Atma Ram Properties (P.) Ltd. v. DCIT

343 ITR 155High Court2012#3784 most cited

What is Atma Ram Properties (P.) Ltd. v. DCIT authority for?

Reopening assessment after four years requires the reasons recorded to mention a specific failure by the assessee to fully and truly disclose material facts.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

Atma Ram Properties · DCIT · 343 ITR 155 · Section 147 · Section 148 · failure to disclose material facts · true and full disclosure · reopening assessment · reasons recorded · assessment officer · tangible material

Sections most often in play

Section 143(3)Section 147Section 148Section 133(6)Section 14ASection 151Section 80ICSection 142(1)

Issues it is cited on

amp expendituretrue and full disclosuresection 92basanction under section 151first proviso to section 147fresh tangible materialmaterial facts necessary for assessmenttransfer pricing ordersanctioning authoritysection 148(2)section 151(1)kelvinator

Judgments citing Atma Ram Properties (P.) Ltd. v. DCIT

LASCO CHEMIE PRIVATE LIMITED,DELHI vs. INCOME TAX OFFICER, WARD-15(2), NEW DELHI, DELHI

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

ITA 3811/DEL/2025[2012-13]Status: DisposedITAT Delhi08 Apr 2026AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarlasco Chemie Private Vs. Income Tax Officer, Limited, Ward-15(2), Delhi 10489 Kalptaru, Sadar Thana Road Motia Khan, New Delhi 110055 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aabcl 3502 E Appellant .. Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 143(3)Section 147Section 148Section 149Section 151Section 250

…Ltd. v. DCIT: [2012] 343 ITR 141 (Del.) - Wel Intertrade (P.) Ltd. v. ITO: [2009] 308 ITR 22 (Del.) P a g e | 7 Lasco Chemie (P) Ltd. (AY 2012-13) - Haryana Acrylic Manufacturing Company v. CIT: [2009] 308 ITR 38 (Del.) - CIT v. Purolator India Ltd.: [2012] 343 ITR 155 (Del.) - Titanor Components Ltd. v. ACIT: [2012] 343 ITR 183 (Bom.) - Plus Paper Food Pac Ltd v. ITO: [2015] 374 ITR 485 (Bom.) - Kalpataru Sthapatya (P.) Ltd v. ITO: [2013] 215 Taxman 479 ( Guj.) - Kaira District Cooperative Milk Producers Union Ltd. v. ACIT: [1995] 216 ITR 371 (Guj.) 11. Without prejudice, it is most respectfully submitted tha…

DCIT, CENTRAL CIRCLE-20, DELHI vs. LOTUS HERBALS PVT. LTD, DELHI

In the result, appeal of the Revenue in appeal No

ITA 2445/DEL/2023[2016-17]Status: DisposedITAT Delhi23 Dec 2025AY 2016-17

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41 ITR 191 (SC), the Hon'ble Apex Court, held that-(i) it is the assessee's duty to…

DCIT, CC-20, DELHI vs. LOTUS HERBALS PVT. LTD., DELHI

In the result, appeal of the Revenue in appeal No

ITA 2444/DEL/2023[2015-16]Status: DisposedITAT Delhi23 Dec 2025AY 2015-16

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41 ITR 191 (SC), the Hon'ble Apex Court, held that-(i) it is the assessee's duty to…

DCIT, CC-20, DELHI vs. LOTUS HERBALS PVT. LTD., DELHI

In the result, appeal of the Revenue in appeal No

ITA 2443/DEL/2023[2014-15]Status: DisposedITAT Delhi23 Dec 2025AY 2014-15

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41 ITR 191 (SC), the Hon'ble Apex Court, held that-(i) it is the assessee's duty to…

DCIT, CC-20, DELHI vs. LOTUS HERBALS PVT. LTD., DELHI

In the result, appeal of the Revenue in appeal No

ITA 2442/DEL/2023[2013-14]Status: DisposedITAT Delhi23 Dec 2025AY 2013-14

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41 ITR 191 (SC), the Hon'ble Apex Court, held that-(i) it is the assessee's duty to…

DCIT, CENTRAL CIRCLE-20, NEW DELHI vs. LOTUS HERBALS P.LTD, DELHI

In the result, appeal of the Revenue in appeal No

ITA 200/DEL/2023[2019-20]Status: DisposedITAT Delhi23 Dec 2025AY 2019-20

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41 ITR 191 (SC), the Hon'ble Apex Court, held that-(i) it is the assessee's duty to…

BRAND INDIA REAL ESTATE PRIVATE LIMITED,JAIPUR vs. INCOME TAX OFFICER WARD 6(1), JAIPUR

In the result, appeal of the assessee is allowed

ITA 514/JPR/2025[2012-2013]Status: DisposedITAT Jaipur29 Sept 2025AY 2012-2013
For Appellant: Shri Siddharth Ranka, Adv. &For Respondent: Shri Dharam Singh Meena, JCIT
Section 132Section 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 250

…an order in effect holding that assessee\nhad no income in British India chargeable to tax-He could not now seek to reassess the\nassessee on the ground of failure to disclose fully and truly the facts necessary for assessment\n(vi) DCIT v/s Purolator [2012] 343 ITR 155 (Del),\nHeld:- Reassessment—Income escaping assessment—Disclosure of material facts—Obligation\nof assessee-Extent of that obligation—Held, it is the obligation of the assessee to disclose fully\nand truly the primary or material facts but it is not his obligation to indicate and state what legal\ninference can be drawn from such facts—In the pre…

BSES YAMUNA POWER LTD,DELHI vs. ACIT, CIRCLE-5(1), NEW DEL;HI

The appeal of the assessee is allowed on legal issues

ITA 4853/DEL/2017[2008-09]Status: DisposedITAT Delhi16 Apr 2025AY 2008-09

Bench: Shri Anubhav Sharma & Shri Manish Agarwalbses Rajdhani Power Ltd., Dy. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd., Asst. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Yamuna Power Dy. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd. & Ors Vs. Acit Bses Yamuna Power Asst. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv., Sh. Deepesh Jain, Adv. & Sh. Shivam Gupta, Ca Department By Mr. Javed Akhtar, Cit-Dr Date Of Hearing 20/02/2025 Date Of Pronouncement 16/04/2025 O R D E R

Section 143(3)Section 147Section 148Section 154Section 250

…Cooperative Ltd.: [2008] 171 Taxman 379 (Del) Haryana Acrylic Manufacturing Company vs. CTT: [2009] 308 ITR 38 (Del) BSES Rajdhani Power Ltd. & Ors vs. ACIT Atma Ram Properties (P.) Ltd. vs. DCIT: [2012] 343 ITR 141 (Del) CIT vs. Purolator India Ltd.: [2012] 343 ITR 155 (Del) 31. It is further submitted that Courts have even gone to the extent that even if a claim made by an assessee is incorrect (though it is not so in the facts of the present case), the assessing officer does not have power to reopen assessment under section 147 after 4 years, if the reasons recorded fail to mention specific failure on the par…

BSES YAMUNA POWER LTD.,NEW DELHI vs. DCIT, CIRCLE- 5(1), NEW DELHI

The appeal of the assessee is allowed on legal issues

ITA 4852/DEL/2017[2007-08]Status: DisposedITAT Delhi16 Apr 2025AY 2007-08

Bench: Shri Anubhav Sharma & Shri Manish Agarwalbses Rajdhani Power Ltd., Dy. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd., Asst. Cit, Bses Bhawan, Cicle-5(1), Nehru Place, Vs. New Delhi. New Delhi-110019 Pan-Aagcs3187H (Appellant) (Respondent) Bses Yamuna Power Dy. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Bses Rajdhani Power Ltd. & Ors Vs. Acit Bses Yamuna Power Asst. Cit, Limited, Cicle-5(1), Shakti Kiran Building, Vs. New Delhi. Karkardoooma, Delhi-110092 Pan-Aagcs3187H (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv., Sh. Deepesh Jain, Adv. & Sh. Shivam Gupta, Ca Department By Mr. Javed Akhtar, Cit-Dr Date Of Hearing 20/02/2025 Date Of Pronouncement 16/04/2025 O R D E R

Section 143(3)Section 147Section 148Section 154Section 250

…Cooperative Ltd.: [2008] 171 Taxman 379 (Del) Haryana Acrylic Manufacturing Company vs. CTT: [2009] 308 ITR 38 (Del) BSES Rajdhani Power Ltd. & Ors vs. ACIT Atma Ram Properties (P.) Ltd. vs. DCIT: [2012] 343 ITR 141 (Del) CIT vs. Purolator India Ltd.: [2012] 343 ITR 155 (Del) 31. It is further submitted that Courts have even gone to the extent that even if a claim made by an assessee is incorrect (though it is not so in the facts of the present case), the assessing officer does not have power to reopen assessment under section 147 after 4 years, if the reasons recorded fail to mention specific failure on the par…

COSMIC INFORMATICS PVT. LTD.,NEW DELHI vs. ACIT CENTRAL CIRCLE - 2, NEW DELHI

In the result, appeal of the Revenue in appeal No

ITA 2444/DEL/2024[2017-18]Status: DisposedITAT Delhi02 Jan 2025AY 2017-18

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41 ITR 191 (SC), the Hon'ble Apex Court, held that-(i) it is the assessee's duty to…

COSMIC INFORMATICS PVT. LTD.,NEW DELHI vs. ACIT CENTRAL CIRCLE - 2, NEW DELHI

In the result, appeal of the Revenue in appeal No

ITA 2443/DEL/2024[2013-14]Status: DisposedITAT Delhi02 Jan 2025AY 2013-14

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…part of the assessee to disclose true and material facts. - CIT v. Foramer France: 264 ITR 566 (SC) - D.T. & T.D.C. Ltd. vs. ACTT: 232 CTR 260 (Del) - CIT v. Fenner India Ltd.: 241 ITR 672 (Del) - Haryana Acrylic Manufacturing Company: - Purolator India Ltd: 343 ITR 155 (Del) 308 IIR 38 (Del.) - Atma Ram Properties P. Ltd. v. DCIT: 343 ITR 141 (Del) 23 - Avtee Ladi v, DCIT: 370 ITR 611 (Del) - CIT v. Motor & General Finance: 184 Taxman 465 (Del.) DCIT vs. Lotus Hearbals Pvt. Ltd. In the case of Calcutta Discount Co. Ltd 15. ITO 41 ITR 191 (SC), the Hon'ble Apex Court, held that-(i) it is the assessee's duty to…

PRAGATI POWER CORPORATION LTD,NEW DELHI vs. ACIT, CIRCLE 20(1), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1617/DEL/2023[2018-19]Status: DisposedITAT Delhi14 Aug 2024AY 2018-19

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 115JSection 145(2)Section 32Section 36Section 36(1)(iii)Section 37Section 43ASection 46ASection 80I

…(SC) DCIT Circle-33 vs India housing (2020) 113 Taxmann.com 535 (ITAT-Kolkata) Bodal Chemicals Ltd. vs Addl CIT (2019) 112 Taxmann.com 217 (ITAT-Ahmedabad) Travencore Textiles P. Ltd. vs ITO (ITA No.3193/Chny/2018) (ITAT-Chennai) AVTEC Limited vs DCIT (2015) 370 ITR 611 (Del) F) Even if the statutory auditors have made some observation in the accounts in respect of LPSC not shown as income, the said observation has not been accepted by the CAG of India as well as the tax auditor. Pragati Power Corporation vs. ACIT i) Rather they have accepted the system of accounting followed by the assessee company. ii) ii) In…

HERO MOTOCORP LTD (AS SUCCESSOR OF HERO INVESTMENT P.LTD),NEW DELHI vs. DCIT, CIRCLE 11(1), NEW DELHI

The appeal is allowed

ITA 1053/DEL/2023[2011-12]Status: DisposedITAT Delhi24 Jul 2024AY 2011-12

Bench: Shri G.S. Pannu & Shri Anubhav Sharmaassessment Year: 2011-12

Section 143(3)

…awing an inference from these facts, reopening of assessment beyond the four years period is invalid. Reliance in this regard can be placed on following judgments, as cited by Ld. Sr. Counsel. 1. CIT v. Foramer France: 264 ITR 566 (SC) 2. Purolator India Ltd: 343 ITR 155 (Del.) 3. CIT v. Motor & General Finance: 184 Taxman 465 (Del.) 4. Titanor Components Ltd. v. ACIT: 343 ITR 183 (Bom.) 5. D.T. & T.D.C. Ltd. vs. ACIT: 232 CTR 260 (Del.) 6. Haryana Acrylic Manufacturing Company: 308 ITR 38 (Del.) 7. German Remedies Ltd. v. DCIT: 287 ITR 494 (Bom.) 8. Hindustan Lever Ltd. v. ACIT: 268 ITR 339 (Bom.) 9. Grindwell N…

MOTOROLA SOLUTIONS INDIA PVT. LTD.,GURGAON vs. DCIT, CIRCLE- 2, GURGAON

In the result, Appeal of the Assessee is partly allowed

ITA 672/DEL/2018[2008-09]Status: DisposedITAT Delhi06 Jun 2023AY 2008-09

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar Usi.T.A. No. 672/Del/2018 (A.Y 2008-09)

Section 143(2)Section 143(3)Section 147Section 151Section 234BSection 244ASection 271(1)(c)Section 37(1)Section 43B

…• CIT vs. Indian Farmers Fertilizers Cooperative Ltd. [2008]171 Taxman 379 (Del) • Haryana Acrylic Manufacturing Company vs. CIT: [2008] 308 ITR 38 (Del) • Atma Ram Properties (P.) Ltd. vs. DCIT: [2011] 343 ITR 141 (Del) • CIT vs. Purolator India Ltd.: [2012] 343 ITR 155 (Del) • Best Cyber city India Pvt. Ltd. vs. CIT: [2019] 414 ITR 385 (Del) 15. By considering the above facts and circumstances and by following the above judicial pronouncements (supra) on the issue in hand, we find merit in the Ground No. 3 of the Appeal on the issue of limitation and in our considered opinion the order of the A.O. dated 08/11/…

NISHIT FINCAP P. LTD.,DELHI vs. ITO WARD 18(3), NEW DELHI

In the result, the appeal filed by the assessee is

ITA 1424/DEL/2021[2008-09]Status: DisposedITAT Delhi11 Apr 2022AY 2008-09

Bench: Shri R. K. Panda[Assessment Year: 2008-09]

Section 143(2)Section 143(3)Section 144Section 147Section 148Section 151Section 153(1)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘SMC’: NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER [Assessment Year: 2008-09] M/s Nishit Fincap Private Income Tax Officer, Limited, Ward-18(3), B-1/14, Upper Ground Vs New Delhi Floor, Rana Pratap Bagh, Delhi-110007 PAN-AAACN3687M Assessee Revenue Assessee by Sh. Suresh Kumar Gupta, Adv. Revenue by Sh. Om Prakash Sr. DR Date of Hearing 29.03.2022 Date of Pronouncement 11 .04.2022 ORDER PER R.K. PANDA, AM, This appeal filed by the assessee is directed against the order dated 27/04/2021 of the CIT(A) National Faceless Appeal Centre (NFAC) for Assessm…

KRISHNA BUILD HOME PRIVATE LIMITED,JAIPUR vs. INCOME TAX OFFICER, WARD 4(2), JAIPUR, JAIPUR

ITA 143/JPR/2021[2011-2012]Status: DisposedITAT Jaipur29 Mar 2022AY 2011-2012

Bench: The Learned Ao, The Reassessment Proceeding Is Illegal, Bad In Law, Without Jurisdiction & Is Based On Wrong Facts & On Change Of Opinion & In Gross Violation Of Proviso To S. 147 Of The It Act, Which Says No Action Can Be Taken M/S. Krishna Build Home Pvt. Ltd., Jaipur.

For Appellant: Shri Vijay Goyal (CA)For Respondent: Ms Runi Pal (Addl. CIT)
Section 143(3)Section 147Section 23Section 23(5)Section 24

…of change of opinion of the AO, is without jurisdiction and erroneous, the appeal preferred by the Revenue has rightly been dismissed as having become infructuous. 14. In the result, the appeal fails, it is hereby dismissed. (iii) DCIT v/s Purolator [2012] 343 ITR 155 (Del), (iv) Kimplas Trenton Fittings Ltd V/s ACIT [2012] 340 ITR 299 (Bom.) (v) Desai Bros. Ltd v/s DCIT (2005) 272 ITR 335 (Bomb.), (vi) Bhot Industries Ltd V/s ACIT (2004) 267 ITR 161 (Bomb.), (vii) CIT (Addl) V/s IFCI (2001) 248 ITR 192 (Del.) (viii) CIT V/s Elgi Ultra Industries Ltd (2008) 296 ITR 573 (Mad.) The ld. A/R stated that the ld. C…

KRISHNA BUILD HOME PRIVATE LIMITED,JAIPUR vs. ASST. COMMISSIONER OF INCOME TAX (HOLDING CHARGE OF ITO WARD 4(2)), JAIPUR

ITA 142/JPR/2021[2010-2011]Status: DisposedITAT Jaipur29 Mar 2022AY 2010-2011

Bench: The Learned Ao, The Reassessment Proceeding Is Illegal, Bad In Law, Without Jurisdiction & Is Based On Wrong Facts & On Change Of Opinion & In Gross Violation Of Proviso To S. 147 Of The It Act, Which Says No Action Can Be Taken M/S. Krishna Build Home Pvt. Ltd., Jaipur.

For Appellant: Shri Vijay Goyal (CA)For Respondent: Ms Runi Pal (Addl. CIT)
Section 143(3)Section 147Section 23Section 23(5)Section 24

…of change of opinion of the AO, is without jurisdiction and erroneous, the appeal preferred by the Revenue has rightly been dismissed as having become infructuous. 14. In the result, the appeal fails, it is hereby dismissed. (iii) DCIT v/s Purolator [2012] 343 ITR 155 (Del), (iv) Kimplas Trenton Fittings Ltd V/s ACIT [2012] 340 ITR 299 (Bom.) (v) Desai Bros. Ltd v/s DCIT (2005) 272 ITR 335 (Bomb.), (vi) Bhot Industries Ltd V/s ACIT (2004) 267 ITR 161 (Bomb.), (vii) CIT (Addl) V/s IFCI (2001) 248 ITR 192 (Del.) (viii) CIT V/s Elgi Ultra Industries Ltd (2008) 296 ITR 573 (Mad.) The ld. A/R stated that the ld. C…

GM OVERSEAS,NEW DELHI vs. ACIT CIRCLE-48(1), NEW DELHI

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

ITA 1891/DEL/2020[2010-11]Status: DisposedITAT Delhi21 Mar 2022AY 2010-11
For Appellant: Shri Suresh Gupta, CAFor Respondent: Shri Hemant Gupta, Sr. DR
Section 131ASection 133ASection 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2010-11 GM Overseas, Vs ACIT, A-2/132, Prateek Apartments, Circle-48(1), Paschim Vihar, New Delhi. New Delhi. PAN: AAAFG2529A (Appellant) (Respondent) Assessee by : Shri Suresh Gupta, CA Revenue by : Shri Hemant Gupta, Sr. DR Date of Hearing : 15.02.2022 Date of Pronouncement : 21.03.2022 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 26th February, 2019 of the CIT(A)-16, New Delhi, relating to assess…

M/S BHARTIYA SAMRUDDHI FINANCE LTD.,,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeal of the Assessee is allowed

ITA 6022/DEL/2016[2007-08]Status: DisposedITAT Delhi10 Nov 2021AY 2007-08

Bench: Shri R.K. Panda & Shri Mahavir Prasad

For Appellant: Shri KVSR. Krishna, C.AFor Respondent: Shri Sanjay Tripathi, Sr. DR
Section 143(3)Section 147Section 148

…come-tax (OSD) (2012) 348 ITR 335 (Bom) (HC). 6. Sun Investment Pvt. Ltd. v. Assistant Commissioner of Income-tax (2012) 344 ITR 0001 (Del) (HC). 7. Haryana Acrylic Manufacturing Co. vs. CIT (2009) 308 ITR 38 (Delhi). 8. CIT vs. Purolator India Ltd. [2012] 343 ITR 155 (Del) (HC). 9. BLB Limited vs. ACIT [2012] 343 ITR 129 (Del) (HC). 10. Hindustan Petroleum Corporation Ltd. v. Dy. CIT (2010) 328 ITR 534 (Bom) (HC). 11. Voltas Ltd. v. Assistant Commissioner of Income-tax [2012] 349 ITR 656 (Bom) (HC). 12 ITA.No.6022/Del./2016 M/s. Bhartiya Samruddhi Finance Ltd., New Delhi. 12.Rose Serviced Apartments Pvt.…

ACIT, NEW DELHI vs. M/S. MAHARAJI EDUCATION TRUST, GHAZIABAD

The appeal are dismissed

ITA 5138/DEL/2016[2007-08]Status: DisposedITAT Delhi13 Oct 2021AY 2007-08

Bench: Shri Kuldip Singh & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Suresh Gupta, C. AFor Respondent: Ms. Paramita M. Biswas[CIT]–
Section 11Section 12ASection 132Section 133ASection 143(1)Section 143(2)Section 143(3)Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “E”: NEW DELHI ] BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 5138/Del/2016 (Assessment Year: 2007-08) ACIT, M/s. Maharaji Education Vs. Trust, Central Circle : 6, No. 1 – Santosh Nagar, Pratap Vihar, New Delhi. Ghaziabad – 201 009. PAN: AAATM5225F (Appellant) (Respondent) Assessee by : Shri Suresh Gupta, C. A. Department by: Ms. Paramita M. Biswas[CIT]– DR Date of Hearing : 21/09/2021 Date of pronouncement : 13/10/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is fi…

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