How many judgments cite CIT v. Atlas Cycle Industries?

212 judgments on BharatTax cite CIT v. Atlas Cycle Industries (180 ITR 319), spanning 2009 to 2025.

Which sections of the Income Tax Act does CIT v. Atlas Cycle Industries come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 143(3), Section 142(1), Section 143(2), Section 151.

CIT v. Atlas Cycle Industries

180 ITR 319High Court1989#426 most cited

What is CIT v. Atlas Cycle Industries authority for?

The Assessing Officer lacks jurisdiction to make a reassessment if the very grounds on which the notice under Section 148 was issued are subsequently found not to exist. In such a scenario, the reassessment proceedings must be cancelled.

212

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2009 to 2025.

Also referred to as

CIT v. Atlas Cycle Industries · Atlas Cycle Industries · Section 147 · Section 148 · reassessment jurisdiction · grounds for reassessment · validity of reassessment notice · cancellation of reassessment · Assessing Officer jurisdiction

Also reported as

46 Taxmann 315

Sections most often in play

Section 147 Section 148 Section 143(3)Section 142(1)Section 143(2)Section 151 Section 139(1)Section 69A

Issues it is cited on

section 140a(1)section 215 section 207 section 2(43)section 13(1)(c)(ii)section 262 section 147(1)section 209 section 2(1)section 148(2)section 208 section 210

Judgments citing CIT v. Atlas Cycle Industries

Moorthy, Salem vs. ACIT, Circle-2, Salem

Appeal of the assessee is allowed

ITA 490/CHNY/2025[2011-12]Status: DisposedITAT Chennai23 Apr 2025AY 2011-12

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunatha

For Appellant: Mr.T.S.Lakshmi VenkatramanFor Respondent: Ms. Anitha, Addl.CIT

Section 143(3)Section 147Section 148

…ion 3 as inserted by Parliament would not take away the basis of that decision. The view which was taken by the Rajasthan High Court was also taken in another judgment of the Punjab and Haryana High Court in CIT v. Atlas Cycle Industries, [1989] 46 Taxman 315/180 ITR 319 6 (Punjab & Haryana). The decision in Atlas Cycle Industries, [1989] 46 Taxman 315/180 ITR 319 (Punjab & Haryana) held that the Assessing Officer did not have jurisdiction to proceed with the reassessment, once he found that the two grounds mentioned in the notice under section 148 were incorrect or nonexistent. The decisions of the Punjab and H…

Indo Pacific Finlease Ltd, Chandigarh vs. PCIT- Chandigarh 1, Chandigarh

In the result, both the appeals are filed by the

ITA 449/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh16 Apr 2025AY 2015-16

Bench: Shrilaliet Kumar & Shri Krinwant Sahayआयकर अपील सं . / I.T.A. Nos.448 & 449/Chd/2024 निर्धारणवर्ष / Assessment Years: 2014-15 & 2015-16

For Appellant: Sh. Ashok Goel, C.AFor Respondent: Sh.Rohit Sharma, CIT-D.R

Section 147Section 148Section 203(1)Section 263

…. LTD. VERSUS DCIT, CIRCLE-16 (1), DELHI (DEL-Trib.) 2024 ITL 687 • Fortune metalics limited Vs DCIT Hon'ble ITAT Chandigarh Bench ITA 1090/chd/2019 2021 ITL 50 • Smt. Simar Kaur V. Assistant Commissioner of Income Tax 212 TTJ 236 • Atlas Cycle Industries, 180 ITR 319 • M/s Century Fiscal Services LTD V. Income Tax Officer 2020 ITL 3642 • (CAL-HC) 2024 ITL 949 : (2024) 298 Taxman 673 PRINCIPAL COMMISSIONER OF INCOME TAX - 5, KOLKATA V. SHRI SANJAY MEНТА ITA Nos.208/CHD/2021 & Ors. Α.Υ.2018-19& Ors. 23 • M/s Prince Polutry Farm, C/o Shri Nitin Bhasin, Advovcate V. The PR. CIT, Panchkula 2023 ITL 4604 11.…

Indo Pacific Finlease Ltd, Chandigarh vs. PCIT Chandigarh 1, Chandigarh

In the result, both the appeals are filed by the

ITA 448/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh16 Apr 2025AY 2014-15

Bench: Shrilaliet Kumar & Shri Krinwant Sahayआयकर अपील सं . / I.T.A. Nos.448 & 449/Chd/2024 निर्धारणवर्ष / Assessment Years: 2014-15 & 2015-16 Vs Pcitchandigarh 1, Chandigarh Indo Pacific Finlease Ltd., Sco-98-99, Sector 34 Sub City Centre, Chandigarh 160002 स्थायीलेखासं./Panno. Aaaci2176E अपीलार्थी/Appellant प्रत्यर्थी/Respondent Assessee By : Sh. Ashok Goel, C.A. Revenue By : Sh.Rohit Sharma, Cit-D.R. Date Of Hearing :19.03.2025 Date Of Pronouncement ;16/04/2025 Physical Hearing Order Per Laliet Kumar, J.M.: Both The Appeals Are Being Filed By The Assessee, Feeling Aggrieved By The Order Passed By The Ld. Pr. Commissioner Of Income Tax, Chandigarh-1 Dated 28.03.2024& 23.03.2024 U/S 263 For The Assessment Years: 2014-15& 2015-16. 2. The Assessee Has Raised The Common Grounds Of Appeal In Ita Nos.448 & 449/Chd/2024 As Under:

For Appellant: Sh. Ashok Goel, C.AFor Respondent: Sh.Rohit Sharma, CIT-D.R

Section 147Section 148Section 203(1)Section 263

…NDIA) PVT. LTD. VERSUS DCIT, CIRCLE-16 (1), DELHI (DEL-Trib.) 2024 ITL 687 Fortune metalics limited Vs DCIT Hon'ble ITAT Chandigarh Bench ITA 1090/chd/2019 2021 ITL 50 Smt. Simar Kaur V. Assistant Commissioner of Income Tax 212 TTJ 236 Atlas Cycle Industries, 180 ITR 319 M/s Century Fiscal Services LTD V. Income Tax Officer 2020 ITL 3642 (CAL-HC) 2024 ITL 949 : (2024) 298 Taxman 673 PRINCIPAL COMMISSIONER OF INCOME TAX - 5, KOLKATA V. SHRI SANJAY MEНТА • M/s Prince Polutry Farm, C/o Shri Nitin Bhasin, Advovcate V. The PR. CIT, Panchkula 2023 ITL 4604 11. The learned Departmental Representative (DR) supported the…

Shri Salasar Balaji Developers Pvt. Ltd, Jaipur vs. Income Tax Officer, Ward 2(2), Jaipur

In the result, the appeal of the assessee is allowed

ITA 1186/JPR/2024[2012-13]Status: DisposedITAT Jaipur02 Apr 2025AY 2012-13

Bench: Shri Gagan Goyal & Shri Narinder Kumar

For Appellant: Mr. Saurav Harsh, Adv., Ld. ARFor Respondent: Mr. Manoj Kumar, JCIT, Ld. DR

Section 132Section 143(3)Section 148Section 250Section 68Section 69C

…cause, he was of the opinion, that other escaped income had come to his notice, subsequently, in the course of the proceedings. In this regard, learned counsel has relied upon a judgment of Punjab & Haryana High Court, in CIT vs. Atlas Cycle Industries (1989) 180 ITR 319 (P&H), which in turn is based on the judgment of Hon'ble the Supreme Court, in Bankipur Club Ltd. vs. CIT 1972 CTR (SC) 245: (1971) 82 ITR 831 (SC) as well, apart from the fact, that it does consider various judgments also. Accordingly, it is contended by learned counsel for the assessee, that the impugned order doesn't require any interference.…

Malkiat Agro Industries 01, Cantt Road, Nabha 147201, Punjab vs. Lovish Shelley the DCIT Circle Mandigobind Garh Jao Income Tax Officer Nabha, Punjab

In the result, assessee’s appeal is allowed

ITA 485/CHANDI/2024[2012-2013]Status: DisposedITAT Chandigarh01 Apr 2025AY 2012-2013

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

For Appellant: Shri Sudhir Sehgal, Advocate and Shri K.K. Singla, C.AFor Respondent: Smt. Kusum Bansal, CIT DR

Section 133Section 133(6)Section 143(1)Section 148

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 485/Chd/ 2024 िनधा"रण वष" / Assessment Year : 2012-13 Malkiat Agro Industries 01 बनाम The DCIT Cantt Road, Nabha 147201 Circle Mandi Gobindgarh Punjab "ायी लेखा सं./PAN NO: AABFM3457E अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Sudhir Sehgal, Advocate and Shri K.K. Singla, C.A राज" की ओर से/ Revenue by : Smt. Kusum…

Valmik Thapar vs. Principal Commissioner of Income Tax 18

Appeal is allowed and the additions made by the AO in the

ITA/182/2021HC Delhi25 Mar 2025

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE TEJAS KARIA

Section 143(3)Section 147Section 148Section 260ASection 54Section 54E

…ssment had been initiated. According to the learned counsel, no reassessment order could be passed by the Assessing Officer. Learned counsel for the assessee relied upon the following observations made by this court in CIT v. Atlas Cycle Industries [1989] 180 ITR 319 (page 322): “...we are of the view that the Tribunal was right in cancelling the reassessment as both the grounds on which reassessment notice was issued were not found to exist, and the moment such is the position, the Income-tax Officer does not get the jurisdiction to make a reassessment.” 9. Support was also drawn from the decision…

Pr.Commissioner of Income Tax Delhi-04 vs. M/S Ganesh Ganga Insvestments Pvt Ltd

ITA/25/2022HC Delhi28 Feb 2025

Bench: HON'BLE MR. JUSTICE HARISH VAIDYANATHAN SHANKAR,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 143(1)Section 143(3)Section 148

…well settled Law if wrong facts and wrong reasons are recorded for reopening of the assessment, reopening of the assessment would be invalid and bad in Law. We rely upon Judgment of Hon'ble Punjab & Haryana High Court in the case of Atlas Cycle Industries 180 ITR 319 (P&H). It is well settled Law that note already filed with return disclosing nature of capital receipt and no other tangible material found, therefore, reopening of the assessment under section 148 was quashed. We rely upon Judgment of Hon'ble Delhi High Court in the case of CIT vs., Atul Kumar Swami [2014) 362 ITR 693 (Del.) and Judgment o…

Asst. Commissioner of Income Tax, Central Circle-3(1), Hyderabad vs. B.Ramalinga Raju, Hyderabad

In the result, the appeal of Revenue in ITA No

ITA 57/HYD/2020[2002-03]Status: DisposedITAT Hyderabad11 Feb 2025AY 2002-03

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia

For Appellant: Shri K.C. Devdas, C.AFor Respondent: Shri B. Bala Krishna, CIT-DR

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

…(supra), Explanation 3 as inserted by Parliament would not take away the basis of that decision. The view which was taken by the Rajasthan High Court was also taken in another judgment of the Punjab & Haryana High Court in CIT v. Atlas Cycle Industries [1989] 180 ITR 3191. The decision in Atlas Cycle Industries' case (supra) held that the Assessing Officer did not have jurisdiction to proceed with the reassessment, once he found that the two grounds mentioned in the notice under section 148 were incorrect or non-existent. The decisions of the Punjab & Haryana High Court in Atlas Cycle Industries' case (supra) and…

Asst. Commissioner of Income Tax, Central Circle-3(1), Hyderabad vs. B.Ramalinga Raju, Hyderabad

In the result, the appeal of Revenue in ITA No

ITA 55/HYD/2020[2002-03]Status: DisposedITAT Hyderabad11 Feb 2025AY 2002-03

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia

For Appellant: Shri K.C. Devdas, C.AFor Respondent: Shri B. Bala Krishna, CIT-DR

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Shahnaj, Near Bherudanji Well vs. Income Tax Officer, Ward-2, Income Tax Office

In the result, the appeal of the assessee is allowed

ITA 712/JODH/2024[2013-14]Status: DisposedITAT Jodhpur01 Jan 2025AY 2013-14

Bench: Dr. S. Seethalakshmi & Dr Mitha Lal Meenasmt. Shanaj Vs The Ito W/O Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) Pan No. Fpmps 3570 D

Section 139Section 147Section 148Section 151Section 50CSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND DR MITHA LAL MEENA, ACCOUNTANT MEMBER Smt. Shanaj Vs The ITO W/o Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) PAN NO. FPMPS 3570 D Assessee By Shri Aman Saxena Advocate Shri Karni Dan, Addl. CIT-DR Revenue By Date of hearing 05/10/2024 Date of 01/01/2025 Pronouncement O R D E R PER: DR S. SEETHALAKSHMI , JM This appeal filed by the assessee is directed against order of the ld. CIT(A) dated 23-08-2024, National Faceless App…

Damji J Gala, Khandilkar Road vs. ITO 19(1)(4), Tardeo Road

In the result the appeal filed by the assessee stands partly

ITA 3407/MUM/2024[2010-11]Status: DisposedITAT Mumbai16 Dec 2024AY 2010-11

Bench: Smt Beena Pillai & Shri Prabhash Shankar

Section 147Section 148Section 2Section 2(47)

…(supra), Explanation 3 as inserted by Parliament would not take away the basis of that decision. The view which was taken by the Rajasthan High Court was also taken in another judgment of the Punjab & Haryana High Court in CIT v. Atlas Cycle Industries [1989] 180 ITR 3191. The decision in Atlas Cycle Industries' case (supra) held that the Assessing Officer did not have jurisdiction to proceed with the reassessment, once he found that the two grounds mentioned in the notice under section 148 were incorrect or non-\existent. The decisions of the Punjab & Haryana High Court in Atlas Cycle Industries' case (supra) an…

Lakhmi Chand Yadav, Faridabad vs. ITO, Ward-1(4), Faridabad

In the result, the appeal filed by the revenue is dismissed and the substantial questions of law are answered against the revenue

ITA 516/DEL/2020[2011-12]Status: DisposedITAT Delhi03 Dec 2024AY 2011-12

Bench: Sh. Satbeer Singh Godara & Sh. M. Balaganeshita No. 516/Del/2020 : Asstt. Year : 2011-12 Lakhmi Chand Yadav, Vs Income Tax Officer, Village Mirzapur Hardet Haveli Ward-1(4), Mujehri, Faridabad, Haryana-121004 Faridabad-121001 (Appellant) (Respondent) Pan No. Aaepy4744P Assessee By : Sh. M. K. Gupta, Ca Revenue By : Sh. B. S. Anand, Sr. Dr Date Of Hearing: 25.11.2024 Date Of Pronouncement: 03.12.2024 Order Per Satbeer Singh Godara: This Assessee’S Appeal For Assessment Year 2011-12, Arises Against The Order Of Cit(A), Faridabad Dated 28.11.2019 In Case No. 10339/2018-19 In Proceedings U/S 143(3)/147 Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. M. K. Gupta, CAFor Respondent: Sh. B. S. Anand, Sr. Dr

Section 133ASection 143Section 143(3)Section 147Section 148Section 260A

…but has to be disjunctive. It is submitted that the judgment in the case of Majinder Singh Kang Versus CIT and Ors.6 , CIT Versus Atlas Cycle Industries 7 and (2011) 331 ITR 236 (Bom) (2011) 336 ITR 136 2015 SCC Online Kar 7386 (2012) 344 ITR 358 (P&H) (1989) 180 ITR 319 (P&H) ITAT NO. 143 OF 6 Lakhmi Chand Yadav 2021 CIT Versus Shri Ram Singh 8 were taken note of and the said decision clearly applies to the facts of the case on hand. 6. Mr. Bagaria placed reliance on the decisions in Commissioner of Income Tax Versus Jet Airways (I) Limited 9, Ranbaxy Laboratories Ltd. Versus CIT 10, Principal Commissioner of I…

Society for Education and Research, Jagadhri, Yamunangar vs. DCIT(E) (Circle-2), Chandigarh

In the result, ground no. 2 of the assessee’s appeal is allowed

ITA 272/CHANDI/2024[2012-13]Status: DisposedITAT Chandigarh26 Nov 2024AY 2012-13

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Dhruv Goel, C.AFor Respondent: Shri Dharamvir, JCIT, Sr. DR

Section 139Section 142(1)Section 143(3)Section 147Section 148Section 68

…n done on incorrect or non-existent facts, the reassessment proceedings cannot be sustained and deserves to be set aside and in support, reliance was placed on the decision of Hon’ble Punjab & Haryana High Court in case of CIT vs. Atlas Cycle Industries(1989) 180 ITR 319, Coordinate Chandigarh Benches decision in case of Baba Kartar Sing Dukki Educational Trust (ITA No. 444 to 446/Chd/2014 dt. 29/05/2015) and in case of Gunjan Arora Vs. ITO (ITA No. 450/Chd/2023 dt. 15/05/2024). 7. It was further submitted that assessment for the impugned assessment year 2012-13 has been reopened by issuing notice under section…

Pr. Commissioner of Income Tax -7 vs. Sunlight Tour and Travels Pvt. Ltd

ITA/222/2022HC Delhi12 Nov 2024

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE DR. JUSTICE SWARANA KANTA SHARMA

Section 139Section 143(3)Section 147Section 148Section 260A

…he Punjab and Digitally Signed By:DUSHYANT RAWAL Signature Not Verified ITA 222/2022 Page 11 of 15 Haryana High Court in Atlas Cycle Industries case (1989) 180 ITR 319 (P&H), and concluded that the basic condition is that the Assessing Officer has reason to believe, that any income chargeable to tax has escaped assessment, for any assessment year, and it was found that the section puts no bar on the powers of the Assessing Officer to put to tax any other income chargeable to tax, which has escaped assessm…

Asstt. Commissioner of Income Tax, Central Circle-1(2), Ahmedabad vs. N K Proteins Pvt. Limited, Ahmedabad

In the result the appeal filed by the Revenue is hereby dismissed

ITA 339/AHD/2022[2009-10]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2009-10

Bench: Shri T R Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

For Appellant: Shri Vartik Chokshi, A.RFor Respondent: Shri Sudhendu Das, CIT-D.R

Section 143(3)Section 147Section 148Section 14ASection 40A(2)(b)Section 43(5)

…n 147 of the Act which had arisen on account of certain judicial pronouncements. We have noticed that prior to enactment of Explanation 3 to Section 147, Punjab and Haryana High Court in case of Commissioner of Income Tax v. Atlas Cycle Industries reported in 180 ITR 319 (supra) had taken a restricted view of the power of the Assessing Officer to make any addition on the grounds not mentioned in the reasons recorded for reopening the assessment. We may also notice that Kerela High Court in case of Travencore Cements Ltd. v. Asstt. CIT [2008] 305 ITR 170/[2009] 179 Taxman 117 had taken somewhat similar stand. 28.…

Thayappa Balakrishna, Bangalore vs. The Principal Commissioner of Income Tax, Bengaluru-1, Bengaluru

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

ITA 1027/BANG/2024[2014-15]Status: DisposedITAT Bangalore22 Aug 2024AY 2014-15

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2014-15 Shri Thayappa Balakrishna, No. 987, 11Th Main, The Principal 1St Block, Commissioner Of 3Rd Stage, Income-Tax, Basaveshwaranagar, Bengaluru – 1. Vs. Bangalore – 560 079. Pan: Abdpb4893N Appellant Respondent : Shri Ravi Shankar .S.V, Assessee By Advocate Revenue By : Shri D.K. Mishra, Cit-Dr

For Respondent: Shri Ravi Shankar .S.V

Section 143(3)Section 147Section 148Section 263

…(supra), Explanation 3 as inserted by Parliament would not take away the basis of that decision. The view which was taken by the Rajasthan High Court was also taken in another judgment of the Punjab & Haryana High Court in CIT v. Atlas Cycle Industries [1989] 180 ITR 3191. The decision in Atlas Cycle Industries' case (supra) held that the Assessing Officer did not have jurisdiction to proceed with the reassessment, once he found that the two grounds mentioned in the notice under section 148 were incorrect or non-existent. The decisions of the Punjab & Page 21 of 24 Haryana High Court in Atlas Cycle Industries' c…

Rajesh Khanna, Neelkanth Plywood, Yamunanagar vs. Income Tax Officer, Ward-3, Yamunanagar

In the result, the assessee's appeal in ITA

ITA 62/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh19 Aug 2024AY 2018-19

Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Rohit Goel, CAFor Respondent: Shri Dharam Vir, JCIT Sr.DR

Section 148Section 69A

…istent grounds is not a valid re-opening as per the provisions of Section 147 of the Act. The ld. Counsel for the assessee has sought to place reliance on the decision of the Hon'ble jurisdictional High Court in the case of ‘CIT Vs Atlas Cycle Industries’, 180 ITR 319 (P&H). It has further been contended that it is a matter of record that the initiation of re-opening proceedings in the present case is on the basis of documents seized in the search of M/s Shiv Shankar Plywood and Vineer House, conducted on 04.01.2019; that the said date is prior to the date of 01.04.2021 and so, the applicable provisions of Se…

Income Tax Officer, Yamuna Nagar vs. Rajesh Khanna, Yamuna Nagar

In the result, the assessee's appeal in ITA

ITA 230/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh19 Aug 2024AY 2018-19

Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Rohit Goel, CAFor Respondent: Shri Dharam Vir, JCIT Sr.DR

Section 148Section 69A

Sureshkumar Jethanand Rawlani, Mumbai vs. Income Tax Officer, 17(3)(4), Mumbai

ITA 1054/MUM/2024[2016-17]Status: DisposedITAT Mumbai24 Jul 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Omkareshwar Chidara

For Appellant: Shri Tanzil R. Padvekar, A.RFor Respondent: Dr. Kishor Dhule, CIT D.R. &

Section 143(3)Section 147Section 148Section 246Section 4Section 5Section 56(2)(vii)Section 80

…but has to be disjunctive. It is submitted that the judgment in the case of Majinder Singh Kang Versus CIT and Ors.6 , CIT Versus Atlas Cycle Industries 7 and (2011) 331 ITR 236 (Bom) (2011) 336 ITR 136 2015 SCC Online Kar 7386 (2012) 344 ITR 358 (P&H) (1989) 180 ITR 319 (P&H) CIT Versus Shri Ram Singh 8 were taken note of and the said decision clearly applies to the facts of the case on hand. 6. Mr. Bagaria placed reliance on the decisions in Commissioner of Income Tax Versus Jet Airways (I) Limited 9, Ranbaxy Laboratories Ltd. Versus CIT 10, Principal Commissioner of Income Tax Versus Lark Chemicals (P) Limite…

Sureshkumar Jethanand Rawlani, Mumbai vs. Income Tax Officer, 17(3)(4), Mumbai

ITA 1053/MUM/2024[2015-16]Status: DisposedITAT Mumbai24 Jul 2024AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Omkareshwar Chidara

For Appellant: Shri Tanzil R. Padvekar, A.RFor Respondent: Dr. Kishor Dhule, CIT D.R. &

Section 143(3)Section 147Section 148Section 246Section 4Section 5Section 56(2)(vii)Section 80

…but has to be disjunctive. It is submitted that the judgment in the case of Majinder Singh Kang Versus CIT and Ors.6 , CIT Versus Atlas Cycle Industries 7 and (2011) 331 ITR 236 (Bom) (2011) 336 ITR 136 2015 SCC Online Kar 7386 (2012) 344 ITR 358 (P&H) (1989) 180 ITR 319 (P&H) CIT Versus Shri Ram Singh 8 were taken note of and the said decision clearly applies to the facts of the case on hand. 6. Mr. Bagaria placed reliance on the decisions in Commissioner of Income Tax Versus Jet Airways (I) Limited 9, Ranbaxy Laboratories Ltd. Versus CIT 10, Principal Commissioner of Income Tax Versus Lark Chemicals (P) Limite…