ACIT v. CEAT Ltd.

449 ITR 171Supreme Court of India2022#2682 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 366,314 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.

DCIT, CC-1(3), Kolkata vs. Raic Integrated Sponge and Power Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 863/KOL/2024[2011-12]Status: DisposedITAT Kolkata17 Dec 2024AY 2011-12

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 142(1)Section 147Section 148Section 2(24)(x)Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी "द"प कुमार चौबे, "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 863/Kol/2024 Assessment Year: 2011-12 DCIT, CC-1(3), Kolkata Vs. Raic Integrated Sponge and Power Pvt. Ltd. (PAN: AACCB 3462 A) ( अपीलाथ" ) Respondent / ""यथ" Appellant / Date of Hearing / सुनवाई 02.12.2024 क" "त"थ Date of Pronouncement/ 17.12.2024 आदेश उ"घोषणा क" "त"थ For the assessee / Shri Siddharth Jhajharia, FCA "नधा"रती क" ओर से For the…

Sunny Trexim Private Ltd., Kolkata vs. DCIT, Circle - 5(1), Kolkata

In the result, both the appeals of the assessee are allowed

ITA 644/KOL/2024[2013-14]Status: DisposedITAT Kolkata09 Dec 2024AY 2013-14

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 147Section 148Section 148(2)Section 92C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 643 & 644/Kol/2024 Assessment Years: 2010-11 & 2013-14 Sunny Trexim Pvt. Ltd. Vs. DCIT, Circle-5(1), Kolkata (PAN: AADCS 6026 Q) Appellant / (अपीलाथ") Respondent / (""यथ") Date of Hearing / सुनवाई 18.11.2024 क" "त"थ Date of Pronouncement/ 09.12.2024 आदेश उ"घोषणा क" "त"थ For the Appellant/ Shri Sunil Surana, FCA "नधा"रती क" ओर से For the Respondent/ Shri Pra…

Sunny Trexim Privat Ltd., Kolkata vs. DCIT, Circle - 5(1), Kolkata

In the result, both the appeals of the assessee are allowed

ITA 643/KOL/2024[2010-11]Status: DisposedITAT Kolkata09 Dec 2024AY 2010-11

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 147Section 148Section 148(2)Section 92C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 643 & 644/Kol/2024 Assessment Years: 2010-11 & 2013-14 Sunny Trexim Pvt. Ltd. Vs. DCIT, Circle-5(1), Kolkata (PAN: AADCS 6026 Q) Appellant / (अपीलाथ") Respondent / (""यथ") Date of Hearing / सुनवाई 18.11.2024 क" "त"थ Date of Pronouncement/ 09.12.2024 आदेश उ"घोषणा क" "त"थ For the Appellant/ Shri Sunil Surana, FCA "नधा"रती क" ओर से For the Respondent/ Shri Pra…

Madhu Devi Jajodia, Kolkata vs. I.T.O., Ward - 36(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1912/KOL/2024[2015-2016]Status: DisposedITAT Kolkata28 Nov 2024AY 2015-2016

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarmai.T.A. No. 1912/Kol/2024 Assessment Year: 2015-2016 Madhu Devi Jajodia,………………………………Appellant Room No. 406, Swaika Center, 4A, Pollock Street, Kolkata-700001 [Pan:Acupj1236H] -Vs.- Income Tax Officer,………………………………Respondent Ward-36(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Sunil Surana, A.R., Appeared On Behalf Of The Assessee Shri Pradip Biswas, Addl. Cit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : October 30, 2024 Date Of Pronouncing The Order : November 28, 2024 O R D E R

Section 143(3)Section 144Section 144BSection 147Section 148

…ITA No. 1912/KOL/2024 (A.Y. 2015-2016) Madhu Devi Jajodia THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH, KOLKATA Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member I.T.A. No. 1912/KOL/2024 Assessment Year: 2015-2016 Madhu Devi Jajodia,………………………………Appellant Room No. 406, Swaika Center, 4A, Pollock Street, Kolkata-700001 [PAN:ACUPJ1236H] -Vs.- Income Tax Officer,………………………………Respondent Ward-36(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Sunil Surana, A.R., appeared on behalf of the assessee Shri Pradip Biswas, Addl. CIT, Sr. D.R., appear…

Kishori Capital Markets Pvt. Ltd., Bbd Bagh (East) vs. ITO Ward 2(1), Patna, Lok Nayak Bhawan

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

ITA 249/PAT/2023[2015-16]Status: DisposedITAT Patna06 Nov 2024AY 2015-16

Bench: Sri Rajesh Kumar & Pradip Kumar Choubey

Section 143(2)Section 143(3)Section 147Section 148Section 14ASection 250

…Patna that is after four years. 2.2. Now, we have gone through the judgments cited by the assessee in this context which are as follows: a) Kolkata ITAT - Rungta Irrigation Ltd vs ACIT - ITA no. 1224/Kol/2019 - 06.09.2019 b) Supreme Court - ACIT vs CEAT Ltd - 449 ITR 171 -10.10.2022 c) Calcutta High Court - Calcutta Club Ltd vs ITO - WP No. 719 of 2014 - 14.02.2020 d) Gujarat High Court - Hynoup Food & Oil Industries Ltd vs ACIT - 317 ITR 115 -07.07.2008 e) Kolkata ITAT - Samridhi Stocks Pvt Ltd vs ITO - ITA no. 75/Kol/2023 - 13.07.2023 f) Kolkata ITAT - DCIT vs Vantage Advertising Pvt Ltd - ITA no. 1319/Kol/2015…

Lemongrass Dealtrade Pvt. Ltd., Kolkata vs. DCIT, Cir. -5(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 947/KOL/2024[2012-13]Status: DisposedITAT Kolkata09 Oct 2024AY 2012-13

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 143(3)Section 147Section 148Section 148(2)Section 264Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी "द"प कुमार चौबे, "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 947/Kol/2024 Assessment Year: 2012-13 Lemongrass Dealtrade Pvt. Ltd. Vs. ITO, Ward-2, Shillong (Now DCIT, (Since amalgamated with M/s Circle-5(1), Kolkata Pancham Marketiers Pvt. Ltd. ) (PAN: AACCL 0123 E) ( अपीलाथ" ) Respondent / ""यथ" Appellant / Date of Hearing / सुनवाई 19.09.2024 क" "त"थ Date of Pronouncement/ 09.10.2024 आदेश उ"घोषणा क"…

Omkara Vincom Pvt. Ltd., Kolkata vs. ITO, Ward-12(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 834/KOL/2024[2013-14]Status: DisposedITAT Kolkata09 Oct 2024AY 2013-14

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 139(1)Section 143(3)Section 147Section 148Section 148(2)Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी "द"प कुमार चौबे, "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 834/Kol/2024 Assessment Year: 2013-14 Omkara Vincom Pvt. Ltd. Vs. ITO, Ward-12(1), Kolkata (PAN: AABCO 1176 D) ( अपीलाथ" ) Respondent / ""यथ" Appellant / Date of Hearing / सुनवाई 26.09.2024 क" "त"थ Date of Pronouncement/ 09.10.2024 आदेश उ"घोषणा क" "त"थ For the Appellant/ Shri Ritu Kamal Kishore, A.R "नधा"रती क" ओर से For the Respondent/ Sm…

Ganeshvani Tradelink Pvt. Ltd., Kolkata vs. I.T.O., Ward - 13(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1386/KOL/2024[2013-2014]Status: DisposedITAT Kolkata09 Oct 2024AY 2013-2014

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 131Section 143(3)Section 144BSection 147Section 148Section 148(2)

…assessment is not in consonance with first proviso to Section 147 of the Act and is accordingly void ab-initio and cannot be sustained. The case of the assessee finds support from the decision of Hon’ble Supreme Court in the case of ACIT vs. CEAT Ltd. (2022) 449 ITR 171(SC) wherein the Hon’ble Court has held that the AO has first to demonstrate the failure on the part of assessee failing which the reopening is bad in law. Accordingly, we quash the reassessment proceedings as well as assessment order framed by the AO. 4 I.T.A. No.1386/Kol/2024 Assessment Year: 2013-14 Ganeshvani Tradelink Pvt. Ltd. In the result…

Debabrata Banerjee, Kolkata vs. DCIT, Cir-34, Kolkata.

In the result, appeal of the assessee is allowed

ITA 1084/KOL/2023[2013-13]Status: DisposedITAT Kolkata18 Jun 2024AY 2013-13

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

Section 143(3)Section 144Section 144BSection 147Section 148

…at the AO has no where stated any failure in the reasons recorded to be attributable to the assessee which has led to the escapement of income and in defense of his argument, Ld. AR relied on the decision of Apex Court in the case of ACIT Vs. CEAT Ltd. [2022] 449 ITR 171. The Ld. AR, therefore, prayed that in view of the said decision, reopening of assessment after a period of four years is invalid and on this count also the assessment framed may be quashed. On the last limb of his argument, the Ld. AR contended that the assessee has expired on 19.12.2019. 6. The Ld. AR while arguing on the third limb of his argu…

Gem Forgings Pvt. Ltd., Kolkata vs. DCIT, Cir. 8(1), Kolkata

In the result, the appeals in ITA No

ITA 1426/KOL/2023[2014-15]Status: DisposedITAT Kolkata22 May 2024AY 2014-15

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

Section 131Section 133(6)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 68

…ing the original assessment proceedings and, therefore, the reopening of assessment is also bad in law and may be quashed. In defense of his argument, the Ld. AR relied on the decision of Hon’ble Apex Court in the case of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 (SC). 8. The Ld. AR also stated that the recording of reasons by the AO shows a purely mechanical approach which lacks due application of mind to the information received. The ld. AR stated that in para 2, the AO has noted a figure of Rs. 85.50 lakh whereas as a matter of fact only Rs. 50 lakh was borrowed by the assessee from the said company S…

Gem Forgings Pvt. Ltd., Kolkata vs. DCIT, Cir. 8(1), Kolkata

In the result, the appeals in ITA No

ITA 1425/KOL/2023[2013-14]Status: DisposedITAT Kolkata22 May 2024AY 2013-14

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

Section 131Section 133(6)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 68

…ing the original assessment proceedings and, therefore, the reopening of assessment is also bad in law and may be quashed. In defense of his argument, the Ld. AR relied on the decision of Hon’ble Apex Court in the case of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 (SC). 8. The Ld. AR also stated that the recording of reasons by the AO shows a purely mechanical approach which lacks due application of mind to the information received. The ld. AR stated that in para 2, the AO has noted a figure of Rs. 85.50 lakh whereas as a matter of fact only Rs. 50 lakh was borrowed by the assessee from the said company S…

Gem Forgings Pvt. Ltd., DCIT, Cir. 8(1) vs. DCIT, Cir. 8(1), Kolkata

In the result, the appeals in ITA No

ITA 1424/KOL/2023[2013-14]Status: DisposedITAT Kolkata22 May 2024AY 2013-14

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

Section 131Section 133(6)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 68

…ing the original assessment proceedings and, therefore, the reopening of assessment is also bad in law and may be quashed. In defense of his argument, the Ld. AR relied on the decision of Hon’ble Apex Court in the case of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 (SC). 8. The Ld. AR also stated that the recording of reasons by the AO shows a purely mechanical approach which lacks due application of mind to the information received. The ld. AR stated that in para 2, the AO has noted a figure of Rs. 85.50 lakh whereas as a matter of fact only Rs. 50 lakh was borrowed by the assessee from the said company S…

Gem Forgings Pvt. Ltd., Kolkata vs. DCIT, Cir. 8(1), Kolkata

In the result, the appeals in ITA No

ITA 1423/KOL/2023[2012-13]Status: DisposedITAT Kolkata22 May 2024AY 2012-13

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

Section 131Section 133(6)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 68

…ing the original assessment proceedings and, therefore, the reopening of assessment is also bad in law and may be quashed. In defense of his argument, the Ld. AR relied on the decision of Hon’ble Apex Court in the case of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 (SC). 8. The Ld. AR also stated that the recording of reasons by the AO shows a purely mechanical approach which lacks due application of mind to the information received. The ld. AR stated that in para 2, the AO has noted a figure of Rs. 85.50 lakh whereas as a matter of fact only Rs. 50 lakh was borrowed by the assessee from the said company S…

Sapna Agarwal, Darjeeling vs. DCIT, Cir. 1, Jalpaiguri

In the result, both the appeals of the assessee are allowed

ITA 1468/KOL/2023[2013-14]Status: DisposedITAT Kolkata20 May 2024AY 2013-14

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

Section 133(6)Section 143(3)Section 147Section 148Section 148(2)Section 151

…ng the original assessment proceedings and , therefore, the reopening of assessment is also bad in law and may be quashed. In defense of his argument, the Ld. AR relied on the decision of Hon’ble Apex Court in the case of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 (SC). 6. The Ld. DR, on the other hand, relied on the orders of the authorities below. 7. After hearing the rival contentions and perusing the material available on recorded, we find that the assessment has been reopened on the ground that assessee is a beneficiary of accommodation entry by way of unsecured loan of Rs. 25 lakh. The said fact ca…

Sapna Agarwal, Siliguri vs. ACIT, Cir. 2, Siliguri

In the result, both the appeals of the assessee are allowed

ITA 1467/KOL/2023[2012-13]Status: DisposedITAT Kolkata20 May 2024AY 2012-13

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

Section 133(6)Section 143(3)Section 147Section 148Section 148(2)Section 151

…ng the original assessment proceedings and , therefore, the reopening of assessment is also bad in law and may be quashed. In defense of his argument, the Ld. AR relied on the decision of Hon’ble Apex Court in the case of ACIT Vs. CEAT Ltd. reported in [2022] 449 ITR 171 (SC). 6. The Ld. DR, on the other hand, relied on the orders of the authorities below. 7. After hearing the rival contentions and perusing the material available on recorded, we find that the assessment has been reopened on the ground that assessee is a beneficiary of accommodation entry by way of unsecured loan of Rs. 25 lakh. The said fact ca…

Lovely Promoters Private Limited, Kolkata vs. ACIT, Central Circle, Ajmer

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

ITA 770/JPR/2023[2013-14]Status: DisposedITAT Jaipur08 Feb 2024AY 2013-14

Bench: him regarding non mentioning of Document Identification Number (DIN) in the body of the order u/s. 127 of the Act dated 08-09-2021 and various other technical pleas raised in grounds of appeal regarding validity of notice u/s. 148 of the Act, thereby appellate order passed by the CIT(A) is non-speaking order and deserves to be quashed. 4. On the facts and in circumstances of the case and in law, the AO erred in issuing notice u/s. 148 of the Act as it was a search related case u/s. 132 r/w

For Appellant: Shri Mayank Taparia (Adv.)For Respondent: Shri A.S. Nehra (Addl.CIT) a
Section 127Section 127(1)Section 132Section 147Section 148Section 148ASection 151Section 153C

…ordinate bench has decided the 82 Lovely promoters Pvt. Ltd. vs. ACIT similar issue in the case of DCIT Vs. Ponia Wines in ITA no. 141/JPR/2023 wherein the co-ordinate bench after considering the judgment of the apex court in the case of ACIT Vs. CEAT Ltd. [ 449 ITR 171 (SC) ] held that 12. Thus it is evident from the above submission that the issue on depreciation and interest payment has already been verified in the original assessment proceedings and the ld. Assessing Officer has already considered the claim of the assessee based on the submission placed before him. We also take note of the fact that in the r…

Mohan Kumar Roy, Kolkata vs. ITO, Ward 29(1), Kolkata

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

ITA 104/KOL/2022[2012-13]Status: DisposedITAT Kolkata22 Sept 2023AY 2012-13

Bench: Sri Rajesh Kumar & Sonjoy Sarma

Section 143(3)Section 148Section 254Section 68

…ment is bad in law. Ld. A/R in defence of his argument relied on the decision of Ranglal Bagaria HUF Vs. ACIT reported in [2016] 384 ITR 477 (Calcutta). A/R also 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…

Mohan Kumar Roy, Kolkata vs. ITO, Ward 29(1), Kolkata

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

ITA 103/KOL/2022[2012-13]Status: DisposedITAT Kolkata22 Sept 2023AY 2012-13

Bench: Sri Rajesh Kumar & Sonjoy Sarma

Section 143(3)Section 148Section 254Section 68

…ment is bad in law. Ld. A/R in defence of his argument relied on the decision of Ranglal Bagaria HUF Vs. ACIT reported in [2016] 384 ITR 477 (Calcutta). A/R also 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…

ACIT Circle-59(1), New Delhi vs. Neeraj Kumar Singhal, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 283/DEL/2021[2009-10]Status: DisposedITAT Delhi13 Sept 2023AY 2009-10

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri Shri Amit Goel, CAFor Respondent: Ms. Smita Singh, Sr.DR
Section 139Section 143(3)Section 147Section 148Section 151(1)

…us rightly held that the consequent re-assessment order is bad in law and thus liable to be struck down and cancelled. While holding so, we find support from plethora of judicial precedence holding the field namely, ACIT vs. CEAT Limited as reported in (2022) 449 ITR 171 (SC); CIT vs. I.T.A. No.283/Del/2021 20 Foramer France, reported in 264 ITR 556 (SC); Dr. Willmar Schwabe India Pvt. Ltd. vs. ACIT & Ors., in W.P.(C) 13380/2018 judgment dated 17.05.2023 (Del); Pr.CIT vs. Prabhu Dayal Aggarwal, ITA No. 1374/2018 order dated 09.12.2022 (Del); JSRS Udyog Ltd. and Ors. vs. ITO, reported in 313 ITR 321 (Del). 16.…

Sahara Housingfine Corporation Ltd., Kolkata vs. DCIT, Cir-7(1), Kol., Kolkata

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

ITA 504/KOL/2023[2010-11]Status: DisposedITAT Kolkata22 Aug 2023AY 2010-11

Bench: Sri Rajesh Kumar & Sonjoy Sarma

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

…income. Ld. A/R 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…