CIT v. Atul Kumar Swami

362 ITR 693High Court2014#2019 most cited

What is CIT v. Atul Kumar Swami authority for?

Reassessment proceedings initiated under section 147/148 are invalid if based on material already disclosed in the original return or without fresh, tangible material. The Assessing Officer must apply their mind and cannot mechanically reopen an assessment.

57

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Atul Kumar Swami · section 147 · section 148 · reopening of assessment · fresh tangible material · material already on record · application of mind · reasons to believe · section 143(1) · escapement of income · note in return

Also reported as

52 Taxmann.com 47

Sections most often in play

Section 142(1)Section 143(2)Section 147Section 148Section 68Section 115ADSection 132Section 133(6)
Read the full judgment

Issues it is cited on

section 54(1)section 54esanction under section 151section 55asection 54ecfresh tangible materialsection 13(2)long-term capital assetsection 53asection 53live linkwithin four years

Judgments citing CIT v. Atul Kumar Swami

Maheshwari Roller Flour Mills Pvt Ltd, New Delhi vs. ITO Ward - 16(1), New Delhi

In the result, appeal of the Assessee allowed

ITA 4257/DEL/2019[2009-10]Status: DisposedITAT Delhi15 Dec 2020AY 2009-10

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Raj Kumar, C.AFor Respondent: Shri Prakash Duby, Sr. DR
Section 143(1)Section 147Section 148Section 150(1)Section 150(2)Section 2Section 68Section 69C

…iled 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 of Hon’ble Allahabad High Court in the case of Kanpur Texel 99 ITA.No.4257/Del./2019 Maheshwari Roller Flour Mills Pvt. Ltd., New Delhi.. P. Ltd., 406 ITR 353 (Alld.). Similarly, in the case of CIT vs., Vardhaman Industries [2014] 363 ITR 625 (Raj.), the Hon’ble Rajasthan High Court has held that “reasons must be based on new…

Vrc Township P Ltd., Delhi vs. ITO, New Delhi

In the result, appeal of the Assessee allowed

ITA 1503/DEL/2017[2007-08]Status: DisposedITAT Delhi14 Oct 2020AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Suresh K. Gupta, C.AFor Respondent: Ms. Shalini Verma, Sr. D.R
Section 143(1)Section 147Section 148Section 151Section 68

…iled 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 of Hon’ble Allahabad High Court in the case of Kanpur Texel 81 ITA.No.1503/Del./2017 VRC Township P. Ltd., Delhi. P. Ltd., 406 ITR 353 (Alld.). Similarly, in the case of CIT vs., Vardhaman Industries [2014] 363 ITR 625 (Raj.), the Hon’ble Rajasthan High Court has held that “reasons must be based on new and tangible materials.…

M/S. Alcatel Lucent India Ltd., Gurgaon vs. ACIT, New Delhi

In the result, appeal of Assessee allowed

ITA 6001/DEL/2014[2005-06]Status: DisposedITAT Delhi21 Jan 2020AY 2005-06

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: And Ms. Ananya Kapoor,AdvocateFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 143(3)Section 147Section 148Section 154Section 154(1)

…gs. The Hon’ble Bombay High Court in the case of Titanor Components Limited vs., ACIT [2012] 343 ITR 183 (Bom.) held that “re-assessment to correct error in assessment is not valid.” The Hon’ble Delhi High Court in the case of CIT vs., Atul Kumar Swamy [2014] 362 ITR 693 (Del.) held that “note already filed with return declaring nature of capital receipt, no other factual material found, 11 ITA.No.6001/Del./2014 M/s. Alcatel Lucent India Ltd., Gurgaon. therefore, proceedings under section 148 was quashed.” Similar view have been taken by Hon’ble Allahabad High Court in the case of Kanpur Texel Pvt. Ltd., DCIT &…

Behat Holdings Ltd., New Delhi vs. ITO Ward-4(3), New Delhi

In the result, appeal of Assessee allowed

ITA 8066/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Jan 2020AY 2010-11

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

For Appellant: Shri Deepesh Jain, C.A. And Shri Arpit Goel, C.AFor Respondent: Shri Ved Prakash Mishra, Sr. DR
Section 133(6)Section 147Section 148Section 151Section 68

…terial 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., 68 ITA.No.8066/Del./2019 M/s. Behat Holdings Ltd., Daryaganj, Central Delhi. Atul Kumar Swami [2014] 362 ITR 693 (Del.) and Judgment of Hon’ble Allahabad High Court in the case of Kanpur Texel P. Ltd., 406 ITR 353 (Alld.). Similarly, in the case of CIT vs., Vardhaman Industries [2014] 363 ITR 625 (Raj.), the Hon’ble Rajasthan High Court has held that “reasons must be based on new and tangible materials. Notice based on documents already on record, 148 not v…

Asst. Comm. of Income Tax - 11(3)(1), Mumbai vs. Tpl Plastech Ltd., Mumbai

The appeal stands dismissed

ITA 6206/MUM/2017[2011-12]Status: DisposedITAT Mumbai07 Jan 2020AY 2011-12

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.6206/Mum/2017 (िनधा"रण वष" / Assessment Year: 2011-12) Acit-11-(3)(1) M/S. Tpl Plastech Ltd. बनाम/ Room No.204, 2Nd Floor 10-11, Shivali Indl. Estate Aaykar Bhavan Andheri(E) Vs. M.K. Marg, Mumbai-400 020. Mumbai -400 072. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaact-1968-P (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Rakesh Joshi – Ld. Ar Revenue By : Shri Mayura Pratap-Ld.Dr सुनवाई की तारीख/ : 02/12/2019 Date Of Hearing घोषणा की तारीख / : 07/01/2020 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Rakesh Joshi – Ld. ARFor Respondent: Shri Mayura Pratap-Ld.DR
Section 143(2)Section 143(3)Section 148

…lant: a) In the case of Bombay Stock Exchange Ltd. (writ petition no.2468 dt. 12.06.2014) (89 CCH 118), ; b) The Mumbai ITAT in the case of Motilal R.Todi (supra) c) In the case of CIT vs. Shri Atul Kumar Swami in ITA No.112/2014 dated 18-03- 2014 reported at 52 Taxmann.com 47; d) General Machinery & Technical Services Ltd. Vs. ACIT (ITA No. 1176/Mum/2011) 4. Further, the only information which the AO had was that certain assets were alienated during the year by Time Technoplast Ltd. and no enquiry whatsoever was conducted by the AO in order to form a belief that these alienated assets were actually transferred t…

Charbuja Marmo (India) Pvt. Ltd., Delhi vs. Pr.CIT- 2, New Delhi

In the result, appeal of Assessee allowed

ITA 4749/DEL/2019[2010-11]Status: DisposedITAT Delhi31 Dec 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT-DR
Section 143(1)Section 147Section 148Section 151Section 263

…d by the A.O originally found on record for the purpose of initiating the re-assessment proceedings, the proceedings under section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Court in the case of SNG Developers Ltd., 404 ITR 312 held that when A.O. initiated the re-assessment proceedings without application of mind, such proceedings would be invalid. A.O. in the prese…

Ganesh Ganga Investments Pvt. Ltd., Delhi vs. ITO, Ward- 10(1), New Delhi

In the result, appeal of Assessee allowed

ITA 1579/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Nov 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Rajeev Ahuja, AdvocateFor Respondent: Ms. Parmit M. Biswas, CIT-DR
Section 132Section 133(6)Section 143(1)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.1579/Del./2019 Assessment Year 2010-2011 M/s. Ganesh Ganga The Income Tax Officer, Investments Pvt. Ltd., Ward – 10 (1), Room A-52, Top Floor, Street vs., No.206A, C.R. Building, No.1, Gurunanakpura, I.P. Estate, New Delhi. Laxmi Nagar, Delhi–110 092. PIN – 110 002. PAN AAACG2710J (Appellant) (Respondent) Shri Raj Kumar, C.A. And For Assessee : Shri Rajeev Ahuja, Advocate Shri Sumit Goel, C.A. For Revenue : Ms. Parmit M. Biswas, CIT-DR Date of Hearing : 10…

Hightech Construction P.Ltdr, New Delhi vs. ITO, Ward-1(3), Faridabad

In the result, both the Appeals of the assessee are partly

ITA 1606/DEL/2019[2012-13]Status: DisposedITAT Delhi22 Mar 2019AY 2012-13

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: SH. KAPIL GOEL, ADVFor Respondent: SH. AMIT KATOCH, SR. DR
Section 133(6)Section 143(2)Section 147Section 148Section 292B

…ned by the A.O originally found on record for the purpose of initiating the re-assessment proceedings, the proceedings under section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Page 30 of 59 Court in the case of SNG Developers Ltd., 404 ITR 312 held that when A.O. initiated the re-assessment proceedings without application of mind, such proceedings would be invalid. A.O. i…

Hightech Construction P.Ltdr, New Delhi vs. ITO, Ward-1(3), Faridabad

In the result, both the Appeals of the assessee are partly

ITA 1605/DEL/2019[2011-12]Status: DisposedITAT Delhi22 Mar 2019AY 2011-12

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: SH. KAPIL GOEL, ADVFor Respondent: SH. AMIT KATOCH, SR. DR
Section 133(6)Section 143(2)Section 147Section 148Section 292B

…ned by the A.O originally found on record for the purpose of initiating the re-assessment proceedings, the proceedings under section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Page 30 of 59 Court in the case of SNG Developers Ltd., 404 ITR 312 held that when A.O. initiated the re-assessment proceedings without application of mind, such proceedings would be invalid. A.O. i…

ITO, New Delhi vs. M/S. Kanodia Pharmaceuticals Pvt. Ltd., New Delhi

Appeal of the Revenue is dismissed

ITA 4858/DEL/2015[2003-04]Status: DisposedITAT Delhi22 Jan 2019AY 2003-04

Bench: Smt. Beena A. Pillaia N D Dr. B.R.R. Kumarassessment Year: 2003-04 Ito Kanodia Pharmaceuticals Pvt. Ltd. Ward-14(2), Room No. 308, F- 108, Gali No. 8, C.R. Building, I.P. Estate Vs. Near Shiv Mandir, Pandav Nagar, New Delhi New Delhi

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri. Surender Pal, Sr. DR
Section 148Section 68

…ined by the AO originally found on record for the purpose of initiating the re-assessment proceedings, the proceedings under section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Court in the case of SNG Developers Ltd., 404 ITR 312 held that when AO initiated the re-assessment proceedings without application of mind, such proceedings would be invalid. 7.1 It was held in the…

M/S. Sri Balaji Forgings (P) Ltd., New Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of Assessee is allowed

ITA 3216/DEL/2017[2009-10]Status: DisposedITAT Delhi09 Jan 2019AY 2009-10

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Advocates &For Respondent: Shri S.S.Rana, CIT-D.R
Section 143(1)Section 143(3)Section 147Section 148Section 263

…ed by the A.O originally found on record for the purpose of initiating the re- assessment proceedings, the proceedings under section 148 of the I.T. Act would be invalid and bad in law. We rely upon decision of Delhi High Court in the case of Atul Kumar Swamy 362 ITR 693, Consulting Engineers Services India Pvt. Ltd., 378 ITR 318, Nestle India Ltd., 384 ITR 334 and Priyadesh Gupta 385 ITR 452. The Hon’ble Delhi High Court in the case of SNG Developers Ltd., 404 ITR 312 held that when A.O. initiated the re- assessment proceedings without application of mind, such proceedings would be invalid. A.O. in the present c…

Superior Buildwell Pvt. Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 3301/DEL/2017[2009-10]Status: DisposedITAT Delhi10 Dec 2018AY 2009-10

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R
Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI PRASHANT MAHARISHI, A.M. ITA.No.2269/Del./2017 Assessment Year 2007-2008 M/s. Supersonic Technologies Pvt. Ltd., A- 104, Panchal Complex, The PCIT-8, vs. Chand Vihar, IP Extension, New Delhi. Delhi – 110 092. PAN AAICS6245A (Appellant) (Respondent) For Assessee : Shri Ved Jain, Advocate & Shri Ashish Chadha, C.A. For Revenue : Shri S.S.Rana, CIT-D.R. ITA.No.2857/Del./2017 Assessment Year 2007-2008 M/s. SPJ Hotels Private Limited, New Delhi-110017 The PCIT-8, PAN AAKCS7722C Room No.297, Central vs. C/o. Kapil…

M/S. Spj Hotels Pvt. Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 2857/DEL/2017[2007-08]Status: DisposedITAT Delhi10 Dec 2018AY 2007-08

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R
Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI PRASHANT MAHARISHI, A.M. ITA.No.2269/Del./2017 Assessment Year 2007-2008 M/s. Supersonic Technologies Pvt. Ltd., A- 104, Panchal Complex, The PCIT-8, vs. Chand Vihar, IP Extension, New Delhi. Delhi – 110 092. PAN AAICS6245A (Appellant) (Respondent) For Assessee : Shri Ved Jain, Advocate & Shri Ashish Chadha, C.A. For Revenue : Shri S.S.Rana, CIT-D.R. ITA.No.2857/Del./2017 Assessment Year 2007-2008 M/s. SPJ Hotels Private Limited, New Delhi-110017 The PCIT-8, PAN AAKCS7722C Room No.297, Central vs. C/o. Kapil…

M/S. Shiv Sai Infrastructure (P) Ltd., New Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 2527/DEL/2017[2007-08]Status: DisposedITAT Delhi10 Dec 2018AY 2007-08

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R
Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI PRASHANT MAHARISHI, A.M. ITA.No.2269/Del./2017 Assessment Year 2007-2008 M/s. Supersonic Technologies Pvt. Ltd., A- 104, Panchal Complex, The PCIT-8, vs. Chand Vihar, IP Extension, New Delhi. Delhi – 110 092. PAN AAICS6245A (Appellant) (Respondent) For Assessee : Shri Ved Jain, Advocate & Shri Ashish Chadha, C.A. For Revenue : Shri S.S.Rana, CIT-D.R. ITA.No.2857/Del./2017 Assessment Year 2007-2008 M/s. SPJ Hotels Private Limited, New Delhi-110017 The PCIT-8, PAN AAKCS7722C Room No.297, Central vs. C/o. Kapil…

M/S. Supersonic Technologies Pvt. Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 2269/DEL/2017[2007-08]Status: DisposedITAT Delhi10 Dec 2018AY 2007-08

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R
Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI PRASHANT MAHARISHI, A.M. ITA.No.2269/Del./2017 Assessment Year 2007-2008 M/s. Supersonic Technologies Pvt. Ltd., A- 104, Panchal Complex, The PCIT-8, vs. Chand Vihar, IP Extension, New Delhi. Delhi – 110 092. PAN AAICS6245A (Appellant) (Respondent) For Assessee : Shri Ved Jain, Advocate & Shri Ashish Chadha, C.A. For Revenue : Shri S.S.Rana, CIT-D.R. ITA.No.2857/Del./2017 Assessment Year 2007-2008 M/s. SPJ Hotels Private Limited, New Delhi-110017 The PCIT-8, PAN AAKCS7722C Room No.297, Central vs. C/o. Kapil…

Prabha Goyal, Chandigarh vs. ITO, W-5(1), Chandigarh

In the result the appeals of the assessee are allowed

ITA 1139/CHANDI/2017[2007-08]Status: DisposedITAT Chandigarh23 Jul 2018AY 2007-08

Bench: Ms. Diva Singh & Ms. Annapurna Guptaassessment Year: 2007-08 Smt. Prabha Goyal, Vs The Ito, Scf-71, Grain Market, Ward 5(1), Sector 26, Chandigarh. Chandigarh. Pan No. :Ajmpg2545B & Assessment Year: 2007-08 Poonam Goyal, Vs The Ito, Scf-44, Grain Market, Ward 5(1), Sector 26, Chandigarh. Chandigarh. Pan No. :Aaypg0402C

For Appellant: Shri Sudhir SehgalFor Respondent: Smt. Sukhwinder Sharma, Addl. CIT
Section 143Section 147Section 148Section 271(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCHES ‘SMD’, CHANDIGARH BEFORE MS. DIVA SINGH, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment year: 2007-08 Smt. Prabha Goyal, Vs The ITO, SCF-71, Grain Market, Ward 5(1), Sector 26, Chandigarh. Chandigarh. PAN No. :AJMPG2545B & Assessment year: 2007-08 Poonam Goyal, Vs The ITO, SCF-44, Grain Market, Ward 5(1), Sector 26, Chandigarh. Chandigarh. PAN No. :AAYPG0402C (Appellant) (Respondent) Appellant by: Shri Sudhir Sehgal Respondent by: Smt. Sukhwinder Sharma, Addl. CIT Date of hearing : 08.05.2018 Date of Pronouncement : 23.07.2018…

Ulo Systems Llc, Gurgaon vs. ADIT, Dehradun

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

ITA 285/DEL/2013[2004-05]Status: DisposedITAT Delhi19 Jun 2018AY 2004-05

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Sh. Nageswar Rao (Adv.) &For Respondent: Sh. Satpal Gulati (CIT DR)
Section 115ASection 143(1)Section 143(3)Section 147Section 148Section 44BSection 44D

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘D’: NEW DELHI) BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos:- 285/Del/2013 & 5278/Del/2011 (Assessment Years: 2004-05 & 2005-06) ULO Systems LLC, Assistant Director of Income- c/o S.R. Batliboi & Co, Golf View Vs. tax, Corporate, Sector 42, (International Taxation), Gurgaon. Dehradun. PAN No: AAACU5048F APPELLANT RESPONDENT Assessee by : Sh. Nageswar Rao (Adv.) & Sh. Puroshottam Anand (Adv.) Revenue by : Sh. Satpal Gulati (CIT DR) Date of Hearing : 06.06.2018. Date of Pronouncement : 19/06/2018. ORDER PER: BHA…

Ulo Systems Llc., Gurgaon vs. ADIT, Dehradun

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

ITA 5278/DEL/2011[2005-06]Status: DisposedITAT Delhi19 Jun 2018AY 2005-06

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Sh. Nageswar Rao (Adv.) &For Respondent: Sh. Satpal Gulati (CIT DR)
Section 115ASection 143(1)Section 143(3)Section 147Section 148Section 44BSection 44D

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘D’: NEW DELHI) BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos:- 285/Del/2013 & 5278/Del/2011 (Assessment Years: 2004-05 & 2005-06) ULO Systems LLC, Assistant Director of Income- c/o S.R. Batliboi & Co, Golf View Vs. tax, Corporate, Sector 42, (International Taxation), Gurgaon. Dehradun. PAN No: AAACU5048F APPELLANT RESPONDENT Assessee by : Sh. Nageswar Rao (Adv.) & Sh. Puroshottam Anand (Adv.) Revenue by : Sh. Satpal Gulati (CIT DR) Date of Hearing : 06.06.2018. Date of Pronouncement : 19/06/2018. ORDER PER: BHA…

Amsri Constructions Private Limited, Secunderabad, Hyderabad vs. DCIT, Central Circle-1(2), Hyderabad

ITA 121/HYD/2017[2007-08]Status: DisposedITAT Hyderabad23 May 2018AY 2007-08

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2007-08 M/S Amsri Builders Pvt. Vs. The Dy. Cit, Central Ltd., Secunderabad. Circle – 1(2), Hyderabad. Pan – Aaeca2834R (Appellant) (Respondent) Assessment Year: 2007-08 M/S Amsri Constructions Vs. The Dy. Cit, Central Pvt. Ltd., Secunderabad. Circle – 1(2), Hyderabad. Pan – Aafca5309Q (Respondent) (Appellant) Assessee By : Shri K.C Devdas Revenue By : Smt. B.K Vishnu Priya Date Of Hearing : 06-03-2018 Date Of Pronouncement : 23-05-2018 Order Per P. Madhavi Devi, J.M.:

For Appellant: Shri K.C DevdasFor Respondent: Smt. B.K Vishnu Priya
Section 147Section 148

…1) there has to be tangible material for the A.O to reopen the assessment u/s 148 of the Act, he placed reliance upon the following decisions: 1) CIT Vs Kelvinator of India, reported in [2010] 320 ITR 561 (SC). 2) CIT Vs. Atul Kumar Swami, reported in [2014] 362 ITR 693 (Delhi). 3) Ratna Trayi Reality Services Pvt Ltd., Vs. ITO, reported in [2013] 356 ITR 493 (Guj). 4) CIT Vs. Orient Craft Ltd. reported in (2013) 354 IR 536 (Delhi). 6. Further, he submitted that the A.O has not brought any income to tax even in the reassessment proceedings and therefore there was no escapement of income, particularly since the…

Amsri Builders Private Limited, Secunderabad, Hyderabad vs. DCIT, Central Circle-1(2), Hyderabad

ITA 120/HYD/2017[2007-08]Status: DisposedITAT Hyderabad23 May 2018AY 2007-08

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2007-08 M/S Amsri Builders Pvt. Vs. The Dy. Cit, Central Ltd., Secunderabad. Circle – 1(2), Hyderabad. Pan – Aaeca2834R (Appellant) (Respondent) Assessment Year: 2007-08 M/S Amsri Constructions Vs. The Dy. Cit, Central Pvt. Ltd., Secunderabad. Circle – 1(2), Hyderabad. Pan – Aafca5309Q (Respondent) (Appellant) Assessee By : Shri K.C Devdas Revenue By : Smt. B.K Vishnu Priya Date Of Hearing : 06-03-2018 Date Of Pronouncement : 23-05-2018 Order Per P. Madhavi Devi, J.M.:

For Appellant: Shri K.C DevdasFor Respondent: Smt. B.K Vishnu Priya
Section 147Section 148

…1) there has to be tangible material for the A.O to reopen the assessment u/s 148 of the Act, he placed reliance upon the following decisions: 1) CIT Vs Kelvinator of India, reported in [2010] 320 ITR 561 (SC). 2) CIT Vs. Atul Kumar Swami, reported in [2014] 362 ITR 693 (Delhi). 3) Ratna Trayi Reality Services Pvt Ltd., Vs. ITO, reported in [2013] 356 ITR 493 (Guj). 4) CIT Vs. Orient Craft Ltd. reported in (2013) 354 IR 536 (Delhi). 6. Further, he submitted that the A.O has not brought any income to tax even in the reassessment proceedings and therefore there was no escapement of income, particularly since the…