What is CIT v. Insecticides (India) Ltd. authority for?

A reassessment initiated under Section 147 is invalid if the Assessing Officer acts mechanically or on borrowed satisfaction without independently applying their mind to the information received and without tangible material to form a belief that income has escaped assessment.

How many judgments cite CIT v. Insecticides (India) Ltd.?

112 judgments on BharatTax cite CIT v. Insecticides (India) Ltd. (357 ITR 330), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Insecticides (India) Ltd. come up under?

It is most often cited in judgments turning on Section 148, Section 147, Section 143(3), Section 151, Section 133(6), Section 68.

CIT v. Insecticides (India) Ltd. (357 ITR 330)

Neel Builders Pvt Ltd, New Delhi vs. ITO Ward - 18(1), New Delhi

In the result, the appeal of assessee is allowed

ITA 6336/DEL/2019[2008-09]Status: DisposedITAT Delhi02 Dec 2020AY 2008-09

Bench: Shri Bhavnesh Saini

For Appellant: For RevenueFor Respondent: Shri Ved Prakash Mishra, Sr. Dr

Section 132Section 143(1)Section 147Section 148Section 68

…ructure Ltd. Vs. ACIT of Hon’ble Delhi High Court 2. Meenakshi Overseas Vs. PCIT ITA No.692/2016 3. Signature Hotels (P) ltd. Vs. ITO of Hon’ble Delhi High Court reported in 338 ITR 51 4. CIT Vs. Insecticides India Ltd. of Hon’ble Delhi High Court reported in 357 ITR 330 5. CIT Vs. G&G Pharma India Ltd. of Hon’ble Delhi High Court ITA 9 ITA.No.6336/Del./2019 No.545/2015 6. So far as the merit of the case is concerned he submitted that to prove the identity and credit worthiness of the investor company and genuineness of the transaction the assessee company had filed the copy of confirmation, copy of share appli…

DCIT, Central Circle - 1(1), Kolkata vs. M/S. Alembic Merchants Pvt. Ltd., Kolkata

In the result, the appeal of revenue fails

ITA 1826/KOL/2018[2009-10]Status: DisposedITAT Kolkata20 Nov 2020AY 2009-10

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2009-10 Dcit, Central Cir-1(1), Kolkata Vs. M/S. Alembic Merchants Pvt. Ltd Pan: Aacca 0918Q Appellant Respondent

Section 142(1)Section 147Section 148Section 153(2)Section 68

…PCIT Vs. Tupperware India Pvt. Ltd. (2016) 236 Taxman 494 (referred to page 3 para 6 and 9) viii) DCIT Vs. National Bank for Agriculture and Rural Development ITA No.4964/Mum/2014 (referred to page 10- 13 para 12) ix) CIT Vs. Insecticides (India) Ltd. (2013) 357 ITR 330 (Del.) x) Hon’ble Calcutta High Court in the case of Pr. CIT Vs. G4G Pharma India Ltd. in ITA 545/2015 vide order dated 08.10.2015 (para 12 and 13) 9. The Ld. AR drew our attention to the decision of the Hon’ble High Court of Delhi in ACIT Vs. Meenakshi Overseas (P) Ltd. (2017) 82 taxmann.com 300 (Del) wherein it has been held as under: “22. As…

Ganapati Developers, Howrah vs. A.C.I.T., Circle-47, Kolkata

In the result, the appeal of the assessee is allowed

ITA 139/KOL/2020[2013-14]Status: DisposedITAT Kolkata02 Nov 2020AY 2013-14

Bench: Sri J. Sudhakar Reddy & Smt. Madhumita Roy)

Section 143(1)Section 143(3)Section 147Section 148Section 148(2)Section 151Section 250Section 68

…f ACIT vs. M/s. Adhunik Cement Ltd. in ITA No. 1375/Kol/2017; Assessment Year 2009-10, under identical facts and circumstances held as follows: 7.1. The Hon'ble Delhi High Court in the case of Commissioner of Income-tax, IV v. Insecticides (India) Ltd. [2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332-2333/Del/2010, holding as follows: "7. We may point out at this juncture itself that the Tribunal did not go into the question of merits. It only examined the question of the validity of the proceedings under Section 147 of the said Act. The Tribunal, in essence, held that the purp…

Bhagwant Merchants Private Limited, Kolkata vs. I.T.O., Ward-13(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2614/KOL/2019[2011-12]Status: DisposedITAT Kolkata29 May 2020AY 2011-12

Bench: Shri J. Sudhakar Reddy]

Section 14Section 143(2)Section 143(3)Section 147Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA [Before Shri J. Sudhakar Reddy, Accountant Member] I.T.A. No. 2614/Kol/2019 Assessment Year: 2011-12 Bhagwant Merchants Private Limited.........................................................................Appellant [PAN: AABCB 3062 D] Vs. ITO, Ward-13(1), Kolkata.………………………………………………………………………..Respondent Appearances by: Sh. Sunil Surana, AR, appeared on behalf of the Assessee. Sh. Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Revenue. Date of concluding the hearing : February 10th, 2020 Date of pronouncing the order : May 29th, 2020 ORDE…

M/S Shreyans Jain, HUF, Kolkata vs. I.T.O., Ward-36(2), Kolkata

In the result, appeal of the assessee is allowe

ITA 1602/KOL/2019[2011-12]Status: DisposedITAT Kolkata13 Mar 2020AY 2011-12

Bench: Sri J. Sudhakar Reddy, Hon’Ble) Assessment Years: 2011-12 M/S. Shreyans Jain, Huf…………….………........................................................……………….…......Appellant 18, R.N. Mukherjee Road Dalhousie Square 6Th Floor Kolkata – 700 001 [Pan : Aaths 2107 P] Vs. Income Tax Officer, Wd-36(2), Kolkata………………………………….............….……....…....Respondent Appearances By: Shri S.M. Surana, Advocate, Appeared On Behalf Of The Assessee. Shri Jayanta Khanra, Jcit Sr. D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : February 27Th, 2020 Date Of Pronouncing The Order : March 13Th, 2020 Order Per J. Sudhakar Reddy, Am :-

Section 147Section 250

…ollow facts and circumstances held as follows:- 7.1. The Hon'ble Delhi High Court in the case of 7.1. The Hon'ble Delhi High Court in the case of Commissioner of Income Commissioner of Income-tax, IV v.Insecticides (India) Ltd v.Insecticides (India) Ltd[2013] 357 ITR 330 (Delhi) upheld the order of the ITAT [2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332 Delhi Bench in ITA Nos. 2332-2333/Del/2010, holding as follows:- 3 Assessment Years: 2011-12 M/s. Shreyans Jain, HUF "7. We may point out at this juncture itself that the Tribunal did not go into the "7. We may point out at…

Sri Neeraj Uma Shankar Murarka, Mumbai vs. ITO, Ward - 35(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 1653/KOL/2019[2010-11]Status: DisposedITAT Kolkata15 Jan 2020AY 2010-11

Section 133ASection 143(1)Section 147Section 250

…on such directions, the reop directions, the reopening was done. The Hon'ble Delhi High Court in the case of ening was done. The Hon'ble Delhi High Court in the case of Commissioner of Income Commissioner of Income-tax, IV v. Insecticides (India) Ltd [2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332- 2333/Del/2010, holding as follows: 2333/Del/2010, holding as follows:- "7. We may point out at this juncture itself that the Tribunal did not go into…

ACIT, Circle - 25, Kolkata vs. M/S. Mala Roy & Others, Kolkata

In the result, this appeal of the In the result, this appeal of the revenue is dismissed

ITA 407/KOL/2018[2012-13]Status: DisposedITAT Kolkata31 Dec 2019AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2008-09 & Assessment Year: 2012-13

Section 139(1)Section 143(3)Section 148

…irections. The reopening was done in compliance in such directions. tions. 7.1. The Hon'ble Delhi High Court in the case of 7.1. The Hon'ble Delhi High Court in the case of Commissioner of Income-tax, IV v.Insecticides tax, IV v.Insecticides (India) Ltd[2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332 [2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332 [2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332- 2333/Del/2010, holding as follows: /Del/2010, holding as follows:- "7. We may point out at this juncture itself…

ACIT, Circle - 25, Kolkata vs. M/S. Mala Roy & Others, Kolkata

In the result, this appeal of the In the result, this appeal of the revenue is dismissed

ITA 406/KOL/2018[2008-09]Status: DisposedITAT Kolkata31 Dec 2019AY 2008-09

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2008-09 & Assessment Year: 2012-13

Section 139(1)Section 143(3)Section 148

…irections. The reopening was done in compliance in such directions. tions. 7.1. The Hon'ble Delhi High Court in the case of 7.1. The Hon'ble Delhi High Court in the case of Commissioner of Income-tax, IV v.Insecticides tax, IV v.Insecticides (India) Ltd[2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332 [2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332 [2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332- 2333/Del/2010, holding as follows: /Del/2010, holding as follows:- "7. We may point out at this juncture itself…

M/S. Mono Orion Food India Pvt. Ltd., Kolkata vs. DCIT, Circle - 8(1), Kolkata

In the result, the appeals of the assessee for both the assessment years are allowed

ITA 2001/KOL/2018[2010-11]Status: DisposedITAT Kolkata04 Dec 2019AY 2010-11

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godara]

Section 147Section 148Section 250Section 68

…ld make the re-opening of assessment bad in law. 7 I.T.A. Nos. 2000 & 2001/Kol/2018 Assessment Years: 2009-10 & 2010-11 M/s. Mono Orion Food India Pvt. Ltd. 16.1 The Hon’ble Delhi High Court in the case of CIT vs. Insecticides (India) Ltd. reported in [2013] 357 ITR 330 held as follows: “7. We may point out at this juncture itself that the Tribunal did not go into the question of merits. It only examined the question of the validity of the proceedings under Section 147 of the said Act. The Tribunal, in essence, held that the purported reasons for reopening the assessments were entirely vague and devoid of any m…

M/S. Mono Orion Food India Pvt. Ltd., Kolkata vs. DCIT, Circle - 8(1), Kolkata

In the result, the appeals of the assessee for both the assessment years are allowed

ITA 2000/KOL/2018[2009-10]Status: DisposedITAT Kolkata04 Dec 2019AY 2009-10

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godara]

Section 147Section 148Section 250Section 68

…ld make the re-opening of assessment bad in law. 7 I.T.A. Nos. 2000 & 2001/Kol/2018 Assessment Years: 2009-10 & 2010-11 M/s. Mono Orion Food India Pvt. Ltd. 16.1 The Hon’ble Delhi High Court in the case of CIT vs. Insecticides (India) Ltd. reported in [2013] 357 ITR 330 held as follows: “7. We may point out at this juncture itself that the Tribunal did not go into the question of merits. It only examined the question of the validity of the proceedings under Section 147 of the said Act. The Tribunal, in essence, held that the purported reasons for reopening the assessments were entirely vague and devoid of any m…

Lakshmi Narayan Coal and Mines Limited, Guwahati vs. Income Tax Officer, Ward-1(3), Guwahati

Appeal is allowed in above terms

ITA 174/GTY/2019[2010-11]Status: DisposedITAT Guwahati21 Aug 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2010-11

Section 143(3)Section 147Section 148Section 69A

…elevant material on the basis of which reasonable person can form belief regarding escapement of income. Reliance was placed by the learned counsel for the assessee on the decision of the Hon’ble Delhi High Court in the case of CIT vs Insceticides (India) Ltd 357 ITR 330 and CIT vs SFIL Stock Broking Ltd. 325 ITR 285 (Delhi). In both the aforesaid decisions the reasons recorded by the AO for initiating proceedings u/s 148 of the Act the Hon’ble Delhi High Court upheld the order of the Tribunal quashing the proceedings. Reliance was also placed on the decision of ITAT, Kolkata ‘C’ Bench in the case of M/s. Control…

Neelkanth Plywood Pvt. Ltd., New Delhi vs. ITO, Ward- 18(1), New Delhi

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

ITA 6702/DEL/2018[2008-09]Status: DisposedITAT Delhi21 Aug 2019AY 2008-09

Bench: Sh. R. K. Pandaassessment Year: 2008-09 M/S. Neelkanth Plywood Pvt. Income Tax Officer Ltd. C/O Anil Jain Dd & Co. Vs Ward – 18 (1) Chartered Accountants, 611, New Delhi Surya Kiran Building, 19 K. G. Marg, New Delhi-110001 Pan No.Aaacn0805B (Appellant) (Respondent)

Section 133Section 143(1)Section 147Section 148Section 271Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s. Neelkanth Plywood Pvt. Income Tax Officer Ltd. C/o Anil Jain DD & Co. Vs Ward – 18 (1) Chartered Accountants, 611, New Delhi Surya Kiran Building, 19 K. G. Marg, New Delhi-110001 PAN No.AAACN0805B (APPELLANT) (RESPONDENT) Appellant by Sh.Anil Kumar Jain, CA Respondent by Shri S. L. Anuragi, Sr. DR Date of hearing: 02/07/2019 Date of Pronouncement: /08/2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 31.08.2018 of the…