5. Rajat Export India Pvt Ltd. v. ITO

341 ITR 135High Court2012#4752 most cited

What is 5. Rajat Export India Pvt Ltd. v. ITO authority for?

Reopening an assessment under section 147 requires a prima facie reason to believe that income has escaped assessment, and the Assessing Officer assumes jurisdiction upon recording such reason. The presence of fresh tangible material is not a prerequisite for reopening.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

Rajat Export India Pvt Ltd v ITO · section 147 · section 148 · reassessment · income escaped assessment · prima facie reason · reason to believe · jurisdiction to reopen · Assessing Officer · investigation wing · fresh tangible material · 143(1) · 143(3)

Sections most often in play

Section 147Section 148Section 1961Section 143(1)Section 151Section 68Section 142(1)Section 143(3)

Issues it is cited on

section 108section 147(b)section 147(a)within four yearsapproval under section 151section 34(1)section 151(1)fresh tangible materialsanctioning authoritylive linkfirst proviso to section 147section 151(2)

Judgments citing 5. Rajat Export India Pvt Ltd. v. ITO

VITHAL LEASEFIN(P) LTD ,MUMBAI vs. DCIT, CIRCLE WARD 1(3)(2), MUMBAI

ITA 7745/MUM/2025[2012-13]Status: DisposedITAT Mumbai19 Feb 2026AY 2012-13

Bench: Hon’Ble Shri Sandeep Gosain & Hon’Ble Shri Bijayananda Pruseth

Section 142Section 143(1)Section 147Section 148Section 250Section 68

…ent it confers jurisdiction to reopen the assessment assessment..... Reliance can also be placed on the decision in the cases of ACIT Vs. Tube Investments of India Ltd. (ITAT), Chennai-TM) 133 ITD 79 and M/S Rajat Export Import India Pvt. Ltd. Vs./ ITO(Delhi) 341 ITR 135, it is held that "What is necessary to reopen an assessment is not final verdict but a prima facie reason Once such a reason is recorded by the assessing authority he assumes jurisdiction to issue notice u/s 148". Hence, on the basis of such information, the Assessing Officer was justified in having a reason to believe that the income of assessee…

KAJAL BATRA,DELHI vs. ACIT,CIRCLE-52(1), DELHI

In the result, the appeal of the assessee stands dismissed as above

ITA 2419/DEL/2025[2017-18]Status: DisposedITAT Delhi30 Oct 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri Avdhesh Kumar Mishra

Section 147Section 148Section 151Section 68Section 69A

…eason is recorded by assessing authority he assumes jurisdiction to issue notice u/s 148 as has been in judicial pronouncements as under: 1. ACITVs Tube Investments of India Ltd. (ITAT, Chennai-TM) 133 ITD 79 2 Rajat Export Import India Pvt. Ltd. Vs ITO (Del) 341 ITR 135 e. It may be appreciated that Notice u/s 148 can be issued on the basis of information in a non-est return Non-est return is not a bar to issue notice u/s 148 as has been held in the case of Rajasthan State Handloom Dev. Corpn, Ltd. Vs DCIT (ITAT, Jp) 64 ITD 356. f. It is well settled law that where return is processed u/s 143(1), 143(1 the only…

NARENDRA KACHRULAL ABAD,JALNA vs. INCOME-TAX OFFICER, WARD - 1,, JALNA

In the result, appeal of the assessee partly allowed

ITA 866/PUN/2019[2009-10]Status: DisposedITAT Pune06 Oct 2025AY 2009-10

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.866/Pun/2019 निर्धारण वषा / Assessment Year: 2009-10 Shri Narendra Kachrulal Abad, V The Income Tax Officer, Abad House, Nal Galli, S Ward-1, Jalna. Kadrabad, Jalna – 431203. Maharashtra. Pan: Acspa9531C Appellant/ Assessee Respondent / Revenue Assessee By Shri Hari Krishan – Ar Revenue By Shri Arvind Renge –Addl.Cit(Dr) Date Of Hearing 28/07/2025 Date Of Pronouncement 06/10/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeal)-1, Aurangabadpassed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2009-10 Dated 30.03.2019, Emanating From Order U/S.143(3) R.W.S 147Of The Income Tax Act, 1961, Dated 03.11.2017. The Assessee Has Raised The Following Concise Grounds Of Appeal :

Section 143(3)Section 148Section 250

…आयकर अपीलीय अधिकरण ”एस एम सी” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं. / ITA No.866/PUN/2019 निर्धारण वषा / Assessment Year: 2009-10 Shri Narendra Kachrulal Abad, V The Income Tax Officer, Abad House, Nal Galli, s Ward-1, Jalna. Kadrabad, Jalna – 431203. Maharashtra. PAN: ACSPA9531C Appellant/ Assessee Respondent / Revenue Assessee by Shri Hari Krishan – AR Revenue by Shri Arvind Renge –Addl.CIT(DR) Date of hearing 28/07/2025 Date of pronouncement 06/10/2025 आदेश/ ORDER PER…

AGL TECHNOLOGIES LTD,NEW DELHI vs. DCIT CIRCLE-1(1), NEW DELHI

In the result, appeal of the assessee is allowed

ITA 4692/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Oct 2024AY 2010-11

Bench: Shri Vikas Awasthy & Shri Naveen Chandraआअसं.4692/िद"ी/2019 (िन.व. 2010-11) M/S Agl Technologies Ltd., S-206, First Floor, Panchsheel Park, New Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaeca-1070-B बनाम Vs. Deputy Commissioner Of Income Tax, Circle-1(1), Room No. 153A, C.R Building, ..... "ितवादी/Respondent I.P Estate0, New Delhi 110002 अपीलाथ" "ारा/ Appellant By : Shri Anuj Jain, Chartered Accountant "ितवादी"ारा/Respondent By : Shri Kanv Bali, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 13/08/2024 घोषणा क" ितिथ/ Date Of Pronouncement : : 30/10/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-1, New Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 26.03.2019, For Assessment Year 2010-11. 2. The Solitary Ground Raised By The Assessee In Appeal Is Against The Addition Of Rs.1 Crore U/S. 68 Of The Income Tax Act, 1961 (Hereinafter Referred To As 'The Act’).

For Appellant: Shri Anuj Jain, Chartered AccountantFor Respondent: Shri Kanv Bali, Sr. DR
Section 133ASection 139Section 143(1)Section 148Section 68

…IT vs. Paramount Communication (P.) Ltd., (2017-TIOL-253-Sc-IT); ii. PCIT vs. Paramount Communication (P.) Ltd., [2017] 79 taxmann.com 409 (Delhi); iii. Experion Developers P. Ltd. vs. ACIT, 422 ITR 355 (Delhi) & iv. Rajat Export Import India P. Ltd., vs. ITO 341 ITR 135 (Delhi) 6. We have heard the submissions made by rival sides and have examined the orders of authorities below. Though there is no ground raised by the assessee challenging reopening of assessment, yet both sides have made their submissions on this issue. 5 7. The assessee in grounds of appeal has raised solitary ground on merits of the addition…

SHAH CONSTRUCTION COMPANY LTD,MUMBAI vs. DY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), MUMBAI

Appeal is allowed

ITA 859/MUM/2023[2008-09]Status: DisposedITAT Mumbai22 Apr 2024AY 2008-09

Bench: SHRI B.R. BASKARAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri M. SubramanianFor Respondent: Dr. Kishor Dhule
Section 143(1)Section 143(3)Section 147Section 148Section 234BSection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI B.R. BASKARAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Shah Construction Company Ltd., 11, Shah Industrial Estate, Opp. Anna Temple, New Link Road, Andheri (West)- Mumbai - 400053 [PAN: AAACS5207N] …………… Appellant Deputy Commissioner of Income Tax, Vs Central Circle 1(3), Mumbai, Income Tax Offices, Central Circle 1(3), Room No. 905 (9th Floor), Pratishtha Bhavan, Old CGO Annexe, ……………. Respondent M.K. Road, Mumbai - 400020 Appearance For the Appellant/Assessee : Shri M. Subramanian For the Respondent/Department : Dr. Kishor Dhule Date Co…

SNR ELECTRONICS LTD,NEW DELHI vs. ITO WARD - 24(1), NEW DELHI

In the result, the appeal of the assessee is dismissed

ITA 937/DEL/2020[2009-10]Status: DisposedITAT Delhi28 Feb 2024AY 2009-10

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: NoneFor Respondent: Ms. Deepti Chandola, Sr. DR
Section 143Section 147Section 148Section 151Section 292CSection 68Section 69C

…the proceedings u/s 147 of the Act. Rather the reason to believe was appropriately understood by the Assessing Officer and there was material on the basis of which the notice was issued'. Similarly, in other case, Rajat Export Import India Pvt. Ltd. vs. ITO, 341 ITR 135, Hon'ble jurisdictional High Court again substantiated the aforesaid stand by holding that information received by Assessing Officer from Investigation Wing regarding entry taken by assessee from entry, provider with specific details was a valid ground for reopening the assessment. It has been further held by Hon'ble Court that at the stage when…

SHRIFAL IMPEX PRIVATE LIMITED,SURAT vs. INCOME TAX OFFICER, WARD - 2(1)(3), SURAT

ITA 250/SRT/2023[2014-15]Status: DisposedITAT Surat29 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

SHRIFAL IMPEX PVT. LTD.,,SURAT vs. INCOME TAX OFFICER, WARD - 2(1)(3), SURAT

ITA 191/SRT/2023[2012-13]Status: DisposedITAT Surat29 Dec 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

SHRIFAL IMPEX PVT. LTD.,,SURAT vs. INCOME TAX OFFICER, WARD - 2(1)(3), SURAT

ITA 190/SRT/2023[2011-12]Status: DisposedITAT Surat29 Dec 2023AY 2011-12

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

UNITED FABRICATORS & TECHNICAL SERVICES P.LTD,NEW DELHI vs. ACIT CIRCLE-27(1), NEW DELHI

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

ITA 2193/DEL/2019[2010-11]Status: DisposedITAT Delhi28 Mar 2022AY 2010-11

Bench: Sh. R. K. Pandaita No. 2193/Del/2019 : Asstt. Year : 2010-11 United Fabricators & Technical Vs Acit, Services Pvt. Ltd., B-15, Suvidha Circle-27(1), Apartment, Sector-13, Rohini, New Delhi-110002 New Delhi-110085 (Appellant) (Respondent) Pan No. Aaacu8110F Assessee By : None Revenue By : Sh. Om Prakash, Sr. Dr Date Of Hearing: 28.03.2022 Date Of Pronouncement: 28.03.2022

For Appellant: NoneFor Respondent: Sh. Om Prakash, Sr. DR
Section 143(1)Section 147Section 148Section 37Section 40A

…the proceedings u/s 147 of the Act. Rather the reason to believe was appropriately understood by the Assessing Officer and there was material on the basis of which the .notice was issued'. Similarly, in other case, Rajat Export Import India Pvt. Ltd. vs. ITO, 341 ITR 135, Hon'ble jurisdictional High Court again substantiated the aforesaid stand by holding that information received by Assessing Officer from Investigation Wing regarding entry taken by assessee from entry provider with specific details was a valid ground for reopening the assessment. It has been further held by Hon'ble Court that at the stage when r…

SASTVIJAY INVESTMENT & CONSULTANCY SERVICES P.LTD,NEW DELHI vs. ITO, WARD-22(4), NEW DELHI

In the result, both the appeals filed by the assessee are allowed

ITA 901/DEL/2019[2010-11]Status: DisposedITAT Delhi10 Nov 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Vijay Pal Rao

For Appellant: Shri Amol Sinha &For Respondent: Shri Prakash Dubey, Sr. DR
Section 132Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 68

…the proceedings u/s 147 of the Act, Rather the reason to believe was appropriately understood by the Assessing Officer and there was material on the basis of which the notice was issued'. Similarly, in other case, Rajat Export Import India Pvt. Ltd. vs. ITO, 341 ITR 135, Hon'ble jurisdictional High Court again substantiated the aforesaid stand by holding that information received by Assessing Officer from Investigation Wing regarding entry taken by assessee from entry provider with specific details was. a valid ground for reopening the assessment. It has been further held by Hon'ble Court that at the stage when…

ARIHANT CONSTRUCTIONS, ,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1), , VISAKHAPATNAM

In the result, appeals of the assessee for the A

ITA 324/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…questions of fact and law were left open to be investigated and decidedly the assessing authority. The assessee would be entitled to take all the points before the assessing authority. The appeals were dismissed. 5. Rajat Export India Pvt Ltd. Vs. ITO [2012] 341 ITR 135 (Del.) 6. Aradhana Estates (P) Ltd vs DCIT [2018] 91 taxmann.com 119 (Guj.): In this case, the Hon'ble Gujarat High Court has held that what is required to be examined u/s. 147 of the Act is whether the AO has sufficient material at his command to form a reasonable belief that income had escaped assessment. Also, it was held that merely because…

ARIHANT CONSTRUCTIONS, ,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1),, VISAKHAPATNAM

In the result, appeals of the assessee for the A

ITA 323/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…questions of fact and law were left open to be investigated and decidedly the assessing authority. The assessee would be entitled to take all the points before the assessing authority. The appeals were dismissed. 5. Rajat Export India Pvt Ltd. Vs. ITO [2012] 341 ITR 135 (Del.) 6. Aradhana Estates (P) Ltd vs DCIT [2018] 91 taxmann.com 119 (Guj.): In this case, the Hon'ble Gujarat High Court has held that what is required to be examined u/s. 147 of the Act is whether the AO has sufficient material at his command to form a reasonable belief that income had escaped assessment. Also, it was held that merely because…

ARIHANT CONSTRUCTIONS, ,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1),, VISAKHAPATNAM

In the result, appeals of the assessee for the A

ITA 322/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…questions of fact and law were left open to be investigated and decidedly the assessing authority. The assessee would be entitled to take all the points before the assessing authority. The appeals were dismissed. 5. Rajat Export India Pvt Ltd. Vs. ITO [2012] 341 ITR 135 (Del.) 6. Aradhana Estates (P) Ltd vs DCIT [2018] 91 taxmann.com 119 (Guj.): In this case, the Hon'ble Gujarat High Court has held that what is required to be examined u/s. 147 of the Act is whether the AO has sufficient material at his command to form a reasonable belief that income had escaped assessment. Also, it was held that merely because…

ARIHANT CONSTRUCTIONS, ,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1), , VISAKHAPATNAM

In the result, appeals of the assessee for the A

ITA 321/VIZ/2019[2011-12]Status: DisposedITAT Visakhapatnam23 Aug 2019AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321-325/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2011-12 To 2015-16) M/S Arihant Constructions Vs. Asst.Commissioner Of Income Tax M/S B.V.Rao & Co Llp Circle-4(1) Chartered Accountants Visakhapatnam Ff-1, Satya Lakshmi Vinayaka Towers, Madhuranagar Visakhapatnam [Pan : Aarfa0600P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri B.V.Rao, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.V.Subba Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 05.08.2019 घोर्णध की तधरीख/Date Of Pronouncement : 23 .08.2019

For Appellant: Shri B.V.Rao, ARFor Respondent: Shri D.V.Subba Rao, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…questions of fact and law were left open to be investigated and decidedly the assessing authority. The assessee would be entitled to take all the points before the assessing authority. The appeals were dismissed. 5. Rajat Export India Pvt Ltd. Vs. ITO [2012] 341 ITR 135 (Del.) 6. Aradhana Estates (P) Ltd vs DCIT [2018] 91 taxmann.com 119 (Guj.): In this case, the Hon'ble Gujarat High Court has held that what is required to be examined u/s. 147 of the Act is whether the AO has sufficient material at his command to form a reasonable belief that income had escaped assessment. Also, it was held that merely because…

BLA POWER HOLDING PRIVATE LIMITED,MUMBAI vs. INCOME TAX OFFICER CIRCLE-3(1)(2), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 217/MUM/2019[2010-11]Status: DisposedITAT Mumbai10 Jul 2019AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2010-11

For Appellant: Shri Madhur Agarwal, A.RFor Respondent: Shri H.N. Singh, D.R
Section 143Section 143(1)Section 147Section 148Section 234BSection 271Section 68Section 69C

…e assessee 13 M/s. BLA Power Holding Pvt. Ltd. company. In defence of his argument the Ld. D.R. relied on a series of decisions as under: 1. Avirat Star Homes Ventures Pvt. Ltd. vs. ITO (2019) 102 taxman.com 60 (Bom.) 2. Rajat Import Export Pvt. Ltd. vs. ITO 341 ITR 135 3. Aradhana Estate Pvt. Ltd. vs. DCIT 254 Taxman 1 (Guj.) 4. Khatu Shyam Processor Pvt. Ltd. vs. DCIT 94 taxman.com 429 Besides the Ld. D.R. submitted before the Bench that the decisions as relied upon by the Ld. A.R. are distinguishable on facts and not applicable to the case of the assessee. The Ld. D.R. submitted that in the case of Pr. CIT v…

SANJAY SURESHCHANDRA SHAH,,PUNE vs. INCOME-TAX OFFICER, WARD - 14(3),, PUNE

In the result, the appeal is partly allowed for statistical

ITA 6/PUN/2019[2010-11]Status: DisposedITAT Pune20 Mar 2019AY 2010-11

Bench: Shri R.S. Syalआयकर अपील सं. / Ita No.06/Pun/2019 िनधा"रण वष" / Assessment Year : 2010-11

Section 133ASection 147Section 148

…on the basis of report of the Investigation Wing has been held to be invalid. In the like manner, the ld. DR has also referred to certain decisions in which view has been taken in favour of the Revenue, such as, Rajat Export Import Pvt. Ltd. vs. ITO (2012) 341 ITR 135 (Del); AGR Investment Ltd. vs. Addl.CIT and Anr (2011) 333 ITR 146 (Del); CIT vs. Nova Promoters And Finlease (P) Ltd. (2012) 342 ITR 169 (Del); and AG Holdings Pvt. Ltd. vs. ITO (2013) 352 ITR 364 (Del). On going through such decisions, it is observed that the predominant view is in favour of upholding the initiation of reassessment proceed…

SUMATI KUMAR LUNIA ,KOLKATA vs. ITO, WARD - 36(4), KOLKATA , KOLKATA

Appeal is allowed

ITA 457/KOL/2018[2009-10]Status: DisposedITAT Kolkata28 Feb 2019AY 2009-10

Bench: Hon’Ble Shri S.S. Godara, Jm] I.T.A No. 457/Kol/2018 Assessment Year : 2009-10 Sumati Kumar Lunia Vs. I.T.O Ward 36(4), Kolkata Pan: Aavpl 7736 M (Appellant) (Respondent)

For Appellant: Shri Subash Agarwal, Advocate, ld.ARFor Respondent: Shri C.J. Singh, JCIT, ld. Sr.DR
Section 143(1)(a)Section 147Section 148

…n decided by CIT(A) in assessee's favour cannot be a fetter in exercising his jurisdiction vis 147. This ratio emerges from the judgments in ACIT Vs Tube Investments of India Ltd. (ITAT, Chennai-TM) 133 ITD 79 &Rajat Export Import India Pvt. Ltd. Vs ITO (Del) 341 ITR 135. 3 4 A.Y 2009-10 Sumati Kumar Lunia 6. I also find that in the case at hand the earlier assessment was completed without the AO recording any" specific opinion" or finding about the matters which led to the subsequent reopening, namely the issue relating to the impugned declaration under the VDIS Scheme. Therefore, I find that it cannot be said…

ITO 24(3)(1), MUMBAI vs. ARVIND KUMAR JAIN HUF, MUMBAI

In the result, the appeal is dismissed

ITA 4862/MUM/2014[2005-06]Status: DisposedITAT Mumbai18 Sept 2017AY 2005-06

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2005-06 Ito-24(3)(1) M/S Arvind Kumar Jain Huf C-11, 7Th Floor, B.K.C. 497/A, Pampa Co-Opt Hsg Vs. Bandra (E) Scoc. Gajanand Colony Road Mumbai-400051. Goregaon West Mumbai-400062. Pan No. Aaahi1007M Appellant Respondent Revenue By : Mr. M.C. Omi Ningshen, Dr Assessee By : Mr. Naveen Kumar Mishra, Ar Date Of Hearing : 21/06/2017 Date Of Pronouncement : 18/09/2017

For Appellant: Mr. Naveen Kumar Mishra, ARFor Respondent: Mr. M.C. Omi Ningshen, DR
Section 143(3)Section 148Section 68

…ee as unexplained cash credit u/s 68. 4. Aggrieved by the order of the AO, the assessee filed an appeal before the Ld. CIT(A). The Ld. CIT(A) relied on the decision by the Hon’ble Delhi High Court in the case of M/s Rajat Export Import India Pvt. Ltd. vs. ITO 341 ITR 135 (Del) and held the reopening by the AO as valid. 4.1 Regarding the merit of the case, the AR of the assessee submitted before the Ld. CIT(A) that: 1. That no opportunity to cross examination has been given 2. Shares have been purchased, demated and sold for which necessary bills have been issued. 3. Shares have been sold through demat a/c and aga…

KAILASHPATI OVERSEAS PVT. LTD.,DELHI vs. ITO, NEW DELHI

In the result, the appeal is allowed for statistical purposes

ITA 1033/DEL/2013[2003-04]Status: DisposedITAT Delhi31 May 2017AY 2003-04

Bench: Shri R.S. Syal, Vice-Assessment Year : 2003-04 Kailashpati Overseas Pvt. Ltd., Vs. Ito, C/O Kapil Goel, Advocate, Ward 5(1), A-1/25, Sector-15, Rohini, New Delhi. Delhi. Pan : Aaack1244M

For Appellant: Shri Kapil Goel &For Respondent: Ms Bedobani, DR
Section 131Section 133(6)Section 142(1)Section 148Section 68

…predominant view is in favour of upholding the initiation of reassessment proceedings on the basis of the report of the Investigation Wing indicating the receipt of accommodation entries by the assessee. 11. In Rajat Export Import Pvt. Ltd. vs. ITO (2012) 341 ITR 135 (Del), the AO received report from the Investigation Wing made by the DIT (Inv.), indicating that the assessee in that case received accommodation entries. The assessee challenged notice u/s 148 as well as all the subsequent proceedings emanating therefrom. Dismissing the writ petition, the Hon’ble High Court upheld the view point of the Reve…

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