Central Provinces Manganese Ore Co. Ltd. v. ITO

191 ITR 662Supreme Court of India1991#464 most cited

What is Central Provinces Manganese Ore Co. Ltd. v. ITO authority for?

For the initiation of reassessment proceedings under section 147(a), it is essential to have 'reason to believe' that income has escaped assessment, based on relevant material. The AO's subjective satisfaction and the final outcome of the proceedings are not relevant at the initiation stage.

200

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2010 to 2025.

Also referred to as

Central Provinces Manganese Ore Co. Ltd. v. ITO · Section 147(a) · Section 148 · reason to believe · escapement of income · initiation of reassessment · relevant material · subjective satisfaction · change of opinion

Also reported as

59 Taxmann 17

Sections most often in play

Section 147Section 148Section 143(3)Section 142(1)Section 151Section 133(6)Section 68Section 115JB
Read the full judgment

Issues it is cited on

section 147(a)full and true disclosurematerial facts necessary for assessmentlive linkincome escaping assessmentescapement of incomereason to believemere change of opinionchange of opiniontangible materialkelvinatorviolation of natural justice

Judgments citing Central Provinces Manganese Ore Co. Ltd. v. ITO

Dy CIT-CC-6(3), Mumbai vs. M/S. Marathon Nextgen Realty Ltd, Mumbai

ITA 798/MUM/2021[2011-12]Status: DisposedITAT Mumbai25 Mar 2022AY 2011-12

Bench: Vikas Awasthy & Shri Prashant Maharishiआअसं. 797/मुं/2021 ("न. व. 2012-13 ) आअसं. 798/मुं/2021 ("न. व. 2011-12 ) आअसं. 799/मुं/2021 ("न. व. 2010-11) Dy. Commissioner Of Income Tax, Central Circle – 6(3), Room No.1926, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ..... अपीलाथ" /Appellant बनाम Vs. M/S. Marathon Nextgen Realty Limited, Marathon Futurex Mafatlal Mill Compound, N.M.Joshi Marg, Lower Parel, Mumbai 400 013. Pan: Aaacp-8032-E ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri J.P. Bairagra With Ms. Rupa Nanda ""तवाद" "वारा/Respondent By : Shri C.T. Mathews सुनवाई क" "त"थ/ Date Of Hearing : 23/02/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 25/03/2022 आदेश/ Order Per Vikas Awasthy, Jm: These Three Appeals By The Revenue Are Directed Against The Orders Of Commissioner Of Income Tax(Appeals)-54, Mumbai [In Short ‘ The Cit(A)’], For The 2

For Appellant: Shri J.P. Bairagra with Ms. Rupa NandaFor Respondent: Shri C.T. Mathews
Section 147Section 148

…ced reliance on the following decisions: (i) Honda Siel Power Products Ltd. vs. DCIT, 340 ITR 53(Delhi) (ii) Calcutta Discount Co. Ltd. vs. ITO, 41 ITR 191 (SC) (iii) Gruh Finance Ltd. vs. JCIT, 243 ITR 482 (Guj) (iv) Central Province Manganese Ore Co. Ltd., 191 ITR 662(SC) (v) Raymond Woolen Mills vs. ITO, 236 ITR 34(SC) (vi) Asstt. CIT vs. Rajesh Jhaveri Stock Broker, 291 ITR 500 (SC) 6 ITA NO.798/MUM/2021 (A.Y.2011-12) 6.1 The ld. Departmental Representative further submitted that it is not a case of change of opinion, as has been held by the CIT(A). A detailed chart was prepared to reveal the facts behind…

Dy CIT, CC-6(3), Mumbai vs. M/S. Marathon Nextgen Realty Ltd, Mumbai

ITA 797/MUM/2021[2012-13]Status: DisposedITAT Mumbai25 Mar 2022AY 2012-13

Bench: Vikas Awasthy & Shri Prashant Maharishiआअसं. 797/मुं/2021 ("न. व. 2012-13 ) आअसं. 798/मुं/2021 ("न. व. 2011-12 ) आअसं. 799/मुं/2021 ("न. व. 2010-11) Dy. Commissioner Of Income Tax, Central Circle – 6(3), Room No.1926, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ..... अपीलाथ" /Appellant बनाम Vs. M/S. Marathon Nextgen Realty Limited, Marathon Futurex Mafatlal Mill Compound, N.M.Joshi Marg, Lower Parel, Mumbai 400 013. Pan: Aaacp-8032-E ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri J.P. Bairagra With Ms. Rupa Nanda ""तवाद" "वारा/Respondent By : Shri C.T. Mathews सुनवाई क" "त"थ/ Date Of Hearing : 23/02/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 25/03/2022 आदेश/ Order Per Vikas Awasthy, Jm: These Three Appeals By The Revenue Are Directed Against The Orders Of Commissioner Of Income Tax(Appeals)-54, Mumbai [In Short ‘ The Cit(A)’], For The 2

For Appellant: Shri J.P. Bairagra with Ms. Rupa NandaFor Respondent: Shri C.T. Mathews
Section 147Section 148

…ced reliance on the following decisions: (i) Honda Siel Power Products Ltd. vs. DCIT, 340 ITR 53(Delhi) (ii) Calcutta Discount Co. Ltd. vs. ITO, 41 ITR 191 (SC) (iii) Gruh Finance Ltd. vs. JCIT, 243 ITR 482 (Guj) (iv) Central Province Manganese Ore Co. Ltd., 191 ITR 662(SC) (v) Raymond Woolen Mills vs. ITO, 236 ITR 34(SC) (vi) Asstt. CIT vs. Rajesh Jhaveri Stock Broker, 291 ITR 500 (SC) 6 ITA NO.798/MUM/2021 (A.Y.2011-12) 6.1 The ld. Departmental Representative further submitted that it is not a case of change of opinion, as has been held by the CIT(A). A detailed chart was prepared to reveal the facts behind…

Sarita Dudheria, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 1(1)(2), Bangalore

In the result, all the three appeals filed by assessee stands partly allowed for statistical purposes for all the years under consideration

ITA 382/BANG/2020[2015-16]Status: DisposedITAT Bangalore15 Mar 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri K.R. Pradeep & Ms. Girija
Section 10(38)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 380 to 382/Bang/2020 Assessment Years : 2013-14 to 2015-16 Ms. Sarita Dudheria, The Assistant 66, Navniketan, Commissioner of K.R. Road, Income Tax, Basavanagudi, Central Circle – 1(2), Bangalore – 560004. Vs. Bangalore. PAN: AFWPD9619P APPELLANT RESPONDENT : Shri K.R. Pradeep & Ms. Girija, Assessee by Advocates : Shri Priyadarshi Mishra, Addl. Revenue by CIT (DR) Date of Hearing : 15-03-2022 Date of Pronouncement : 15-03-2022 ORDER PER BEENA PILLAI, JUDICIAL M…

Sarita Dudheria, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 1(2), Bangalore

In the result, all the three appeals filed by assessee stands partly allowed for statistical purposes for all the years under consideration

ITA 381/BANG/2020[2014-15]Status: DisposedITAT Bangalore15 Mar 2022AY 2014-15

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri K.R. Pradeep & Ms. Girija
Section 10(38)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 380 to 382/Bang/2020 Assessment Years : 2013-14 to 2015-16 Ms. Sarita Dudheria, The Assistant 66, Navniketan, Commissioner of K.R. Road, Income Tax, Basavanagudi, Central Circle – 1(2), Bangalore – 560004. Vs. Bangalore. PAN: AFWPD9619P APPELLANT RESPONDENT : Shri K.R. Pradeep & Ms. Girija, Assessee by Advocates : Shri Priyadarshi Mishra, Addl. Revenue by CIT (DR) Date of Hearing : 15-03-2022 Date of Pronouncement : 15-03-2022 ORDER PER BEENA PILLAI, JUDICIAL M…

Sarita Dudheria, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 1(2), Bangalore

In the result, all the three appeals filed by assessee stands partly allowed for statistical purposes for all the years under consideration

ITA 380/BANG/2020[2013-14]Status: DisposedITAT Bangalore15 Mar 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri K.R. Pradeep & Ms. Girija
Section 10(38)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 380 to 382/Bang/2020 Assessment Years : 2013-14 to 2015-16 Ms. Sarita Dudheria, The Assistant 66, Navniketan, Commissioner of K.R. Road, Income Tax, Basavanagudi, Central Circle – 1(2), Bangalore – 560004. Vs. Bangalore. PAN: AFWPD9619P APPELLANT RESPONDENT : Shri K.R. Pradeep & Ms. Girija, Assessee by Advocates : Shri Priyadarshi Mishra, Addl. Revenue by CIT (DR) Date of Hearing : 15-03-2022 Date of Pronouncement : 15-03-2022 ORDER PER BEENA PILLAI, JUDICIAL M…

Jai Jagannath Mover P. Ltd., Kolkata vs. I.T.O., Ward-11(4), Kolkata

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 206/KOL/2020[2009-10]Status: DisposedITAT Kolkata18 Feb 2022AY 2009-10

Bench: Shri A. T. Varkey, Jm]

Section 147

…caped assessment simply on the basis of the differences in the export prices of the Assessee when compared to others. 19. Learned Counsel for the revenue places strong reliance on the case of Central Provinces Manganese Ore Co. Ltd. v. ITO [1991] 59 Taxman 17/191 ITR 662 (SC). Relying on this case, it is submitted that based on export prices showing a systematic lesser value as compared with the prevailing market prices for the same quality of goods, a reopening notice could indeed be issued under Section 148. In Central Provinces Manganese Ore Co. Ltd. (supra), the facts were quite peculiar. The appellant before…

Ashok Kumar Agarwal & Sons (HUF), Mumbai vs. Dy CIT -CC-7(3), Mumbai

In the result , both the appeals of the assessee are partly allowed

ITA 647/MUM/2021[2013-14]Status: DisposedITAT Mumbai14 Dec 2021AY 2013-14
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…r conclusion. The function of the Assessing Officer is to administer the statute with solicitude for the public exchequer with an inbuilt idea of fairness to taxpayers. As observed by the Supreme Court in Central Provinces Manganese Ore Co. Ltd. v. ITO [1991] 191 ITR 662, for initiation of action under section 147(a) (as the provision stood at the relevant time) fulfilment of the two requisite conditions in that regard is essential. At that stage, the final outcome of the proceeding is not relevant. In other words, at the initiation stage, what is required is "reason to believe", but not the established fact of e…

Shashi Agarwal, Mumbai vs. Dy CIT -CC-7(3), Mumbai

In the result , both the appeals of the assessee are partly allowed

ITA 646/MUM/2021[2013-14]Status: DisposedITAT Mumbai14 Dec 2021AY 2013-14
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…r conclusion. The function of the Assessing Officer is to administer the statute with solicitude for the public exchequer with an inbuilt idea of fairness to taxpayers. As observed by the Supreme Court in Central Provinces Manganese Ore Co. Ltd. v. ITO [1991] 191 ITR 662, for initiation of action under section 147(a) (as the provision stood at the relevant time) fulfilment of the two requisite conditions in that regard is essential. At that stage, the final outcome of the proceeding is not relevant. In other words, at the initiation stage, what is required is "reason to believe", but not the established fact of e…

Kamlesh Gupta, Mumbai vs. DCIT - 13(3)(1), Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 1462/MUM/2020[2011-12]Status: DisposedITAT Mumbai25 Nov 2021AY 2011-12

Bench: Shri S. Rifaur Rahman () & Shri Ravish Sood () Kamlesh Gupta Dy. Commissioner Of 59, Mount Unique 62-A, Vs. Income-Tax (13)(3)(1) Peddar Road, Room No. 229, Aayakar Bhavan, Mumbai – 400 026 M.K. Road, Mumbai – 400 020 Pan No. Aegpg6788R

For Appellant: Shri Hitesh Shah, A.RFor Respondent: Shri Vivek Kanandan, D.R
Section 10Section 10(38)Section 143(3)Section 68Section 69C

…The function of the AO is to administer the statute with solicitude for the public exchequer with an inbuilt idea of fairness to taxpayers. As observed by the Delhi High Court in Central Provinces Manganese Ore Co. Ltd. vs. ITO (1991) 98 CTR (SC) 161 : (1991) 191 ITR 662 (SC), for initiation of action under s. 147(a) (as the provision stood at the relevant time) fulfilment of the two requisite conditions in that regard is essential. At that stage, the final outcome of the proceeding is not relevant. In other words, at the initiation stage, what is required is "reason to believe", but not the established fact of e…

Jsk Industries Private Limited, Mumbai vs. DCIT CC-8(1), Mumbai

ITA 5891/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Oct 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

Section 147Section 68

…r conclusion. The function of the Assessing Officer is to administer the statute with solicitude for the public exchequer with an inbuilt idea of fairness to taxpayers. As observed by the Supreme Court in Central Provinces Manganese Ore Co. Ltd. v. ITO [1991] 191 ITR 662, for initiation of action under section 147 (a) (as the provision stood at the relevant time) fulfilment of the two requisite conditions in that regard is essential. At that stage, the final outcome of the proceeding is not relevant. In other words, at the initiation stage, what is required is "reason to believe", but not the established fact of…

Gurdish Kaur Khular, Jalandhar vs. ACIT( International Taxation), Circle, Chandigarh

In the result, appeal of the assessee is allowed

ITA 121/CHANDI/2020[2011-12]Status: DisposedITAT Chandigarh22 Jul 2021AY 2011-12
For Appellant: Shri Ashray Sarna, CAFor Respondent: Smt. Meenakshi Vohra, Addl. CIT
Section 144Section 147Section 148Section 271Section 69

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “एस.एम.सी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCHES, “SMC” CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" BEFORE: SHRI. N.K.SAINI, VICE PRESIDENT आयकर अपील सं./ ITA No.121/Chd/2020 "नधा"रण वष" / Assessment Year : 2011-12 Gurdish Kaur Khullar The Asstt. CIT बनाम 192A, Urban Estate, Phase-II (International Taxation), Jalandhar Circle, Chandigarh "थायी लेखा सं./PAN NO: IDPPK8909A अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Ashray Sarna, CA राज"व क" ओर से/ Revenue by : Smt. Meenakshi Vohra, Addl. CIT सुनवाई क" तार"ख/Date of H…

Indo Enterprise Pvt.Ltd, Latur vs. Pr. Commissioner of Income Tax -2, Aurangabad

In the result, appeal of the assessee is allowed

ITA 751/PUN/2019[2010-11]Status: DisposedITAT Pune11 Jan 2021AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury

For Appellant: Shri Rajan R. VoraFor Respondent: Shri Deepak Garg
Section 143(3)Section 194CSection 263Section 297Section 40A(2)Section 40A(2)(b)

…equally settled that the provisions of section 263 are not recourse for roving enquiries. It is clearly demonstrated before us that there was due enquiry by the Assessing Officer and application of mind. 8. In the case of CIT Vs. Reliance Communication Ltd. (296 ITR 217), the Hon‟ble Bombay High Court has held that when the assessee had filed entire details and submissions from time to time before the Assessing Officer who satisfied himself with the assessee‟s reply furnished in support of its stand, in such scenario, the Commissioner of Income Tax was not justified in invoking the provisions of Section 263 of t…

Khetan Twist Net P.Ltd, Mumbai vs. ITO 12(3)(2), Mumbai

In the result, the appeal is partly allowed

ITA 3031/MUM/2017[2007-08]Status: DisposedITAT Mumbai23 Nov 2020AY 2007-08

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2007-08

For Appellant: Smt. Arati Vissanji, ARFor Respondent: Shri Sunil Deshpande, DR
Section 132Section 132(4)Section 143(1)Section 143(3)Section 148

…r conclusion. The function of the Assessing Officer is to administer the statute with solicitude for the public exchequer with an inbuilt idea of fairness to taxpayers. As observed by the Supreme Court in Central Provinces Manganese Ore Co. Ltd. v. ITO [1991] 191 ITR 662, for initiation of action under section 147(a) (as the provision stood at the relevant time) fulfilment of the two requisite conditions in that regard is essential. At that stage, the final outcome of the proceeding is not relevant. In other words, at the initiation stage, what is required is "reason to believe", but not the established fact of e…

Sh. Kamal Galani, Mumbai vs. ACIT 23 (3), Mumbai

In the result appeal filed by the assesee for Asst

ITA 138/MUM/2019[2003-04]Status: DisposedITAT Mumbai10 Sept 2020AY 2003-04

Bench: Shri Mahavir Singh & Shri G. Manjunatha

Section 144Section 144oSection 147

…evidence or conclusion. The function of the A.O. is to administer the statute with, solicitude for the public exchequer with an inbuilt idea of fairness to taxpayers. As observed by the Supreme Court in Central Provinces Manganese Ore Co. Ltd. Vs. ITO [1991] 191 ITR 662 (59 Taxman 17), for initiation of action under section , 147(a) (as the provision stood at the relevant time) fulfillment of the two requisite conditions in that regard is essential. At that stage, the final outcome of the proceeding is not relevant. In other words, at the initiation stage, what is required is 'reason to believe', but not the est…

O.P.Yadav, New Delhi vs. DCIT, Central Circ Le-15, New Delhi

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

ITA 5523/DEL/2018[2000-01]Status: DisposedITAT Delhi10 Sept 2020AY 2000-01

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

Section 133(6)Section 143(3)Section 144Section 147Section 148Section 158B

…The function of the AO is to administer the statute with solicitude for the public exchequer with an inbuilt idea of fairness to taxpayers. As observed by the Delhi High Court in Central Provinces Manganese Ore Co. Ltd. vs. ITO (1991) 98 CTR (SC) 161 : (1991) 191 ITR 662 (SC), for initiation of action under s. 147(a) (as the provision stood at the relevant time) fulfilment of the two requisite conditions in that regard is essential. At that stage, the final outcome of the proceeding is not relevant. In other words, at the initiation stage, what is required is "reason to believe", but not the established fact of e…

Suresh Kumar Aggarwal, New Delhi vs. ACIT, Central Circle-25, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 8703/DEL/2019[2011-12]Status: DisposedITAT Delhi29 Jun 2020AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishia Y 2011-12 Appellant Respondent Shri Suresh Kumar Agarwal The Assistant Commissioner Of 154, Deepali Enclave Vs. Income Tax Pitampura Central Circle -25 New Delhi New Delhi Pan :- Abvpk1318H ( Appellant ) ( Respondent ) Date Of Hearing 17-06-2020 Date Of Order 29.06.2020 Present For Assessee Shri Gautam Jain , Advocate Present For Income Tax Department :- Shri Saras Kumar Senior Departmental Representative O R D E R

Section 143Section 148Section 68

…INCOME TAX APPELLATE TRIBUNAL [G BENCH] New Delhi BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER A Y 2011-12 Appellant Respondent Shri Suresh Kumar Agarwal The Assistant Commissioner of 154, Deepali Enclave Vs. Income Tax Pitampura Central Circle -25 New Delhi New Delhi PAN :- ABVPK1318H ( Appellant ) ( Respondent ) Date of Hearing 17-06-2020 Date of Order 29.06.2020 Present for Assessee Shri Gautam Jain , Advocate Present for Income Tax Department :- Shri Saras Kumar Senior Departmental representative O R D E R PER PRASHANT MAHARISHI, A.M.: 01. ITA number 8703…

ACIT (OSD), Ward - 12(3), Kolkata vs. M/S. Amrabathi Investra Pvt. Ltd., Kolkata

In the result, the appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 365/KOL/2018[2009-10]Status: DisposedITAT Kolkata12 Jun 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10)

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT
Section 131Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10) M/s Amrabathi Investra (P) Ltd. Vs. ITO, Ward-12(3), Kolkata C/o, Subash Agarwal & Associates Siddha Gibson, 1, Gibson Lane, 2nd Floor, Suite-213, Kolkata- 700069 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCA 1312 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.365/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10) ACIT (OSD), Ward-12(3), Vs. M/s Amrabathi Investra (P) Ltd. Kolkata C/o, Subash Agarwal & Associates Siddha Gibson, 1, Gibson La…

Amrabathi Investra Pvt. Ltd., Kolkata vs. ITO, Ward - 12(3), Kolkata

In the result, the appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 231/KOL/2018[2009-10]Status: DisposedITAT Kolkata12 Jun 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10)

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT
Section 131Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10) M/s Amrabathi Investra (P) Ltd. Vs. ITO, Ward-12(3), Kolkata C/o, Subash Agarwal & Associates Siddha Gibson, 1, Gibson Lane, 2nd Floor, Suite-213, Kolkata- 700069 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCA 1312 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.365/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10) ACIT (OSD), Ward-12(3), Vs. M/s Amrabathi Investra (P) Ltd. Kolkata C/o, Subash Agarwal & Associates Siddha Gibson, 1, Gibson La…

Ashapura Minechem Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 3(3), Mumbai

In the result, the appeal is allowed

ITA 6974/MUM/2017[2011-12]Status: DisposedITAT Mumbai27 May 2020AY 2011-12

Bench: Us Is A Listed Public Limited Company Engaged In The Business Of Mining Bauxite & Selling The Same In Domestic As Well As International Market. The Assessee Had Filed An Income Tax Return Disclosing Total Loss Of Rs 509.11 Crores Whereas The Assessment Under

Section 143(3)Section 155J

…of 11 assessment simply on the basis of the differences in the export prices of the Assessee when compared to others. 19. Learned Counsel for the revenue places strong reliance on the case of Central Provinces Manganese Ore Co. Ltd. v. ITO [1991] 59 Taxman 17/191 ITR 662 (SC). Relying on this case, it is submitted that based on export prices showing a systematic lesser value as compared with the prevailing market prices for the same quality of goods, a reopening notice could indeed be issued under Section 148. In Central Provinces Manganese Ore Co. Ltd. (supra), the facts were quite peculiar. The appellant before…

M/S. Akshaya Souharda Credit Co-Operative Limited, Chikkaballapur vs. Income Tax Officer, Ward- 1, Chikkaballapur

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

ITA 2574/BANG/2019[2014-15]Status: DisposedITAT Bangalore13 Mar 2020AY 2014-15

Bench: Shri Chandra Poojari

For Appellant: Sri.Sandeep, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Council for DR
Section 143(2)Section 143(3)Section 147Section 148Section 56Section 80PSection 80P(2)Section 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-B” BENCH, BANGALORE Before Shri Chandra Poojari, Accountant Member ITA No.2574/Bang/2019 : Asst.Year 2014-2015 M/s.Akshaya Souharda The Income Tax Officer Credit Cooperative Limited Vs. Ward 1 B H Road Cross, Chikkaballapur. Gauribidanur Chickaballapur– 561 208 PAN : AABAA2870N. (Appellant) (Respondent) Appellant by : Sri.Sandeep, CA Respondent by :Sri.Ganesh R.Ghale, Standing Council for DR Date of Pronouncement : 13.03.2020 Date of Hearing : 20.02.2020 O R D E R This appeal filed by the assessee is directed against the order of the CIT(A) dated 31.10.2019. The r…