ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.

291 ITR 500Supreme Court of India2007#41 most cited

What is ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd. authority for?

For initiating reassessment proceedings under Section 147, the Assessing Officer needs only prima facie material providing a reason to believe that income has escaped assessment. Conclusive proof or the sufficiency/correctness of the material is not required at the stage of issuing the notice under Section 148.

1,030

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2008 to 2026.

Also referred to as

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd. · Rajesh Jhaveri · 291 ITR 500 · Section 147 · Section 148 · reason to believe · income escaping assessment · prima facie material · tangible material · validity of reopening · initiation of reassessment · sufficiency of material

Sections most often in play

Section 147Section 148Section 143(3)Section 143(1)Section 142(1)Section 68Section 133ASection 143(2)
Read the full judgment

Issues it is cited on

section 147(a)fresh tangible materiallive linkmaterial facts necessary for assessmentmere change of opinionkelvinatortangible materialchange of opinionreason to believeescapement of incomeborrowed satisfactionincome escaping assessment

Judgments citing ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.

Idhasoft Ltd., Mumbai vs. DCIT - 15(2)(1), Mumbai

ITA 5139/MUM/2016[2007-08]Status: DisposedITAT Mumbai13 Jul 2018AY 2007-08

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2007-08 M/S Idhasoft Ltd. Dcit-15(2)(1), 3, Narayan Building, Room No.357, 3Rd Floor बनाम/ 23 L. N. Road, Dadar East, Aayakar Bhavan, Vs. Mumbai-400014 M. K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aabci6090G Assessment Year: 2007-08 Dcit-15(2)(1), M/S Idhasoft Ltd. Room No.357, 3Rd Floor 3, Narayan Building, बनाम/ Aayakar Bhavan, 23 L. N. Road, Dadar East, Vs. M. K. Road, Mumbai-400014 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aabci6090G

Section 142(1)Section 143(3)Section 147Section 148Section 68

…ia Ltd. v. Dy. CIT [2017] 83 taxmann.com 82/249 Taxman 568 (Guj.) (para 6), VI. Jayant Security & Finance Ltd. v. Asstt. CIT [Sp. Civil Application No. 18921 of 2017, dated 12-2-2018] (para 12), VII. Asstt. CIT v. Rajesh Jhaveri Stock Brokers (P.) Ltd. [2007] 291 ITR 500/161 Taxman 316 (SC) (para 13) and VIII. Pr. CIT v. Gokul Ceramics [2016] 241 Taxman 1/71 taxmann.com 341 (Guj.) (para 16). 2.33. The sum and substance of the aforesaid decision was that since the Assessing Officer was having sufficient material at his command to form a reasonable belief that income chargeable to tax had escaped assessment, mere…

Sh. Sanjeev Bharadwaj, Ludhiana vs. ACIT, Ludhiana

In the result, all the three appeals of the assessees are

ITA 485/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh11 Jul 2018AY 2006-07

Bench: Shri Sanjay Garg & Ms.Annapurna Gupta

For Appellant: Shri Tej Mohan Singh, Proxy CounselFor Respondent: Shri Surinder Meena, JCIT
Section 132(1)Section 139Section 143(3)Section 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS.ANNAPURNA GUPTA, ACCOUNTANT MEMBER ITA Nos.483, 484 & 485/Chd/2014 (Assessment Years : 2003-04, 2005-06 & 2006-07) Sh.Sanjeev Bhardwaj, Vs. The A.C.I.T., 553/1/F. Gill Road, Circel-V, Miller Ganj, Ludhiana. Ludhiana. PAN: ABJPB9835E (Appellant) (Respondent) Appellant by : Shri Tej Mohan Singh, Proxy Counsel Respondent by : Shri Surinder Meena, JCIT Date of hearing : 25.05.2018 Date of Pronouncement : 11.07.2018 ORDER Per Sanjay Garg, Judicial Member : The above captioned appeals have been filed…

Sh. Sanjeev Bharadwaj, Ludhiana vs. ACIT, Ludhiana

In the result, all the three appeals of the assessees are

ITA 483/CHANDI/2014[2003-04]Status: DisposedITAT Chandigarh11 Jul 2018AY 2003-04

Bench: Shri Sanjay Garg & Ms.Annapurna Gupta

For Appellant: Shri Tej Mohan Singh, Proxy CounselFor Respondent: Shri Surinder Meena, JCIT
Section 132(1)Section 139Section 143(3)Section 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS.ANNAPURNA GUPTA, ACCOUNTANT MEMBER ITA Nos.483, 484 & 485/Chd/2014 (Assessment Years : 2003-04, 2005-06 & 2006-07) Sh.Sanjeev Bhardwaj, Vs. The A.C.I.T., 553/1/F. Gill Road, Circel-V, Miller Ganj, Ludhiana. Ludhiana. PAN: ABJPB9835E (Appellant) (Respondent) Appellant by : Shri Tej Mohan Singh, Proxy Counsel Respondent by : Shri Surinder Meena, JCIT Date of hearing : 25.05.2018 Date of Pronouncement : 11.07.2018 ORDER Per Sanjay Garg, Judicial Member : The above captioned appeals have been filed…

M/S. Cygnus Developers (India) Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(3), Kolkata

In the result, appeal of assessee is allowed

ITA 2288/KOL/2017[2008-09]Status: DisposedITAT Kolkata05 Jul 2018AY 2008-09

Bench: Shri J. Sudhakar Reddy, A.M & Shri A. T. Varkey, J.M]

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

…or the Court to refer to a larger bench the question of the correctness of the decision in Orient Craft Ltd. which decision squarely applies to the facts of the present case. (Assistant Commissioner of Income Tax v. Rajesh Jhaveri Stock Brokers P. Ltd. (2007) 291 ITR 500 & Madhukar Khosla v. Assistant Commissioner of income Tax (2013) 354 1TR 356 referred).” 10. Now let us examine and analyze the reasons recorded by the AO to justify reopening the assessment after six and a half (6 1/2) years. From the perusal of the aforesaid reasons recorded by the A.O on 23.03.2015 to reopen the assessment and approval grante…

The Dy. CIT, Circle - 2(1), Vijayawada vs. Sri C.D.S.Prakasa Rao, L/H. C.D.V. Subba Rao, Vijayawada

In the result, appeal of the revenue is allowed for statistical purpose

ITA 44/VIZ/2013[2006-07]Status: DisposedITAT Visakhapatnam04 Jul 2018AY 2006-07

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.44/Viz/2013 (धििाारण िर्ा/Assessment Year:2006-07) Dy.Cit, Circle-2(1) Vs. C.D.V. Subba Rao Vijayawada Lr Of Late C.D.S. Prakasa Rao Prop.Prakash Arts, [Pan :Adapc2488D] Museum Road Governorpet Vijayawada [Pan : Adkpc7450P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Appellant By : Shri R.S.Aravindakshan, Dr प्रत्यार्थी की ओर से/ Respondent By : Shri G.V.N.Hari, Ar

For Appellant: Shri R.S.Aravindakshan, DRFor Respondent: Shri G.V.N.Hari, AR
Section 143(3)Section 147Section 148Section 436oSection 43B

…t it is enough if the AO is having reason to believe that income chargeable to tax has escaped assessment as held by Hon’ble Supreme Court in the case of Rajesh Jhaveri Stock Brokers P. 5 Sri C.D.S.Subba Rao, L/R of Sri C.D.S.Prakasa Rao, Vijayawada Limited 291 ITR 500 (SC). In this case, the assessment is reopened as the AO has observed that there was outstanding amount of unpaid service tax under the head sundry creditors, which required to be brought to tax and the AO has omitted to examine the issue at the time of original assessment. Though the AO has noted the decision of Hon’ble Kolkata High Court in the…

Sanjay Kailash Gupta, Kalyan vs. ITO WD 3(4), Kalyan

In the result, this appeal filed by the assessee stands dismissed

ITA 7077/MUM/2016[2010-11]Status: DisposedITAT Mumbai02 Jul 2018AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No.7077/Mum/2016 ("नधा"रण वष" / Assessment Year: 2010-11) Sanjay Kailash Gupta The Income Tax Officer, बनाम/ 707, A7, Kingstone Yogidham, Ward 3(4), Kalyan Murbad Road, Shop No. 1, 2, 3, Kasturigram Society, Rani Mansion, Kalyan (West) Vs. Khadakpada, Kalyan (West) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Adtpg 0574 H (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Ms. Aarju Garodia सुनवाई क" तार"ख / : 04.06.2018 Date Of Hearing घोषणा क" तार"ख / : 02.07.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against Order Of Ld. Commissioner Of Income Tax (Appeals)-1, Thane Dated 13.07.2016 & Pertains To The Assessment Year 2010-11. 2. The Issue Raised Is That Ld. Commissioner Of Income Tax (Appeals) Erred In Sustaining Disallowance Of 12.5 % Of Bogus Purchase.

For Appellant: NoneFor Respondent: Ms. Aarju Garodia
Section 133(6)Section 147Section 148Section 69C

…based on some tangible and material information about escapement of income and the same is not required to be proved to the guilt. In this regard, I refer to the decision of the Hon'ble Apex Court in the case of CIT(A) Vs. Rajesh Jhaveri Stock Brokers P. Ltd, 291 ITR 500:- "Section 147 authorises and permits the Assessing Officer to assess or reassess income chargeable to lax 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 AO has cause or justification 6 Sanjay Kailash Gupta to k…

Prabhu Dayal Aggarwal, New Delhi vs. ACIT, Circle-59(1), New Delhi

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

ITA 1662/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2018AY 2009-10

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2009-10 Prabhu Dayal Aggarwal, Acit, Circle- 59(1), G- 47, Preet Vihar, New Delhi. Vs. New Delhi.

For Appellant: Shri K. Sampat, AdvFor Respondent: Shri Atiq Ahmad, Sr.DR
Section 133ASection 143(1)Section 143(2)Section 143(3)Section 147Section 148

…uestion of law. Reopening of case u/s 147(b) on basis of factual information given by internal audit party was valid in law. 25. Referring to the decision of the Hon'ble Supreme Court in the case of ACIT vs. Rajesh Jhaveri Stock Brokers (P.) Ltd. reported in 291 ITR 500, he submitted that the Hon'ble Supreme Court in the said decision has held that so long as the conditions of section 147 are fulfilled, the Assessing Officer is free to initiate proceedings u/s 147 and failure to take steps u/s section 143(3) will not render the Assessing Officer powerless to initiate reassessment proceedings, even when intim…

JCIT, New Delhi vs. M/S Bharat Exports Corporation Pvt. Ltd., New Delhi

ITA 2971/DEL/2011[2006-07]Status: DisposedITAT Delhi29 Jun 2018AY 2006-07

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

Section 132Section 14ASection 153CSection 68

…epted. Ground No. 1 is, therefore, rejected." Moreover, in this case, original return was accepted in an intimation u/s 143(1) of the Act and therefore, there is no expression of opinion, as held ITA No. 2971/Del./2011 & C.O. No. 473/Del./2012 5 reported in 291 ITR 500 and in any case provisions of section 147 of the Act and, section 153A operate in different fields. In light of the above, argument of the AR is without merit and hence, ground raised is rejected.” 2.4 These findings of the ld. CIT(A) have been challenged by the assessee by way of cross-objection filed before us, inter alia on the following grou…

M/S. M. Lodha Impex, Ratlam vs. The ITO-1, Ratlam

In the result, the appeal of the assessee is partly allowed

ITA 185/IND/2016[2000-01]Status: DisposedITAT Indore27 Jun 2018AY 2000-01

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 185/Ind/2016 "नधा"रणवष" / Assessment Year: 2000-01 M/S.M.Lodha Impex, Vs. Income-Tax Officer, 117-118, Manak Chowk, Ward 1, Ratlam. Ratlam.

For Appellant: Shri Satiksh Solanki, DRFor Respondent: 29.05.2018
Section 119(1)(b)Section 119(2)(b)Section 142Section 143(2)Section 143(3)Section 154Section 234A

…of Income-tax [2005] 276 ITR 165 Gujarat High court held that "the assessee can file revised return even after intimation is served. " The issue is settled to rest by the decision of Supreme Court in the case of ACIT vs. Rajesh Jhaveri Stock Brokers (P) Ltd., 291 ITR 500 (2007) in which it was held that "intimation although deem to the notice of demand u/s 156 can not taken as assessment order. " 2.2 Rectification u/s 154 not processed by Assessing Officer The assesse had filed rectification u/s 154 on 3/11/2004. Then the assesse filed an application u/s 119(1)(b)(c) on 21/12/2004 because no action taken against…

ADIT, New Delhi vs. Sh. Sanjiv Ghai, New Delhi

In the result, I.T.A. Nos

ITA 5868/DEL/2014[2010-11]Status: DisposedITAT Delhi27 Jun 2018AY 2010-11

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…

ADIT, New Delhi vs. Sh. Sanjiv Ghai, New Delhi

In the result, I.T.A. Nos

ITA 5867/DEL/2014[2009-10]Status: DisposedITAT Delhi27 Jun 2018AY 2009-10

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…

ADIT, New Delhi vs. Sh. Sanjiv Ghai, New Delhi

In the result, I.T.A. Nos

ITA 5866/DEL/2014[2008-09]Status: DisposedITAT Delhi27 Jun 2018AY 2008-09

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…

ADIT, New Delhi vs. Sh. Sanjiv Ghai, New Delhi

In the result, I.T.A. Nos

ITA 5865/DEL/2014[2007-08]Status: DisposedITAT Delhi27 Jun 2018AY 2007-08

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…

ADIT, New Delhi vs. Sh. Sanjiv Ghai, New Delhi

In the result, I.T.A. Nos

ITA 5864/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Jun 2018AY 2006-07

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…

Shri Sanjiv Ghai, New Delhi vs. DDIT, New Delhi

In the result, I.T.A. Nos

ITA 5686/DEL/2014[2010-11]Status: DisposedITAT Delhi27 Jun 2018AY 2010-11

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…

Shri Sanjiv Ghai, New Delhi vs. DDIT, New Delhi

In the result, I.T.A. Nos

ITA 5685/DEL/2014[2009-10]Status: DisposedITAT Delhi27 Jun 2018AY 2009-10

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…

Shri Sanjiv Ghai, New Delhi vs. DDIT, New Delhi

In the result, I.T.A. Nos

ITA 5684/DEL/2014[2008-09]Status: DisposedITAT Delhi27 Jun 2018AY 2008-09

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…

Shri Sanjiv Ghai, New Delhi vs. DDIT, New Delhi

In the result, I.T.A. Nos

ITA 5683/DEL/2014[2007-08]Status: DisposedITAT Delhi27 Jun 2018AY 2007-08

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…

Shri Sanjiv Ghai, New Delhi vs. DDIT, New Delhi

In the result, I.T.A. Nos

ITA 5682/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Jun 2018AY 2006-07

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…

Shri Sanjiv Ghai, New Delhi vs. DDIT, New Delhi

In the result, I.T.A. Nos

ITA 5681/DEL/2014[2005-06]Status: DisposedITAT Delhi27 Jun 2018AY 2005-06

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ected the reopening of proceedings but without accepting them, learned AO passed the orders by placing reliance on (i) GKN Driveshaft vs ITO, 259 ITR 19 (SC); (ii) Kishore Textiles vs ITO (1995) 82 TRaxman 312 and ACIT vs Rajesh Jhaveri Stock Brokers P. Ltd., 291 ITR 500 (SC); (iii) Bawa Abhai Singh vs DCIT (2001) 117 taxman 12, Central; Provinces Manganese Ore Co. Ltd. vs IT (1991) 98 CTR SC 161, (1991) 191 ITR 662 (SC). 16. It is further alleged on behalf of the assessee that the assessee furnished the new address by way of letter dated 4.1.2012 filed with the learned AO on 17.1.2012. The notices were not sent…