CIT-II v. Multiplex Trading & Industrial Co. Ltd.

63 Taxmann.com 170High Court2015#4708 most cited

What is CIT-II v. Multiplex Trading & Industrial Co. Ltd. authority for?

An Assessing Officer (AO) cannot mechanically act on information from an investigation wing or a Departmental Valuation Officer (DVO) without applying their own mind. The AO must form a prima facie opinion based on tangible material to believe that income has escaped assessment.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2024.

Also referred to as

CIT v. Multiplex Trading & Industrial Co. Ltd. · section 147 · section 148 · non-application of mind · tangible material · reason to believe · reassessment

Sections most often in play

Section 131Section 143(1)Section 143(3)Section 147Section 148Section 133(6)Section 142(1)Section 143(2)

Issues it is cited on

non-application of mindtangible materialescapement of incomereason to believesection 148section 147section 143section 14section 143(3)indiatotal income

Judgments citing CIT-II v. Multiplex Trading & Industrial Co. Ltd.

Shri Manoj Kumar Dhupelia, Kolkata vs. DCIT, Central Circle - III, Kolkata

In the result, both the appeals are allowed

ITA 674/KOL/2011[2002-03]Status: DisposedITAT Kolkata15 Jun 2020AY 2002-03

Bench: Shri P.M.Jagtap, Vice- & Shri S.S.Godara

Section 147Section 148Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri P.M.Jagtap, Vice-President and Shri S.S.Godara, Judicial Member ITA No.674 & 675/Kol/2011 Assessment Year:2002-03 Shri Manoj Kumar Dhupelia Nilhat House, 6th Floor, 11 R.N. Mukherjee Road, Kolkata-700 001 [PAN No.ADSPD 4099 F] Dy. Commissioner of बनाम / Smt. Rupal Dhupelia Income Tax, Central V/s. C/o Manoj Dhupelia & Co. Circle-III, 18, Rabindra Nilhat House, 6th Floor, 11 Sarani, Poddar Court, 5th Floor, Kolkata-01 R.N. Mukherjee Road, Kolkata-700 001 [PAN No.ADSPD 3509 N] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri S.K. Tulsiyan. Ad…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment 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. PAN : AAACQ0466F (Appellant) (Respondent) C.O. No.80/Del/2017 (In ITA No.5962/Del/2016) Assessment Year : 2007-08 Quality Sales Promotion Pvt. Ltd., ACIT, Central Circle- 30, 13, Ground Floor, Room No.5, New Delhi. B.B. Ganguli Street, Punarnava, Vs. Kolkata. PAN : AAACQ0466F (Appellant)…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment 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. PAN : AABCP5170C (Appellant) (Respondent) C.O. No.79/Del/2017 (In ITA No.5959/Del/2016) Assessment Year : 2007-08 Pavitra Trexim Pvt. Ltd., ACIT, Central Circle- 30, 13, Ground Floor, Room No.5, New Delhi. B.B. Ganguli Street, Punarnava, Vs. Kolkata. PAN : AABCP5170C (Appellant) (Respondent) :…

Smt. Taruna Verma, Delhi vs. ITO, New Delhi

In the result appeal of the assessee is allowed

ITA 2833/DEL/2016[2007-08]Status: DisposedITAT Delhi19 Sept 2017AY 2007-08

Bench: Shri I.C.Sudhir & Shri Prashant Maharishismt Taruna Verma, Vs. Ito, A-340, Shastri Nagar, Delhi Ward-19(3), Pan:Akfpv1950P New Delhi (Appellant) (Respondent)

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Anshu Prakash, Sr. DR
Section 142(1)Section 147Section 148Section 69A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI I.C.SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Smt Taruna Verma, Vs. ITO, A-340, Shastri Nagar, Delhi Ward-19(3), PAN:AKFPV1950P New Delhi (Appellant) (Respondent) Assessee by : Shri Ajay Wadhwa, Adv Revenue by: Shri Anshu Prakash, Sr. DR Date of Hearing 05/09/2017 Date of pronouncement 19/09/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A)-12, New Delhi dated 28.03.2016 for the Assessment Year 2007-08. 2. The assessee has raised the following…

Commitment Commodities Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5721/DEL/2016[2007-08]Status: DisposedITAT Delhi02 May 2017AY 2007-08

Bench: S.V. Mehrotra

For Appellant: Shri Sunil Arora, CAFor Respondent: Shri S.K. Jain, Sr. DR
Section 132Section 143(3)Section 148Section 151(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCHES, NEW DELHI - [SMC] BEFORE S.V. MEHROTRA, VICE PRESIDENT ITA No. 5721/Del /2016 [Assessment Year: 2007-08] M/s Commitment Commodities Pvt. Ltd Vs. The I.T.O 4346/4-C/1st Floor Ansari Road Ward - 6(2) Darya Ganj, New Delhi New Delhi PAN : AACCC 7773 R [Appellant] [Respondent] Date of Hearing : 21.04.2017 Date of Pronouncement : 02.05.2017 Appellant by : Shri Sunil Arora, CA Shri Akash Chugh, CA Respondent by : Shri S.K. Jain, Sr. DR ORDER This appeal filed by the assessee is directed against the order of the CIT(A)- 2, New Delhi, dated 31/08/2016 for A…