How many judgments cite ACIT v. Rajesh Jhaveri Stock Brokers (P) Ltd.?

27 judgments on BharatTax cite ACIT v. Rajesh Jhaveri Stock Brokers (P) Ltd. (210 CTR 30), spanning 2017 to 2025.

ACIT v. Rajesh Jhaveri Stock Brokers (P) Ltd.

Q: Which sections of the Income Tax Act does ACIT v. Rajesh Jhaveri Stock Brokers (P) Ltd. come up under?

It is most often cited in judgments turning on Section 1961, Section 143(3), Section 147, Section 148, Section 132(1), Section 143(3) of the Income Tax Act.

210 CTR 30Supreme Court of India2007#4375 most cited

What is ACIT v. Rajesh Jhaveri Stock Brokers (P) Ltd. authority for?

The Assessing Officer is empowered to reopen assessments under Section 147 if they have a reason to believe that income has escaped assessment, even if an assessment under Section 143(1) was initially made. An audit objection can constitute sufficient tangible material to initiate reassessment proceedings.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

ACIT v. Rajesh Jhaveri Stock Brokers · Section 147 · Section 148 · reassessment · income escaping assessment · reason to believe · audit objection · tangible material · change of opinion · reopening of assessment

Sections most often in play

Section 1961 Section 143(3)Section 147 Section 148 Section 132(1)Section 143(3) of the Income Tax Act Section 147 of the Income Tax Act Section 148 of the Income Tax Act

Issues it is cited on

fresh tangible material borrowed satisfaction income escaping assessment tangible material change of opinion reopening of assessment rule 46a escapement of income reason to believe section 151 income-tax officer notice under section 148

Judgments citing ACIT v. Rajesh Jhaveri Stock Brokers (P) Ltd.

LAXMIDHAN TRADELINK PVT. LTD.,KOLKATA vs. ITO, WARD-2(2), KOLKATA

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1428/KOL/2023[2011-12]Status: DisposedITAT Kolkata23 May 2025AY 2011-12

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 11Section 147Section 148Section 250Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'एसएमसी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA श्री संजय शमाा, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 1428/KOL/2023 Assessment Year: 2011 -12 Laxmidhan Tradelink Pvt. Ltd. ITO, Ward-2(2), Kolkata Vs. (Appellant) (Respondent) PAN: AABCL7682F Appearances: Assessee represented by : None. Department represented by : Madhumita Das, Addl. CIT, Sr. DR. Date of concluding the hearing : February 25th, 2025 Date of pronouncing the order : May…

MOHANBHAI SAVJIBHAI VEGAD,VADODARA vs. INCOME TAX OFFICER, VERAVAL

ITA 71/RJT/2025[2009-10]Status: DisposedITAT Rajkot28 Apr 2025AY 2009-10

For Appellant: Shri Chetan Agarwal, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. (DR)

Section 143(3)Section 148

…ITA NO. 71/RJT/2025 MOHANBHAI SAVJIBHAI VEGAD IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH(SMC), RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER आयकर अपीलसं./ITA No.71/RJT/2025 निर्धारणवर्ष / Assessment Year: (2009-10) (Hybrid Hearing) Mohanbhai Savjibhai Vegad, Vs. The Income-tax Officer, B-704, Sarvam Hights, Behind Amin Park, Sun City Circle to Vishwamitry Station Road, Majalpur, Vadodara -390011 Ward -4, Yogeshwar Bhavan, Near Ambaji Temple, Veraval -362265 स्थायी लेखासं./जीआइआरसं./PAN/GIR No.: AATPV0162H (Appellant) (Respondent) Appellant by : Shri Chetan Agarwal, Ld. AR Respondent by : Shri Abhim…

AJAY BAKLIWAL,KOTA vs. ACIT, CENTRAL CIRCLE, KOTA, KOTA

ITA 1275/JPR/2024[2012-13]Status: DisposedITAT Jaipur11 Apr 2025AY 2012-13

For Appellant: Sh. Rajendra Sisodia, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR

Section 132(1)Section 139Section 142Section 143(2)Section 143(3)Section 148Section 153ASection 2(22)(e)Section 250

…as\njustified in invoking section 147/148 and reassessing 'interest income\nHon'ble Supreme Court Of India in the case of Assistant Commissioner of\nIncome-tax v. Rajesh Jhaveri Stock Brokers (P) Ltd. (2007) 161 Taxman 316\n(SC)/[2007] 291 ITR 500 (SC)/[2007] 210 CTR 30 (SC)(23-05-2007] also\nconsidered this issue and it was held that on basis of audit objection relating to\ndebit of certain amount as bad debt, Assessing Officer re-opened assessment by\nissuing notice in terms of section 148 was valid. The head nates of the decision\nare as under-\n\"Section 143 of the Income-tax Act, 1961 (Position prior to 1-6-…

ACIT 32 1 MUMBAI, MUMBAI vs. SHUBHAM DYNAMIC REAL ESTAE DEVELOPERS LLP, MUMBAI

Accordingly the grounds raised by the revenue are dismissed

ITA 4476/MUM/2024[2017-18]Status: DisposedITAT Mumbai16 Dec 2024AY 2017-18

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: Shri Rahul Hakani, ARFor Respondent: Shri Bhangepatil Pushkaraj

Section 143(1)Section 143(3)Section 147Section 148Section 148ASection 43C

…r on the facts and circumstances of the case and in law, the Ld.CIT(A) was justified in ignoring the decision of the Hon'ble Supreme Court in the case of ACIT VS Rajesh Jhaveri Stock Brokers (P.) Ltd., (2007) 161 Taxman 316 (SC)/(2007) 291 ITR 500 (SC)/(2007) 210 CTR 30 (SC) where it was held that so long as the conditions of section 147 are fulfilled, the Assessing Officer is free to initiate proceedings under section 147 and failure to take steps under section 143(3) will not render the Assessing Officer powerless to initiate reassessment proceedings, even when intimation under section 143(1) has been issued?"”…

UMA MAHESWARA RAO BODAPATI,HYDERABAD vs. DCIT., CIRCLE 2(1), HYDERABAD

ITA 292/HYD/2024[2016-17]Status: DisposedITAT Hyderabad03 Jul 2024AY 2016-17

Bench: Shri Manjunatha, G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No. 292/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2016-17) Shri Uma Maheshwara Rao Vs. Dy. C. I. T. Bodapati, Circle 2(1) Hyderabad Hyderabad Pan:Atnpb5755D (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Adv. T. Chaitanya Kumar राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 13/06/2024 घोषणा की तारीख/Pronouncement: 03/07/2024 आदेश/Order

For Appellant: Adv. T. Chaitanya KumarFor Respondent: : Shri Shakeer Ahmed, DR

Section 143(3)Section 148Section 50C

…ITA No 292 of 2024 Uma Maheshwara Rao Bodapati आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A‘ Bench, Hyderabad Before Shri Manjunatha, G. Accountant Member and Shri K. Narasimha Chary, Judicial Member आ.अपी.सं /ITA No. 292/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2016-17) Shri Uma Maheshwara Rao Vs. Dy. C. I. T. Bodapati, Circle 2(1) Hyderabad Hyderabad PAN:ATNPB5755D (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Adv. T. Chaitanya Kumar राज" व "ारा/Revenue by:: Shri Shakeer Ahmed, DR सुनवाई की तारीख/Date of hearing: 13/06/2024 घोषणा की तारीख/Pronouncement: 03/07/20…

VIJAY RAMSINGH GOYAL,SURAT vs. I.T.O., WARD 2(2)(5), SURAT., SURAT

In the result, the ground No

ITA 591/SRT/2023[2012-13]Status: DisposedITAT Surat06 Nov 2023AY 2012-13

Bench: Shri Pawan Singh(Hybrid Hearing) Vijay Ramsingh Goyal, I.T.O., A-201, Surya Prakash Residency, Ward-2(2)(5), Vs. Beside Agrasen Bhavan, City Light, Surat. Surat-395007 (Gujarat). Pan No. Acupk 0294 Q Appellant/ Assessee Respondent/ Revenue

Section 133(6)Section 143(2)Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Hybrid hearing) Vijay Ramsingh Goyal, I.T.O., A-201, Surya Prakash Residency, Ward-2(2)(5), Vs. Beside Agrasen Bhavan, City Light, Surat. Surat-395007 (Gujarat). PAN No. ACUPK 0294 Q Appellant/ assessee Respondent/ revenue Assessee represented by Shri Rajesh C. Shah, C.A. Department represented by Shri Vinod Kumar, Sr. DR Date of Institution of Appeal 27/08/2023 Date of hearing 23/10/2023 Date of pronouncement 06/11/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This…

MEHUL PRAKASH MEHTA,MUMBAI vs. ITO, W-27(1)(1), MUMBAI

In the result, ground No.1(a) and (b) of the appeal are against reopening of assessment, in absence of any argument , are dismissed

ITA 944/MUM/2019[2009-10]Status: DisposedITAT Mumbai27 Oct 2023AY 2009-10

Bench: Shri. Prashant Maharishi, A Before Shri. Prashant Maharishi, Am & Shri Sandeep Singh Karhailshri Sandeep Singh Karhailit Assessment Year: Assessment Year: 2009-10 Mr. Mehul Prakash Mehta Mr. Mehul Prakash Mehta V. Ito, W-27(1)(1) 27(1)(1) 401/402, Mahalaxmi Apartment 401/402, Mahalaxmi Apartment Mumbai 16, Akash, 90 Feet Road Akash, 90 Feet Road Nath Panth Road, Ghatkopar (E) Nath Panth Road, Ghatkopar (E) Mumbai (Appellant) (Respondent) Pan No.Aghpm8335M Pan No. Shri V. D. Parmar, A.R. Assessee By: Shri Mahita Nair, D.R. Revenue By: 12.10.2023 Date Of Hearing Date Of Hearing : Date Of Pronouncement Pronouncement : 27.10.2023

For Appellant: Shri Mahita Nair, D.RFor Respondent: 12.10.2023

Section 1Section 143(3)Section 147Section 148

…eld the action of the Learned Assessing Officer, holding that there is tangible material that there is no assessment already made and therefore, following the decision of the Hon’ble Supreme Court in the case of ACIT vs. Rajesh Jhaveri Stock Brokers (P) Ltd., 210 CTR 30, confirmed the reopening. With respect to the addition on merits, the Learned CIT-A dismissed the ground raised by the assessee, holding that the Learned Assessing Officer has given a well reasoned finding and therefore, estimation of the gross profit @ 12.5% is proper. 06. The assessee is aggrieved and is in appeal before us. 07. The Learned Au…

ASTRAL PROPERTIES & CONSTRUCTIONS PVT LTD,NEW DELHI vs. ITO WARD - 3(3), NEW DELHI

In the result, assessee’s appeal is partly allowed

ITA 1723/DEL/2020[2010-11]Status: DisposedITAT Delhi12 Apr 2022AY 2010-11

Bench: Shri Kul Bharat

Section 133(6)Section 143(2)Section 147Section 148Section 151Section 69

…ial on the basis of which the department could reopen the case. The sufficiency of the material is not a thing to be considered at this stage”. 7.3.3. In ACIT Vs. Rajesh Jhaveri Stock Brokers (P) Ltd. [2007] 161 Taxman 316 (SC)/[2007] 291 ITR 500 (SC)/[2007] 210 CTR 30 (SC): The Hon’ble Supreme Court held that “Section 147 authorizes and permits the Assessing Officer to assess or reassess income chargeable to tax if he has reason to believe that income for any assessment year has escaped assessment. The word "reason" in the phrase "reason to believe" would mean cause or justification. If the Assessing Officer ha…

J.D. SONS STEEL PVT. LTD.,FARIDABAD vs. ACIT, FARIDABAD

In the result, the appeal of the assessee is allowed

ITA 1061/DEL/2015[2009-10]Status: DisposedITAT Delhi31 Aug 2021AY 2009-10

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Rajesh Jain, CAFor Respondent: Shri Umesh Takiyar, Sr.D.R

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

…nformation on a question of law. Reopening of case under section 147(b) on basis of factual information given by internal audit party was valid in law. 17 ACIT Vs Raiesh Jhaveri Stock Brokers (P.) Ltd [2007] 161 Taxman 316 (SC)/[2007] 291 ITR 500 (SC)/[2007] 210 CTR 30 (SC) Where Hon’ble Supreme Court held that so long as the conditions of section 147 are fulfilled, the Assessing Officer is free to initiate proceedings under section 147 and failure :o take steps under section 143(3) will not render the Assessing Officer powerless to initiate reassessment proceedings, even when I.T.As. No.1060 & 1061/DEL/2015 21…

NEEL BUILDERS PVT LTD,NEW DELHI vs. ITO WARD - 18(1), NEW DELHI

In the result, the appeal of assessee is allowed

ITA 6336/DEL/2019[2008-09]Status: DisposedITAT Delhi02 Dec 2020AY 2008-09

Bench: Shri Bhavnesh Saini

For Appellant: For RevenueFor Respondent: Shri Ved Prakash Mishra, Sr. Dr

Section 132Section 143(1)Section 147Section 148Section 68

…Raymond Woollen Mills Ltd. v. ITO And Others 236 ITR 3. Yuvrai v. Union of India Bombay High Court r20091 315 ITR 84 (Bombay)/[2009] 225 CTR 283 (Bombay) 4. ACIT Vs Rajesh Jhaveri Stock Brokers (P.) Ltd [2007] 161 Taxman 316 (SC)/[2007] 291 ITR 500 (SC)/[2007]210 CTR 30 (SC) 5. Devi Electronics Pvt Ltd Vs ITO Bombay High Court 2017-TIQL-92-HC- MUM- IT 6. Acorus Unitech Wireless (P.) Ltd. Vs ACIT Delhi High Court [2014] 43 taxmann.com 62 (Delhi)/[2014] 223 Taxman 181 (Delhi)(MAG)/[2014] 362 ITR 417 (Delhi) 7. Pranawa Leafin (P) Ltd. Vs. DCIT Bombay High court [2013] 33 taxmann.com 454 (Bomba) /[2013] 215 Taxman 10…

SHRI SURESH CHAND NAHATA,JAIPUR vs. INCOME TAX OFFICER, WARD-1-1, JAIPUR

In the result, the appeal of the assessee is dismissed

ITA 355/JPR/2019[2010-11]Status: DisposedITAT Jaipur28 Feb 2020AY 2010-11

Bench: : Shri Vijay Pal Rao, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 355/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year : 2010-11 Cuke Shri Suresh Chand Nahata The Ito Vs. 1214, Partaniyon Ka Rasta Ward- 1(1) Johri Bazar, Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@ Pan/Gir No.: Aaypn 3419 L Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : None (Written Submission) Jktlo Dh Vksj Ls@ Revenue By : Ms. Chanchal Meena, Jcit-Dr Lquokbz Dh Rkjh[K@ Date Of Hearing : 03/03/2020 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 04/03/2020 Vkns'K@ Order Per Vijay Pal Rao, Jm This Appeal By The Assessee Is Directed Against The Order Of Ld. Cit(A)-1, Jaipur Dated 13-12-2018 For The Assessment Year 2010-11. 2.1 None Appeared On Behalf Of The Assessee When This Appeal Was Called For Hearing Despite The Notice Was Duly Received By The Assessee As Per Acknowledgment Available On Record. The Ld.Ar Of The Assessee Has Though Filed The Written Submission Vide Letter Dated 12-12-2019. 2 Shri Suresh Chand Nahata Vs Ito , Ward-1(1), Jaipur Accordingly, In The Facts & Circumstances Of The Case, We Propose To Hear & Dispose Off This Appeal Of The Assessee Ex-Parte By Considering

For Appellant: None (Written Submission)For Respondent: Ms. Chanchal Meena, JCIT-DR

Section 143(1)Section 143(3)Section 145(3)Section 147Section 148

…that assessee had received bogus loss from, his broker by client code modification, reassessment on basis of said information was justified" (vi) In the case of ACIT Vs Rajesh Jhaveri Stock Brokers (P.) Ltd [2007] 161 Taxman 316 (SC) /291 ITR 500 (SC)/ [2007] 210 CTR 30 (SC),it was held by the Hon'ble Apex Court that: “So long as the conditions of section 147 are fulfilled, the Assessing Officer is free to initiate proceedings under section 147 and failure to take steps under section 143(3) will not render the Assessing Officer powerless to initiate reassessment proceedings, even when intimation under section 143…

DHARMENDER KUMAR,NEW DELHI vs. ITO, WARD- 65(5), NEW DELHI

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 2728/DEL/2018[2008-09]Status: DisposedITAT Delhi16 Oct 2019AY 2008-09

Bench: Shri H.S. Sidhuassessment Year : 2008-09

For Appellant: Sh. Raj Kumar, CA & Sh. Sumit Goel, CAFor Respondent: Ms. Ekta Vishnoi, Sr. DR

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 151Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE :SMC : NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER Assessment Year : 2008-09 DHARMENDER KUMAR Vs. ITO, WARD 65(5), C/O RAJ KUMAR & ASSOCIATES,. NEW DELHI L-7A(LGF), SOUTH EXTENSION PART-II, NEW DELHI (PAN: ASGPK3927N) (Appellant) (Respondent) Assessee by : Sh. Raj Kumar, CA & Sh. Sumit Goel, CA Department by : Ms. Ekta Vishnoi, Sr. DR. ORDER This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A)-21, New Delhi on 28.03.2018 in relation to the assessment year 2008-09 on the following grounds:- 1. That under the facts…

NEELKANTH PLYWOOD PVT. LTD.,NEW DELHI vs. ITO, WARD- 18(1), NEW DELHI

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

ITA 6702/DEL/2018[2008-09]Status: DisposedITAT Delhi21 Aug 2019AY 2008-09

Bench: Sh. R. K. Pandaassessment Year: 2008-09 M/S. Neelkanth Plywood Pvt. Income Tax Officer Ltd. C/O Anil Jain Dd & Co. Vs Ward – 18 (1) Chartered Accountants, 611, New Delhi Surya Kiran Building, 19 K. G. Marg, New Delhi-110001 Pan No.Aaacn0805B (Appellant) (Respondent)

Section 133Section 143(1)Section 147Section 148Section 271Section 68

…aymond Woollen Mills Ltd. v. ITO And Others 236 ITR 3. Yuvrai v. Union of India Bombay High Court r20091 315 ITR 84 (Bombay)/[2009] 225 CTR 283 (Bombay) 4. ACIT Vs Rajesh Jhaveri Stock Brokers (P.) Ltd [2007] 161 Taxman 316 (SC)/[2007] 291 ITR 500 (SC)/[2007]210 CTR 30 (SC) 5. Devi Electronics Pvt Ltd Vs ITO Bombay High Court 2017-TIQL-92-HC-MUM- IT 6. Acorus Unitech Wireless (P.) Ltd. Vs ACIT Delhi High Court [2014] 43 taxmann.com 62 (Delhi)/[2014] 223 Taxman 181 (Delhi)(MAG)/[2014] 362 ITR 417 (Delhi) 7. Pranawa Leafin (P) Ltd. Vs. DCIT Bombay High court [2013] 33 taxmann.com 454 (Bomba) /[2013] 215 Taxman 10…

SACHIN ANANTRAY GHELANI,MUMBAI vs. INCOME TAX OFFICER-27(3)(2), MUMBAI

In the result, the appeal filed by the assessee is hereby ordered to be dismissed

ITA 2078/MUM/2018[2010-11]Status: DisposedITAT Mumbai31 Jul 2019AY 2010-11

Bench: Shri Ramit Kochar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.2078/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2010-11) Sachin Anantray Ghelani बिधम/ Ito 27(3)(2) 4Th Floor, Tower No. 6 A/12, Mahavir Mansion, Vs. Vallabh Baug Lane Railway Station, Extension, Ghatkopar (E), Commercial Complex Vashi, Mumbai-400077. Mumbai-400703. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Achpg2092D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Nilesh Nandkumar Pitale Revenue By: Shri Chaudhary Arun Kumar Singh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 25/07/2019 घोषणा की तारीख /Date Of Pronouncement: 31/07/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 19.01.2018 Passed By The Commissioner Of Income Tax (Appeals) -25, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010- 11. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Nilesh Nandkumar PitaleFor Respondent: Shri Chaudhary Arun Kumar

Section 143(1)Section 143(2)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI RAMIT KOCHAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.2078/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2010-11) Sachin Anantray Ghelani बिधम/ ITO 27(3)(2) 4th Floor, Tower No. 6 A/12, Mahavir Mansion, Vs. Vallabh Baug Lane Railway Station, Extension, Ghatkopar (E), Commercial Complex Vashi, Mumbai-400077. Mumbai-400703. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ACHPG2092D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Nilesh Nandkumar Pitale Revenue by: Shri Chaudhary Arun Kumar Singh (Sr. AR) सुनवाई की तारीख / Dat…

SUNIL KANAYALAL GAMBANI,MUMBAI vs. ACIT CIR 2, KALYAN

In the result, the appeal is allowed for statistical purposes

ITA 1179/MUM/2017[2007-08]Status: DisposedITAT Mumbai31 Jul 2019AY 2007-08

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2007-08

For Appellant: Mr. M. Subramanian, ARFor Respondent: Mr. Chaudhary Arun Kumar Singh, DR

Section 132(4)Section 143(1)Section 143(3)Section 148Section 234A

…v. Kasturbhai Lalbhai [1977] 109 ITR 537 (SC), CIT v. P.V.S. Beedies (P.) Ltd. [1999] 103 Taxman 294 (SC)/[1999] 237 ITR 13 (SC)/[1999] 155 CTR 538 (SC), ACIT v. Rajesh Jhaveri Stock Brokers (P.) Ltd. [2007] 161 Taxman 316 (SC)/[2007] 291 ITR 500 (SC)/[2007] 210 CTR 30 (SC), Yuvraj v. Union of India [315 ITR 84] (SC) and Ankit Financial Services Ltd. v. DCIT [2017] 78 taxmann.com 58 (Gujarat). Relying on the above case-laws, the Ld. DR submits that the order passed by the Ld. CIT(A) be confirmed. 7. We have heard the rival submissions and perused the relevant materials on record. As recoded by the Ld. CIT(A) n…

DCIT, NEW DELHI vs. M/S. SENORITA ENTERPRISES PVT. LTD., NEW DELHI

ITA 5388/DEL/2015[2007-08]Status: DisposedITAT Delhi26 Jul 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumar

For Appellant: Sh. Yogesh Jagia, AdvFor Respondent: Sh. Amit Katoch, Sr. DR

Section 131(1)Section 139(1)Section 143(1)Section 143(2)Section 147Section 148Section 151(2)Section 68

…that the intimation which the Income-tax Officer received from the audit department would constitute "information" within the meaning of section 147(b). 10.ACIT Vs Rajesh Jhaveri Stock Brokers (P.) Ltdr20071 161 Tay " 316 (SC)/[2007] 291 ITR 500 (SC)/r20071 210 CTR 30 (SC) where Hon’ble Supreme Court held that so long as the conditions of section 147 are fulfilled, the Assessing Officer is free to initiate proceedings under section 147 and failure to take steps under section 143(3) will not render the Assessing Officer powerless to initiate reassessment proceedings, even when intimation under section 143(1) has…

SANJAY KUMAR JAIN,NEW DELHI vs. ITO WARD - 63(2), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 825/DEL/2019[2009-10]Status: DisposedITAT Delhi25 Jul 2019AY 2009-10

Bench: Sh. H.S. Sidhuassessment Year: 2009-10

Section 133(6)Section 147Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER Assessment Year: 2009-10 Sanjay Kumar Jain, ITO, Ward 63(2), B-2/78, Ashok Vihar, Vs New Delhi Phase-II, New Delhi – 6 (PAN: AAGPJ2808K) (APPELLANT) (RESPONDENT) Appellant by Sh. Rajat Jain, FCA & Sh. Akshat Jain, FCA Respondent by Sh. S.L. Anuragi, Sr. DR. ORDER This appeal filed by the assessee is directed against the order dated 26.11.2018 of the CIT(A)-20, New Delhi relating to A. Y. 2009-10 on the following grounds:- i) That on the facts and in the circumstances of the case, the Ld. CIT(A) erred…

LEXPLOSION SOLUTION PVT. LTD.,NEW DELHI vs. ITO, WARD- 15(2), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed for statistical purpose

ITA 7762/DEL/2018[2013-14]Status: DisposedITAT Delhi16 May 2019AY 2013-14

Bench: Sh. R.K Pandaassessment Year: 2009-10 M/S. Shishya Edutech (P) Ltd. Ito 4346/4-C, 1St Floor, Ansari Vs Ward – 23(2) Road, Daryaganj, New Delhi New Delhi -02 C/O Shri S. K. Sahpathi House No.579, Sector -16A, Faridabad -121002 Pan No. Aahcs9225R (Appellant) (Respondent)

Section 131Section 143Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI BEFORE SH. R.K PANDA, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s. Shishya Edutech (P) Ltd. ITO 4346/4-C, 1st Floor, Ansari Vs Ward – 23(2) Road, Daryaganj, New Delhi New Delhi -02 C/o Shri S. K. Sahpathi House No.579, Sector -16A, Faridabad -121002 PAN No. AAHCS9225R (APPELLANT) (RESPONDENT) Appellant by Sh. P. C. Yadav, Advocate Respondent by Sh. S. L. Anuragi, Sr. DR Date of hearing: 20/02/2019 Date of Pronouncement: 01/04/2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the 1. order dated 16.10.20…

SHISHYA EDUTECH PVT. LTD.,NEW DELHI vs. ITO, WARD- 23(2), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed for statistical purpose

ITA 7726/DEL/2017[2009-10]Status: DisposedITAT Delhi01 Apr 2019AY 2009-10

Section 131Section 143Section 147Section 148Section 151

M/S. ASIAN COLOUR COATED ISPAT LTD.,,NEW DELHI vs. DCIT, FARIDABAD

In the result, ground nos

ITA 2841/DEL/2015[2009-10]Status: DisposedITAT Delhi15 Mar 2019AY 2009-10

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Miss Umang Luthra, AdvFor Respondent: Shri J.K.Mishra, CIT-DR

Section 143(3)Section 153ASection 68

…. Malhotra ITO Vs. Kasturbhai Lalbhai [1977] 109 ITR 537 (SC) 25. CIT Vs. P.V.S. Beedies (P.) Ltd. [1999] 103 Taxman 294 (SC)/[1999] 155 CTR 538 (SC) 26. ACIT vs. Rajesh Jhaveri Stock Brokers (P.) Ltd. [2007] 161 Taxman 316 (SC)/[2007] 291 ITR 500 (SC)/[2007] 210 CTR 30(SC) 27. Yuvraj V. Union of India [315 ITR 84] (SC) 28. Paramount Intercontinental Pvt. Ltd. Vs. ITO (2017- TIOL-376-HC-DEL-IT) 29. Ajanta Pvt. Ltd. Vs. ACIT (2017-TIOL-126-HC-AHM-IT) 30. Murlibhai Fatandas Sawlani Vs. ITO (2016-TIOL-370- HC-AHM-IT) 31. Greenwell Orchard Vs. ITO [2017] 82 taxmann.com 461 (Gujarat) 32. Dr. Chhangur Rai Vs. CIT (2017…

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