Aden Salt Mfg. and Trading Co. P. Ltd. YS.CIT 159 ITR 624 (SC) R.B. Bansilal Abirchand Firm v. CIT

70 ITR 74Supreme Court of India1968#16066 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2012 to 2021.

Judgments citing Aden Salt Mfg. and Trading Co. P. Ltd. YS.CIT 159 ITR 624 (SC) R.B. Bansilal Abirchand Firm v. CIT

Pr. Commissioner of Income Tax-4 vs. Rajkumar C (HUF)

In the result, the order passed by the

ITA/503/2016HC Karnataka11 Jan 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 143(3)Section 147Section 148Section 150Section 153Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 11TH DAY OF JANUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.503 OF 2016 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-4 BMTC COMPLEX, KORMANGALA. 2. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-7(1), BANGALORE. ... APPELLANTS (BY SRI. E.I. SANMATHI, ADV.,) AND: RAJKUMAR C (HUF) NO.259/B, 7TH CROSS HSR LAYOUT, SECTOR-I BANGALORE-560102 PAN:AAMHR4074B. ... RESPONDENT (BY SRI. RAJESH CHANDER KUMAR, ADV.) - - - THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX ACT 1961,…

DCIT 15(1)(1), Mumbai vs. A.J. Buildcon P.Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be partly allowed

ITA 6204/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Jun 2018AY 2009-10

Bench: Shri B. R. Baskaran, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.6204/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2009-10) The Dy. Cit 15(1)(1), बिधम/ M/S. A. J. Buildcon Pvt. Ltd. Mumbai Room No. 470, 4Th 514, Marathon Max, Opp, Vs. Floor, Aayakar Bhavan, Nirmal Life Style, Lbs Maharshi Karve Road, Road, Mulund (W), Mumbai-400020. Mumbai-400080. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagca6548Q (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri M. V. Rajguru (Dr) Assessee By: Shri Dr. P. Daniel सुनवाई की तारीख / Date Of Hearing: 01.06.2018 घोषणा की तारीख /Date Of Pronouncement: 29.06.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 22.07.2016 Passed By The Commissioner Of Income Tax (Appeals) -24, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Revenue Has Raised The Following Grounds: - “1. "On The Farts & In The Circumstances Of The Case & In Taw, The Ld. C1T(A) Erred Directing The Assessing Officer To Delete The Entire Disallowance Of Rs.67,99Hl3Q/-Mad Account Of Alleged Bogus Purchases, Without Appreciating The Fact That The Said Seller Pa Were Found To Be Hawala Operators/ Bogus Billers?, As Per Findings Given By (He Sales A.Y.2009-10

For Appellant: Shri Dr. P. DanielFor Respondent: Shri M. V. Rajguru (DR)

Section 143(1)Section 147Section 148Section 40A

…lowing cases that fads which could have been found by the ITO by further probing are covered under failure to disclose fully and truly has material facts:- Indo-Aden Salt Mfg, and Trading Co. P. Ltd. vs.ClT 159 ITR 624 (SC) R.B,Bansilal Abirchand Firm vs. CIT 70 ITR 74 (SC) 2.4.22 In such circumstances, it cannot be held that there was full and true disclosure by the appellant. Accordingly, the second contention of the appellant fails. 2 4 23 In view of the above binding precedents of the Hon'ble Supreme Court, I am of the view that the Ld. A.O. had valid 10 A.Y.2009-10 reasons to initiate reassessment proceedi…

Vinod K.Shah, Mumbai vs. ITO 16(1)(1), Mumbai

In the result, the assessee’s appeal for A

ITA 1736/MUM/2014[2004-05]Status: DisposedITAT Mumbai14 Dec 2016AY 2004-05

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain

For Appellant: S/s. Saboo & Deepak S. ShahFor Respondent: Shri Rajat Mittal

Section 143(1)Section 143(3)Section 147Section 148Section 54F

…ng cases that facts which could have been found by the ITO by further probing are covered under failure to disclose fully and truly all material facts:- Indo - Aden Salt Mfg. and Trading Co. P. Ltd. YS.CIT 159 ITR 624 (SC) R.B. Bansilal Abirchand Firm vs. CIT 70 ITR 74 (SC) 2.4.26 In such circumstances, it cannot be held that there was full and true disclosure by the appellant. Accordingly, the second contention of the appellant fails. 2.4.27 In view of the above binding precedents of the Hon'ble Supreme Court, I am of the view that the Ld. AO had valid reasons to initiate reassessment proceedings which were duly…

Vinod K Shah, Mumbai vs. ITO 16(1)(1), Mumbai

In the result, the assessee’s appeal for A

ITA 1264/MUM/2013[2003-04]Status: DisposedITAT Mumbai14 Dec 2016AY 2003-04

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain

For Appellant: S/s. Saboo & Deepak S. ShahFor Respondent: Shri Rajat Mittal

Section 143(1)Section 143(3)Section 147Section 148Section 54F

Income Tax Officer-Ward-7(1), Kolkata vs. M/S Aska Investments Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 2682/KOL/2013[2004-2005]Status: DisposedITAT Kolkata04 Oct 2016AY 2004-2005

Bench: Shri P.M.Jagtap & Shri S.S.Viswanethra Ravi

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

…al facts which could have been found by the AO by further probing as decided in the case of Indo-Aden Salt Mfg. & Trg. Co P.Ltd v. CIT (SC) 159 ITR 624 as well as in R.B Bansilal ITA No. 2682/Kol/13 M/s. Aska Investments Pvt.Ltd 1 Abirchand Firm v. CIT (SC) 70 ITR 74, thereby, making the deletion of perverse, unlawful and unjustified. 3. Brief facts of the case are that the Assessee is company and dealing in the business of finance, Share and Real Estate. The original assessment was completed on 27. 11. 2006 u/s 143(3) of the Act and thereafter, the assessment was reopened u/s.147 on the following grounds :…

The Commissioner of Income Tax -II vs. Maruti Suzuki India Ltd

ITA/1232/2009HC Delhi18 Oct 2012

Section 147Section 148Section 151

…of reassessment proceeding based on the decision of a High Court (and for that matter even the Tribunal) is valid. He took support from ITO v. Saradbhai M. Lakhani 243 ITR 1 (SC), R.B. Bansilal Abirchand Firm v. Commissioner of Income Tax, Madhya Pradesh 70 ITR 74 (SC), Associated Stone Industries (Kotah) Ltd. v. Commissioner of Income Tax, Jaipur 224 ITR 560. 6. Counsel for the assessee, on the other hand, defended the Tribunal’s decision. It was argued that notice for reassessment was served after lapse of four years, and, therefore, the additional requirements stipulated in the First Proviso to S…