CIT v. Jet Speed Audio Pvt Ltd.

372 ITR 762High Court2015#5597 most cited

What is CIT v. Jet Speed Audio Pvt Ltd. authority for?

Reassessment proceedings are vitiated by a "change of opinion" if the Assessing Officer had applied their mind during the original assessment and the reopening is based on oversight or mistake, not on fresh tangible material.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Jet Speed Audio Pvt. Ltd · Section 147 · Section 148 · reopening of assessment · change of opinion · tangible material · oversight · mistake · assessment procedure

Also reported as

55 Taxmann.com 531

Sections most often in play

Section 143(3)Section 147Section 148Section 69CSection 127Section 132Section 148ASection 149

Issues it is cited on

kelvinatorchange of opiniontangible materialreopening of assessmentescapement of incomereason to believereassessment proceedingsnotice under section 148section 143(1)section 148section 147section 143

Judgments citing CIT v. Jet Speed Audio Pvt Ltd.

Godrej & Boyce Mfg, Co. Ltd, Mumbai vs. ACIT RG 10(2), Mumbai

ITA 1402/MUM/2011[2004-05]Status: HeardITAT Mumbai13 Apr 2016AY 2004-05

Bench: S/Sh. Joginder Singh & Rajendraआयकर अपील सं./ Ita/1402/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 िनधा"रण िनधा"रण वष" वष" Godrej & Boyce Mfg. Co.Ltd. Acit-10(2) Pirojshah Nagar, Vikhroli Aayakar Bhavan Vs. Mumbai--400 079. Mumbai-400 020. Pan:Aaacg 1395 D (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Ms. Amrita Misra (Dr) Assessee By: Shri Nitesh Josh & Ms. Sonalee Godbole(Ar) सुनवाई क" तारीख / Date Of Hearing: 06.04.2016 घोषणा क" तारीख / Date Of Pronouncement: 13.04.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order,Dated 18.10.2010,Of The Cit(A)-21,Mumbai,The Assessee Has Filed The Present Appeal,Raising Five Grounds Of Appeal.The First Three Grounds Deal With Re-Opening Of The Assessment & The Other Two Grounds Are About Addition Made U/S.14 A & Computation Of Income U/S.115Jb Of The Act Respectively.

For Appellant: Shri Nitesh Josh & Ms. Sonalee Godbole(AR)For Respondent: Ms. Amrita Misra (DR)
Section 115JSection 14Section 143(3)Section 147Section 148Section 254(1)

…आयकर अपीलीय अपीलीय अिधकरण अिधकरण,"जी जी” खंडपीठ खंडपीठ मुंबई मुंबई आयकर आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण जी जी खंडपीठ खंडपीठ मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“G”,BENCH सव"ी जोिग"दर "सह, "याियक सद"य एवं राजे"", लेखा सद"य Before S/Sh. Joginder Singh,Judicial Member & Rajendra,Accountant Member आयकर अपील सं./ ITA/1402/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 िनधा"रण िनधा"रण वष" वष" Godrej & Boyce Mfg. Co.Ltd. ACIT-10(2) Pirojshah Nagar, Vikhroli Aayakar Bhavan Vs. Mumbai--400 079. Mumbai-400 020. PAN:AAACG 1395 D (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue by: Ms. A…