How many judgments cite CIT v. Kelvinator of India Ltd.?

1,673 judgments on BharatTax cite CIT v. Kelvinator of India Ltd. (320 ITR 561), spanning 2010 to 2026.

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

It is most often cited in judgments turning on Section 147, Section 143(3), Section 148, Section 142(1), Section 151, Section 143(2).

CIT v. Kelvinator of India Ltd.

320 ITR 561Supreme Court of India2010#18 most cited

What is CIT v. Kelvinator of India Ltd. authority for?

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

1,673

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. Kelvinator of India Ltd. · Kelvinator of India · Section 147 · Section 148 · reassessment proceedings · mere change of opinion · fresh tangible material · escapement of income · reason to believe · validity of reassessment

Also reported as

187 Taxmann 3122 SCC 723187 Taxmann.com 312

Sections most often in play

Section 147 Section 143(3)Section 148 Section 142(1)Section 151 Section 143(2)Section 68 Section 139

Read the full judgment

Issues it is cited on

kelvinator fresh tangible material mere change of opinion first proviso to section 147 material facts necessary for assessment full and true disclosure change of opinion beyond four years live link tangible material escapement of income reason to believe

Judgments citing CIT v. Kelvinator of India Ltd.

R R Paints Private Limited, Mumbai vs. Deputy Commissioner of Income Tax Circle 15(3)(1), Mumbai

The appeal is partly allowed

ITA 1112/MUM/2024[2012-2013]Status: DisposedITAT Mumbai05 Dec 2024AY 2012-2013

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri R.R. Makwana, Sr. DR

Section 143(3)Section 147Section 148Section 151

…isclose fully and truly all material facts necessary. In the given case, the assessment is sought to be reopened after a period of four years and the proviso to section 147 is applicable. The Hon’ble Supreme Court in the case of Kelvinator of India Ltd [2010] 320 ITR 561 (SC) has laid down that the AO has no power to review but only to reassess based on any new material that has come to his possession. Further the Hon'ble Bombay High Court in the case of Ananta Landmark (P.) Ltd. vs DCIT ([2021] 131 taxmann.com 52 (Bombay)) has considered a similar issue and held that - 17. We are satisfied that petitioner had tr…

Titan Company Limited, Hosur vs. Assistant Commissioner of Income Tax - Ltu 2 (Ic), Chennai

In the result the appeal raised by the assessee is partly allowed

ITA 1742/CHNY/2024[2011- 12]Status: DisposedITAT Chennai04 Dec 2024

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1742/Chny/2024 निर्धारण वर्ा /Assessment Years: 2011-12 Titan Company Limited, Assistant Commissioner Of No.3, Sipcot Industrial Complex, Income Tax, Hosur, Krishnagiri, Ltu-2, Tamil Nadu-635126 Chennai [Pan: Aaact5131A] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri Abhay Kumar, C.A अपीलार्थी की ओर से/ Assessee By : Ms.Komali Krishna, Cit प्रत्यर्थी की ओर से /Revenue By सुनवाई की तारीख/Date Of Hearing : 10.09.2024 घोषणा की तारीख /Date Of Pronouncement : 04.12.2024

For Appellant: Ms.Komali Krishna, CIT

Section 147Section 250Section 80Section 80C(2)(a)Section 80I

…act which was already on record of the AO and hence the same was bad in law. It was contended that the reopening alluded a clear case of change of opinion. Reliance was also placed upon the decision of Hon’ble Supreme Court in the case of Kelvinator India Ltd 320 ITR 561 and of Hon’ble Jurisdictional High Court in case of IDFC Limited 155 Taxman.com 602. The Ld. DR placed reliance upon the decision of Ld. AO and Ld. CIT(A) and argued that no interference is required now at this stage. 3.0 We have heard the rival submissions in the light of material available on records. As regards the controversy at hand, it is s…

Lakhmi Chand Yadav, Faridabad vs. ITO, Ward-1(4), Faridabad

In the result, the appeal filed by the revenue is dismissed and the substantial questions of law are answered against the revenue

ITA 516/DEL/2020[2011-12]Status: DisposedITAT Delhi03 Dec 2024AY 2011-12

Bench: Sh. Satbeer Singh Godara & Sh. M. Balaganeshita No. 516/Del/2020 : Asstt. Year : 2011-12 Lakhmi Chand Yadav, Vs Income Tax Officer, Village Mirzapur Hardet Haveli Ward-1(4), Mujehri, Faridabad, Haryana-121004 Faridabad-121001 (Appellant) (Respondent) Pan No. Aaepy4744P Assessee By : Sh. M. K. Gupta, Ca Revenue By : Sh. B. S. Anand, Sr. Dr Date Of Hearing: 25.11.2024 Date Of Pronouncement: 03.12.2024 Order Per Satbeer Singh Godara: This Assessee’S Appeal For Assessment Year 2011-12, Arises Against The Order Of Cit(A), Faridabad Dated 28.11.2019 In Case No. 10339/2018-19 In Proceedings U/S 143(3)/147 Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. M. K. Gupta, CAFor Respondent: Sh. B. S. Anand, Sr. Dr

Section 133ASection 143Section 143(3)Section 147Section 148Section 260A

…59,42,709/- which was made in the reassessment proceedings having been deleted by the CIT(A) vide order dated 30.07.2019, the reassessment on the heads which were not part of the reasons recorded for the reopening the assessment is not sustainable. The (2010) 320 ITR 561 (SC) ITAT NO. 143 OF 2021 learned Tribunal placed reliance on the decision of the High Court of Bombay in Commissioner of Income Tax Versus Jet Airways (I) Ltd.3 and the decision of the High Court of Delhi in Ranbaxy Laboratories Ltd. Versus CIT 4 . On the above grounds the appeal filed by the assessee was allowed. Challenging the said order, the…

Ashok Sharma, Kota vs. Dy. Commissioner of Income Tax Circle-2 - Kota, Kota

ITA 359/JPR/2024[2014-2015]Status: DisposedITAT Jaipur29 Nov 2024AY 2014-2015

For Appellant: Shri Priyank Kabra (C.A.) (V.C.)For Respondent: Shri Anup Singh (Addl.CIT)

Section 143(3)Section 147Section 40A(3)

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA No. 359/JPR/2024 निर्धारण वर्ष / Assessment Years : 2014-15 Sh. Ashok Sharma 74, Gulab Bagh, Canal to Police Line Road, Kota. बनाम The DCIT Vs. Circle-2, Kota. स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AOXPS2855Q अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओरसे / Assesseeby : Shri Priyank Kabra (C.A.) (V.C.) राजस्व की ओरसे…

Chandrakumar Madhusudanji Jajodia, Thane vs. Assistant Commissioner of Income Tax, Amravati Circle

In the result, appeal filed by the assessee is allowed

ITA 399/NAG/2023[2013-14]Status: DisposedITAT Nagpur28 Nov 2024AY 2013-14

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Abhay Y. Marathe

Section 143(2)Section 143(3)Section 144Section 148Section 234ASection 36(1)(iii)Section 68Section 69A

…to be incorrect or false. Conclusion of escapement of income tantamount to mere change of opinion. Belief of escapement of income could not be derived on the basis of report of Investigation Wing being not specific to transaction of loan. Reliance on: (2010) 320 ITR 561 (SC) CIT vs. Kelvinator of India Ltd. (P- 98 – 102) (99) 6 Chandrakumar Madhusudanji Jajodia ITA no.399/Nag./2023 D) Reasons recorded indicate that A.O. has no new intangible material on record. Report of Investigation Wing as well as approval from Joint Commissioner of Income Tax was not provided to assessee. Notice issued u/s 148 is not in ac…

Subhash Chander Prop. Ms Ashoka Metals and Chemicals 457 Nirankari Street No.1 Miller Ganj, Ludhiana, Punjab vs. The Income Tax Officer Ward-IV(2) Ludhiana, Punjab

In the result, the matter is set-aside to the file of the ld CIT(A) to decide the same afresh on merits of the case as per law after providing reasonable opportunity to the assessee

ITA 133/CHANDI/2024[2014-2015]Status: DisposedITAT Chandigarh26 Nov 2024AY 2014-2015

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

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Ms. Tarundeep Kaur, Addl. CIT, Sr. DR

Section 143(3)Section 147Section 148Section 151

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी िव"म िसंह यादव, लेखा सद" एवं "ी परेश म. जोशी, "ाियक सद" BEFORE: SHRI. VIKRAM SINGH YADAV, AM & SHRI. PARESH M. JOSHI, JM आयकर अपील सं./ ITA NO. 133/Chd/2024 िनधा"रण वष" / Assessment Year : 2014-15 Subhash Chander बनाम The ITO Prop. M/s. Ashoka Metals And Ward- IV(2), Ludhiana Chemicals 457 Nirankari Street No. 1 Punjab Miller Ganj, Ludhiana, Punjab "ायी लेखा सं./PAN NO: ABEPC7884R अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Sudhir Sehgal,…

DCIT, Cir-3(2), Gangtok, Aayakar Bhawan Bhanupath Road Near White Hall Gangtok vs. Heinz India Private Limited, Sikkim

The appeal of the revenue is dismissed and cross-objection of the assessee is allowed

ITA 1137/KOL/2023[2014-15]Status: DisposedITAT Kolkata25 Nov 2024AY 2014-15

Bench: Shri Rajesh Kumar (Accountant Member), Shri Sonjoy Sarma (Judicial Member)

Section 143(2)Section 143(3)Section 147Section 148Section 250Section 263Section 35Section 80I

…The impugned addition has been made only on the basis of reappreciation of records, which is nothing but a change of opinion which is impermissible u/s 147 of the Act as held by Hon’ble Supreme Court in the case of CIT Vs. Kelvinator Of India Ltd. reported in 320 ITR 561 (SC). Moreover the notice u/s 148 of the Act and the reassessment order was issued in the name of Heinz India Pvt. Ltd. which is ceased to exist due to amalgamation and as per the Hon’ble Apex Court judgment in the case of PCIT v. Maruti Suzuki India Ltd reported in (2019) 416 ITR 613 (SC) wherein it was held that framing of an assessment order a…

The Hongkong and Shanghai Banking Corporation Limited -India Branches, Mumbai vs. The Deputy Commissioner of Income Tax (International Taxation)-2(2)(2), Mumbai

ITA 2201/MUM/2024[2013-14]Status: DisposedITAT Mumbai21 Nov 2024AY 2013-14

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sunil Kumar Singh, Hon'Ble

For Appellant: Shri Porus Kaka & Shri Divesh Chawla, A/RsFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 143(3)Section 148Section 44ASection 92E

…but change of opinion without there being any new tangible material evidence brought on record which is against the ratio laid down by the Hon'ble Supreme Court in the case of Commissioner Of Income Tax, Delhi v. Kelvinator of India Limited reported in (2010) 320 ITR 561 (SC). Moreover and most importantly, nowhere in the reasons, the AO has mentioned that there was failure on the part of the assessee to disclose fully and truly, all material facts relevant for the assessment. In fact, the facts on record show that not only the assessee explained during the assessment proceedings but also through notes to account…

DCIT(It)-2(2)(2), Nariman Point vs. The Hongkong and Shanghai Banking Corporation Ltd, Bandra

ITA 1335/MUM/2024[2015-16]Status: DisposedITAT Mumbai21 Nov 2024AY 2015-16

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sunil Kumar Singh, Hon'Ble

For Appellant: Shri Porus Kaka & Shri Divesh Chawla, A/RsFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 143(3)Section 148Section 44ASection 92E

DCIT(It)-2(2)(2), Air India Building vs. The Hongkong and Shanghai Banking Corporation Ltd, Bandra

ITA 1333/MUM/2024[2013-14]Status: DisposedITAT Mumbai21 Nov 2024AY 2013-14

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sunil Kumar Singh, Hon'Ble

For Appellant: Shri Porus Kaka & Shri Divesh Chawla, A/RsFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 143(3)Section 148Section 44ASection 92E

Shankar Construction, Panchgachia vs. ITO, Ward-3(1), Purnea

In the result, the appeal of the assessee is allowed

ITA 565/PAT/2024[2016-17]Status: DisposedITAT Patna18 Nov 2024AY 2016-17

Bench: Shri Rajpal Yadav, Vice- & Shri Rajesh Kumari.T.A. No. 565/Pat/2024 Assessment Year: 2016-2017 Shankar Construction,………………..…….……Appellant Panchgachia, Panchgachia-852124, Bihar [Pan:Abofs0800R] -Vs.- Income Tax Officer,………………….……..……Respondent Ward-3(1), Purnea, Bihar Appearances By: Shri S.K. Tulsiyan, Advocate, Appeared On Behalf Of The Assessee Shri Ashok Kumar, Cit (Dr), Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: October 22, 2024 Date Of Pronouncing The Order: November 18, 2024 O R D E R

Section 143(1)Section 147Section 148Section 69A

…other, is the Investigation report of the DIT. Nothing from that report is set out to enable the reader to appreciate how the conclusions flow therefrom. [Para 22] The Hon'ble Supreme Court of India in the case of CIT vs. Kelvinator India Ltd. reported [2010] 320 ITR 561 (SC) held that: "Hence after April 1, 1989, the Assessing Officer has power to reopen an assessment, provided there is "tangible material to come to the conclusion that there was escapement of income from assessment. Reason must have a link with the formation of the belief. However, in the instant case of the assessee, on a perusal of the reasons…

Ashok Kumar Kolla, Hyderabad vs. DCIT., Circle-6(1), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 876/HYD/2024[2014-15]Status: DisposedITAT Hyderabad14 Nov 2024AY 2014-15

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G. & आ.अपी.सं /Ita No.876/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2014-15) Shri Ashok Kumar Kolla Vs. Dy. Commissioner Of Hyderabad Income Tax, Circle 6(1) Pan:Afwpk8481L Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A.V.Raghuram, Advocate राज" व "ारा/Revenue By:: Shri K.N. Suresh Babu, Dr सुनवाई की तारीख/Date Of Hearing: 07/11/2024 घोषणा की तारीख/Pronouncement: 14/11/2024 आदेश/Order

For Appellant: Shri A.V.Raghuram, AdvocateFor Respondent: : Shri K.N. Suresh Babu, DR

Section 143(3)Section 147Section 148

…material in his possession and thus, it can be said that, it is a case of change of opinion, which is not permissible under the law. In this regard, he relied upon the decision of the Hon'ble Supreme Court in the case of CIT vs. Kelvinator of India Ltd (2010) 320 ITR 561 (S.C). 6. The learned DR, on the other hand, supporting the orders of the learned CIT (A) submitted that, if we go by the reasons recorded for reopening the assessment, it is abundantly clear that, there is fresh tangible material for the Assessing Officer to form reasonable belief of escapement of income and therefore, there is no merit in the…

M/S.Kerala State Civil Supplies Corpn Ltd, Cochin vs. The ACIT, Cochin

ITA 95/COCH/2017[2010-11]Status: DisposedITAT Cochin07 Nov 2024AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhalong With Stay Application No.19/Coch./2017 Assessment Year – 2010-2011 M/S.Kerala State Civil The Assistant Supplies Corpn. Ltd., Vs., Commissioner Of Income Kochi. Pan Aaack6767F Tax, Circle-1(2) C/O.Varma & Varma, C.As Kochi, Kerala. Cochin – 19. Kerala (Appellant) (Respondent) For Assessee : Shri Satyanarayanan, C.A For Revenue: Dr.S.Pandian, Cit-Dr Date Of Hearing: 23.08.2024 Date Of Pronouncement 07.11.2024 O R D E R Per Bench : This Assessee'S Appeal Ita.No.95/Coch/2017 Along With Stay Application Sa.No.19/Coch./2017, Arise Against The Order Of The Learned Cit(A)-1, Cochin, Cochin'S Order In Appeal No.Ita.292/R-4/E/Cit(A)-1/2016-17, Dated 31St January, 2017, For The Assessment Year 2010-11, In 2

For Appellant: Shri Satyanarayanan, C.A For Revenue: Dr.S.Pandian, CIT-DRFor Respondent: Dr.S.Pandian, CIT-DR

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ALONG WITH Stay Application No.19/Coch./2017 Assessment Year – 2010-2011 M/s.Kerala State Civil The Assistant Supplies Corpn. Ltd., vs., Commissioner of Income Kochi. PAN AAACK6767F Tax, Circle-1(2) C/o.Varma & Varma, C.As KOCHI, KERALA. COCHIN – 19. KERALA (Appellant) (Respondent) For Assessee : Shri Satyanarayanan, C.A For Revenue: Dr.S.Pandian, CIT-DR Date of Hearing: 23.08.2024 Date of Pronouncement 07.11.2024 O R D E R PER BENCH : This assessee's appeal ITA.No.…

Deputy Commissioner of Income Tax, Nungambakkam Chennai vs. Cholamandalam Ms General Insurance Company Limited, Chennai

ITA 1437/CHNY/2024[2009-10]Status: DisposedITAT Chennai06 Nov 2024AY 2009-10

Bench: Shri Mahavir Singh, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकरअपीलसं./Ita No.: 1437/Chny/2024 & Co No.: 46/Chny/2024 निर्धारणवर्ष / Assessment Year: 2009-10 The Deputy Commissioner M/S. Cholamandalam Ms Of Income Tax, V. General Insurance Company Non-Corporate Circle -8, Limited, Room No. 507, 5Th Floor, No.2, Dare House, Chenai Annexe Building, G.P.O., Parrys, No. 121, M.G. Road, Chennai - 600 001. Chennai - 600 034. [Pan:Aabcc-6633-K] (अपीलार्थी/Appellant) (Respondent/Cross Objector) Assessee By : Ms. Kamakshi, Advocate For Mr. Sandeepbagmar, Advocate Department By : Mr.Nilaybaransom, Cit सुनवाई की तारीख/Date Of Hearing : 09.08.2024 घोषणा की तारीख/Date Of Pronouncement : 06.11.2024 आदेश / Order Per S. R. Raghunatha: This Appeal Filed By The Revenue & Cross Objection Filed By The Assessee Aredirected Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 07.03.2024 & Pertains To Assessment Year 2009-10. 2. The Revenue Has Raised The Following Grounds Of Appeal: 1. The Order Of The Learned Commissioner Of Income Tax (A) In

For Appellant: Ms. Kamakshi, Advocate forFor Respondent: Mr.NilayBaranSom, CIT

Section 143(2)Section 143(3)Section 148Section 40

…e following judicial precedents. 8.4 Further, the Ld.AR submitted that: 1. it is a settled principle of law under section 147 of the Act that no assessment can be reopened merely because the AO has changed his mind. CIT v Kelvinator of India (2010) 2 SCC 723: 320 ITR 561 (SC). 2. in the present case, the AO has not produced any fresh or new tangible material based on which the re-opening of assessment is initiated. Now, on the basis of same material furnished, coming to a different conclusion is nothing but a change of opinion 3. the four issues set out by the AO in the reasons for reopening dt. 18.12.2017 have b…

ACIT Central Circle 2(1), Chennai vs. K.C.P.Shivaraman, Karur

In the result, the appeal stands dismissed

ITA 2183/CHNY/2018[2008-09]Status: DisposedITAT Chennai05 Nov 2024AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2183/Chny/2018 (िनधा)रण वष) / Assessment Year: 2008-09) Acit Shri K.C.P. Shivaraman बनाम/ Central Circle-2(1), #330, Chinna Andan Koil Road, Vs. Chennai. Karur-639 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaxps-4844-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Nilay Baran Som (Cit)-Ld. Dr " थ"कीओरसे/Respondent By : Shri S. Sridhar (Advocate)-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 10-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 05-11-2024 आदेश / O R D E R

For Appellant: Shri Nilay Baran Som (CIT)-Ld. DRFor Respondent: Shri S. Sridhar (Advocate)-Ld. AR

Section 143(3)Section 147

…esulting from what he thinks on a particular question. It is a result of understanding, experience and reflection. 11. It is well settled and held by this court in a catena of judgments and it would be sufficient to refer CITv. Kelvinator of India Ltd. [2010] 320 ITR 561/187 Taxman 312 (SC) wherein this Court has held as under:— '5….where the Assessing Officer has reason to believe that income has escaped assessment, confers jurisdiction to re- open the assessment. Therefore, post-1st April, 1989, power to re-open is much wider. However, one needs to give a schematic interpretation to the words "reason to believe…

DCIT 15(1)(1), Mumbai vs. Antony Motors P.Ltd, Navi Mumbai

In the result the appeals filed by the assessee & revenue stands partly allowed

ITA 724/MUM/2016[2007-08]Status: DisposedITAT Mumbai30 Oct 2024AY 2007-08

Bench: Smt Beena Pillai & Smt Renu Jauhri[Assessment Year: 2009-10] [Assessment Year: 2008-09] [Assessment Year: 2007-08] Dy. Commissioner Of M/S. Antony Motors Pvt. Income-Tax- 15(1)(1) Ltd. Room No.517, A-390/391, 5Th Floor, Midc, Ttc, Vs. Aayakar Bhavan, Industrial Zone, Maharshi Karve Road, Navi Mumbai- 400701. Mumbai- 400020. Pan: Aaaca4719K (Appellant) (Respondent)

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Paresh Deshpande – Sr. A.R

Section 133(6)Section 143(3)Section 145(3)Section 148

…Pvt. Ltd. ITA No. 722- 724/M/2016 CO No. 150.-152/M/2017 proceedings, and therefore issuance of 148 notice amounts to ‗change of opinion‘. He placed reliance on the decision of Hon’ble Supreme Court in case of CIT vs Kelvinator of India Ltd reported in (2010) 320 ITR 561. Reliance was also placed on the decision of Hon’ble Bombay High Court in case of Asian paints vs DCIT & Anr., reported in (2009) 308 ITR 195 to buttress his contention that the Ld.AO cannot proceed further for a period of 4 weeks from the date of service of the order rejecting the objections filed by the assessee. C. The Ld.AR alleged that the a…

DCIT 15(1)(1), Mumbai vs. Antony Motors P.Ltd, Navi Mumbai

In the result the appeals filed by the assessee & revenue stands partly allowed

ITA 723/MUM/2016[2008-09]Status: DisposedITAT Mumbai30 Oct 2024AY 2008-09

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Paresh Deshpande – Sr. A.R

Section 133(6)Section 143(3)Section 145(3)Section 148

DCIT 15(1)(1), Mumbai vs. Antony Motors P.Ltd, Navi Mumbai

In the result the appeals filed by the assessee & revenue stands partly allowed

ITA 722/MUM/2016[2009-10]Status: DisposedITAT Mumbai30 Oct 2024AY 2009-10

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Paresh Deshpande – Sr. A.R

Section 133(6)Section 143(3)Section 145(3)Section 148

Assistant Commissioner of Income Tax Corporate Circle 1 1, Chennai vs. Capital First Limited(Merged With Idfc First Bank Limited), Chennai

In the result, both the appeal filed by the Revenue and the Cross

ITA 1692/CHNY/2024[2017-18]Status: DisposedITAT Chennai29 Oct 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1692/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 & C.O. No. 63/Chny/2024 [In I.T.A. No. 1692/Chny/2024] The Assistant Commissioner Of Vs. Capital First Limited (Merged With Income Tax, Idfc Bank Limited), Kpm Tower, 7Th Floor, No. 1, Harrington Road, Corporate Circle 11, Chennai. Chetpet, Chennai 600 031. [Pan:Aacck6863C] (अपीलाथ"/Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri M. Rajan, Cit Assessee By : Shri Ketan K. Ved, C.A. सुनवाई की तारीख/ Date Of Hearing : 23.10.2024 घोषणा की तारीख /Date Of Pronouncement : 29.10.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 14.03.2024 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. Since, The Issues Raised In The Revenue’S Appeal & The Cross Objections Of The Assessee Are Similar & Based On The Same Identical Facts, With The Consent Of Both The Parties, We Proceed To Hear The Appeal

For Appellant: Shri Ketan K. Ved, C.AFor Respondent: Shri M. Rajan, CIT

Section 115JSection 143(3)Section 147Section 148

…for the assessment years 2008-09 and 2016-17, submitted that on similar identical facts, the Tribunal held the reopening is bad under law by placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT v. Kelvinator of India Limited [2010] 320 ITR 561 (SC). 9. After hearing both the parties and on perusal of the reassessment order, we note that the Assessing Officer proceeded to make disallowance towards interest accrued but not paid on Non-convertible Debenture as well as expenses claimed on account of ESOP only on examination of computation of statement, which was already there on record du…

V.S. Natarajan, Thanjavur vs. ACIT, CC-3(2), Chennai

In the result both the appeals filed by the assessee are allowed

ITA 1604/CHNY/2024[2020-21]Status: DisposedITAT Chennai18 Oct 2024AY 2020-21

Bench: Shri Manu Kumar Giri, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1603 & 1604/Chny/2024 िनधा"रण वष" / Assessment Years: 2019-20 & 2020-21 Valikaramuthu Subramanian Assistant Commissioner Of Natarajan, V. Income-Tax, No. 104-B, 3Rd Street, Central Circle -3(2), Mangalapuram, Medical College Chennai. Road, Voc Nagar, Thanjavur – 613 007. [Pan: Acypn-0616-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Y. Sridhar, Fca ""यथ" क" ओर से/Respondent By : Shri. Nilay Baran Som, Cit सुनवाई की तारीख/Date Of Hearing : 26.09.2024 घोषणा की तारीख/Date Of Pronouncement : 18.10.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. Y. Sridhar, FCAFor Respondent: Shri. Nilay Baran Som, CIT

Section 142(1)Section 153CSection 263

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी मनु कुमार िग"र, "याियक सद"य एवं "ी एस. आर. रघुनाथा, लेखा सद"य के सम" BEFORE SHRI MANU KUMAR GIRI, HON’BLE JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1603 & 1604/Chny/2024 िनधा"रण वष" / Assessment Years: 2019-20 & 2020-21 Valikaramuthu Subramanian Assistant Commissioner of Natarajan, v. Income-tax, No. 104-B, 3rd Street, Central Circle -3(2), Mangalapuram, Medical College Chennai. Road, VOC Nagar, Thanjavur – 613 007. [PAN: ACYPN-0616-R] (अपीलाथ"/Appellant) (""यथ"/R…