CIT v. Jet Airways (I) Ltd.

331 ITR 236High Court2011#78 most cited

What is CIT v. Jet Airways (I) Ltd. authority for?

The Assessing Officer loses jurisdiction and the entire reassessment becomes invalid if no addition is made in respect of the income that formed the basis of the reopening. Explanation 3 to Section 147 does not permit assessing other escaped income unless an addition is made for the original income forming the reason to believe.

694

judgments rely on this decision, according to BharatTax’s citation analysis of 383,853 Indian tax judgments — from 2012 to 2026.

Also referred to as

Jet Airways · Section 147 · Section 148 · reassessment jurisdiction · income escaping assessment · reason to believe · Explanation 3 · scope of reassessment · additions beyond initial reasons · invalid reassessment · 331 ITR 236

Also reported as

30 Taxmann.com 1239 CTR 183

Sections most often in play

Section 147Section 148Section 143(3)Section 144BSection 234BSection 151Section 271(1)(c)Section 145(3)

Issues it is cited on

section 2(40)section 148(2)reason to believeincome escaping assessmentescapement of incomelive linktangible materialrejection of books of accountreopening of assessmentinterest under section 234bsection 254(1)change of opinion

Judgments citing CIT v. Jet Airways (I) Ltd.

M/S Rishipal Investments and Finance (P) Ltd., New Delhi vs. ITO, New Delhi

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

ITA 2424/DEL/2017[2007-08]Status: DisposedITAT Delhi22 Dec 2017AY 2007-08

Bench: Shri R. K. Pandaassessment Year : 2007-08 Rishipal Investments & Finance (P) Ito, Ward- 21(3), Ltd., New Delhi. 25/31, Ambros House, Vs. East Patel Nagar, New Delhi.

For Appellant: Shri V. K. Tulsiyan, CAFor Respondent: Ms. Yamini, Sr. DR
Section 143(1)Section 147Section 148Section 68

…he reasons were recorded and the Assessing Officer has made some other additions without issuing separate notice u/s 148 of the I.T. Act. 11. Referring to the decision of the Hon’ble Bombay High Court in the case of CIT vs. Jet Airways (I) Ltd. reported in 331 ITR 236, he submitted that the Hon'ble High Court in the said decision has held that the Assessing Officer may assess or re-assess such income, which he has reason to believe has escaped assessment and also any other income chargeable to tax which has escaped assessment and which comes to his notice subsequently in the course of the proceedings under t…

N.Baladandayudam, Rep by Power Holder R.Ravichandran, Erode vs. ITO Non Corporate Ward 5(2), Coimbatore

In the result, appeals of the assessee for the assessment year 2010-2011 is allowed whereas as those for assessment years

ITA 1678/CHNY/2017[2011-12]Status: DisposedITAT Chennai19 Dec 2017AY 2011-12

Bench: Shri Abraham P. George]

For Respondent: Shri. B.Sagadevan, IRS, JCIT
Section 143(3)Section 147Section 148

…horised Representative placed reliance on the judgment of Hon’ble Jurisdictional High Court in the case of M/s. Martech Peripherals Pvt. Ltd. vs. DCIT, (W.P.No.10710 of 2014, dated 04.04.2017) and that of Mumbai High Court in the case of CIT vs. Jet Airways, 331 ITR 236. Per contra, ld. Departmental Representative strongly 4. supporting the orders of the lower authorities submitted that assessee had not filed any return at all. According to him, the first return filed by the assessee was pursuant to the notice issued u/s.148 of the Act. Thus, according to him, the impugned assessment could not be technically…

N.Baladandayudam, Rep by Power Holder R.Ravichandran, Erode vs. ITO Non Corporate Ward 5(2), Coimbatore

In the result, appeals of the assessee for the assessment year 2010-2011 is allowed whereas as those for assessment years

ITA 1677/CHNY/2017[2010-11]Status: DisposedITAT Chennai19 Dec 2017AY 2010-11

Bench: Shri Abraham P. George]

For Respondent: Shri. B.Sagadevan, IRS, JCIT
Section 143(3)Section 147Section 148

…horised Representative placed reliance on the judgment of Hon’ble Jurisdictional High Court in the case of M/s. Martech Peripherals Pvt. Ltd. vs. DCIT, (W.P.No.10710 of 2014, dated 04.04.2017) and that of Mumbai High Court in the case of CIT vs. Jet Airways, 331 ITR 236. Per contra, ld. Departmental Representative strongly 4. supporting the orders of the lower authorities submitted that assessee had not filed any return at all. According to him, the first return filed by the assessee was pursuant to the notice issued u/s.148 of the Act. Thus, according to him, the impugned assessment could not be technically…

Sandeep Kumar, Uttar Pradesh vs. ITO, Ghaziabad

In the result, the appeal of the assessee is allowed

ITA 411/DEL/2017[2012-13]Status: DisposedITAT Delhi12 Dec 2017AY 2012-13

Bench: Shri H.S. Sidhu & Shri B.P. Jain[Assessment Year: 2012-13] Shri Sandeep Kumar Vs. The Income-Tax Officer S/O Late Yogendar Singh Ward – 1(3) L/H Late Smt. Javitri Devi Ghaziabad R/O Village Noor Nagar Ghaziabad, U.P. Pan : Cfipd 6068 N [Appellant] [Respondent] Date Of Hearing : 12.12.2017 Date Of Pronouncement : 14.12.2017 Assessee By : Shri Hiren Mehta, Ca Shri Mukesh Kumar Bansal, Ca Shri M.K. Madan, Ca Revenue By : Shri S.S. Rana, Cit - Dr

For Appellant: Shri Hiren Mehta, CAFor Respondent: Shri S.S. Rana, CIT - DR
Section 147Section 148Section 50Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘G’ BENCH, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER, AND SHRI B.P. JAIN, ACCOUNTANT MEMBER [Assessment Year: 2012-13] Shri Sandeep Kumar Vs. The Income-tax Officer S/o Late Yogendar Singh Ward – 1(3) L/H Late Smt. Javitri Devi Ghaziabad R/o Village Noor Nagar Ghaziabad, U.P. PAN : CFIPD 6068 N [Appellant] [Respondent] Date of Hearing : 12.12.2017 Date of Pronouncement : 14.12.2017 Assessee by : Shri Hiren Mehta, CA Shri Mukesh Kumar Bansal, CA Shri M.K. Madan, CA Revenue by : Shri S.S. Rana, CIT - DR ORDER PER B.P. JAIN, ACCOUNTANT MEMBER, This app…

Aries Exports P.Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

In the result, the appeal of assessee is allowed

ITA 1008/MUM/2015[2006-07]Status: DisposedITAT Mumbai16 Nov 2017AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am M/S Aries Exports Pvt. Ltd. The Deputy Commissioner Bhaktawar, 11Th Floor, Of Income Tax, Circle-3(1), Vs. Nariman Point, Mumbai Mumbai-400 021 Appellant .. Respondent Pan No. Aacca2924N

For Appellant: Rajesh P. Shah, ARFor Respondent: Rajesh Kumar Yadav, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…appeal before Tribunal. 6. We have gone through the facts and circumstances of the case. We find that the issue is squarely covered in the given facts of the case by the decision of Hon’ble Bombay High court in the case of CIT vs. Jet Airways (I) Ltd. (2011) 331 ITR 236 (Bom.) on the proposition of that the Page 8 of 11 M/s Aries Exports Pvt. Ltd. (A.Y. 2006-07) AO could not assess the income chargeable to tax which has come to his notice subsequently, in the course of proceedings under section 147 of the Act, even though the same was not the basis for reopening under section 147 of the Act. The learned CIT DR r…

S.P. Builders, Mumbai vs. DCIT 12(3), Mumbai

In the result, appeal filed by assessee is allowed

ITA 3023/MUM/2013[2007-08]Status: DisposedITAT Mumbai08 Nov 2017AY 2007-08

Bench: Shri B.R.Baskaran & Shri Pawan Singhm/S S.P. Builders Dcit 12(2) 309, Gundecha Chambers, Aayakar Bhavan, M.K. Marg, N. M. Road, Fort, Vs. Mumbai-400020. Mumbai – 400 023. Pan: Aabfs0338Q (Appellant) (Respondent)

For Appellant: Shri Vimal Punamiya (AR)For Respondent: Shri V.Justin (DR)
Section 147Section 148Section 234ASection 253Section 254(1)Section 37Section 40

…refore, the assessment order passed under section 143(3) r.w.s. 147, in making other addition became invalid. In support of his submission, the ld. AR of the assessee relied upon the decision of Hon’ble Bombay High Court in CIT vs. Jet Airways (I) Ltd. (2011) 331 ITR 236 (Bom), the decision of Tribunal in Anugrah Varshney vs. ITO (ITA No. 134/Ag/2014 dated 05.04.2016, Oriental Bank of Commerce vs. ACIT (2014) 49 taxmann.com 485(Del), CIT vs. Mohmed Juned Dadani (2013) 30 taxmann.com 1 (Gujarat), Ranbaxy Laboratories Ltd. vs. CIT (2011) 12 taxmann.com 74 (Del) and CIT vs. Shri Ram Singh (2008) 217 CTR 345 (Raj.).…

M/S Prosperous Buildcon Pvt. Ltd., New Delhi vs. Pr.CIT, New Delhi

The appeal of the assessee is allowed

ITA 2648/DEL/2016[2006-07]Status: DisposedITAT Delhi01 Nov 2017AY 2006-07

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishiassessment Year : 2006-07 Prosperous Buildcon Pvt. Ltd., Vs Pr. Cit, 17-B, Mgf House, Delhi-7, Asaf Ali Road, New Delhi. New Delhi. (Pan: Aadcp4389H) (Appellant) (Respondent) Appellant By : S/Shri Ajay Vohra, Sr. Adv., Gaurav Jain, Adv. Respondent By : Smt. Pramita Tripathy, Cit Dr

For Appellant: S/Shri Ajay Vohra, Sr. Adv., Gaurav Jain, AdvFor Respondent: Smt. Pramita Tripathy, CIT DR
Section 143Section 147Section 148Section 263Section 40ASection 40A(3)

…nts wherein the Hon’ble courts have held that if no additions were made in respect of reasons recorded, it was not open to the AO to make addition on some other ground. The Hon’ble Bombay High Court in the case of CIT versus Jet Airways India Ltd reported in 331 ITR 236 I.T.A. No. 2648/Del/2016 Assessment year 2006-07 (Bombay) has observed that if an assessment has been reopened by recording reasons and ultimately in the reassessment proceedings if it was found that no income has escaped assessment in respect of such reasons recorded, then the AO cannot take up any other issue for examination. The Hon’ble Bomba…

M/S. Odyssey Share Broking Services, Kolkata vs. ITO, Ward 35(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 847/KOL/2017[2010-11]Status: DisposedITAT Kolkata06 Oct 2017AY 2010-11
Section 143(1)Section 143(3)Section 147Section 148

…y the AO to the total income of the assessee and the only addition made by him was on account of entirely different issue relating to the disallowance of expenses. Relying on the decision of Hon’ble Bombay High Court in the case of CIT vs Jet Airways (I) Ltd. 331 ITR 236 and Hon’ble Delhi High Court in the case of CIT vs Software Consultants 341 ITR 340, he has contended that the addition made by the AO on the issue which was not there in the reasons recorded without making any addition on the issue involved in the reasons recorded is not sustaining. He has submitted that this argument was specifically raised by…

Fl Smidth Private Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal is allowed

ITA 393/CHNY/2014[2003-04]Status: DisposedITAT Chennai18 Aug 2017AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 393/Ch/2014 "नधा"रण वष"/Assessment Year : 2003-04 M/S. Flsmidth Private Limited, Deputy Commissioner Of Income Tax, (Formerly Fls Automation Pvt. Ltd.) Vs. Company Circle –Ii(1), Flsmidth House, Chennai – 34. 34, Egatoor, Kelambakkam, Old Mahabalipuram Road, Chennai – 600 103. [Pan: Aaacf 4997N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ&क'ओरसे/Appellant By : Shrig. Baskar, Advocate *+यथ&क'ओरसे/Respondent By : Ms. Ann Mary Baby, Jcit

For Appellant: ShriG. Baskar, AdvocateFor Respondent: Ms. Ann Mary Baby, JCIT
Section 143Section 143(1)Section 143(3)Section 147Section 40

…378 ITR 547& 369 ITR 209. He further submitted that the reassessment made on the ground different from reasons recorded in notice is not valid. In this regard, he invited our attention to para 11 of the reassessment order and relied on the ratios reported in 331 ITR 236, 349 ITR 482 and 372 ITR 762. He has also relied on the Board Circular No 3/2015 dated 12.02.2015 reported in 371 ITR 359 (ST) to say that the disallowance made by the AO u/s. 40(a)(i) is without jurisdiction. Per contra, the DR supported the order of the AO and the order of the CIT(A). 4. We heard the rival submissions, gone through relevan…

Prakash, Trichy vs. ITO, Trichy

In the result, the appeals of the assessees for all the

ITA 1223/CHNY/2017[1997-98]Status: DisposedITAT Chennai17 Aug 2017AY 1997-98

Bench: Shri Abraham P. George]

For Appellant: Shri. A.S. Sriraman, Adv
Section 133ASection 148Section 271(1)Section 281B

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ (SMC) BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. Nos.1218 & 1219/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. M.R. Prasad, Vs. The Income Tax Officer, No.25, I.A.S. Nagar, Ward IV(1) Thiruverumbur, Trichy. Trichy 620 014. [PAN AAKPP 4768N] आयकर अपील सं./I.T.A. Nos.1220 & 1221/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. S. Devendran, Vs. The Deputy Commissioner of No.25, I.A.S. Nagar, Income Tax, Thiruve…

Prakash, Trichy vs. ITO, Trichy

In the result, the appeals of the assessees for all the

ITA 1222/CHNY/2017[1996-97]Status: DisposedITAT Chennai17 Aug 2017AY 1996-97

Bench: Shri Abraham P. George]

For Appellant: Shri. A.S. Sriraman, Adv
Section 133ASection 148Section 271(1)Section 281B

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ (SMC) BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. Nos.1218 & 1219/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. M.R. Prasad, Vs. The Income Tax Officer, No.25, I.A.S. Nagar, Ward IV(1) Thiruverumbur, Trichy. Trichy 620 014. [PAN AAKPP 4768N] आयकर अपील सं./I.T.A. Nos.1220 & 1221/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. S. Devendran, Vs. The Deputy Commissioner of No.25, I.A.S. Nagar, Income Tax, Thiruve…

S.Devendran, Trichy vs. ITO, Trichy

In the result, the appeals of the assessees for all the

ITA 1221/CHNY/2017[1997-98]Status: DisposedITAT Chennai17 Aug 2017AY 1997-98

Bench: Shri Abraham P. George]

For Appellant: Shri. A.S. Sriraman, Adv
Section 133ASection 148Section 271(1)Section 281B

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ (SMC) BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. Nos.1218 & 1219/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. M.R. Prasad, Vs. The Income Tax Officer, No.25, I.A.S. Nagar, Ward IV(1) Thiruverumbur, Trichy. Trichy 620 014. [PAN AAKPP 4768N] आयकर अपील सं./I.T.A. Nos.1220 & 1221/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. S. Devendran, Vs. The Deputy Commissioner of No.25, I.A.S. Nagar, Income Tax, Thiruve…

S.Devendran, Trichy vs. ITO, Trichy

In the result, the appeals of the assessees for all the

ITA 1220/CHNY/2017[1996-97]Status: DisposedITAT Chennai17 Aug 2017AY 1996-97

Bench: Shri Abraham P. George]

For Appellant: Shri. A.S. Sriraman, Adv
Section 133ASection 148Section 271(1)Section 281B

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ (SMC) BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. Nos.1218 & 1219/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. M.R. Prasad, Vs. The Income Tax Officer, No.25, I.A.S. Nagar, Ward IV(1) Thiruverumbur, Trichy. Trichy 620 014. [PAN AAKPP 4768N] आयकर अपील सं./I.T.A. Nos.1220 & 1221/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. S. Devendran, Vs. The Deputy Commissioner of No.25, I.A.S. Nagar, Income Tax, Thiruve…

M.R.Prasad, Trichy vs. ITO, Trichy

In the result, the appeals of the assessees for all the

ITA 1219/CHNY/2017[1997-98]Status: DisposedITAT Chennai17 Aug 2017AY 1997-98

Bench: Shri Abraham P. George]

For Appellant: Shri. A.S. Sriraman, Adv
Section 133ASection 148Section 271(1)Section 281B

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ (SMC) BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. Nos.1218 & 1219/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. M.R. Prasad, Vs. The Income Tax Officer, No.25, I.A.S. Nagar, Ward IV(1) Thiruverumbur, Trichy. Trichy 620 014. [PAN AAKPP 4768N] आयकर अपील सं./I.T.A. Nos.1220 & 1221/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. S. Devendran, Vs. The Deputy Commissioner of No.25, I.A.S. Nagar, Income Tax, Thiruve…

M.R.Prasad, Trichy vs. ITO, Trichy

In the result, the appeals of the assessees for all the

ITA 1218/CHNY/2017[1996-97]Status: DisposedITAT Chennai17 Aug 2017AY 1996-97

Bench: Shri Abraham P. George]

For Appellant: Shri. A.S. Sriraman, Adv
Section 133ASection 148Section 271(1)Section 281B

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ (SMC) BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. Nos.1218 & 1219/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. M.R. Prasad, Vs. The Income Tax Officer, No.25, I.A.S. Nagar, Ward IV(1) Thiruverumbur, Trichy. Trichy 620 014. [PAN AAKPP 4768N] आयकर अपील सं./I.T.A. Nos.1220 & 1221/Mds/2017 "नधा"रण वष" /Assessment years : 1996-97 & 1997-1998 Shri. S. Devendran, Vs. The Deputy Commissioner of No.25, I.A.S. Nagar, Income Tax, Thiruve…

Mita Saha (Khan), Hooghly vs. ITO, Ward -1(4) Hooghly, Hooghly

In the result, appeal of assessee is allowed

ITA 339/KOL/2017[2009-10]Status: DisposedITAT Kolkata09 Aug 2017AY 2009-10

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 143(1)Section 147Section 148

…2014 in GA No. 1736 of 2014 CIT Vs. M/s. Infinity Infotech Parks Ltd. has taken similar view after taking note of the Hon’ble Delhi High Court judgment in Ranbaxy Laboratories Vs. CIT 336 ITR 136 and Hon’ble Bombay High Court in CIT Vs. Jet Airways India Ltd. 331 ITR 236 approved the Tribunal’s view on the same which is reproduced as under: “We further find that similar view was taken by the Hon’ble Bombay High Court in the case of CIT Vs. Jet Airways India Ltd. (supra) and the Hon’ble Delhi High Court in the case of Ranbaxy Laboratories India Ltd. (supra). The ratio laid down in these decisions is that reasses…

Lamba Bricks Pvt. Ltd., Bhiwani vs. ACIT, Bhiwani

In the result appeal of assessee is allowed

ITA 708/DEL/2017[2011-12]Status: DisposedITAT Delhi07 Jun 2017AY 2011-12

Bench: Shri Bhavnesh Saini

For Appellant: Shri N.K. Jain, AdvocateFor Respondent: Ms.Bedobani, Sr. DR
Section 133ASection 139Section 143Section 143(1)Section 147Section 148Section 68

…t escaped assessment, it is not open to him to independently assess some other income. If he intends to do so, a fresh notice u/s 148 should be necessarily issued. He has relied upon decision of Bombay High Court in the case of CIT vs. Jet Airways (I) Ltd. 239 CTR 183 and Lamba Bricks Pvt. Ltd. vs. ACIT decision of Delhi High Court in the case of Oriental Bank of Commerce vs. Addl. CIT 272 CTR 56. He has therefore submitted that reassessment proceedings may be quashed. On the other hand, Ld. DR relied upon orders of the authorities below and submitted that reassessment proceedings were initiated after surv…

Lamba Bricks Pvt. Ltd., Bhiwani vs. ACIT, Bhiwani

In the result appeal of assessee is allowed

ITA 707/DEL/2017[2010-11]Status: DisposedITAT Delhi07 Jun 2017AY 2010-11

Bench: Shri Bhavnesh Saini

For Appellant: Shri N.K. Jain, AdvocateFor Respondent: Ms.Bedobani, Sr. DR
Section 133ASection 139Section 143Section 143(1)Section 147Section 148Section 68

…t escaped assessment, it is not open to him to independently assess some other income. If he intends to do so, a fresh notice u/s 148 should be necessarily issued. He has relied upon decision of Bombay High Court in the case of CIT vs. Jet Airways (I) Ltd. 239 CTR 183 and Lamba Bricks Pvt. Ltd. vs. ACIT decision of Delhi High Court in the case of Oriental Bank of Commerce vs. Addl. CIT 272 CTR 56. He has therefore submitted that reassessment proceedings may be quashed. On the other hand, Ld. DR relied upon orders of the authorities below and submitted that reassessment proceedings were initiated after surv…

Lamba Bricks Pvt. Ltd., Bhiwani vs. ACIT, Bhiwani

In the result appeal of assessee is allowed

ITA 706/DEL/2017[2009-10]Status: DisposedITAT Delhi07 Jun 2017AY 2009-10

Bench: Shri Bhavnesh Saini

For Appellant: Shri N.K. Jain, AdvocateFor Respondent: Ms.Bedobani, Sr. DR
Section 133ASection 139Section 143Section 143(1)Section 147Section 148Section 68

…t escaped assessment, it is not open to him to independently assess some other income. If he intends to do so, a fresh notice u/s 148 should be necessarily issued. He has relied upon decision of Bombay High Court in the case of CIT vs. Jet Airways (I) Ltd. 239 CTR 183 and Lamba Bricks Pvt. Ltd. vs. ACIT decision of Delhi High Court in the case of Oriental Bank of Commerce vs. Addl. CIT 272 CTR 56. He has therefore submitted that reassessment proceedings may be quashed. On the other hand, Ld. DR relied upon orders of the authorities below and submitted that reassessment proceedings were initiated after surv…

M/S Indu Arts, Delhi vs. ACIT, New Delhi

In the result, the appeal is allowed

ITA 6611/DEL/2016[2006-07]Status: DisposedITAT Delhi07 Jun 2017AY 2006-07

Bench: Shri R.S. Syalassessment Year : 2006-07 Indu Arts, Vs. Acit, A-292, Shastri Nagar, Circle 19(1), Delhi. New Delhi. Pan: Aaafi2137E

For Appellant: Shri C.S. Aggarwal, Sr. Advocate
Section 143(3)

…han the income in respect of which proceedings under s. 147 were initiated but he is not justified in doing so when the very reasons for initiation of those proceedings ceased to survive. The Hon’ble Bombay High Court in CIT vs. Jet Airways (I) Ltd. (2011) 331 ITR 236 (Bom), has also reiterated the same proposition by holding that the Assessing Officer may assess or reassess the income in respect of any issue which comes to his notice subsequently in the course of the proceedings though the reasons for such issue was not included in the notice. However, if, after issuing a notice u/s 148, the Assessing Office…