AO: (a) JM Financial and Investment Consultancy Services Private Limited v. ACIT, Circle-3(2)(1)

451 ITR 205High Court2023#20903 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 148 Section 151 Section 10(38)Section 143(1)(a)Section 144B Section 147 Section 149(1)Section 149(1)(b)

Issues it is cited on

within four years section 151(1)section 151(2)section 3(1)section 149 chief commissioner section 151 notice under section 148 section 15 section 148 previous year prescribed

Judgments citing AO: (a) JM Financial and Investment Consultancy Services Private Limited v. ACIT, Circle-3(2)(1)

ACIT, New Delhi vs. M/S Sbk Trade and Infrastructure Private Limited, New Delhi

ITA 2173/DEL/2025[2015-16]Status: DisposedITAT Delhi14 Nov 2025AY 2015-16

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmaacit, Cc – 04, Vs. M/S. Sbk Trade & Infrastructure Private Ltd., New Delhi. 211, New Delhi House, 27, Barakhamba Road, Connaught Place, New Delhi – 110 001. (Pan : Aarcs9589C) Co No.110 /Del/2025 (In Ita No.2173/Del/2025) (Assessment Year : 2015-16) M/S. Sbk Trade & Infrastructure Private Ltd., Vs. Acit, Cc – 04, 211, New Delhi House, New Delhi. 27, Barakhamba Road, Connaught Place, New Delhi – 110 001. (Pan : Aarcs9589C) (Appellant) (Respondent) Assessee By : Shri Mukesh Jain, Ca Shri Samyak Jain, Advocate Revenue By : Shri Ajay Kumar Arora, Sr. Dr Date Of Hearing : 29.10.2025 Date Of Order : 14.11.2025 O R D E R Per S.Rifaur Rahman: 1. The Revenue Has Filed Appeal Against The Order Of Ld. Commissioner Of Income Tax (Appeals), Delhi-23 [“Ld. Cit(A)”, For Short] Dated

For Appellant: Shri Mukesh Jain, CAFor Respondent: Shri Ajay Kumar Arora, Sr. DR

Section 148Section 149(1)(b)Section 151Section 151(1)Section 151(2)Section 3

…for completion during the period prescribed under TOLA. (ii) Tata Communications Transformation Services Rajebahadur Madhusudan Trimbak & Ors. vs. ACIT (2022) 443 ITR 49 (Bom.); (iii) JM Financial and Investment Consultancy Services Pvt. Ltd. vs. ACIT (2023) 451 ITR 205 (Bom.); (iv) Sidhmicro Equities Private Ltd. vs. DCIT (2023) 453 ITR 33 (Bom); (v) Soumya Girdhari Agrawal vs. ITO – (2023) 457 ITR 636 (Bom.); (vi) Voltas Limited vs. ACIT – 2022 (4) TMI 594 – Bombay High Court. In view of his submissions, ld. AR pleaded that the initiation of reassessment is barred by limitation and thus, the impugned assessmen…

Assisstant Commissioner of Income Tax, Cir, 20(1), Mumbai vs. Amit Sampathraj Shah, Mumbai

In the result appeal filed by the revenue stand dismissed

ITA 5380/MUM/2024[2015-16]Status: DisposedITAT Mumbai29 Aug 2025AY 2015-16

Bench: Smt. Beena Pillai ()

Section 10Section 143Section 148

…g decisions in support: “1. Hon’ble Bombay High Court in Prabhakar Nerulkar v. PCIT, Panaji, Goa (WP No. 443 of 2024-Goa Bench) decided on 21st July 2025 2. Hon'ble Bombay High Court in JM Financial and Investment Consultancy Services (P.) Ltd. v. ACIT (2023) 451 ITR 205 (Bom).” 5.1 The Ld.AR submitted that, Hon’ble Supreme Court in case of Rajeeve Bansal (supra) considered the issue of obtaining approval 9 ITA no.5380/Mum/2024; A.Y. 2015-16 Amit Sampathraj Shah from the appropriate authority under section 151 before issuance of notice under section 148 of the act. He submitted that notices have to be judged acc…

The ACIT, Central Circle-1, Bhopal vs. DB Power Ltd, Bhopal

Appeal is dismissed

ITA 73/IND/2023[2015-16]Status: DisposedITAT Indore24 Jan 2024AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanim/S Db Power Limited, Acit, Central Circle-1, बनाम/ Office Block, 1A, Bhopal Vs. Db City Park, 5Th Floor, Corporate Block, Opp. M.P. Nagar Zone-1, Arera Hills, Bhopal (Pan:Aaccd5475F) (Assessee/Appellant) (Revenue/Respondent) Acit, Central Circle-1, M/S Db Power Limited, बनाम/ Bhopal Office Block, 1A, Vs. Db City Park, 5Th Floor, Corporate Block, Opp. M.P. Nagar Zone-1, Arera Hills, Bhopal (Pan:Aaccd5475F) (Revenue/Appellant) (Assessee/Respondent)

Section 139(1)Section 143(1)Section 143(2)Section 147Section 148Section 151Section 56(2)(viib)Section 69C

…/2023- A.Y. 2015-16 Ld. AR has quoted several decisions but we re-produce below the first in sequence referred by Ld. AR i.e. JM Financial and Investment Consultancy Services Private Limited Vs. ACIT, Circle-3(2)(1) and others order dated 04.04.2022: (2023) 451 ITR 205 (Bombay HC) / (2022) (4) TMI 1446: “1 Petitioner is impugning a notice dated 31st March 2021 issued under Section 148 of the Income Tax Act, 1961 (the Act) for Assessment Year 2015-2016, an order dated 24th January 2022 rejecting petitioner's objections to reopening, the sanction granted under Section 151 of the Act dated 26th March 2021 for is…

DB Power Ltd, Bhopal vs. The ACIT, Central Circle-1, Bhopal

Appeal is dismissed

ITA 68/IND/2023[2015-16]Status: DisposedITAT Indore24 Jan 2024AY 2015-16

Section 139(1)Section 143(1)Section 143(2)Section 147Section 148Section 151Section 56(2)(viib)Section 69C