Calcutta Discount Co. Ltd. v. ITO

41 ITR 191Supreme Court of India1961#192 most cited

What is Calcutta Discount Co. Ltd. v. ITO authority for?

The assessee's duty is limited to disclosing all primary, material facts necessary for assessment, including entries, documents, and other evidence. It is for the Assessing Officer to draw inferences of fact and law, and the assessee is not obligated to offer such inferences.

384

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2010 to 2026.

Also referred to as

Calcutta Discount Co. Ltd. v. ITO · Section 147 · Section 148 · assessee's duty · full and true disclosure · primary facts · material facts for assessment · drawing inferences · reassessment conditions

Sections most often in play

Section 147Section 148Section 143(3)Section 142(1)Section 68Section 151Section 143(2)Section 132
Read the full judgment

Issues it is cited on

section 147(a)true and full disclosurematerial facts necessary for assessmentfresh tangible materialfirst proviso to section 147kelvinatorfull and true disclosurebeyond four yearsmere change of opinionlive linksection 35dsection 148(2)

Judgments citing Calcutta Discount Co. Ltd. v. ITO

ACIT (E) 20(3), Mumbai vs. Seema Dilip Vora, Mumbai

The appeal of the Revenue is dismissed

ITA 582/MUM/2017[2007-08]Status: DisposedITAT Mumbai13 Aug 2018AY 2007-08

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year:2007-08 Acit-20(3), Ms. Seema Dilip Vora, Room No.622, 71/72, Rajkamal Apartment बनाम/ Piramal Chambers, Lalbaug, Rajkamal Marg, Rajkamal Vs. Mumbai Studio, Near Gandhi Hospital, Parel, Mumbai-400012 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aabpv0816C

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…[1968] 21 STC 326 (SC) (para 35) Bankipur Club Ltd. v. CIT [1971] 82 ITR 831 (SC) (para 34) Barium Chemicals Ltd. v. CLB [1966] 36 Comp Cas 639 (SC) (para 56) BLB Ltd. v. Asst. CIT [2012] 343 ITR 129 (Delhi) (para 14) Calcutta Discount Co. Ltd. v. ITO [1961] 41 ITR 191 (SC) (para 45) 11 Ms. Seema Dilip vora CIT v. A. Raman and Co. [1968] 67 ITR 11 (SC) (paras 9, 34) CIT v. Chase Bright Steel Ltd. (No. 1) [1989] 177 ITR 124 (Bom) (para 21) CIT v. DLF Power Ltd. [2012] 345 ITR 446 (Delhi) (para 14) CIT v. Eicher Ltd. [2007] 294 ITR 310 (Delhi) (paras 10, 28) CIT v. Kelvinator of India Ltd. [2002] 256 ITR 1 (Delhi)…

Jindal Steel & Power Ltd., Delhi vs. DCIT, Gurgaon

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

ITA 6698/DEL/2016[2005-06]Status: DisposedITAT Delhi08 Jun 2018AY 2005-06

Bench: Shri R. K. Panda & Smt. Beena A. Pillaiassessment Year : 2005-06 Jindal Steel & Power Ltd., Dcit, Circle- 1(1), Jindal Centre, Gurgaon. 12, Bhikaji Cama Place, Vs. Delhi.

For Appellant: Shri Ajay Vohra, Sr. Adv
Section 143(3)Section 147Section 263Section 80I

…mitted that the assessee is only required to state the primary facts. Legal inferences, if any, has to be drawn by the Assessing Officer. If true and full disclosure of facts made, reassessment is held to be invalid :- (a) Calcutta Discount Co. Ltd. v. ITO: 41 ITR 191 (SC). (b) Atma Ram Properties (P) Ltd. : 343 ITR 141 (Del.). (c) Haryana Acrylic Manufacturing Company v. CIT: 308 ITR 38 (Del.). (d) CIT v. Shri Tirath Ram Ahuja (HUF): 306 ITR 173 (Del.). (e) CIT v. Motor & General Finance Ltd.: 184 Taxman 465 (Del.). (f) CIT v. ITW India Ltd.: 377 ITR 195 (P&H). (g) Oriental Carpet Mfrs. (India) Ltd. v. ITO: (1…

Padala V.V. Satyanarayana Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 187/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Nallamilli Venkatakrishna Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 186/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Mailavarapu Anantha Naga Narasimha Srikanth vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 185/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Tetali Srinivasa Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 184/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Kovvuri Venkata Rama Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 183/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Sabbella V.V. Satyanarayana Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 182/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Kovvuri Vijaya Sudhakara Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 181/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Tadii China Venkata Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 180/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Kovvuri Adl Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 179/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Sathi Suryanarayana Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 178/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Sabbella Venkata Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 189/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

Sathi Rama Krishna Reddy vs. The Dy. CIT, Visakhapatnam

In the result, the appeal of the assessees in appeal No

ITA 188/VIZ/2017[2008-2009]Status: DisposedITAT Visakhapatnam30 May 2018AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble1. Sathi Suryanarayana Reddy Dcit, Kutukuluru Village Vs. Central Circle-1 East Godavari Dist. Visakhapatnam Pan No.Aqsps0318M 2. Kovvuri Adi Reddy, Vs. Dcit, D.No. 59-19-12, Jagannathpuram, Central Circle-1, Kakinada Basti, E.G. District. Visakhapatnam. Pan No. Akypa 7366 B 3. Tadi China Venkata Reddy Vs. Dcit, Anaparthi Village, Central Circle-1 East Godavari District. Visakhapatnam Pan No.Alqpt 6801 P 4. Kovvuri Vijaya Suhdhara Reddy, Vs. Dcit, D.No. 6-64, Kondukuru Central Circle-1 Village,Bikkavolumandal, Visakhapatnam East Godavari Dist. Pan No. Btxpk 4927 K

Section 132Section 148

…f the section. To this limited extent, the action of the Income-tax Officer in starting proceedings under section 34 of the Act is open to challenge in a court of law (see Calcutta Discount Co. Ltd. v. Income-tax Officer, Companies District 1, Calcutta [1961] 41 ITR 191 ; [1961] 2 SCR 241)” Hon’ble apex in Income-tax Officer.v.Lakhmani Mewal Das([1976] 103 ITR 437 (SC),court held that “The reasons for the formation of the belief must have a rational connection with or relevant bearing on the formation of the belief. Rational connection postulates that there must be a direct nexus or live link between the materia…

ACIT, New Delhi vs. M/S. Quality Sales Promotion Pvt. Ltd., Kolkata

In the result, the appeal filed by the Revenue and the Cross Objection

ITA 5962/DEL/2016[2007-08]Status: DisposedITAT Delhi24 May 2018AY 2007-08

Bench: Shri R. K. Panda & Shri Sudhanshu Srivastavaassessment Year : 2007-08 Acit, Central Circle- 30, Quality Sales Promotion Pvt. Ltd., New Delhi. 13, Ground Floor, Room No.5, Vs. B.B. Ganguli Street, Punarnava, Kolkata.

For Appellant: Shri Ajay Vohra, Sr. Adv
Section 127Section 132Section 133ASection 143(1)Section 143(3)Section 148

…of Hon'ble Supreme Court and various High Courts, supports the above arguments, which are worth reporting: • M/s Haryana Acrylic Manufacturing Co. v Commissioner of Income- tax [2008] 175 TAXMAN 262 (HC - Delhi) • M/s Calcutta Discount Co. Ltd. V. ITO [1961] 41 ITR 191 (Supreme Court) • Assistant Commissioner of Income-tax (OSD) v. M/s Parixit Industries (P.) Ltd. [2012] 25 taxmann.com 301 (Supreme Court) • Commissioner of Income tax v. M/s Multiplex Trading & Industrial Co Limited [2015] 63 taxmann.com 170 (HC - Delhi) • Commissioner of Income-tax v M/s Viniyas Finance & Investment Private Limited [2013] 33 tax…

ACIT, New Delhi vs. M/S. Pavitra Trexim Pvt. Ltd., Kolkata

In the result, the appeal filed by the Revenue and the Cross Objection

ITA 5959/DEL/2016[2007-08]Status: DisposedITAT Delhi24 May 2018AY 2007-08

Bench: Shri R. K. Panda & Shri Sudhanshu Srivastavaassessment Year : 2007-08 Acit, Central Circle- 30, Pavitra Trexim Pvt. Ltd., New Delhi. 13, Ground Floor, Room No.5, Vs. B.B. Ganguli Street, Punarnava, Kolkata.

For Appellant: Shri Ajay Vohra, Sr. Adv
Section 127Section 132Section 133ASection 143(1)Section 143(3)Section 148

…of Hon'ble Supreme Court and various High Courts, supports the above arguments, which are worth reporting: • M/s Haryana Acrylic Manufacturing Co. v Commissioner of Income- tax [2008] 175 TAXMAN 262 (HC - Delhi) • M/s Calcutta Discount Co. Ltd. V. ITO [1961] 41 ITR 191 (Supreme Court) • Assistant Commissioner of Income-tax (OSD) v. M/s Parixit Industries (P.) Ltd. [2012] 25 taxmann.com 301 (Supreme Court) • Commissioner of Income tax v. M/s Multiplex Trading & Industrial Co Limited [2015] 63 taxmann.com 170 (HC - Delhi) • Commissioner of Income-tax v M/s Viniyas Finance & Investment Private Limited [2013] 33 tax…

M/S Greater Mohali Area Development Authority, Mohali vs. DCIT, C-6(1), Mohali

In the result, the appeal of the assessee is hereby dismissed

ITA 1560/CHANDI/2017[2009-10]Status: DisposedITAT Chandigarh22 May 2018AY 2009-10

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarassessment Year : 2009-10

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. Gulshan Raj, CIT DR
Section 139Section 142Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year : 2009-10 Greater Mohali Area Development Vs. The DCIT, Circle 6(1), Authority, 2nd Floor, PUDA Bhawan, Mohali Sector 62, Mohali PAN No. AAALG0872G (Appellant) (Respondent) Appellant by : Sh. Sudhir Sehgal, Advocate Respondent by : Sh. Gulshan Raj, CIT DR Date of Hearing : 13.03.2018 Date of Pronouncement : 22. 05.2018 ORDER Per Sanjay Garg, Judicial Member: The present appeal has been preferred by the assessee against the order dated 17.10.2017 of…

Om Prakash Rasoria, Alwar vs. ITO, Alwar

ITA 46/JPR/2014[2006-07]Status: DisposedITAT Jaipur27 Apr 2018AY 2006-07
For Appellant: Shri Rohan Sogani, CA and Shri Rajeev Sogani, CAFor Respondent: Smt.Seema Meena,JCIT - DR fu/kZkfjrh dh vksj ls@
Section 147Section 54B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,o Jh HkkxpUn] ys[kk lnL; lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI BHAGCHAND, AM vk;dj vihy la-@ITA No. 46/JP/2014 fu/kZkj.k o"kZ@Assessment Year: 2006-07 cuke Shri Om Prakash Rajoria The ITO Vs. 267, Arya Nagar, Ward- 1(1) Scheme No. 1, Alwar Alwar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAOPR 6556 N vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 282/JP/2016 fu/kZkj.k o"kZ@Assessment Year: 2012-13 cuke The DCIT Shri Om Prakash Rajoria Vs. Circle-1 2…

DCIT - 14(2)(1), Mumbai vs. Idea Cellular Ltd., Mumbai

ITA 2277/MUM/2016[2008-09]Status: DisposedITAT Mumbai04 Apr 2018AY 2008-09
For Appellant: Ms. Krupa R. GandhiFor Respondent: Shri L.K.S. Dehiya-DR
Section 143Section 143(3)Section 194JSection 195Section 254(1)Section 37Section 40

…on-deduction of tax at source u/s.194J, that the facts in the case under consideration left no scope for any other interpretation. He referred to cases of Kelvinator of India Ltd (256 ITR 1),NYK line (India) Ltd. (346 ITR 361), Calcutta Discount Company Ltd. (41 ITR 191) and observed that mere change of opinion in the mind of the AO could not be basis for forming reason to believe, that the section 147 did not empower the AO to review the assessment order on the same facts,that fresh application of mind by AO on similar facts would tantamount to review of his own decision,that the AO had to bring/no material on r…

ACIT, Jaipur vs. Rajasthan State Industrial Development & Investment Corporation Ltd., Jaipur

In the result, the Revenue appeal is dismissed and cross

ITA 334/JPR/2016[2007-08]Status: DisposedITAT Jaipur09 Feb 2018AY 2007-08

Bench: The Hearing.”

For Appellant: Shri P.C. Parwal(C.A.)For Respondent: Shri Varinder Mehta (CIT)
Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 334/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2007-08 cuke The ACIT, M/s Rajasthan State Industrial Vs. Circle- 6, Development & Investment Corporation Jaipur. Ltd., Udhyog Bhawan, Tilak Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR4695J vihykFkhZ@Appellant izR;FkhZ@Respondent CO No. 4/JP/2016 (Arising out of ITA No. 334/JP/2016) fu/kZkj.k…