ACIT v. CEAT Ltd.

449 ITR 171Supreme Court of India2022#2714 most cited

What is ACIT v. CEAT Ltd. authority for?

Reopening of an assessment beyond four years from the end of the relevant assessment year is invalid if it is based on a mere change of opinion or borrowed satisfaction, or if the reasons recorded do not explicitly allege the assessee's failure to truly and fully disclose all material facts necessary for assessment.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.

Also referred to as

ACIT v. CEAT Ltd. · Section 147 · Section 148 · reopening of assessment · beyond four years · change of opinion · failure to disclose material facts · borrowed satisfaction · tangible material · independent application of mind · Kelvinator principle

Also reported as

146 Taxmann.com 108

Sections most often in play

Section 143(3)Section 147Section 148Section 68Section 139(1)Section 142(1)Section 143(2)Section 133(6)

Issues it is cited on

first proviso to section 147section 147(b)beyond four yearssection 148(2)material facts necessary for assessmentsection 34(1)kelvinatorsection 271esection 151(1)mere change of opinionpenalty proceedings initiatedreopening of assessment

Judgments citing ACIT v. CEAT Ltd.

COLEN CHEMICAL PVT. LTD.,JAMSHEDPUR vs. ITO, WARD 1(1), JAMSHEDPUR, JAMSHEDPUR

In the result, both appeals of the assessee are allowed

ITA 167/RAN/2025[2014-15]Status: DisposedITAT Ranchi07 Jan 2026AY 2014-15

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.165 & 167/Ran/2025 (निि ारण वर्ा / Assessment Year :2013-2014 & 2014-2015) Colen Chemical Pvt. Ltd, Vs. Ito Ward-1(1), Jamshedpur 1St Floor, Room No.9, Tiwary Bechar Complex, Main Rd. Bistupur, Jamshedpur-831001 स्थायी लेखा सं./Pan No. : Aabcc 3978 K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Sunil Surana, Ar राजस्व की ओर से /Revenue By : Shri Ram Chandra Marndi, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 07/01/2026 घोषणा की तारीख/Date Of Pronouncement : 07/01/2026 आदेश / O R D E R Per Bench : These Two Appeals Are Filed By The Assessee Against The Separate Orders Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Both Dated 31.03.2025 For The Assessment Year 2013-2014. 2. It Was Submitted By The Ld.Ar That For The Assessment Year 2013- 2014 The Original Assessment Came To Be Completed U/S.143(3) Of The Act On 29/01/2016 & For The Assessment Year 2014-2015 The Original Assessment Came To Be Completed U/S.143(3) Of The Act On 29.12.2016. Notice U/S.148 Of The Act For A.Y.2013-2014 Came To Be Issued On 28.03.2018 & For A.Y.2014-2015 The Notice Was Issued On 24.06.2019. The Ld. Ar Drew Our Attention To Reason Recorded To Reopening For The Assessment Year 2013-2014 At Pages 47 To 51 Of The Paper Book Which Reads As Follows:-

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri Ram Chandra Marndi, Sr.DR
Section 143(3)Section 147Section 148

…per that there is failure on the part of the assessee to disclose to truly and fully all material required for assessment. It was submission that in view of the decision of the decision of the Hon’ble Supreme Court in the case of CEAT Ltd., reported in (2022) 449 ITR 171(SC) the reopening is liable to be quashed as also the consequential assessment order. 5. In reply, the Ld.CIT DR assisting the Ld.Sr.DR submitted that the Hon’ble Supreme Court in the case of Rajesh Jhaveri Stock Brockers Pvt. Ltd. (2008) 14 SCC 208 and the Hon’ble Calcutta High Court in the case of P.L.Goenka HUF, passed in ITAT/241/2024 IA No:G…

COLEN CHEMICAL PVT. LTD.,JAMSHEDPUR vs. ITO, WARD 1(1), JAMSHEDPUR, JAMSHEDPUR

In the result, both appeals of the assessee are allowed

ITA 165/RAN/2025[2013-14]Status: DisposedITAT Ranchi07 Jan 2026AY 2013-14

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.165 & 167/Ran/2025 (निि ारण वर्ा / Assessment Year :2013-2014 & 2014-2015) Colen Chemical Pvt. Ltd, Vs. Ito Ward-1(1), Jamshedpur 1St Floor, Room No.9, Tiwary Bechar Complex, Main Rd. Bistupur, Jamshedpur-831001 स्थायी लेखा सं./Pan No. : Aabcc 3978 K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Sunil Surana, Ar राजस्व की ओर से /Revenue By : Shri Ram Chandra Marndi, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 07/01/2026 घोषणा की तारीख/Date Of Pronouncement : 07/01/2026 आदेश / O R D E R Per Bench : These Two Appeals Are Filed By The Assessee Against The Separate Orders Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Both Dated 31.03.2025 For The Assessment Year 2013-2014. 2. It Was Submitted By The Ld.Ar That For The Assessment Year 2013- 2014 The Original Assessment Came To Be Completed U/S.143(3) Of The Act On 29/01/2016 & For The Assessment Year 2014-2015 The Original Assessment Came To Be Completed U/S.143(3) Of The Act On 29.12.2016. Notice U/S.148 Of The Act For A.Y.2013-2014 Came To Be Issued On 28.03.2018 & For A.Y.2014-2015 The Notice Was Issued On 24.06.2019. The Ld. Ar Drew Our Attention To Reason Recorded To Reopening For The Assessment Year 2013-2014 At Pages 47 To 51 Of The Paper Book Which Reads As Follows:-

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri Ram Chandra Marndi, Sr.DR
Section 143(3)Section 147Section 148

…per that there is failure on the part of the assessee to disclose to truly and fully all material required for assessment. It was submission that in view of the decision of the decision of the Hon’ble Supreme Court in the case of CEAT Ltd., reported in (2022) 449 ITR 171(SC) the reopening is liable to be quashed as also the consequential assessment order. 5. In reply, the Ld.CIT DR assisting the Ld.Sr.DR submitted that the Hon’ble Supreme Court in the case of Rajesh Jhaveri Stock Brockers Pvt. Ltd. (2008) 14 SCC 208 and the Hon’ble Calcutta High Court in the case of P.L.Goenka HUF, passed in ITAT/241/2024 IA No:G…

SHREE KRISHNA GYANODAYA FLOUR MILLS PVT. LTD.,,KOLKATA vs. ACIT, CENTRAL CIRCLE 4(3),, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 2179/KOL/2025[2011-2012]Status: DisposedITAT Kolkata31 Dec 2025AY 2011-2012

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Shree Krishna Gyanodaya Acit, Central Circle 4(3) Flour Mills Pvt. Ltd. Aaykar Bhawan Poorva 15Th Floor, 46C, Chowringhee 110, Kolkata-700107, Vs. Road, Everest House, Kolkata- West Bengal 700071, West Bengal (Appellant) (Respondent) Pan No. Aahcs8774P Assessee By : Shri S.K. Tulsiyan, Ar Revenue By : Shri Sanat Kumar Raha, Dr Date Of Hearing: 01.12.2025 Date Of Pronouncement: 31.12.2025

For Appellant: Shri S.K. Tulsiyan, ARFor Respondent: Shri Sanat Kumar Raha, DR
Section 139(1)Section 143(2)Section 143(3)Section 144Section 147Section 148Section 151(1)Section 153ASection 68

…, Commissioner of Income-tax vs. Avadh Transformers (P.) Ltd. [2014] 51 taxmann.com 369 (SC)/[2014] 227 Taxman 376 (SC)[11-04-2014], Calcutta Discount Co. Ltd. vs. Income-tax Officer [1961] 41 ITR 191 (SC)[01-11-1960] and ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 (SC). 3. The second plea of the assessee is that the case of the assessee has been reopened on the basis of borrowed satisfaction of DDIT (Inv) Unit-1(2), and not on the basis of the tangible material showing escapement of income and formation of belief of the AO that income has escaped assessment but in the present case except the Shree Krishna…

AVISHKAR NIRMAN PVT. LTD.,KOLKATA vs. I.T.O., WARD - 13(1), KOLKATA

In the result, the appeal of the assessee is allowed

ITA 2302/KOL/2025[2013-2014]Status: DisposedITAT Kolkata11 Dec 2025AY 2013-2014

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.2302/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2013-2014) Avishkar Nirman Private Ltd, Vs Ito Ward-13(1), Kolkata 7, Tara Chand Dutta Street, 3Rd Floor, Kolkata-700073 Pan No. :Aagca 5075 Q (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By Shri Manoj Kataruka, Advocate रधजस्व की ओर से /Revenue By : Shri Santanu Ghosh, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 11/12/2025 घोषणा की तारीख/Date Of Pronouncement : 11/12/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 16.09.2025 For The Assessment Year 2013-2014. 2. It Was Submitted By The Ld.Ar That The Assessee Is Challenging The Reopening Of The Assessment. It Was Submission That The Original Assessment U/S.143(3) Of The Act Came To Be Completed In The Case Of The Assessee On 28/01/2016. It Was Submission That Notice U/S.148 Of The Act Had Been Issued To The Assessee On 19/03/2020. It Was He Submission That This Was Beyond The Period Of 4 Years From The End Of The Relevant Assessment Year. It Was Submission That The In View Of Provision Of Section 147 Of The Act, The Ao Must Record The Failure On The Part Of The Assessee To Disclose Truly & Fully All Material Facts As Required For The Assessment.

For Respondent: Shri Santanu Ghosh, Sr. DR
Section 14(3)Section 143(3)Section 147Section 148

…e truly and fully all material facts as required for the assessment. It was submission that the reopening is bad in law and the same is liable to be quashed. He relied upon the decision of the Honb'le Supreme Court in the case of CEAT Ltd., reported in (2020) 449 ITR 171 (SC). 4. In reply, Ld. Sr DR vehemently supported the order of the AO and CIT(A). It was the submission that the information had been received from the investigation wing and it was on the basis of such information the reopening has been done. It was the prayer that the reopening must be upheld. 5. We have considered the rival submission. Coming…

GOODHOPE TIE-UP PVT. LTD.,KOLKATA vs. I.T.O., WARD - 1(1),, KOLKATA

In the result, the appeal of the assessee stands allowed

ITA 942/KOL/2025[2013-2014]Status: DisposedITAT Kolkata17 Nov 2025AY 2013-2014

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2013-14 Goodhope Tie-Up Pvt. Ltd. …….................................................……….……Appellant 19, B. B. Ganguly Street, Kol-700012. [Pan: Aaecg0206H] Vs. Ito, Ward-1(1), Kolkata.………..…………………………...……...…..…..Respondent Appearances By: Shri Amit Agarwal, Advocate, Appeared On Behalf Of The Appellant. Dr. Anup Biswas, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : October 30, 2025 Date Of Pronouncing The Order : November 17, 2025 Order Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 04.03.2025 Of The National Faceless Appeal Centre [Hereinafter Referred To As The "Ld. Cit(A)") Passed U/S 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As The "Act"].

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

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA Before Shri Rajesh Kumar, Accountant Member and Shri Pradip Kumar Choubey, Judicial Member Assessment Year: 2013-14 Goodhope Tie-Up Pvt. Ltd. …….................................................……….……Appellant 19, B. B. Ganguly Street, Kol-700012. [PAN: AAECG0206H] vs. ITO, Ward-1(1), Kolkata.………..…………………………...……...…..…..Respondent Appearances by: Shri Amit Agarwal, Advocate, appeared on behalf of the appellant. Dr. Anup Biswas, CIT-DR, appeared on behalf of the Respondent. Date of concluding the hearing : October 30, 2…

DCIT CENTRAL CIRCLE 1 4 KOLKATA, KOLKATA vs. MURLIDHAR RATANLAL EXPORTS LIMITED, KOLKATA

In the result, the appeals of the Revenue are dismissed and the COs of the assessee are partly allowed

ITA 2245/KOL/2024[2016-17]Status: DisposedITAT Kolkata28 Oct 2025AY 2016-17

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri A.K. Tulsyan &For Respondent: Shri Sallong Yaden, DR
Section 133ASection 139(1)Section 143(2)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA Nos. 2178, 2179, 2187, 2245, 2196/KOL/2024 (AYs: 2013-14 to 2016-17, 2018-19) Murlidhar Ratanlal Exports DCIT, Central Circle 1(4) Limited Aaykar Bhawan Poorva, 15B, Hemanta Basu Sarani, 110, Shantipally, Kolkata-700107 Vs. Kolkata-700001, West Bengal West Bengal (Appellant) (Respondent) PAN No. AABCM8371Q CO No. 42/KOL/2025 (Arising in ITA No. 2178/KOL/2024 for A.Y. 2013-14) CO No. 43/KOL/2025 (Arising in ITA No. 2179/KOL/2024 for A.Y. 2014-15) CO No. 44/KOL/2025 (Arising in ITA No. 2187/KO…

DCIT, CENTRAL CIRCLE-1(4), KOLKATA, KOLKATA vs. MURLIDHAR RATANLAL EXPORTS LIMITED, KOLKATA

In the result, the appeals of the Revenue are dismissed and the COs of the assessee are partly allowed

ITA 2196/KOL/2024[2018-19]Status: DisposedITAT Kolkata28 Oct 2025AY 2018-19

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri A.K. Tulsyan &For Respondent: Shri Sallong Yaden, DR
Section 133ASection 139(1)Section 143(2)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA Nos. 2178, 2179, 2187, 2245, 2196/KOL/2024 (AYs: 2013-14 to 2016-17, 2018-19) Murlidhar Ratanlal Exports DCIT, Central Circle 1(4) Limited Aaykar Bhawan Poorva, 15B, Hemanta Basu Sarani, 110, Shantipally, Kolkata-700107 Vs. Kolkata-700001, West Bengal West Bengal (Appellant) (Respondent) PAN No. AABCM8371Q CO No. 42/KOL/2025 (Arising in ITA No. 2178/KOL/2024 for A.Y. 2013-14) CO No. 43/KOL/2025 (Arising in ITA No. 2179/KOL/2024 for A.Y. 2014-15) CO No. 44/KOL/2025 (Arising in ITA No. 2187/KO…

DCIT, CENTRAL CIRCLE-1(4), KOLKATA, KOLKATA vs. MURLIDHAR RATANLAL EXPORTS LIMITED, KOLKATA

In the result, the appeals of the Revenue are dismissed and the COs of the assessee are partly allowed

ITA 2187/KOL/2024[2015-16]Status: DisposedITAT Kolkata28 Oct 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri A.K. Tulsyan &For Respondent: Shri Sallong Yaden, DR
Section 133ASection 139(1)Section 143(2)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA Nos. 2178, 2179, 2187, 2245, 2196/KOL/2024 (AYs: 2013-14 to 2016-17, 2018-19) Murlidhar Ratanlal Exports DCIT, Central Circle 1(4) Limited Aaykar Bhawan Poorva, 15B, Hemanta Basu Sarani, 110, Shantipally, Kolkata-700107 Vs. Kolkata-700001, West Bengal West Bengal (Appellant) (Respondent) PAN No. AABCM8371Q CO No. 42/KOL/2025 (Arising in ITA No. 2178/KOL/2024 for A.Y. 2013-14) CO No. 43/KOL/2025 (Arising in ITA No. 2179/KOL/2024 for A.Y. 2014-15) CO No. 44/KOL/2025 (Arising in ITA No. 2187/KO…

DCIT, CENTRAL CIRCLE-1(4), KOLKATA, KOLKATA vs. MURLIDHAR RATANLAL EXPORTS LIMITED, KOLKATA

In the result, the appeals of the Revenue are dismissed and the COs of the assessee are partly allowed

ITA 2179/KOL/2024[2014-15]Status: DisposedITAT Kolkata28 Oct 2025AY 2014-15

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri A.K. Tulsyan &For Respondent: Shri Sallong Yaden, DR
Section 133ASection 139(1)Section 143(2)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA Nos. 2178, 2179, 2187, 2245, 2196/KOL/2024 (AYs: 2013-14 to 2016-17, 2018-19) Murlidhar Ratanlal Exports DCIT, Central Circle 1(4) Limited Aaykar Bhawan Poorva, 15B, Hemanta Basu Sarani, 110, Shantipally, Kolkata-700107 Vs. Kolkata-700001, West Bengal West Bengal (Appellant) (Respondent) PAN No. AABCM8371Q CO No. 42/KOL/2025 (Arising in ITA No. 2178/KOL/2024 for A.Y. 2013-14) CO No. 43/KOL/2025 (Arising in ITA No. 2179/KOL/2024 for A.Y. 2014-15) CO No. 44/KOL/2025 (Arising in ITA No. 2187/KO…

REACHASIA,KOLKATA vs. D.C.I.T./A.C.I.T., CIRCLE - 29,, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 755/KOL/2025[2012-2013]Status: HeardITAT Kolkata03 Sept 2025AY 2012-2013

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2012-13 Reachasia……………………..……………..............................……….……Appellant 109/28, Hazra Road, Kol- 700026. [Pan: Aagrf2430K] Vs. Dcit/Acit, Circle-29, Kolkata…………………………...……...…..…..Respondent Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Appellant. Shri S. B. Chakraborthy, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 01, 2025 Date Of Pronouncing The Order : September 03, 2025 Order Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 12.02.2025 Of The National Faceless Appeal Centre [Hereinafter Referred To As The “Ld. Cit(A)”] Passed U/S 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”].

Section 139(1)Section 142(1)Section 143(1)Section 143(3)Section 147Section 148Section 148(2)Section 194ASection 250Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH KOLKATA Before Shri Rajesh Kumar, Accountant Member and Shri Pradip Kumar Choubey, Judicial Member Assessment Year: 2012-13 Reachasia……………………..……………..............................……….……Appellant 109/28, Hazra Road, Kol- 700026. [PAN: AAGRF2430K] vs. DCIT/ACIT, Circle-29, Kolkata…………………………...……...…..…..Respondent Appearances by: Shri Manish Tiwari, FCA, appeared on behalf of the appellant. Shri S. B. Chakraborthy, Sr. DR, appeared on behalf of the Respondent. Date of concluding the hearing : September 01, 2025 Date of pronounci…

M/S. ANADYA TECHNOLOGIES PRIVATE LIMITED,KOLKATA vs. ITO, WARD 8(1), , KOLKATA

In the result, appeal of the assessee is allowed

ITA 589/KOL/2025[2014-15]Status: DisposedITAT Kolkata14 Aug 2025AY 2014-15

Bench: Shri George Mathan & Shri Rakesh Mishram/S Anadya Technologies Vs Ito, Ward-8(1), Kolkata Private Limited, 92/1B, Maulana Abul Kalam Azad Sarani, Kolkata Pan No. :Aadca 7382 F (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : Shri Sunil Surana, Fca रधजस्व की ओर से /Revenue By : Shri Altaf Hussain, Addl. Cit-Sr. Dr सुनवाई की तारीख / Date Of Hearing : 14/08/2025 घोषणा की तारीख/Date Of Pronouncement : 14/08/2025

For Appellant: Shri Sunil Surana, FCAFor Respondent: Shri Altaf Hussain, Addl. CIT-Sr. DR
Section 143(3)Section 147Section 148

…ee to disclose fully and truly all material facts relevant to his assessment. It was the submission that such recording is not there in the reasons recorded. He placed reliance on the decision of the Hon’ble Supreme Court in the case of CEAT Ltd., reported in 449 ITR 171, wherein in para 2 the Hon’ble Supreme Court has held as follows :- 2. It is not in dispute that the assessment was sought to be reopened beyond four years. Therefore, all the conditions under section 148 of the Income-tax Act, 1961 for reopening the assessment beyond four years are required to be satisfied. Having gone through the reasons record…

M/S. BNA COMMERCE PVT. LTD.,,KOLKATA vs. ITO, WARD 5(1), KOLKATA

In the result, the appeal of the assessee is allowed

ITA 155/KOL/2025[2014-15]Status: DisposedITAT Kolkata21 May 2025AY 2014-15
Section 132Section 143(3)Section 144BSection 147Section 148

…at there is no whisper of failure of the assessee. Therefore,\nreopening is invalid and against the provisions of the Act. The case of\nthe assessee find support from the decision of the Hon'ble Apex Court\nin the case of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171\n(SC). We therefore, respectfully following the same quash the\nreopening of assessment as well as the order framed consequently.\n07. In the result, the appeal of the assessee is allowed on legal issue.\n154/KOL/2025for A.Y. 2013-14\n08. The issue raised in first ground of appeal is against the order of\nId. CIT (A) confirming the reopening of a…

M/S. BNA COMMERCE PVT. LTD.,,KOLKATA vs. ITO, WARD 5(1), KOLKATA

In the result, the appeal of the assessee is allowed

ITA 154/KOL/2025[2013-14]Status: DisposedITAT Kolkata21 May 2025AY 2013-14

Bench: Shri Rajesh Kumar, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Sunil Surana, FCAFor Respondent: Shri Ankur Goyal, DR
Section 132Section 143(3)Section 144BSection 147Section 148

…that there is no whisper of failure of the assessee. Therefore, reopening is invalid and against the provisions of the Act. The case of the assessee find support from the decision of the Hon'ble Apex Court in the case of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 ITA Nos.154& 155/KOL/2025 M/s. BNA Commerce Pvt. Ltd.; A.Ys. 2013-14& 2014-15 (SC). We therefore, respectfully following the same quash the reopening of assessment as well as the order framed consequently. 07. In the result, the appeal of the assessee is allowed on legal issue. 154/KOL/2025for A.Y. 2013-14 08. The issue raised in first ground…

M/S MAJESTIC SALES PROMOTION PVT. LTD. ,KOLKATA vs. DCIT, CIR.-8(1), KOLKATA

In the result, the appeals of the assessee are allowed

ITA 48/KOL/2024[2011-12]Status: DisposedITAT Kolkata28 Mar 2025AY 2011-12

Bench: Shri Rajesh Kumar, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Abhishak Bansal, ARFor Respondent: Shri B. Satyanarayana Raju, DR
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI SONJOY SARMA, JM ITA Nos.47 & 48/KOL/2024 (Assessment Years:2010-11 & 2011-12) M/s Majestic Sales Promotion DCIT, Cir-8(1) Pvt. ltd. Aaykar Bhavan, 8 th Floor, 12A, 1st Floor, Room No.102, P-7, Choringhee Square, Shyamkunj Apartment, Lord Vs. Kolkata-700069, Sinha Road, Kolkata-700071, West Bengal West Bengal (Respondent) (Appellant) PAN No. AACCM1052H Assessee by : Shri Abhishak Bansal, AR Revenue by : Shri B. Satyanarayana Raju, DR Date of hearing: 24.02.2025 Date of pronouncement : 28.03.2025 O R D E R Per Rajesh Ku…

M\S MAJESTIC SALES PROMOTION PVT. LTD.,KOLKATA vs. DCIT, CIR. 8(1), KOLKATA

In the result, the appeals of the assessee are allowed

ITA 47/KOL/2024[2010-11]Status: DisposedITAT Kolkata28 Mar 2025AY 2010-11
Section 143(3)Section 147Section 148

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA\nBEFORE SHRI RAJESH KUMAR, AM\nAND\nSHRI SONJOY SARMA, JM\nITA Nos.47 & 48/KOL/2024\n(Assessment Years:2010-11 & 2011-12)\nM/s Majestic Sales Promotion\nPvt. Itd.\n12A, 1st Floor, Room No.102,\nShyamkunj Apartment, Lord\nSinha Road, Kolkata-700071,\nWest Bengal\n(Appellant)\nVs.\nDCIT, Cir-8(1)\nAaykar Bhavan, 8th Floor,\nP-7, Choringhee Square,\nKolkata-700069,\nWest Bengal\n(Respondent)\nPAN No. AACCM1052H\nAssessee by\n:\nShri Abhishak Bansal, AR\nRevenue by\n:\nShri B. Satyanarayana Raju, DR\nDate of hearing:\n24.02.2025\nDate of prono…

FRONTIER WAREHOUSING P LTD. (FOR, BENGAL WATERPROOF LTD., SINCE MERGED),KOLKATA vs. A.C.I.T., CIRCLE - 7(1), KOLKATA

In the result, the appeal of the assessee is allowed

ITA 1795/KOL/2024[2015-2016]Status: DisposedITAT Kolkata25 Mar 2025AY 2015-2016

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Acit, Circle 7(1) Frontier Warehousing P. Ltd. Aaykar Bhavan, P-7, 4A, Mms Chambers, Counsil House Street, Chowringhee Square, Vs. Bbd Bagh, Kolkata-700001 Kolkata-700069 West Bengal West Bengal (Appellant) (Respondent) Pan No. Aabcb2875R Assessee By : Shri Sunil Surana, Ar Revenue By : Shri S. Datta, Dr Date Of Hearing: 29.01.2025 Date Of Pronouncement : 25.03.2025

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri S. Datta, DR
Section 143(2)Section 148

…e Act. Therefore, the reopening of assessment which is not in consonance with the said proviso to Section 147 of the Act is bad in law. In defense of his argument the ld. Counsel for the assessee relied on the decision of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 (SC). On this count, the assessment may be quashed. 09. On the other hand, the ld. DR relied on the orders of the ld. lower authorities by submitting that the notice was sent before 12 P.M. and therefore, the plea of the assessee is not valid as to notice being barred by limitation. Frontier Warehousing P. Ltd.; A.Y. 2015-16 010. After hearing t…

THE HOOGHLY MILLS COMPANY LTD.,KOLKATA vs. DCIT, CIRCLE - 1(2), KOLKATA, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 1110/KOL/2024[2008-2009]Status: DisposedITAT Kolkata11 Mar 2025AY 2008-2009

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Dcit, Circle-1(2), Kolkata The Hooghly Mills Company Ltd. Aaykar Bhavan, P-7, 24/1/1, Alipore Road, 3 Rd Floor, Chowringhee Square, Vs. Kolkata-700027, West Bengal Kolkata-700069, West Bengal (Respondent) (Appellant) Pan No. Aaact9780F Assessee By : Shri Giridhar Dhelia, Ar Revenue By : Shri Subhro Das, Dr Date Of Hearing: 12.02.2025 Date Of Pronouncement : 11.03.2025 O R D E R Per Rajesh Kumar, Am:

For Appellant: Shri Giridhar Dhelia, ARFor Respondent: Shri Subhro Das, DR
Section 143(3)Section 144Section 147Section 148Section 148(2)Section 68

…our opinion this condition has not been satisfied, therefore, reopening of assessment has been made invalidly. The case of the assessee is squarely covered by the decision of decision of Hon'ble Apex Court in the case of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 (SC), wherein similar ratio has been laid down by the Hon'ble Apex Court by holding that the reopening u/s 147 of the Act beyond four years from end of the relevant assessment year could be made subject to the satisfaction of the conditions as provided in first proviso to Section 147 of the Act, Therefore, we are inclined to quash the reopening o…

NORTH INDIA WIRES LIMITED,KOLKATA vs. D.C.I.T., CIRCLE - 3(1), KOLKATA, KOLKATA

In the result, the appeal of the assesseeis allowed on legal issue

ITA 1125/KOL/2024[2013-2014]Status: DisposedITAT Kolkata04 Mar 2025AY 2013-2014

Bench: Shri Rajesh Kumar, Am & Shri Sonjo Sarma, Jm Dcit, Circle 3(1), Kolkata North India Wires Limited Aaykar Bhavan, P-7, 12, Regent House Govt. Place Chowringhee Square, East, Kolkata-700069, Vs. Kolkata-700069, West Bengal West Bengal (Appellant) (Respondent) Pan No. Aabcn0120A Assessee By : Shri Ashish Rustogi, Ar Revenue By : Shri Abhijit Adhikari, Dr Date Of Hearing: 27.01.2025 Date Of Pronouncement : 04.03.2025

For Appellant: Shri Ashish Rustogi, ARFor Respondent: Shri Abhijit Adhikari, DR
Section 133(6)Section 143(3)Section 147Section 148Section 271(1)(c)Section 68

…f income. Ld. AR therefore, submitted that the re-opening on the basis of said reasons is nullity and bad in the eyes of law. In defence of his argument, Ld. A/R relied on the decision of Hon'ble Apex Court in the case of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 (SC). Ld. A/R pointed out that in the case before the Hon'ble Apex Court the issue was whether the notice issued after a period of four years after relevant assessment year where the assessment has been framed u/s 143(3) of the Act, proviso to Section 147 of the Act shall apply. In that case Hon'ble Apex Court has held that the AO has to first de…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 4(1), KOLKATA, INCOME TAX KOLKATA vs. LAKHOTIA TRANSPORT CO. PRIVATE LIMITED, KOLKATA

In the result, both the appeals of the Revenue are dismissed and the Cross Objections of the assessee are allowed

ITA 1699/KOL/2024[2015]Status: DisposedITAT Kolkata20 Dec 2024

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri Sailen Samadder, DR
Section 1Section 143(1)Section 143(3)Section 147Section 148Section 151(1)Section 151(2)Section 68

…e AO in the reasons recorded on the part of the assessee to disclose fully and truly all material facts necessary for that assessment year. The ld. AR therefore, prayed that in view of the decisions of Hon'ble Apex Court in the case of ACIT v. CEAT Ltd. (2022)449 ITR 171 (SC),the reopening of assessment is invalid and liable to be quashed. Even on merit, the ld. AR contended that the assessee has discharged its onus by furnishing all the details / evidences before the ld. AO in the original assessment proceedings as well as in the reopening proceedings, which have been correctly appreciated by the ld. CIT (A) and…

DEPUTY COMMISSIONER OF INCOME TAX, C.C. - 4(1), INCOME TAX, KOLKATA vs. LAKHOTIA TRANSPORT CO. PRIVATE LIMITED, KOLKATA

In the result, both the appeals of the Revenue are dismissed and the Cross Objections of the assessee are allowed

ITA 1698/KOL/2024[2013]Status: DisposedITAT Kolkata20 Dec 2024

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri Sailen Samadder, DR
Section 1Section 143(1)Section 143(3)Section 147Section 148Section 151(1)Section 151(2)Section 68

…e AO in the reasons recorded on the part of the assessee to disclose fully and truly all material facts necessary for that assessment year. The ld. AR therefore, prayed that in view of the decisions of Hon'ble Apex Court in the case of ACIT v. CEAT Ltd. (2022)449 ITR 171 (SC),the reopening of assessment is invalid and liable to be quashed. Even on merit, the ld. AR contended that the assessee has discharged its onus by furnishing all the details / evidences before the ld. AO in the original assessment proceedings as well as in the reopening proceedings, which have been correctly appreciated by the ld. CIT (A) and…

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