72 (Guj) and Priya Desh Gupta v. Commissioner of Income Tax

Q: How many judgments cite 72 (Guj) and Priya Desh Gupta v. Commissioner of Income Tax?

18 judgments on BharatTax cite 72 (Guj) and Priya Desh Gupta v. Commissioner of Income Tax (385 ITR 452), spanning 2016 to 2023.

385 ITR 452High Court2016#6362 most cited

What is 72 (Guj) and Priya Desh Gupta v. Commissioner of Income Tax authority for?

Reassessment proceedings initiated under Section 148 of the Income Tax Act are invalid and bad in law if the Assessing Officer (AO) has not applied their mind to the facts and evidence before initiating the proceedings. The AO must verify information received, rather than acting on borrowed satisfaction.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2016 to 2023.

Also referred to as

Priya Desh Gupta v. Commissioner of Income Tax · 72 (Guj) 385 ITR 452 · Section 148 · reassessment proceedings · invalid reassessment · non-application of mind · borrowed satisfaction · validity of reopening

Judgments citing 72 (Guj) and Priya Desh Gupta v. Commissioner of Income Tax

Jvr Retails Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle -2(1), Hyderabad

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

ITA 175/HYD/2021[2012-13]Status: DisposedITAT Hyderabad31 Jan 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyassessment Year: 2012-13 Jvr Retails Private Limited Vs Dcit, Circle-2(1) C/O. Murali & Co. . Hyderabad Chartered Accountants 6-3-655/2/3, Somajiguda Hyderabad-500 082 Pan : Aaccv9428J (Appellant) (Respondent) Assessee By: Shri M.V.Joshi Appeared For P.Murali Mohan Rao, Ca Revenue By: Shri Jeevan Lal Lavidiya, Cit-Dr Date Of Hearing: 14.01.2023 Date Of Pronouncement: 31.01.2023 O R D E R Per Shri Rama Kanta Panda (A.M.): This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.03.2021 Passed U/S. 263 By The Learned Principal Commissioner Of Income Tax -2, Hyderabad Relating To A Y 2012-13. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Domestic Company Engaged In The Business Of Retails & Manufacturing Of Jewelry. It Filed Its Return Of Income Declaring Total Income Of Rs. 49,97,390/- On 08.09.2012 Which Was Processed U/S 143(1) On 21.02.2013. Subsequently, The Ao Reopened The Assessment By Recording Reasons As Per Provisions Of Section 147. The Reasons To Believe Which Was Put Up Before The Ld.Pcit-2 For Approval & Which Has Been Reproduced By The Ao In The Body Of The Assessment Order Read As Under:-

For Appellant: Shri M.V.Joshi appeared for P.Murali Mohan Rao, CAFor Respondent: Shri Jeevan Lal

Section 143(1)Section 143(3)Section 147Section 148Section 263Section 68

…section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon'ble Delhi High Court in the case of SNG Developers Ltd., 404 ITR 312 held that when A.O. initiated the re- assessment proceedings without application of mind, such proceedings would be invalid. A.O. in the present case has failed to verify the information received from Investigation Wing. Therefore, it is non-application of mind on the p…

Spj Hotels Pvt. Ltd., New Delhi vs. ITO Ward-24(2), New Delhi

ITA 69/DEL/2020[2007-08]Status: DisposedITAT Delhi27 Apr 2021AY 2007-08

Bench: Shri N. K. Billaiya, S. M. C.

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri R. K. Gupta, Sr. D.R

Section 147Section 148Section 263

…ITA. 69/Del/2020. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘SMC–1’ NEW DELHI ] BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER, S. M. C. ITA. No. 69/Del/2020 Assessment Year :2007-08 (THROUGH VIDEO CONFERENCING) SPJ Hotels Pvt. Ltd., Income Tax Officer, Vs. C/o. Kapil Goel, Advocate, Ward : 24 (2), F–26/124, Sector: 7, Rohini, New Delhi. New Delhi–110085. PIN : AAKCS7722C (RESPONDENT) (APPELLANT) Assessee by : Shri Kapil Goel, Advocate; Department by: Shri R. K. Gupta, Sr. D.R.; Date of Hearing 27.04.2021 Date of Pronouncement 27.04.2021 O R D E R This appeal by the assessee is preferred against the…

Mikado Realtors (P) Ltd, New Delhi vs. Pr. CIT (Central), Gurugram

In the result, the appeal of the assessee is allowed

ITA 50/DEL/2021[2017-18]Status: DisposedITAT Delhi20 Apr 2021AY 2017-18

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Gautam Jain, Adv. & Shri LalitFor Respondent: Ms. Pramita M. Biswas, CIT-D.R

Section 142(1)Section 143(2)Section 143(3)Section 153BSection 153CSection 153C(1)Section 263

…section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Court in the case of SNG Developers Ltd., 404 ITR 312 held that when A.O. initiated the re-assessment proceedings without application of mind, such proceedings would be invalid. A.O. in the present case has failed to verify the information received from Investigation Wing. Therefore, it is non application of mind on the pa…

Charbuja Marmo (India) Pvt. Ltd., Delhi vs. Pr.CIT- 2, New Delhi

In the result, appeal of Assessee allowed

ITA 4749/DEL/2019[2010-11]Status: DisposedITAT Delhi31 Dec 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT-DR

Section 143(1)Section 147Section 148Section 151Section 263

…ection 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Court in the case of SNG Developers Ltd., 404 ITR 312 held that when A.O. initiated the re-assessment proceedings without application of mind, such proceedings would be invalid. A.O. in the present case has failed to verify the information received from Investigation Wing. Therefore, it is non-application of mind on the…

ITO, New Delhi vs. M/S. Superior Films (P) Ltd., New Delhi

Appeal are dismissed; accordingly, Revenue’s appeal is

ITA 4938/DEL/2012[2004-05]Status: DisposedITAT Delhi31 Jul 2019AY 2004-05

Bench: Shri Bhavnesh Saini & Shri Anadee Nath Misshra

For Appellant: Shri Gurjit Batra and Shri S.M. Mathur, CAFor Respondent: Shri N.K. Bansal, Sr. Dr

Section 143(3)Section 147Section 148

…32. CIT vs. Reliance Industries Ltd. 382 ITR 574(Bom.) Page 9 of 29 FIT FOR PUBLICATION (ANM) (BS) ITA No.- 4938/Del/2012. (AM) (JM) M/s Superior Films Pvt. Ltd. 33. CIT vs. Central Warehousing Corpn. Ltd. 382 ITR 172(Delhi) 34. Priya Desh Gupta vs. DCIT 385 ITR 452 (Delhi) 35. Ranglal Bagaria (HUF) vs. ACIT 384 ITR 477 (Cal.) 36. Director of Income Tax International Taxation-II vs. Rolls Royce Industrial Power India Limited in ITA No. 1058 /Del/2011 (Delhi) (2.4) The relevant portions of written submissions filed from assessee’s side as well as from the side of Revenue are reproduced as under: Written s…

Hightech Construction P.Ltdr, New Delhi vs. ITO, Ward-1(3), Faridabad

In the result, both the Appeals of the assessee are partly

ITA 1606/DEL/2019[2012-13]Status: DisposedITAT Delhi22 Mar 2019AY 2012-13

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: SH. KAPIL GOEL, ADVFor Respondent: SH. AMIT KATOCH, SR. DR

Section 133(6)Section 143(2)Section 147Section 148Section 292B

…section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Page 30 of 59 Court in the case of SNG Developers Ltd., 404 ITR 312 held that when A.O. initiated the re-assessment proceedings without application of mind, such proceedings would be invalid. A.O. in the present case has failed to verify the information received from Investigation Wing. Therefore, it is non-application o…

Hightech Construction P.Ltdr, New Delhi vs. ITO, Ward-1(3), Faridabad

In the result, both the Appeals of the assessee are partly

ITA 1605/DEL/2019[2011-12]Status: DisposedITAT Delhi22 Mar 2019AY 2011-12

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: SH. KAPIL GOEL, ADVFor Respondent: SH. AMIT KATOCH, SR. DR

Section 133(6)Section 143(2)Section 147Section 148Section 292B

…section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Page 30 of 59 Court in the case of SNG Developers Ltd., 404 ITR 312 held that when A.O. initiated the re-assessment proceedings without application of mind, such proceedings would be invalid. A.O. in the present case has failed to verify the information received from Investigation Wing. Therefore, it is non-application o…

ITO, New Delhi vs. M/S. Kanodia Pharmaceuticals Pvt. Ltd., New Delhi

Appeal of the Revenue is dismissed

ITA 4858/DEL/2015[2003-04]Status: DisposedITAT Delhi22 Jan 2019AY 2003-04

Bench: Smt. Beena A. Pillaia N D Dr. B.R.R. Kumarassessment Year: 2003-04 Ito Kanodia Pharmaceuticals Pvt. Ltd. Ward-14(2), Room No. 308, F- 108, Gali No. 8, C.R. Building, I.P. Estate Vs. Near Shiv Mandir, Pandav Nagar, New Delhi New Delhi

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri. Surender Pal, Sr. DR

Section 148Section 68

…section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Court in the case of SNG Developers Ltd., 404 ITR 312 held that when AO initiated the re-assessment proceedings without application of mind, such proceedings would be invalid. 7.1 It was held in the following cases that if the AO did not apply his mind and recorded the reasons purely on borrowed satisfaction without makin…

M/S. Sri Balaji Forgings (P) Ltd., New Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of Assessee is allowed

ITA 3216/DEL/2017[2009-10]Status: DisposedITAT Delhi09 Jan 2019AY 2009-10

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Advocates &For Respondent: Shri S.S.Rana, CIT-D.R

Section 143(1)Section 143(3)Section 147Section 148Section 263

…section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Court in the case of SNG Developers Ltd., 404 ITR 312 held that when A.O. initiated the re- assessment proceedings without application of mind, such proceedings would be invalid. A.O. in the present case has failed to verify the information received from Investigation Wing. Therefore, it is non-application of mind on the p…

Superior Buildwell Pvt. Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 3301/DEL/2017[2009-10]Status: DisposedITAT Delhi10 Dec 2018AY 2009-10

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R

Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI PRASHANT MAHARISHI, A.M. ITA.No.2269/Del./2017 Assessment Year 2007-2008 M/s. Supersonic Technologies Pvt. Ltd., A- 104, Panchal Complex, The PCIT-8, vs. Chand Vihar, IP Extension, New Delhi. Delhi – 110 092. PAN AAICS6245A (Appellant) (Respondent) For Assessee : Shri Ved Jain, Advocate & Shri Ashish Chadha, C.A. For Revenue : Shri S.S.Rana, CIT-D.R. ITA.No.2857/Del./2017 Assessment Year 2007-2008 M/s. SPJ Hotels Private Limited, New Delhi-110017 The PCIT-8, PAN AAKCS7722C Room No.297, Central vs. C/o. Kapil…

M/S. Spj Hotels Pvt. Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 2857/DEL/2017[2007-08]Status: DisposedITAT Delhi10 Dec 2018AY 2007-08

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R

Section 147Section 148Section 263

M/S. Shiv Sai Infrastructure (P) Ltd., New Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 2527/DEL/2017[2007-08]Status: DisposedITAT Delhi10 Dec 2018AY 2007-08

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R

Section 147Section 148Section 263

M/S. Supersonic Technologies Pvt. Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 2269/DEL/2017[2007-08]Status: DisposedITAT Delhi10 Dec 2018AY 2007-08

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R

Section 147Section 148Section 263

DCIT, New Delhi vs. M/S. Estwhile Global Trust Bank Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed for statistical

ITA 4090/DEL/2014[2002-03]Status: DisposedITAT Delhi19 Apr 2017AY 2002-03

Bench: Sh. Sudhanshu Srivastava & Sh.Anadee Nath Misshra

Section 143(3)Section 147Section 148Section 151(2)Section 250

…FIT FOR PUBLICATION (AM) (JM) IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH.ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No.-4090/Del/2014 (ASSESSMENT YEAR-2002-03) DCIT, Vs Erstwhile Global Trust Bank Ltd., Circle-13(1), (Amalgamated with Oriental Bank of New Delhi. Commerce), F-14, IVth Floor, Competent House, Connaught Place, New Delhi-110001. PAN-AAACG7477L (APPELLANT) (RESPONDENT) Sh.Anil Kumar Sharma, Sr. DR Assessee by Revenue by Sh. K.V.S.R.Krishna, CA & Sh. Aman Goel, CA ORDER PER ANADEE NATH MISSHRA, ACCOUNTANT MEMBER (A). T…

M/S. Richa Industries Ltd., Faridabad vs. ACIT, Faridabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1476/DEL/2014[2005-06]Status: DisposedITAT Delhi14 Mar 2017AY 2005-06

Bench: Sh. Kuldip Singh & Sh.Anadee Nath Misshra

Section 143(3)Section 147Section 148Section 154Section 36Section 80I

…44 ITR 187. (Cal) 18 ITO v. Nawab Mir Barkat Ali Khan Bahadur [1974J 97 ITR 239 (SC). 19 Asst. CIT v. ICICI Securities Primary Dealership Ltd. [2012] 348 ITR 299 (SC). 20 CIT v. Usha International Ltd. [2012] 348 iTR 485 (Delhi). 26 ABHA GUPTA Vs. DCIT [2016] 385 ITR 452 (Del) 27 ALLIED STRIPS LTD. vs. ACIT [2016] 384 ITR 424 (Del) 34 SUN PHARMACEUTICAL INDUSTRIES LTD.(Earlier known as Ranbaxy Laboratories Ltd.) vs. DCIT AND ANOTHER[2016] 381 ITR 387 (Del) 36 CIT vs.ARVIND REMEDIES LTD. [2015] 378 ITR 547 (Mad) 37 CONSULTING ENGINEERING SERVICES (INDIA) P. LTD. vs.DCIT [2015] 378 ITR 318 (Del) 42 RANBAXY LABORATO…

ACIT, New Delhi vs. M/S. Barista Coffee Company Ltd., New Delhi

In the result cross objection filed by the assessee is allowed

ITA 5324/DEL/2012[2003-04]Status: DisposedITAT Delhi09 Sept 2016AY 2003-04

Bench: Smt Suchitra Kamble & Shri Prashant Maharishiacit, Barista Coffee Company Ltd, Circle-2(1), Room No. 398D, Shop No. 55, Community Centre, Vs. Cr Building, New Delhi Basant Lok Market, Vasant Vihar, New Delhi Pan:Aabcb798A (Appellant) (Respondent)

For Appellant: Sh. KK Jaiswal, DRFor Respondent: Sh. Kapil Goel, Adv

Section 143(3)Section 147Section 148Section 35D

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SMT SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ACIT, Barista Coffee Company Ltd, Circle-2(1), Room No. 398D, Shop No. 55, Community Centre, Vs. CR Building, New Delhi Basant Lok Market, Vasant Vihar, New Delhi PAN:AABCB798A (Appellant) (Respondent) CO No. 461/Del/2012 (ITA No.5324/Del/2012) (Assessment Year: 2003-04) Barista Coffee Company Ltd, ACIT, Shop No. 55, Community Centre, Circle-2(1), Room No. 398D, Vs. Basant Lok Market, Vasant Vihar, CR Building, New Delhi New Delhi PAN:AABCB798A (Appellant) (Responde…

Agya Ram vs. Commissioner of Income Tax

The appeals are allowed but in the circumstances with no order as to

ITA/292/2004HC Delhi01 Aug 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 147Section 22Section 28

…ted ITA Nos. 290/2004, 291/2004, 292/2004 & 293/2004 Page 10 of 16 (2013) 354 ITR 536 (Del), Swati Saurin Shah v. Income-tax Officer [2016] 70 taxmann.com 72 (Guj) and Priya Desh Gupta v. Commissioner of Income Tax (2016) 385 ITR 452 (Del). He also relied on the Commentary on the Transfer of Property Act, 1882 by Nandi, 3rd Edition, 2010 to draw a distinction between a 'licence' and a 'lease'. 15. Countering the above submissions, it was submitted by Mr. Rahul Chaudhary, learned Senior Standing Counsel for the Revenue that after the decision dated 18th May 2016 by thi…

Agya Ram vs. Commmissioner of Income Tax

The appeals are allowed but in the circumstances with no order as to

ITA/290/2004HC Delhi01 Aug 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 147Section 22Section 28