Asstt. CIT v. Rajesh Jhaveri Stock Brokers (P.) Ltd.

161 Taxmann 316Supreme Court of India2007#580 most cited

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

Reassessment proceedings under Section 147 can be initiated even if only an intimation under Section 143(1) was issued, as such an intimation does not constitute a full assessment. In such cases, the Assessing Officer merely needs to have reason to believe that income has escaped assessment, based on tangible material.

167

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

Asstt. CIT v. Rajesh Jhaveri Stock Brokers · Section 147 · Section 148 · Section 143(1) intimation · Section 143(3) assessment · income escaping assessment · reassessment validity · tangible material · reason to believe · distinction between intimation and assessment

Sections most often in play

Section 147Section 148Section 143(3)Section 151Section 142(1)Section 143(1)Section 69CSection 132

Issues it is cited on

section 147(a)fresh tangible materialfull and true disclosuresection 148(2)section 151(1)mere change of opinionincome escaping assessmentborrowed satisfactionlive linksection 151(2)tangible materialshare capital and share premium

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

M/S. Chitrakoot Merchandise Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 6801/DEL/2013[2003-04]Status: DisposedITAT Delhi31 May 2017AY 2003-04

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. Naveen Chandra, CIT(DR)
Section 127Section 132Section 139Section 143(2)Section 144Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. Nos.6801 & 6802/DEL/2013 A.Yrs. : 2003-04 & 2004-2005 M/S CHITRAKOOT MERCHANDISE DCIT, CC-12, PVT. LTD. VS. NEW DELHI 12, RING ROAD, ARA CENTRE, JHANDEWALAN LAJPAT NAGAR-IV, EXTN., NEW DELHI NEW DELHI (PAN: AABCC0071E) (APPELLANT) (RESPONDENT) Assessee by : Sh. Sudesh Garg, Adv. Department by : Sh. Naveen Chandra, CIT(DR) ORDER PER H.S. SIDHU : JM These 02 Appeals are filed by the Assessee emanating from the different Orders of the Ld. CIT(A)-XXXI, New Delhi rel…

ITO, New Delhi vs. M/S Gravity Systems Pvt. Ltd., Delhi

In the result, appeal of the Revenue is dismissed while the cross objection of the assessee is partly allowed

ITA 5626/DEL/2012[2004-05]Status: DisposedITAT Delhi30 Mar 2017AY 2004-05

Bench: Shri. P. K. Bansal & Shri K.N. Charry Assessment Year:2004-05

For Appellant: Shri P. C. Yadav, AdvocateFor Respondent: Shri Amrit Lal, D.R
Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, DELHI BEFORE SHRI. P. K. BANSAL, ACCOUNTANT MEMBER AND SHRI K.N. CHARRY , JUDICIAL MEMBER Assessment Year:2004-05 ITO v. Gravity Systems Pvt. Ltd. Ward 12(2) 31, Gujranwala Town New Delhi Part II, GT Karnal Road Delhi TAN/PAN:AABCG0277B (Appellant) (Respondent) C.O. No.319/DEL/2016 [Arising out of ITA No.5626/DEL/2012] Assessment Year:2004-05 Gravity Systems Pvt. Ltd. v. ITO 31, Gujranwala Town Ward 12(2) Part II, GT Karnal Road New Delhi Delhi TAN/PAN:AABCG0277B (Cross Objector) (Respondent) Department by: Shri Amrit Lal, D.R. Assessee by: Shri P. C. Yada…

Zee Entertainment Enterprises Ltd ( Formelry Zee Telefilms Ltd), Mumbai vs. Asst CIT RG 11(1), Mumbai

ITA 7005/MUM/2012[2006-07]Status: DisposedITAT Mumbai19 Oct 2016AY 2006-07
For Appellant: S/Shri Anuj Kishnadwala & Jay Bhansali –ARsFor Respondent: Ms. Vidisha Kalra-DR
Section 143(1)Section 143(3)Section 147Section 148Section 254(1)Section 36(1)

…आयकर अपीलीय अिधकरण, , , , मुंबई “ जी” खंडपीठ Income-tax Appellate Tribunal -“G”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं, राम लाल नेगी राम लाल नेगी, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं राम लाल नेगी राम लाल नेगी "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ ITA No.7005/Mum/2012 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2006-07 वष" Zee Entertainment Enterprises Ltd. ADIT-Range-11(1) Room No.467, 4th Floor (Formerly Zee Telefilms…

Lupin Ltd, Mumbai vs. Asst CIT Ltu, Mumbai

The appeal of the assessee is allowed

ITA 825/MUM/2012[2003-04]Status: DisposedITAT Mumbai13 Jul 2016AY 2003-04

Bench: Shri R.C. Sharma & Shri Sandeep Gosain: (A.Y : 2003-04) M/S. Lupin Limited Vs. Acit Ltu, 159, C.S.T Road, Kalina, Mumbai. Santa Cruz (East), Mumbai 400 098. Pan : Aaacl1069K (Appellant) (Respondent)

For Appellant: Shri Rajan Vora &For Respondent: Shri Manoj Kumar
Section 115JSection 127Section 139Section 143(3)Section 147Section 148Section 154Section 35Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER : (A.Y : 2003-04) M/s. Lupin Limited Vs. ACIT LTU, 159, C.S.T Road, Kalina, Mumbai. Santa Cruz (East), Mumbai 400 098. PAN : AAACL1069K (Appellant) (Respondent) Assessee by : Shri Rajan Vora & Shri Hemen Chandariya Department by : Shri Manoj Kumar Date of Hearing : 29.04.2016 Date of Pronouncement : 13.07.2016 O R D E R PER SANDEEP GOSAIN, JM : The present appeal has been filed by the assessee against the order of CIT(A)-15, Mumbai dt. 28.12.2011 for A.Y 2003-04 in Appea…

ITO 3(1)(4), Mumbai vs. Everlon Synthetics P.Ltd, Mumbai

In the result, the appeal filed by the Revenue in ITA N0

ITA 6965/MUM/2013[2006-07]Status: DisposedITAT Mumbai23 May 2016AY 2006-07

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 6965/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) Income Tax Officer 3(1)(4), M/S Everlon Synthetics बनाम/ R. No. 666, Pvt. Ltd., V. Aayakar Bhawan,M.K. Road, 67, Regent Chambers, Mumbai – 400 020. 208 Nariman Point, Mumbai – 400 021 "थायी लेखा सं./Pan : Aaace0860H (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

Section 115JSection 139Section 143(3)Section 147Section 148Section 148(2)

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 6965/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) Income Tax Officer 3(1)(4), M/s Everlon Synthetics बनाम/ R. No. 666, Pvt. Ltd., v. Aayakar Bhawan,M.K. Road, 67, Regent Chambers, Mumbai – 400 020. 208 Nariman Point, Mumbai – 400 021 "थायी लेखा सं./PAN : AAACE0860H (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Revenue by Shri Sunil Kumar Agarwal Assessee Company by : Shri P.K. Parida & Ms. Sanjukta Chowdh…

The Tata Power Co. Ltd, Mumbai vs. ITO RG 2(1)(1), Mumbai

In the result, the appeal filed by the assessee company in ITA No

ITA 3078/MUM/2009[2002-03]Status: DisposedITAT Mumbai19 May 2016AY 2002-03

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3078/Mum/2009 ("नधा"रण वष" / Assessment Year : 2002-03) The Tata Power Co. Ltd, The Asst. Commissioner Of बनाम/ Corporate Center, Block ‘B, Income Tax- Circle V. 5 Th Floor, 2(3),Aayakar Bhavan, 34, Sant Tukaram Road, Maharshi Karve Road, Carnac Bunder, Mumbai – 400 020. Mumbai – 400 009. "थायी लेखा सं./Pan : Aaact0054A (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 80I

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3078/Mum/2009 ("नधा"रण वष" / Assessment Year : 2002-03) The Tata Power Co. Ltd, The Asst. Commissioner of बनाम/ Corporate Center, Block ‘B, Income Tax- Circle v. 5 th floor, 2(3),Aayakar Bhavan, 34, Sant Tukaram Road, Maharshi Karve Road, Carnac Bunder, Mumbai – 400 020. Mumbai – 400 009. "थायी लेखा सं./PAN : AAACT0054A (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by Shri Dinesh Vyas Revenue by : Shri…

M/S. Paramount Intercontinental Pvt. Ltd., Delhi vs. ITO, New Delhi

In the result, Ground No.1 of the assessee is dismissed

ITA 6135/DEL/2013[2001-02]Status: DisposedITAT Delhi04 Nov 2015AY 2001-02

Bench: Shri J. Sudhakar Reddyassessment Year : 2001-02

For Appellant: Shri Gurmeet Singh, CAFor Respondent: Shri Raman Kant Garg, Sr. DR
Section 131Section 143(3)Section 143(3)(ii)Section 147Section 148Section 68

…estigation Wing, has independently examined the same and, after application of mind, arrived at a conclusion that income has escaped assessment. Thus, he submits that the reopening is valid in law. He relied on the following case laws:- i) 236 ITR 34; ii) 161 Taxmann 316. 7. After hearing the rival submissions and considering the papers on record, I hold as follows. The reasons recorded for issuing notice u/s 148 read as follows:- “Reasons for issuing notice u/s 148 of the Act in the case of M/s Paramount Intercontinental (P) Ltd., for the A.Y. 2001-02 – reg. In this case, assessment was completed u/s 143(…