Atma Ram Properties Private Ltd. v. Deputy CIT

343 ITR 141High Court2012#1759 most cited

What is Atma Ram Properties Private Ltd. v. Deputy CIT authority for?

An assessment cannot be reopened under Section 147 after four years if the assessee has made a full and true disclosure of all material facts, even if a claim made was later found incorrect, and the reasons recorded do not specify a failure to disclose.

65

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 v. DCIT · Section 147 · Section 148 · reopening assessment after four years · full and true disclosure · material facts for assessment · change of opinion · sanction under Section 151 · validity of reassessment · first proviso to Section 147

Sections most often in play

Section 143(3)Section 147Section 144CSection 148Section 151Section 133(6)Section 14ASection 80IC

Issues it is cited on

amp expendituretrue and full disclosuresection 92basanction under section 151fresh tangible materialfirst proviso to section 147transfer pricing orderkelvinatorsection 148(2)material facts necessary for assessmentsanctioning authoritystrategic investment

Judgments citing Atma Ram Properties Private Ltd. v. Deputy CIT

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

…been held that if the reasons recorded fail to mention specific failure on the part of assessee in fully and truly disclosing material facts in relation to such claim, initiation of reassessment is bad in law: - Atma Ram Properties (P.) 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]…

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

…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 disclose primary facts, including particular entries in account books, part…

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

…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 disclose primary facts, including particular entries in account books, part…

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

…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 disclose primary facts, including particular entries in account books, part…

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

…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 disclose primary facts, including particular entries in account books, part…

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

…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 disclose primary facts, including particular entries in account books, part…

DCIT, NEW DELHI vs. M/S SAHARA INDIA MASS COMMUNICATION LTD., MUMBAI

In the result, the appeal of the revenue stands dismissed as above

ITA 3130/DEL/2011[2003-04]Status: DisposedITAT Delhi30 May 2025AY 2003-04

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishra

Section 143(3)Section 147Section 148

…el)  Haryana Acrylic Manufacturing Co Ltd vs CIT: 308 ITR 38 (Del)  CIT v. Indian Farmers Fertilizer Cooperative Ltd: 171 Taxman 379 (Del) Sahara One Media & Entertainment. Ltd.  Wel Intertrade (P) Ltd v. ITO 308 ITR 22 (Del)  Atma Ram Properties (P) Ltd: 343 ITR 141 (Del)  CIT v. Shri Tirath Ram Ahuja (HUF): 306 ITR 173 (Del. HC) 6.5 Our attention was invited to the Profit & Loss Account of the assessee to demonstrate that the said transaction was, in fact, disclosed as a part of the closing stock [page 65 r.w. Pg 68 of PB]. In other words, the amount was debited as well as credited to the Profit & Loss Ac…

DCIT, CENTRAL CIRCLE-28, NEW DELHI vs. MANISH UPPAL, DELHI

In the result, assessee’s appeal in ITA No

ITA 3061/DEL/2022[2013-14]Status: DisposedITAT Delhi16 May 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Naveen Chandraassessment Year: 2013-14

Section 132(1)Section 143(1)Section 147Section 148Section 153ASection 68

…Duli Chand Singhania vs ACIT (P&H HC) reported in 269 ITR 192 (Pages 1 to 10 of PB-IV). ii) WelIntertrade (P) Ltd. vs ITO (Delhi HC) reported in 308 ITR 22 (Pages 11 to 14 of PB - IV). iii) Atma Ram Properties PVt. Ltd. vs DCIT (Delhi High Court) reported in 343 ITR 141 (Pages 42 to 55 of PB-IV). iv) CIT vs Suren International P. Ltd. (Delhi HC) reported in 357 ITR 24 (Pages 56 to 67 of PB-IV). v) PCIT vs DSC Ltd. (Delhi HC) in ITA No. 546/2019 (Pages 108 to 119 of PB - IV). Proposition 3: Reopening not permissible on wrong premise i.e. wrong noting of facts in reasons not permissible. 19 DCIT v. Manish Uppal A…

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

…9] 308 ITR 22 (Del) CIT vs. Indian Farmers Fertilizers 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 reaso…

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

…9] 308 ITR 22 (Del) CIT vs. Indian Farmers Fertilizers 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 reaso…

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

…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 disclose primary facts, including particular entries in account books, part…

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

…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 disclose primary facts, including particular entries in account books, part…

GLOBAL GREEN COMPANY LTD.,GURGAON vs. DCIT, CIRCLE- 10(1), NEW DELHI

ITA 3899/DEL/2019[2015-16]Status: FixedITAT Delhi30 Apr 2024AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Yogesh Thar, Shri Ankit AggarwalFor Respondent: Ms Sapna Bhatia, CIT-DR
Section 143(3)Section 147

…as failure to furnish fully and truly all material relevant for assessment, reassessment could not have been initiated for which he has relied on the following:- i) CIT vs. Eicher Ltd. (2007) 294 ITR 310 (Del); ii) Atma Ram Properties (P) Ltd. vs. DCIT (2012) 343 ITR 141 (Del); iii) Ananta Landmark P. Ltd. vs. DCIT (2021) 439 ITR 168 (Bom); iv) Noshir Darabshaw Talati v DCIT (2023) 156 taxmann.com 498 (Bom); & v) Space Capital Services Ltd. vs. ITO (2005) 148 Taxman 44 (Del Trib.) 3.2 The ld. DR has, however, supported the findings of the ld. tax authorities. 3.3 As we appreciate the matter on record, it comes…

GLOBAL GREEN COMPANY LTD.,GURGAON vs. DCIT, CIRCLE- 10(1), NEW DELHI

ITA 3898/DEL/2019[2007-08]Status: DisposedITAT Delhi30 Apr 2024AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Yogesh Thar, Shri Ankit AggarwalFor Respondent: Ms Sapna Bhatia, CIT-DR
Section 143(3)Section 147

…as failure to furnish fully and truly all material relevant for assessment, reassessment could not have been initiated for which he has relied on the following:- i) CIT vs. Eicher Ltd. (2007) 294 ITR 310 (Del); ii) Atma Ram Properties (P) Ltd. vs. DCIT (2012) 343 ITR 141 (Del); iii) Ananta Landmark P. Ltd. vs. DCIT (2021) 439 ITR 168 (Bom); iv) Noshir Darabshaw Talati v DCIT (2023) 156 taxmann.com 498 (Bom); & v) Space Capital Services Ltd. vs. ITO (2005) 148 Taxman 44 (Del Trib.) 3.2 The ld. DR has, however, supported the findings of the ld. tax authorities. 3.3 As we appreciate the matter on record, it comes…

GLOBAL GREEN COMPANY LTD.,NEW DELHI vs. DCIT, CIRCLE- 10(1), NEW DELHI

ITA 3913/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Apr 2024AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Yogesh Thar, Shri Ankit AggarwalFor Respondent: Ms Sapna Bhatia, CIT-DR
Section 143(3)Section 147

…as failure to furnish fully and truly all material relevant for assessment, reassessment could not have been initiated for which he has relied on the following:- i) CIT vs. Eicher Ltd. (2007) 294 ITR 310 (Del); ii) Atma Ram Properties (P) Ltd. vs. DCIT (2012) 343 ITR 141 (Del); iii) Ananta Landmark P. Ltd. vs. DCIT (2021) 439 ITR 168 (Bom); iv) Noshir Darabshaw Talati v DCIT (2023) 156 taxmann.com 498 (Bom); & v) Space Capital Services Ltd. vs. ITO (2005) 148 Taxman 44 (Del Trib.) 3.2 The ld. DR has, however, supported the findings of the ld. tax authorities. 3.3 As we appreciate the matter on record, it comes…

GLOBAL GREEN COMPANY LTD.,NEW DELHI vs. DCIT, CIRCLE- 10(1), NEW DELHI

ITA 3912/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Apr 2024AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Yogesh Thar, Shri Ankit AggarwalFor Respondent: Ms Sapna Bhatia, CIT-DR
Section 143(3)Section 147

…as failure to furnish fully and truly all material relevant for assessment, reassessment could not have been initiated for which he has relied on the following:- i) CIT vs. Eicher Ltd. (2007) 294 ITR 310 (Del); ii) Atma Ram Properties (P) Ltd. vs. DCIT (2012) 343 ITR 141 (Del); iii) Ananta Landmark P. Ltd. vs. DCIT (2021) 439 ITR 168 (Bom); iv) Noshir Darabshaw Talati v DCIT (2023) 156 taxmann.com 498 (Bom); & v) Space Capital Services Ltd. vs. ITO (2005) 148 Taxman 44 (Del Trib.) 3.2 The ld. DR has, however, supported the findings of the ld. tax authorities. 3.3 As we appreciate the matter on record, it comes…

GLOBAL GREEN COMPANY LTD.,NEW DELHI vs. DCIT, CIRCLE- 10(1), NEW DELHI

ITA 3911/DEL/2018[2012-13]Status: FixedITAT Delhi30 Apr 2024AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Yogesh Thar, Shri Ankit AggarwalFor Respondent: Ms Sapna Bhatia, CIT-DR
Section 143(3)Section 147

…as failure to furnish fully and truly all material relevant for assessment, reassessment could not have been initiated for which he has relied on the following:- i) CIT vs. Eicher Ltd. (2007) 294 ITR 310 (Del); ii) Atma Ram Properties (P) Ltd. vs. DCIT (2012) 343 ITR 141 (Del); iii) Ananta Landmark P. Ltd. vs. DCIT (2021) 439 ITR 168 (Bom); iv) Noshir Darabshaw Talati v DCIT (2023) 156 taxmann.com 498 (Bom); & v) Space Capital Services Ltd. vs. ITO (2005) 148 Taxman 44 (Del Trib.) 3.2 The ld. DR has, however, supported the findings of the ld. tax authorities. 3.3 As we appreciate the matter on record, it comes…

GLOBAL GREEN COMPANY LTD.,NEW DELHI vs. DCIT, CIRCLE- 10(1), NEW DELHI

ITA 3910/DEL/2018[2008-09]Status: DisposedITAT Delhi30 Apr 2024AY 2008-09

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Yogesh Thar, Shri Ankit AggarwalFor Respondent: Ms Sapna Bhatia, CIT-DR
Section 143(3)Section 147

…as failure to furnish fully and truly all material relevant for assessment, reassessment could not have been initiated for which he has relied on the following:- i) CIT vs. Eicher Ltd. (2007) 294 ITR 310 (Del); ii) Atma Ram Properties (P) Ltd. vs. DCIT (2012) 343 ITR 141 (Del); iii) Ananta Landmark P. Ltd. vs. DCIT (2021) 439 ITR 168 (Bom); iv) Noshir Darabshaw Talati v DCIT (2023) 156 taxmann.com 498 (Bom); & v) Space Capital Services Ltd. vs. ITO (2005) 148 Taxman 44 (Del Trib.) 3.2 The ld. DR has, however, supported the findings of the ld. tax authorities. 3.3 As we appreciate the matter on record, it comes…

ROHIT MANOJ MEHRA,NEW DELHI vs. ACIT CIRCLE 71 1 NEW DELHI, NEW DELHI

In the result, the appeal of the assessee in ITA No

ITA 2806/DEL/2023[2012-13]Status: DisposedITAT Delhi21 Dec 2023AY 2012-13

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Salil Aggarwal, Sr. AdvFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 143Section 143(3)Section 147Section 148

…find that the PCIT rubber stamped the request made by the Assessing Officer for initiating assessment proceedings without applying his mind to the requisite aspects. 17. The Hon’ble Jurisdictional High Court of Delhi in Atma Ram Properties Private Limited 343 ITR 141 has, inter alia, held that reasons recorded do state that the assessee had failed to fully and truly disclose the facts but do not indicate why and how the assessee had failed to make full and true disclosure of material facts. 18. Mere repetition or quoting the language of the proviso is not sufficient. The basis of averment/ statement should…

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

…i Inter trade (P.) Ltd. vs. ITO: [2009] 308 ITR 22 (Del) • 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…

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