CIT v. Indo Arab Air Services

283 CTR 92High Court2016#3608 most cited

What is CIT v. Indo Arab Air Services authority for?

For an Assessing Officer to form a prima facie belief that income has escaped assessment, mere information about cash deposits is insufficient. The AO must possess tangible material that establishes a nexus for believing income has escaped assessment and must examine if such deposits were disclosed in the return.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Indo Arab Air Services · section 147 · section 148 · reason to believe · escaped assessment · tangible material · nexus · cash deposits · disclosed in return · prima facie belief

Also reported as

130 DTR 78

Sections most often in play

Section 147Section 148Section 143(3)Section 144Section 14ASection 80PSection 142(1)Section 80P(2)(a)(i)
Read the full judgment

Issues it is cited on

true and full disclosurekelvinatormere change of opinionfull and true disclosuretangible materialmaterial facts necessary for assessmentsection 80p(2)(a)borrowed satisfactionchange of opinionreason to believegross total incomedisallowance under section 14a

Judgments citing CIT v. Indo Arab Air Services

ACIT, Circle 3, Lucknow vs. Anshuman Singh, Lucknow

In the result, the appeal of Revenue is allowed

ITA 342/LKW/2025[2017-18]Status: DisposedITAT Lucknow04 Dec 2025AY 2017-18

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 139Section 142Section 142(1)Section 143Section 143(3)Section 144Section 147Section 148

…61 imposes a general liability to tax upon all income. But the Income Tax Act, 1961 does not provide that whatever is received by a person must be regarded as income liable to tax." 1. Similarly in the case of CIT v. Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Delhi) (HC) it was held that mere information that huge cash deposits were made in the bank accounts could not give the Ld. AO prima facie belief that income has escaped assessment. The Ld. AO is required to form prima facie opinion based on tangible material which provides the nexus or the link having reason to believe that income has escaped as…

M/S Vinayak Financial Consultants Private Limited, Kolkata vs. D.C.I.T., Central Circle-4(1), Kolkata

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

ITA 2695/KOL/2024[2013-14]Status: DisposedITAT Kolkata10 Jul 2025AY 2013-14

Bench: Shri George Mathan

For Appellant: Shri A.K.Tulsyan & Shri RobinFor Respondent: Smt. Madhumita Das, Sr.DR
Section 139(1)Section 143(1)Section 147Section 148

…basis of which he could form a reason to believe that income chargeable to tax had escaped assessment. 12.30 Further, reference may be had to the decision (dated 20.10.2015) by the Hon'ble Delhi High Court In the case of CIT v. Indo Arab Air Services [(2016) 283 CTR 92 (Delhi)] wherein it was held that mere information that huge cash deposite were made in the bank accounts could not give the AO Prima facie belief that income has escaped assessment. The AO Is required to form prima facie opinion based on tangible material which provides the nexus or the link having reason to believe that income has escaped assess…

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. The Haryana State Co-Operative Agriculture and Rural Development, Panchkula

Appeal is allowed

ITA 596/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 May 2025AY 2017-18

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had es…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circleu��, Panchkula

Appeal is allowed

ITA 595/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 May 2025AY 2017-18

…) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant's own case in AY 2012-13 and AY 2013-14 by Hon'ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had esc…

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. The Haryana State Co-Operative Agriculture and Rural Development, Panchkula

Appeal is allowed

ITA 594/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

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

…) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had es…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 593/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

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

…) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had es…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 592/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had es…

Assistant Commissioner of Income Tax, Panchkula Circle, Panchkula vs. The Haryana State Co-Operative Agriculture and Rural Development, Panchkula

Appeal is allowed

ITA 591/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

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

…) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had es…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. Deputy Commissioner of Income Tax, Circle, Panchkula

Appeal is allowed

ITA 590/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had es…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. DCIT, Circle, Panchkula

Appeal is allowed

ITA 589/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had es…

The Haryana State Co-Operative Agriculture and Rural Development, Panchkula vs. DCIT, Circle, Panchkula

Appeal is allowed

ITA 588/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh30 May 2025AY 2014-15

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…) (vi) Asteroids Trading & Investments Pvt. Ltd. (308 ITR 190) (2009) (Bom. HC) (vii) GKN Sinter Metals Ltd. (371 ITR 225) (2015) (Bom. HC) (viii) Appellant’s own case in AY 2012-13 and AY 2013-14 by Hon’ble ITAT (ix) Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Del. HC) (x) Sutra Ventures Pvt Ltd (2019) 111 Taxmann.com 442 (Bom. HC) (xi) Arjun Singh & ANR (2000) 246 ITR 363 (MP HC). (xii) Indian And Eastern Newspaper (SC) 119 ITR 0996 dtd. 31.08.1979 4. The Ld. AO issued a notice under Section 148 on 30/03/2021 with the approval of the Ld. Pr. CIT, Panchkula, citing reason to believe that income had es…

Mahendra Sharma, Jaipur vs. ITO, Ward-3(1), Jaipur

In the result, the appeal of the assessee is allowed

ITA 654/JPR/2023[2011-12]Status: DisposedITAT Jaipur25 Mar 2025AY 2011-12
For Appellant: Shri Sarwan Kumar Gupta, AdvFor Respondent: Shri Anup Singh, Addl.CIT
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 250Section 68

…id not make such therefore complete re-assessment proceedings come under suspicious circle, various honorable courts propounded and led on this aspect and issue direction to handle such situation. Similarly in the case of CIT v. Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Delhi)(HC) it was held that mere information that huge cash deposits were made in the bank accounts could not give the AO prima facie belief that income has escaped assessment. The AO is required to form prima facie opinion based on tangible material which provides the nexus or the link having reason to believe that income has escaped…

Deepak Kakar, Ferozpur vs. Income Tax Officer, Ward 3(1), Ferozpur

In the result, Assessee’s appeal is allowed

ITA 409/ASR/2024[2014-15]Status: DisposedITAT Amritsar24 Mar 2025AY 2014-15

Bench: Shri Udayan Das Gupta & Shri Krinwant Sahayxsftrtot U/Ita No. 409/Asr/2024 / Assessment Year : 2014-15 Deepak Kakar, The Ito, <Shw Mohalla Dhanwala Wala, Ward-3(1), Closed Street, Ferozepur Ferozepur City, Punjab 152002 Tt./Pan No: Ctzpk1764P H^L^Ff/Respondent 3| 4] Cl |'4F/Appellant ( Hybridhearing ) <Ivjcj?! $/ Revenue By :Shri Davinder Pal Singh, Sr. Dr 3{N Tf/Assessee By : Shri Parikshit Aggarwal, Ca

For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Shri Davinder Pal Singh, Sr. DR
Section 144Section 147Section 148Section 194ASection 195

…148 was not valid&quot; Ganga saran &amp; Sons (P) Ltd, v. ITO, 130 ITR 1 (SC) • • Signature Hotels (P) Ltd, vs ITO&amp;, ANR. (338 ITR 51) 12011) (Del. HC • Pr. CIT vs. G &amp; G Pharma India Ltd (2016) 384 ITR 147 (DelHC) CIT vs. Indo Arab Air Services (2016) 130 DTR 78/ • 283 CTR 92 (Del. HC) We find that there are various judicial pronouncements which clearly and categorically say that a notice issued by a non- , residentjurisdictional Assessing Officer and later on assessment made on that notice are invalid. Here, in this case, despite the fact that the Assessing Officer had access to the information that the Assessee was…

Winsome Textile Industries Limited, Chandigarh vs. Asstt. Commissioner of Income Tax, Circle-4(1), Chandigarh

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 528/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh27 Feb 2025AY 2011-12

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

For Appellant: Shri Tejmohan Singh, AdvocateFor Respondent: Shri Ved Parkash Kalia Sr. DR
Section 115JSection 143(1)Section 143(3)Section 147Section 148

…Delhi)(HC)  CIT v. Fair Invest Ltd. (2013) 357 ITR 146 (Delhi)(HC)  CIT v. Kamdhenu Steel &amp; Alloys Ltd. (2014) 361 ITR 220 (Delhi)(HC)  Sarthak Securities Co. (P.) Ltd. v. ITO (2010) 329 ITR 110 (Delhi)(HC)  CIT v. Indo Arab Air Services (2016) 130 DTR78/ 283 CTR 92 (Delhi)(HC)  Sesa Sterlite Ltd. v. ACIT (2019) 417 ITR 334 / 267 Taxman275 (Bom.)(HC)  Nu Power Renewables (P.) Ltd. v. ACIT (2019) 264 Taxman 27 (Mag.)(Bom.)(HC) 15. It was further submitted that in this case, the notice has been issued after the expiry of four years from the end of the relevant assessment year and in terms of the requirement…

Arun Bhardwaj, Delhi vs. ACIT Circle 1, Jaipur

In the result, appeal of the assessee is allowed

ITA 1190/JPR/2024[2010-2011]Status: DisposedITAT Jaipur08 Jan 2025AY 2010-2011

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri S.L. Jain, Advocate &For Respondent: Shri Gautam Singh Choudhary, JCIT
Section 139(1)Section 147Section 148Section 234ASection 250

…merely on the information as received from AIR re-open the assessment and the act was not tenable under law hence deserve complete re-assessment proceedings illegal and void ab initio. Similarly in the case of CIT v. Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Delhi)(HC) it was held that mere information that huge cash deposits were made in the bank accounts could not give the AO prima facie belief that income has escaped assessment. The AO is required to form prima facie opinion based on tangible material which provides the nexus or the link having reason to believe that income has escaped assessment.…

Bridham Deal Trade Pvt. Ltd., Kolkata vs. I.T.O., Ward - 1(1), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 1353/KOL/2024[2013-2014]Status: DisposedITAT Kolkata18 Oct 2024AY 2013-2014

Bench: Sri Sanjay Garg & Sri Rakesh Mishra

Section 142(1)Section 147Section 250

…that the reopening of the assessment in this case, was bad in law, therefore, the consequential assessment was liable to be quashed. For this proposition, the ld. A/R has relied upon the following case laws: i) CIT v. Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Delhi)(HC). ii) PCIT Vs. Shbdiman Investments (P) Ltd. (2018) 93 taxmann.com 153 (Bom) iii) Nu Power Renewables (P) Ltd. Vs. DCIT [2018] 94 taxmann.com 29 (Bombay). iv) PCIT Vs. Meenakshi Overseas Ltd. 395 ITR 677(Del.) v) Devansh Exports Vs. ACIT, Kolkata [ITA NO.2178/KOL/2017], vi) DCIT Vs. Great Wall Marketing Pvt. Ltd. ITA No.660/Kol/2011. vi…

ITO, Ward- 4, Rohtak vs. Stratagem Stock Broker Pvt. Ltd., Rohtak

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

ITA 7482/DEL/2017[2009-10]Status: DisposedITAT Delhi18 Oct 2024AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember Ito, Ward 4, Vs. M/S. Stratagem Stock Broker Pvt. Ltd., Rohtak. H.No.122/8, Shivaji Colony, Rohtak (Haryana). (Pan: Aakcs2610R) (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate Shri Lalit Mohan, Ca Shri Parth Singhal, Advocate Revenue By : Shri Vivek K. Upadhyay, Sr. Dr. Date Of Hearing : 29.08.2024 Date Of Order : 18.10.2024 O R D E R Per S. Rifaur Rahman, Am : 1. This Appeal Is Filed By The Revenue Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), Rohtak [Hereinafter Referred To As ‘Ld. Cit (A)] Dated 10.10.2017 For The Assessment Year 2009-10. 2. Brief Facts Of The Case Are, Assessee Filed Its Original Return Of Income On 18.08.2009 Declaring An Income Of Rs.1,17,770/-. The Return Was Processed

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Shri Vivek K. Upadhyay, Sr. DR
Section 143Section 143(2)Section 143(3)Section 148

…v. Dhariya Construction Co (2010) 328 ITR 515 (SC) it was held that the opinion of DVO per se is not an information for the purpose of reopening assessment under section 147 of the Act. Similarly in the case of CIT v. Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Delhi)(HC) it was held that mere information that huge cash deposits were made in the bank accounts could not give the AO 6 prima facie belief that income has escaped assessment. The AO is required to form prima facie opinion based on tangible material which provides the nexus or the link having reason to believe that income has escaped assessme…

Prabhati Devi, Dausa vs. ITO Ward Dausa, Dausa

ITA 1031/JPR/2024[2011-12]Status: HeardITAT Jaipur01 Oct 2024AY 2011-12
For Appellant: Shri Sarwan Kumar Gupta, Advocate &For Respondent: Shri Gautam Singh Chaudhary, JCIT D/R
Section 144Section 147Section 148Section 234ASection 250

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR श्री संदीप गोसाई, न्यायिक सदस्य के समक्ष BEFORE: HON&#x27;BLE SHRI SANDEEP GOSAIN, JM आयकर अपील सं. / ITA No. 1031/JP/2024 निर्धारण वर्ष / Assessment Year : 2011-12. Prabhati Devi R/o V.P. Daglav Post Surajpura, Tehshil District Dausa, Dausa. बनाम Vs. Income Tax Officer, Ward Dausa, Dausa. स्थायी लेखा सं./ जीआईआर सं. / PAN/GIR No. CAHPP 1666 E अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Shri Sarwan Kumar Gupta, Advocate &amp; Miss. Lakshita Deora, Advocate. राजस्व की ओर से / Rev…

Mali Ram Yadav, Shahpura vs. ITO, Behror

In the result, for statistical purposes, the appeal is treated as allowed

ITA 513/JPR/2024[2011-12]Status: DisposedITAT Jaipur19 Jul 2024AY 2011-12

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. C. L. Yadav, CAFor Respondent: Smt. Monisha Choudhary (Addl. CIT)
Section 142(1)Section 144Section 147Section 148Section 151(1)Section 250Section 69A

…r reopening of an assessment, he has to just form a prima facie opinion and not to arrive at a firm conclusion, but the formation of a prima facie opinion should also depict escapement of income. In the case of CIT v. Indo Arab Air Services (2016) 130 DTR 78/ 283 CTR 92 (Delhi)(HC) it was held that mere information that huge cash deposits were made in the bank accounts could not give the Ld. AO prima facie belief that income has escaped assessment. The Ld. AO is required to form prima facie opinion based on tangible material which provides the nexus or the link having reason to believe that income has escaped ass…

ITO, Ward-35(7), New Delhi vs. Sumitra Devi, Delhi

In the result, the appeal of the Revenue stands dismissed and the Cross Objection of the assessee is partly allowed

ITA 906/DEL/2020[2010-11]Status: DisposedITAT Delhi28 Feb 2024AY 2010-11

Bench: Dr. Brr Kumar & Ms. Astha Chandraasstt. Year: 2010-11 & Co. No. 173/Del/2022 Asstt. Year 2010-11 Ito, Ward-35(7), Vs. Smt. Sumitra Devi, New Delhi. Plot No. 132/133, First Floor, Pocket-12, Sector-24, Rohini, Delhi-110 085. Pan Craps6145R (Appellant) (Respondent)

For Appellant: Shri Sachin Kumar, AdvocateFor Respondent: Shri Piyush Tripathi, Sr. DR
Section 147Section 148Section 151Section 45(1)Section 45(5)(b)

…pon the decision (supra) of Hon’ble Gujarat High Court in its order in Braham Prakash Lakra vs. ITO in ITA No. 7650/Del/2018 decided on 19.11.2019. Reference may also be made to the decision of Hon’ble Delhi High Court in CIT vs. Indo Arab Air Services (2016) 283 CTR 92 (Del) wherein the Hon’ble Court observed that while law does not require AO to form definite opinion by conducting any detailed investigation regarding escapement of income from assessment, it certainly did require to form prima facie opinion based on tangible material which provide nexus or link to having reason to believe that income escaped ass…

CIT v. Indo Arab Air Services (283 CTR 92) — Cited in 33 Judgments | BharatTax