(b). Sutra Ventures Pvt Ltd. v. UOI

111 Taxmann.com 442High Court2019#9304 most cited

What is (b). Sutra Ventures Pvt Ltd. v. UOI authority for?

Reopening an assessment beyond four years is invalid if the assessee has produced all material particulars during the original assessment. The Assessing Officer cannot reopen based on a mere change of opinion without tangible material.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2025.

Also referred to as

Sutra Ventures Pvt Ltd · reassessment · Section 147 · Section 148 · change of opinion · tangible material · failure to disclose · original assessment · Bombay High Court

Sections most often in play

Section 143(3)Section 144Section 147Section 148Section 14ASection 80PSection 80P(2)(a)(i)Section 80P(2)(d)

Issues it is cited on

kelvinatormere change of opinionsection 80p(2)(a)change of opiniongross total incomedisallowance under section 14atangible materialsection 80p(2)(a)(i)section 80p(2)(d)section 80p(2)chief commissionerdisallowance u/s 14a

Judgments citing (b). Sutra Ventures Pvt Ltd. v. UOI

Hardayal Milk Products Private Limited, Shikohabad vs. DCIT, Circle-2(2)(1), Firozabad

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

ITA 344/AGR/2025[2013-14]Status: DisposedITAT Agra29 Dec 2025AY 2013-14

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

Section 143(3)Section 145(3)Section 147Section 148Section 151Section 250Section 68

…Estate Development and Investment Co. Ltd. (2014) 373 ITR 661 (SC), whereinHon’ble Apex Court held that the condition precedent for reopening beyond four years must be strictly satisfied; otherwise, the notice is void. (b). Sutra Ventures Pvt Ltd v UOI (2019) 111 Taxmann.com 442 (Bom.)(HC), in which Hon’ble Bombay High Court held that theassessee had produced all material such as acknowledgement of return, balance sheet, profit and loss account, tax audit report, return of income of directors, shareholding pattern, bank account details etc. during original assessment. Therefore, profit and loss account was thorou…

Hardayal Milk Products Private Limited, Shikohabad vs. DCIT, Circle-2(2)(1), Firozabad

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

ITA 343/AGR/2025[2013-14]Status: DisposedITAT Agra29 Dec 2025AY 2013-14

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

Section 143(3)Section 145(3)Section 147Section 148Section 151Section 250Section 68

…Estate Development and Investment Co. Ltd. (2014) 373 ITR 661 (SC), whereinHon’ble Apex Court held that the condition precedent for reopening beyond four years must be strictly satisfied; otherwise, the notice is void. (b). Sutra Ventures Pvt Ltd v UOI (2019) 111 Taxmann.com 442 (Bom.)(HC), in which Hon’ble Bombay High Court held that theassessee had produced all material such as acknowledgement of return, balance sheet, profit and loss account, tax audit report, return of income of directors, shareholding pattern, bank account details etc. during original assessment. Therefore, profit and loss account was thorou…

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

Appeal is allowed

ITA 596/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 May 2025AY 2017-18

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

…TR 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 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had escaped assessment; however, the assessee's return filed…

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

Appeal is allowed

ITA 595/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 May 2025AY 2017-18

…TR 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 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had escaped assessment; however, the assessee's return filed o…

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

Appeal is allowed

ITA 594/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

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

…TR 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 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had escaped assessment; however, the assessee's return filed…

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

Appeal is allowed

ITA 593/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

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

…TR 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 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had escaped assessment; however, the assessee's return filed…

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)

…TR 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 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had escaped assessment; however, the assessee's return filed…

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)

…TR 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 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had escaped assessment; however, the assessee's return filed…

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)

…TR 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 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had escaped assessment; however, the assessee's return filed…

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)

…TR 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 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had escaped assessment; however, the assessee's return filed…

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)

…TR 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 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had escaped assessment; however, the assessee's return filed…

(b). Sutra Ventures Pvt Ltd. v. UOI (111 Taxmann.com 442) — Cited in 11 Judgments | BharatTax