Asian Paints Ltd. v. DCIT

308 ITR 195High Court2009#551 most cited

What is Asian Paints Ltd. v. DCIT authority for?

An Assessing Officer cannot issue a notice under Section 148 to reopen an assessment when all material facts were already before the AO during the original assessment, even if the AO failed to apply their mind at that time. Such an action constitutes an impermissible review of a concluded assessment rather than a reassessment based on fresh tangible material.

175

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2015 to 2026.

Also referred to as

Asian Paints Ltd. v. DCIT · Section 148 · Section 147 · reopening of assessment · mere change of opinion · full and true disclosure · tangible material · escapement of income · concluded assessment · original assessment facts

Also reported as

231 CTR 233

Sections most often in play

Section 148Section 147Section 143(3)Section 151Section 133ASection 142(1)Section 143(2)Section 250

Issues it is cited on

perquisite valuekelvinatormere change of opinionfresh tangible materialfull and true disclosurechange of opinionmaterial facts necessary for assessmenttangible materialreason to believelive linkreopening of assessmentescapement of income

Judgments citing Asian Paints Ltd. v. DCIT

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 592/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…as follows: (i) Anil Nagpal (2017) 291 CTR 272/ 145 DTR 209 (P&H HC) (ii) Agya Ram (2016) 96 CCH 103 (Del HC) dtd. 01.08.2016 (iii) Orient Craft Ltd. (2013) 354 ITR 536 (Delhi HC) (iv) Kelvinator of India Ltd. (320 ITR 561) (2010) (SC) (v) Asian Paints Ltd. (308 ITR 195) (2009) (Bom. HC) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 4…

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. The Haryana State Co-Operative Agriculture and Rural Development, Panchkula

Appeal is allowed

ITA 591/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…as follows: (i) Anil Nagpal (2017) 291 CTR 272/ 145 DTR 209 (P&H HC) (ii) Agya Ram (2016) 96 CCH 103 (Del HC) dtd. 01.08.2016 (iii) Orient Craft Ltd. (2013) 354 ITR 536 (Delhi HC) (iv) Kelvinator of India Ltd. (320 ITR 561) (2010) (SC) (v) Asian Paints Ltd. (308 ITR 195) (2009) (Bom. HC) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 4…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 590/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…as follows: (i) Anil Nagpal (2017) 291 CTR 272/ 145 DTR 209 (P&H HC) (ii) Agya Ram (2016) 96 CCH 103 (Del HC) dtd. 01.08.2016 (iii) Orient Craft Ltd. (2013) 354 ITR 536 (Delhi HC) (iv) Kelvinator of India Ltd. (320 ITR 561) (2010) (SC) (v) Asian Paints Ltd. (308 ITR 195) (2009) (Bom. HC) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 4…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. DCIT, Circle, Panchkula

Appeal is allowed

ITA 589/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…as follows: (i) Anil Nagpal (2017) 291 CTR 272/ 145 DTR 209 (P&H HC) (ii) Agya Ram (2016) 96 CCH 103 (Del HC) dtd. 01.08.2016 (iii) Orient Craft Ltd. (2013) 354 ITR 536 (Delhi HC) (iv) Kelvinator of India Ltd. (320 ITR 561) (2010) (SC) (v) Asian Paints Ltd. (308 ITR 195) (2009) (Bom. HC) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 4…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. DCIT, Circle, Panchkula

Appeal is allowed

ITA 588/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh30 May 2025AY 2014-15

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…as follows: (i) Anil Nagpal (2017) 291 CTR 272/ 145 DTR 209 (P&H HC) (ii) Agya Ram (2016) 96 CCH 103 (Del HC) dtd. 01.08.2016 (iii) Orient Craft Ltd. (2013) 354 ITR 536 (Delhi HC) (iv) Kelvinator of India Ltd. (320 ITR 561) (2010) (SC) (v) Asian Paints Ltd. (308 ITR 195) (2009) (Bom. HC) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 4…

Nina Kshetry, Noida vs. ACIT, Circle Int.Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1878/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…of law. The Ld AR relied on the following decisions: 1. CIT v. Kelvinator of India Ltd. [2010] 320 ITR 561 2. Jindal Photo Films Ltd., [1998] 234 ITR 170 (Delhi) 3. CIT v. Usha International [2012] 348 ITR 485 (Del) [FB] 4. Asian Paints Ltd. v. DCIT, [2009] 308 ITR 195 (Borm.) 12. The ld. AR further argued that the Approval under Section 151 is based on borrowed satisfaction, without independent application of mind and is mechanical in law and relied on the judgement of CIT vs. SPL'S Siddhartha Ltd. 345 ITR 223(Del). 13. The ld. AR further submitted that the Reassessment is in violation of Circular/Instruct…

Hersh Vardhan Kshetry, Noida vs. ACIT, Circle Int. Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1877/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…of law. The Ld AR relied on the following decisions: 1. CIT v. Kelvinator of India Ltd. [2010] 320 ITR 561 2. Jindal Photo Films Ltd., [1998] 234 ITR 170 (Delhi) 3. CIT v. Usha International [2012] 348 ITR 485 (Del) [FB] 4. Asian Paints Ltd. v. DCIT, [2009] 308 ITR 195 (Borm.) 12. The ld. AR further argued that the Approval under Section 151 is based on borrowed satisfaction, without independent application of mind and is mechanical in law and relied on the judgement of CIT vs. SPL'S Siddhartha Ltd. 345 ITR 223(Del). 13. The ld. AR further submitted that the Reassessment is in violation of Circular/Instruct…

Sangita Kshetry, Noida vs. ACIT, Circle Int.Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1876/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…of law. The Ld AR relied on the following decisions: 1. CIT v. Kelvinator of India Ltd. [2010] 320 ITR 561 2. Jindal Photo Films Ltd., [1998] 234 ITR 170 (Delhi) 3. CIT v. Usha International [2012] 348 ITR 485 (Del) [FB] 4. Asian Paints Ltd. v. DCIT, [2009] 308 ITR 195 (Borm.) 12. The ld. AR further argued that the Approval under Section 151 is based on borrowed satisfaction, without independent application of mind and is mechanical in law and relied on the judgement of CIT vs. SPL'S Siddhartha Ltd. 345 ITR 223(Del). 13. The ld. AR further submitted that the Reassessment is in violation of Circular/Instruct…

Assistant Commissioner of Income Tax, Corporate Circle 1(1), Chennai vs. M/S Cholamandalam Investment & Finance Company Ltd, Chennai

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

ITA 2836/CHNY/2024[2014-15]Status: DisposedITAT Chennai28 Apr 2025AY 2014-15

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Ble

For Appellant: Mr. Ajith Kumar Jain CA & Mr. Kunal Shah, CAFor Respondent: Mr. R. Clement Ramesh Kumar, CIT &
Section 143(3)Section 250Section 43(5)

…connection the Ld.AR placed reliance on below judicial precedents: The Hon’ble Madras High Court in the case of CIT vs. RPG - Transmissions Ltd. [2014] 48 taxmann.com 57 (Madras - The Hon’ble Bombay High Court in case of Asian Paints Ltd v. DCIT & Anr [2009] 308 ITR 195 (Bom.) The Hon’ble Bombay High Court in the case of ICICI Home - Finance Co Ltd. v. ACIT [2012] 25 taxmann.com 241 (Bom.) The Hon’ble Supreme Court in the case of Calcutta Discount - Co. Ltd., v. ITO, [1961] 41 ITR 191 (SC) - The Hon’ble Supreme Court in the case of State of Uttar Pradesh v. Aryaverth Chawl Udyog [(2015) 53 taxmann.com 66] No ‘r…

Assistant Commissioner of Income Tax, Corporate Circle 1(1), Chennai vs. Cholamandalam Investment and Finance Company Limited, Chennai

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

ITA 2820/CHNY/2024[2015-16]Status: DisposedITAT Chennai28 Apr 2025AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Ble

For Appellant: Mr. Ajith Kumar Jain CA & Mr. Kunal Shah, CAFor Respondent: Mr. R. Clement Ramesh Kumar, CIT &
Section 143(3)Section 250Section 43(5)

…connection the Ld.AR placed reliance on below judicial precedents: The Hon’ble Madras High Court in the case of CIT vs. RPG - Transmissions Ltd. [2014] 48 taxmann.com 57 (Madras - The Hon’ble Bombay High Court in case of Asian Paints Ltd v. DCIT & Anr [2009] 308 ITR 195 (Bom.) The Hon’ble Bombay High Court in the case of ICICI Home - Finance Co Ltd. v. ACIT [2012] 25 taxmann.com 241 (Bom.) The Hon’ble Supreme Court in the case of Calcutta Discount - Co. Ltd., v. ITO, [1961] 41 ITR 191 (SC) - The Hon’ble Supreme Court in the case of State of Uttar Pradesh v. Aryaverth Chawl Udyog [(2015) 53 taxmann.com 66] No ‘r…

Rahul Bajpai, Idgah Chowk vs. ACIT Circle 1(1), Shri Ram Plaza

In the result, appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 348/RPR/2023[2014-2015]Status: DisposedITAT Raipur20 Jan 2025AY 2014-2015

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.348/Rpr/2023 "नधा"रण वष" / Assessment Year: 2014-15 Rahul Bajpai Idgah Chowk, Bilaspur Chhattisgarh-495 001 Pan: Aexpb4410L .......अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri R.B Doshi, CA
Section 143(2)Section 143(3)Section 147Section 148Section 250Section 56(2)(vii)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.348/RPR/2023 "नधा"रण वष" / Assessment Year: 2014-15 Rahul Bajpai Idgah Chowk, Bilaspur Chhattisgarh-495 001 PAN: AEXPB4410L .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Circle-1(1), Bilaspur (C.G.) ……""यथ" / Respondent Assessee by : Shri R.B Doshi, CA : Shri S.L Anuragi, CIT-DR Revenue by सुनवाई क" तार"ख / Date of Hearing : 09.01.2025 घोषणा क" तार"ख / Date of Pronouncement :…

DCIT 15(1)(1), Mumbai vs. Antony Motors P.Ltd, Navi Mumbai

In the result the appeals filed by the assessee & revenue stands partly allowed

ITA 724/MUM/2016[2007-08]Status: DisposedITAT Mumbai30 Oct 2024AY 2007-08

Bench: Smt Beena Pillai & Smt Renu Jauhri[Assessment Year: 2009-10] [Assessment Year: 2008-09] [Assessment Year: 2007-08] Dy. Commissioner Of M/S. Antony Motors Pvt. Income-Tax- 15(1)(1) Ltd. Room No.517, A-390/391, 5Th Floor, Midc, Ttc, Vs. Aayakar Bhavan, Industrial Zone, Maharshi Karve Road, Navi Mumbai- 400701. Mumbai- 400020. Pan: Aaaca4719K (Appellant) (Respondent)

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Paresh Deshpande – Sr. A.R
Section 133(6)Section 143(3)Section 145(3)Section 148

…placed reliance on the decision of Hon’ble Supreme Court in case of CIT vs Kelvinator of India Ltd reported in (2010) 320 ITR 561. Reliance was also placed on the decision of Hon’ble Bombay High Court in case of Asian paints vs DCIT & Anr., reported in (2009) 308 ITR 195 to buttress his contention that the Ld.AO cannot proceed further for a period of 4 weeks from the date of service of the order rejecting the objections filed by the assessee. C. The Ld.AR alleged that the assessing officer did not furnish copy of the approval obtained before reopening of the assessment and did not specify on which date the reason…

DCIT 15(1)(1), Mumbai vs. Antony Motors P.Ltd, Navi Mumbai

In the result the appeals filed by the assessee & revenue stands partly allowed

ITA 723/MUM/2016[2008-09]Status: DisposedITAT Mumbai30 Oct 2024AY 2008-09

Bench: Smt Beena Pillai & Smt Renu Jauhri[Assessment Year: 2009-10] [Assessment Year: 2008-09] [Assessment Year: 2007-08] Dy. Commissioner Of M/S. Antony Motors Pvt. Income-Tax- 15(1)(1) Ltd. Room No.517, A-390/391, 5Th Floor, Midc, Ttc, Vs. Aayakar Bhavan, Industrial Zone, Maharshi Karve Road, Navi Mumbai- 400701. Mumbai- 400020. Pan: Aaaca4719K (Appellant) (Respondent)

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Paresh Deshpande – Sr. A.R
Section 133(6)Section 143(3)Section 145(3)Section 148

…placed reliance on the decision of Hon’ble Supreme Court in case of CIT vs Kelvinator of India Ltd reported in (2010) 320 ITR 561. Reliance was also placed on the decision of Hon’ble Bombay High Court in case of Asian paints vs DCIT & Anr., reported in (2009) 308 ITR 195 to buttress his contention that the Ld.AO cannot proceed further for a period of 4 weeks from the date of service of the order rejecting the objections filed by the assessee. C. The Ld.AR alleged that the assessing officer did not furnish copy of the approval obtained before reopening of the assessment and did not specify on which date the reason…

DCIT 15(1)(1), Mumbai vs. Antony Motors P.Ltd, Navi Mumbai

In the result the appeals filed by the assessee & revenue stands partly allowed

ITA 722/MUM/2016[2009-10]Status: DisposedITAT Mumbai30 Oct 2024AY 2009-10

Bench: Smt Beena Pillai & Smt Renu Jauhri[Assessment Year: 2009-10] [Assessment Year: 2008-09] [Assessment Year: 2007-08] Dy. Commissioner Of M/S. Antony Motors Pvt. Income-Tax- 15(1)(1) Ltd. Room No.517, A-390/391, 5Th Floor, Midc, Ttc, Vs. Aayakar Bhavan, Industrial Zone, Maharshi Karve Road, Navi Mumbai- 400701. Mumbai- 400020. Pan: Aaaca4719K (Appellant) (Respondent)

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Paresh Deshpande – Sr. A.R
Section 133(6)Section 143(3)Section 145(3)Section 148

…placed reliance on the decision of Hon’ble Supreme Court in case of CIT vs Kelvinator of India Ltd reported in (2010) 320 ITR 561. Reliance was also placed on the decision of Hon’ble Bombay High Court in case of Asian paints vs DCIT & Anr., reported in (2009) 308 ITR 195 to buttress his contention that the Ld.AO cannot proceed further for a period of 4 weeks from the date of service of the order rejecting the objections filed by the assessee. C. The Ld.AR alleged that the assessing officer did not furnish copy of the approval obtained before reopening of the assessment and did not specify on which date the reason…

Idfc First Bank Ltd., Chennai vs. ACIT, CC-1(1), Chennai

In the result, both appeals filed by the assessee are allowed

ITA 1171/CHNY/2024[2016-17]Status: DisposedITAT Chennai09 Oct 2024AY 2016-17

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1170 & 1171/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 V. M/S. Idfc First Bank Ltd., The Pcit / Acit, [Earlier Known As Idfc Bank Ltd.], Corporate Cirlce-1(1), Krm Tower, 7Th Floor, No.1, Chennai. Harrington Road, Chetpet, Chennai. [Pan: Aadci 6523 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Percy Pardiwalla, Sr. AdvFor Respondent: Mr. R. Clement Ramesh –
Section 147Section 148Section 263

…passed rejecting the objections and which is required by the law laid down in the case of GKN Driveshaft (India) Ltd. V/s. Income Tax Officer reported in (2003) 259 ITR 19 and Asian Paints Ltd. V/s. Deputy Commissioner of Income Tax & Anr. reported in (2009) 308 ITR 195 (Bom). The petitioner specifically invited the attention of the assessing officer to the directions in the case of Asian Paints (supra) and to the effect that if the assessing officer does not accept the objections to the reopening of the assessment or the reasons recorded, he shall not proceed further in the matter within a period of four weeks…

Idfc First Bank Ltd., Chennai vs. PCIT-1, Chennai

In the result, both appeals filed by the assessee are allowed

ITA 1170/CHNY/2024[2016-17]Status: DisposedITAT Chennai09 Oct 2024AY 2016-17

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1170 & 1171/Chny/2024 िनधा"रण वष"/Assessment Year: 2016-17 V. M/S. Idfc First Bank Ltd., The Pcit / Acit, [Earlier Known As Idfc Bank Ltd.], Corporate Cirlce-1(1), Krm Tower, 7Th Floor, No.1, Chennai. Harrington Road, Chetpet, Chennai. [Pan: Aadci 6523 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Percy Pardiwalla, Sr. AdvFor Respondent: Mr. R. Clement Ramesh –
Section 147Section 148Section 263

…passed rejecting the objections and which is required by the law laid down in the case of GKN Driveshaft (India) Ltd. V/s. Income Tax Officer reported in (2003) 259 ITR 19 and Asian Paints Ltd. V/s. Deputy Commissioner of Income Tax & Anr. reported in (2009) 308 ITR 195 (Bom). The petitioner specifically invited the attention of the assessing officer to the directions in the case of Asian Paints (supra) and to the effect that if the assessing officer does not accept the objections to the reopening of the assessment or the reasons recorded, he shall not proceed further in the matter within a period of four weeks…

Johar Hasan Zojwalla, Kalyan vs. ACIT, Circle 3, Kalyan

In the result, the appeal by the assessee is allowed

ITA 1669/MUM/2024[2009-10]Status: DisposedITAT Mumbai16 Sept 2024AY 2009-10

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri Ashish Kumar, Sr. AR
Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 2(22)(e)Section 250Section 56(2)(i)

…section 147; application of mind by the AO to such material; and an inference, based on reason drawn tentatively by the officer that income has escaped assessment. 14. The Hon’ble Jurisdictional High Court in the case of Asian Paints Ltd. v/s DCIT: [2009] 308 ITR 195 (Bom.), observed as under: “10. It is further to be seen that the legislature has not conferred power on the AO to review its own order. Therefore, the power under s. 147 cannot be used to review the order. In the present case, though the AO has used the phrase "reason to believe", admittedly between the date of the order of assessment sought t…

Subhashchand Chandak (HUF), Nagpur vs. Assistant Commissioner of Income Tax, Circle-1, Nagpur

In the result, appeal filed by the assessee is dismissed

ITA 85/NAG/2021[2006-07]Status: DisposedITAT Nagpur16 Jul 2024AY 2006-07

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri K.M. GuptaFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 147Section 148Section 154Section 250Section 288ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.85/Nag./2021 (Assessment Year : 2006–07) Shri Subhashchand Chandak (HUF) Krishnakunj, 615, Maa Umiya Housing ……………. Appellant Society, Chikhli Layout Kalamna 440 035 PAN–AAIHS6865F v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–1, Nagpur Assessee by : Shri K.M. Gupta Revenue by : Shri Abhay Y. Marathe Date of Hearing – 11/07/2024 Date of Order – 16/07/2024 O R D E R PER K.M. ROY, A.M. The instant appeal has been filed by the assessee challenging the…

Subhashchand Sunderlal Chankak, Nagpur vs. Assistant Commissioner of Income Tax, Circle-1, Nagpur

In the result, appeal filed by the assessee is dismissed in limine

ITA 33/NAG/2021[2006-07]Status: DisposedITAT Nagpur16 Jul 2024AY 2006-07

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri K.M. GuptaFor Respondent: Shri Abhay Y. Marathe
Section 147Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.26/Nag./2021 (Assessment Year : 2006–07) Shri Subhashchand Chandak (HUF) Krishnakunj, 615, Maa Umiya Housing ……………. Appellant Society, Chikhli Layout Kalamna 440 035 PAN–AAIHS6865F v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–1, Nagpur ITA no.33/Nag./2021 (Assessment Year : 2006–07) Shri Subhashchand Chandak Krishnakunj, 615, Maa Umiya Housing ……………. Appellant Society, Chikhli Layout Kalamna 440 035 PAN–AAIHS6865F v/s Asstt. Commissioner of Income Ta…

Shri Subhashchand Chandak, Nagpur vs. Assistant Commissioner of Income Tax, Circle-1, Nagpur

In the result, appeal filed by the assessee is dismissed in limine

ITA 26/NAG/2021[2006-07]Status: DisposedITAT Nagpur16 Jul 2024AY 2006-07

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri K.M. GuptaFor Respondent: Shri Abhay Y. Marathe
Section 147Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.26/Nag./2021 (Assessment Year : 2006–07) Shri Subhashchand Chandak (HUF) Krishnakunj, 615, Maa Umiya Housing ……………. Appellant Society, Chikhli Layout Kalamna 440 035 PAN–AAIHS6865F v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–1, Nagpur ITA no.33/Nag./2021 (Assessment Year : 2006–07) Shri Subhashchand Chandak Krishnakunj, 615, Maa Umiya Housing ……………. Appellant Society, Chikhli Layout Kalamna 440 035 PAN–AAIHS6865F v/s Asstt. Commissioner of Income Ta…