ACIT v. Greater Noida Industrial Development Authority

379 ITR 14High Court2015#5520 most cited

What is ACIT v. Greater Noida Industrial Development Authority authority for?

Service of notice under Section 148(1) is a mandatory condition precedent for making an assessment order. Once a notice is issued within the limitation period, the Income-Tax Officer gains jurisdiction to proceed with reassessment.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2022.

Also referred to as

ACIT v. Greater Noida Industrial Development Authority · 379 ITR 14 · Section 148 · notice · condition precedent · assessment · jurisdiction · reassessment · service of notice · mandatory requirement · Income-Tax Officer

Judgments citing ACIT v. Greater Noida Industrial Development Authority

M/S Asha Business Centre Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result, the appeal by the assessee stands allowed, while the appeal by the department is dismissed

ITA 1400/BANG/2013[2009-10]Status: DisposedITAT Bangalore30 Jun 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Raoassessment Year : 2009-10

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Shri Sunil Kumar Agarwala, Jt. CIT(DR)
Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B

…ssee has preferred appeal before the Tribunal. 7. The ld. counsel for the assessee, Shri A. Shankar, relied on the following decisions:- i) CIT v. Mukesh Kumar Agarwal [2012] 345 ITR 29 (All) ii) ACIT v. Greater Noida Industrial Development Authority [2015] 379 ITR 14 (All) iii) Principal CIT v. Silver Line (2016) 129 DTR 191 (Del) iv) CIT v. Gitsons Engineering Company [2015] 370 ITR 87 ITA Nos.1577 & 1400/Bang/2013 Page 5 of 6 8. On the other hand, the ld. DR, Shri Sunil Kumar Agarwala relied on the decisions in the case of Aravali Engineers P. Ltd. Vs CIT, (2011) 11 TAxmann.com 291 and K.J. Thomas, 301 ITR…