6Th Floor, Kirol Road, Vidyavihar (West), Vs. Aayakar Bhavan, Maharshi Mumbai-400086. Karve Road, Mumbai-400020. Pan No. Aadcg 7624 G Appellant Respondent Assessee By : Mr. Aditya Ramachndran, Ar Revenue By : Mr. Ashok Kumar Kardam, Cit-Dr Date Of Hearing : 07/10/2022 Date Of Pronouncement : 14/10/2022

For Appellant: Mr. Aditya Ramachndran, ARFor Respondent: Mr. Ashok Kumar Kardam, CIT-DR
Section 148Section 148(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2012-13 Globalworth Securities Limited, ACIT, Circle-4(1)(1), 716, Neelkanth Corporate Park, Room No. 640, 6th floor, Kirol Road, Vidyavihar (West), Vs. Aayakar Bhavan, Maharshi Mumbai-400086. Karve Road, Mumbai-400020. PAN No. AADCG 7624 G Appellant Respondent Assessee by : Mr. Aditya Ramachndran, AR Revenue by : Mr. Ashok Kumar Kardam, CIT-DR Date of Hearing : 07/10/2022 Date of pronouncement : 14/10/2022 ORDER PER OM PRAKASH KANT, AM Th…

Smt Kiran Anil Shah, Mumbai vs. Prin. Comm of Income Tax -27, Mumbai

In the result, the appeal of the assesse is allowed

ITA 686/MUM/2022[2012-13]Status: DisposedITAT Mumbai08 Sept 2022AY 2012-13

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singhsmt. Kiran Anil Shah Vs. Pcit-27, 3Rd Floor, B-14, Plot No. R. No. 401, 4Th Floor, 33/34, Yogakshema Chs Tower No. 6, Vashi Ltd, Nathpai Nagar, Railway Station Ghatkopar- East, Commercial Complex, Mumbai – 400 077 Vavhi, Navi Mumbai 400 703 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Anrps9911N Appellant .. Respondent

For Appellant: Vijay MehtaFor Respondent: Tejinder Pal Singh
Section 143(3)Section 148Section 263Section 40A(3)

…ITA No.686/Mum/2022 A.Y. 2012-13 1 Smt. Kiran Anil Shah Vs. PCIT-27 IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Smt. Kiran Anil Shah Vs. PCIT-27, 3rd Floor, B-14, Plot No. R. No. 401, 4th Floor, 33/34, Yogakshema CHS Tower No. 6, Vashi Ltd, Nathpai Nagar, Railway Station Ghatkopar- East, Commercial Complex, Mumbai – 400 077 Vavhi, Navi Mumbai 400 703 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: ANRPS9911N Appellant .. Respondent Appellant by : Vijay Mehta Respondent by : Tejinder Pal Singh Date of Hearing 29.08.2022…

Achal Kumar Malhotra, Haryana vs. Pr. CIT, Haryana

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

ITA 455/DEL/2022[2012-13]Status: DisposedITAT Delhi31 May 2022AY 2012-13

Bench: Shri N.K. Billaiya & Shri N.K. Choudhry

For Appellant: Shri Sudesh Garg, ADvFor Respondent: Shri Ishtiyaque Ahmed, CIT- DR
Section 143(3)Section 147Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER ITA No. 455/DEL/2022 [A.Y. 2012-13] Shri Achal Kumar Malhotra Vs. The Pr. C.I.T. V-17/17, DLF Phase -3 Faridabad Gurgaon PAN : AEVPM 1744 G (Applicant) (Respondent) Assessee By : Shri Sudesh Garg, ADv Shri Sahil Agarwal, CA Department By : Shri Ishtiyaque Ahmed, CIT- DR Date of Hearing : 24.05.2022 Date of Pronouncement : 31.05.2022 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferred against the order of the ld. PCIT,…

M/S K R Construction, Mumbai vs. Pr CIT Central-3, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 7615/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Feb 2020AY 2014-15

Bench: Shri Saktijit Dey & Shri G. Manjunathak.R.Construction Vs. Principal Commissioner Of Basement, Hinal Residency Income Tax-Central-3 19Th Floor Datta Mandir Road Dahanukar Wadi Air India Building Kandivali(W) Nariman Point Mumbai-400 067 Mumbai-400 021

Section 147Section 148Section 151Section 263

…has been expressed by the Hon’ble 17 K.R.Construction Rajasthan High court in case of shri. Ram Singh (306 ITR 343) and Punjab & Haryana High Court in case of Atlas Cycle Industries (180 ITR 319). The Hon’be Delhi High Court in case of Software Consultants (21 Taxmann.com 155) held that where the AO did not make any additions on issues inrespect of which reasons were recordrd for issue of notice u/s 148, a general inference is that the Ao could not have made addition on account new issue and, thus Commissioner could not have exercised revisional jurisdiction. The sum and substance of ratios laid down by Hon’ble…

43/387 ITR 416 (Delhi) and CIT v. Software Consultants 2012 SCC OnLine Del 316/ (21 Taxmann.com 155) — Cited in 14 Judgments | BharatTax