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 367,312 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 147Section 143(3)Section 148Section 142(1)Section 151Section 143(2)Section 68Section 139
Read the full judgment

Issues it is cited on

kelvinatorfresh tangible materialmere change of opinionfirst proviso to section 147material facts necessary for assessmentfull and true disclosurechange of opinionbeyond four yearslive linktangible materialescapement of incomereason to believe

Judgments citing CIT v. Kelvinator of India Ltd.

Vayoo Nandan Finance Company Pvt Ltd, New Delhi vs. ITO Ward 26(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 3097/DEL/2019[2009-10]Status: DisposedITAT Delhi23 Jan 2024AY 2009-10

Bench: Shri M. Balaganeshm/S. Vayoo Nandan Finance Vs. Ito, Company Pvt. Ltd, Ward-26(2), B-6, Ganpati Apartment, 6, New Delhi Alipur Road, Civil Lines, New Delhi Pan: Aaavc0737F Assessee By : Dr. Rakesh Gupta, Adv Shri Shrey Jain, Adv Revenue By: Ms. Kirti Sankratyayan, Sr. Dr Date Of Hearing 04/01/2024 Date Of Pronouncement 23/01/2024

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Kirti Sankratyayan, Sr. DR
Section 143(1)Section 143(3)Section 147Section 148

…e reasonable In other words, it must be based on reasons which are relevant and material. The existence of tangible and relevant material is a precondition for assuming jurisdiction, as has been held in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561 (SC) and ACIT vs. Rajesh Jhaveri Stock Brokers (P) Ltd. reported in 291 ITR 500 (SC). Hence, in this case the proceedings have been initiated on the basis of no material much less any tangible and, relevant material and as such reasons record do not constitute valid reason to believe for initiating proceedings u/s 147 of the Act. It is a case of…

Karamshi Jethabhai Somaiya Trust, Mumbai vs. Income Tax Officer(Exemption), Mumbai

The appeal of the assessee is allowed

ITA 2608/MUM/2023[2009-10]Status: DisposedITAT Mumbai08 Jan 2024AY 2009-10

Bench: Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri. K. Gopal a/w Ms. NehaFor Respondent: Shri P.D. Chougule , Sr. DR
Section 12ASection 139Section 142Section 143Section 143(3)Section 147Section 148

…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…

Suksham Finlease & Investment P.Ltd, New Delhi vs. ITO, Ward-24(3), New Delhi

In the result, appeal of the assessee is allowed

ITA 8321/DEL/2018[2009-10]Status: DisposedITAT Delhi08 Jan 2024AY 2009-10
Section 147Section 151Section 234BSection 69C

…ITA No.8321/Del/2018 M/s Suksham Finlease & Investment (P) Ltd. vs. ITO 143(3) r.w.s 147 of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') on 28/12/2016 for the Assessment Year 2009-10. 2. The assessee has raised the following grounds of appeal:- "1. That the learned Commissioner of Income Tax (Appeals) has grossly erred both in law and on facts in upholding the initiation of proceedings under section 147 of the Act and, completion of assessment under section 147/143(3) of the Act without appreciating that the same were without jurisdiction and hence deserved to be quashed as such. 1.1 That the l…

DCIT, Cir-3(3)(1), Mumbai vs. East West Pipeline Pvt Ltd., Mumbai

Accordingly, without any adjudication upon the merits, Ground No. 5 to 8 to raised by the Revenue are dismissed as being infructuous

ITA 1999/MUM/2023[2014-15]Status: DisposedITAT Mumbai05 Jan 2024AY 2014-15

Bench: SHRI B.R. BASKARAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Biswanath Das
Section 143(3)Section 144BSection 147Section 73(1)

…iated on account of change of opinion formed on re-appraisal of the facts already on record and examined during the regular assessment proceedings which was contrary to the judgment of Hon’ble Supreme Court in the case of CIT Vs. Kelvinator India Ltd.: [2010] 320 ITR 561 (SC). Be that as it may, we have already concluded that there was no failure on the part of the Assessee to disclose the primary facts and therefore, in view of the provisions contained in First Proviso to Section 147 of the Act re-assessment proceedings could not have been initiated in the case of the Assessee after the expiry of 4 years for the…

Springer Verlag Gmbh, New Delhi vs. DDIT, New Delhi

ITA 3660/DEL/2009[2002-03]Status: DisposedITAT Delhi04 Jan 2024AY 2002-03

Bench: G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-

For Appellant: Sh. Sanjeev Chaudhary, ARFor Respondent: Sh. Sanjay Kumar, Sr. DR
Section 131Section 133ASection 139(1)Section 143(2)Section 147Section 148Section 44C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE G.S. PANNU, VICE-PRESIDENT AND SHRI SAKTIJIT DEY, VICE-PRESIDENT ITA Nos. 643 to 645/Del/2005 & 3660/Del/2009 Assessment Years: 1999-2000 to 2002-03 Springer Verlag GmbH, Versus DCIT, Circle 2(2), (formerly known as Springer International Taxation, Verlage GmbH & Co. KG), New Delhi. 906-907, Akashdeep Building, Barakhamba Road, New Delhi. PAN: AAOCS4799R (Appellant) (Respondent) Assessee by : Sh. Sanjeev Chaudhary, AR Revenue by : Sh. Sanjay Kumar, Sr. DR Date of hearing : 06.10.2023 Date of pronouncement: 04.01.2024 ORDER Captioned appeals…

Sprnger Verlag Gmbh vs. DDIT, Circle-2(2)

ITA 645/DEL/2005[2001-2002]Status: DisposedITAT Delhi04 Jan 2024AY 2001-2002

Bench: G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-

For Appellant: Sh. Sanjeev Chaudhary, ARFor Respondent: Sh. Sanjay Kumar, Sr. DR
Section 131Section 133ASection 139(1)Section 143(2)Section 147Section 148Section 44C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE G.S. PANNU, VICE-PRESIDENT AND SHRI SAKTIJIT DEY, VICE-PRESIDENT ITA Nos. 643 to 645/Del/2005 & 3660/Del/2009 Assessment Years: 1999-2000 to 2002-03 Springer Verlag GmbH, Versus DCIT, Circle 2(2), (formerly known as Springer International Taxation, Verlage GmbH & Co. KG), New Delhi. 906-907, Akashdeep Building, Barakhamba Road, New Delhi. PAN: AAOCS4799R (Appellant) (Respondent) Assessee by : Sh. Sanjeev Chaudhary, AR Revenue by : Sh. Sanjay Kumar, Sr. DR Date of hearing : 06.10.2023 Date of pronouncement: 04.01.2024 ORDER Captioned appeals…

Springer Verlag Gmbh vs. DDIT, Circle-2(2)

ITA 644/DEL/2005[2000-2001]Status: DisposedITAT Delhi04 Jan 2024AY 2000-2001

Bench: G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-

For Appellant: Sh. Sanjeev Chaudhary, ARFor Respondent: Sh. Sanjay Kumar, Sr. DR
Section 131Section 133ASection 139(1)Section 143(2)Section 147Section 148Section 44C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE G.S. PANNU, VICE-PRESIDENT AND SHRI SAKTIJIT DEY, VICE-PRESIDENT ITA Nos. 643 to 645/Del/2005 & 3660/Del/2009 Assessment Years: 1999-2000 to 2002-03 Springer Verlag GmbH, Versus DCIT, Circle 2(2), (formerly known as Springer International Taxation, Verlage GmbH & Co. KG), New Delhi. 906-907, Akashdeep Building, Barakhamba Road, New Delhi. PAN: AAOCS4799R (Appellant) (Respondent) Assessee by : Sh. Sanjeev Chaudhary, AR Revenue by : Sh. Sanjay Kumar, Sr. DR Date of hearing : 06.10.2023 Date of pronouncement: 04.01.2024 ORDER Captioned appeals…

Springer Verlag Gmbh vs. DDIT, Circle-2(2)

ITA 643/DEL/2005[1999-2000]Status: DisposedITAT Delhi04 Jan 2024AY 1999-2000

Bench: G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-

For Appellant: Sh. Sanjeev Chaudhary, ARFor Respondent: Sh. Sanjay Kumar, Sr. DR
Section 131Section 133ASection 139(1)Section 143(2)Section 147Section 148Section 44C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE G.S. PANNU, VICE-PRESIDENT AND SHRI SAKTIJIT DEY, VICE-PRESIDENT ITA Nos. 643 to 645/Del/2005 & 3660/Del/2009 Assessment Years: 1999-2000 to 2002-03 Springer Verlag GmbH, Versus DCIT, Circle 2(2), (formerly known as Springer International Taxation, Verlage GmbH & Co. KG), New Delhi. 906-907, Akashdeep Building, Barakhamba Road, New Delhi. PAN: AAOCS4799R (Appellant) (Respondent) Assessee by : Sh. Sanjeev Chaudhary, AR Revenue by : Sh. Sanjay Kumar, Sr. DR Date of hearing : 06.10.2023 Date of pronouncement: 04.01.2024 ORDER Captioned appeals…

Dr Batras Positive Health Clinic Private Limited, Mumbai vs. CIT(A), National Faceless Appeal Centre

In the result, all the appeals of the assessee

ITA 2748/MUM/2023[2011-12]Status: DisposedITAT Mumbai29 Dec 2023AY 2011-12

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale () Ita Nos. 2748, 2747 & 2761/Mum/2023 Assessment Year: 2011-12, 2012-13 & 2013-14 Dr Batras Positive Health Clinic Cit(A), National Faceless Pvt. Ltd., Appeal Centre, Delhi. 2Nd Floor, H Kantilal Compound, Vs. Andheri Kurla Road, Sakinaka Andheri East-400072 Pan No. Aabcd 3857 G Appellant Respondent

For Appellant: Mr. Yogesh A. Thar, Mr. ChaitanyaFor Respondent: Mr. Ashok Kumar Ambastha, Sr
Section 143(2)Section 147Section 16(2)

…). The learned counsel also relied on t . The learned counsel also relied on the decision of the he decision of the Hon’ble Supreme Court in the case of CIT vs Kelvinator of India CIT vs Kelvinator of India Hon’ble Supreme Court in the case of Ltd reported in 320 ITR 561 (SC) in 320 ITR 561 (SC). 6.2 The learned DR on the other hand submitted that issue of The learned DR on the other hand submitted that issue of The learned DR on the other hand submitted that issue of disallowance of business promotion expenses has not been dealt by disallowance of business promotion expenses has not been dealt by disallowance o…

Dr Batras Positive Health Clinic Private Limited, Mumbai vs. CIT(A), NFAC, National Faceless Appeal Centre

In the result, all the appeals of the assessee

ITA 2747/MUM/2023[AY 2012-13]Status: DisposedITAT Mumbai29 Dec 2023

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale () Ita Nos. 2748, 2747 & 2761/Mum/2023 Assessment Year: 2011-12, 2012-13 & 2013-14 Dr Batras Positive Health Clinic Cit(A), National Faceless Pvt. Ltd., Appeal Centre, Delhi. 2Nd Floor, H Kantilal Compound, Vs. Andheri Kurla Road, Sakinaka Andheri East-400072 Pan No. Aabcd 3857 G Appellant Respondent

For Appellant: Mr. Yogesh A. Thar, Mr. ChaitanyaFor Respondent: Mr. Ashok Kumar Ambastha, Sr
Section 143(2)Section 147Section 16(2)

…). The learned counsel also relied on t . The learned counsel also relied on the decision of the he decision of the Hon’ble Supreme Court in the case of CIT vs Kelvinator of India CIT vs Kelvinator of India Hon’ble Supreme Court in the case of Ltd reported in 320 ITR 561 (SC) in 320 ITR 561 (SC). 6.2 The learned DR on the other hand submitted that issue of The learned DR on the other hand submitted that issue of The learned DR on the other hand submitted that issue of disallowance of business promotion expenses has not been dealt by disallowance of business promotion expenses has not been dealt by disallowance o…

Lanco Enterprise Private Limited, Gurgaon vs. DCIT, Circle-5(1), Hyderabad (Erstwhile DCIT, Circle-16(1)), Hyderabad

In the result, ITA Nos. 236 & 237/Hyd/2023 are allowed for statistical purposes and ITA No

ITA 238/HYD/2023[2017-18]Status: DisposedITAT Hyderabad28 Dec 2023AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Chary

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Smt. T.H Vijaya Lakshmi, CIT(DR)
Section 143(2)Section 144Section 14A

…ITA Nos 236 to 238 of 2023 Lanco Enterprises P Ltd Gurgaon आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A ‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri K. Narasimha Chary, Judicial Member ITA Nos.236 to 238/Hyd/2023 Assessment Years: 2012-13, 2014-15 & 2017-18 M/s. Lanco Enterprises (P) Vs. Dy. C. I. T. Ltd, Gurgaon Circle 5(1) PAN:AABCL9304L Hyderabad (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao, CA Revenue by: Smt. T.H Vijaya Lakshmi, CIT(DR) Date of hearing: 20/12/2023 Date of pronouncement: 28/12/2023 ORDER Per R.K. Panda, Vice-Pre…

Lanco Enterprise Private Limited, Gurgaon vs. DCIT, Circle-5(1), Hyderabad (Erstwhile DCIT, Circle-16(1)), Hyderabad

In the result, ITA Nos. 236 & 237/Hyd/2023 are allowed for statistical purposes and ITA No

ITA 237/HYD/2023[2014-15]Status: DisposedITAT Hyderabad28 Dec 2023AY 2014-15

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Chary

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Smt. T.H Vijaya Lakshmi, CIT(DR)
Section 143(2)Section 144Section 14A

…ITA Nos 236 to 238 of 2023 Lanco Enterprises P Ltd Gurgaon आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A ‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri K. Narasimha Chary, Judicial Member ITA Nos.236 to 238/Hyd/2023 Assessment Years: 2012-13, 2014-15 & 2017-18 M/s. Lanco Enterprises (P) Vs. Dy. C. I. T. Ltd, Gurgaon Circle 5(1) PAN:AABCL9304L Hyderabad (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao, CA Revenue by: Smt. T.H Vijaya Lakshmi, CIT(DR) Date of hearing: 20/12/2023 Date of pronouncement: 28/12/2023 ORDER Per R.K. Panda, Vice-Pre…

Lanco Enterprise Private Limited, Gurgaon vs. DCIT, Circle-5(1), Hyderabad (Erstwhile DCIT, Circle-16(1), Hyderabad

In the result, ITA Nos. 236 & 237/Hyd/2023 are allowed for statistical purposes and ITA No

ITA 236/HYD/2023[2012-13]Status: DisposedITAT Hyderabad28 Dec 2023AY 2012-13

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Chary

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Smt. T.H Vijaya Lakshmi, CIT(DR)
Section 143(2)Section 144Section 14A

…ITA Nos 236 to 238 of 2023 Lanco Enterprises P Ltd Gurgaon आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A ‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri K. Narasimha Chary, Judicial Member ITA Nos.236 to 238/Hyd/2023 Assessment Years: 2012-13, 2014-15 & 2017-18 M/s. Lanco Enterprises (P) Vs. Dy. C. I. T. Ltd, Gurgaon Circle 5(1) PAN:AABCL9304L Hyderabad (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao, CA Revenue by: Smt. T.H Vijaya Lakshmi, CIT(DR) Date of hearing: 20/12/2023 Date of pronouncement: 28/12/2023 ORDER Per R.K. Panda, Vice-Pre…

Rohit Manoj Mehra, New Delhi vs. ACIT Circle 71 1 New Delhi, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 2806/DEL/2023[2012-13]Status: DisposedITAT Delhi21 Dec 2023AY 2012-13

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Salil Aggarwal, Sr. AdvFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 143Section 143(3)Section 147Section 148

…gible material evidence brought on record. Whatever has been referred therein was already placed on record during the course of original assessment proceedings. Therefore, the ratio laid down by the Hon’ble Supreme Court in the case of Kelvinator of India 320 ITR 561 squarely applies wherein the Hon’ble Supreme Court has held as under: “When a regular order of assessment is passed in terms of section 143 (3) of the Act, a presumption can be raised that such an order has been passed on application of mind. An order which has been passed purportedly without application of mind would itself confer jurisdictio…

Dlf Home Developers Limited, New Delhi vs. ACIT Circle - 7(2), New Delhi

In the result the appeal of the assessee in ITA No

ITA 1495/DEL/2020[2011-12]Status: DisposedITAT Delhi14 Dec 2023AY 2011-12

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Shri T. James Singson, CIT- DR
Section 143(2)Section 143(3)Section 145(2)Section 147Section 148

…er has reopened the assessment on perusal of assessment record which is nothing but a change of opinion. Therefore, without any tangible new material, reopening has to be quashed as held by the Hon'ble Supreme Court in the case of Kelvinator of India Limited 320 ITR 561 wherein it has been held as under: “When a regular order of assessment is passed in terms of section 143 (3) of the Act, a presumption can be raised that such an order has been passed on application of mind. An order which has been passed purportedly without application of mind would itself confer jurisdiction upon the Assessing Officer to reope…

Provestment Securities P.Ltd, New Delhi vs. ACIT, Circle 20(1), New Delhi

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

ITA 2136/DEL/2023[2011-12]Status: DisposedITAT Delhi06 Dec 2023AY 2011-12

Bench: Shri N.K. Billaiya & Ms. Astha Chandraasstt. Year: 2011-12

For Appellant: NoneFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 143(3)Section 147Section 151Section 68

…on the basis of "change of opinion" on the same subject matter which have already been assessed u/s 143(3) of the Act which is in violation of law settled by the Hon'ble Supreme court in the case of Commissioner of Income Tax v Kelvinator India Limited [2010] 320 ITR 561 (SC) 4. That on the facts and in the circumstances of the case, the Ld. CIT(A) erred in law in upholding the reopening of assessment proceeding u/s 147 of the Act valid which would otherwise liable to be quashed being reopening u/s 147 of the Act were made merely on the basis of information received from Assistant Director of Income Tax (Investig…

The United Theological College, Bangalore vs. Income-Tax Officer, (Exemptions), Ward-2, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 518/BANG/2023[2010-11]Status: DisposedITAT Bangalore01 Dec 2023AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri Joseph Vargese, A.RFor Respondent: Shri D.S. Karthik, D.R
Section 11(5)Section 147Section 148Section 250

…change of opinion amounts to review of the earlier assessment order passed under section 143(3) of the Act which is impermissible in law on the facts and circumstances of the case. He placed reliance on the following decisions:- (i) CIT v. Kelvinator of India 320 ITR 561 (ii) Dell India Pvt. Ltd. v. JCIT (2021) 432 ITR 212 (Karn.) (iii) PCIT v. Fibres and Fabrics International Pvt. Ltd. (2022) 139 taxmann.com 561 (Karn.) (iv) CIT v. Bharatiya Reserve Bank Note Mudran Pvt Ltd in ITA No. 433 of 2011 dated 11.08.2011 (Kar) (v) ACIT v. Marico Ltd 117 taxmann.com 244 (SC). (vi) ACIT v. Ms Kotarki Constructions Pvt Ltd…

Cpi India I Limited, Mumbai vs. ACIT, Int.Tax. Circle-1(2)(1), Delhi

In the result, the appeal is partly allowed, as indicated

ITA 382/DEL/2023[2016-17]Status: DisposedITAT Delhi21 Nov 2023AY 2016-17

Bench: Shri G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-Assessment Year: 2016-17 . Cpi India Ltd., Vs. Acit, C/O- Vasa Chauhan & International Taxation, Associates Off. No. 41, Circle -1(2)1), 3Rd Floor, High Life Premises, Delhi P.M. Road, Santacruz West, Mumbai Pan :Aadcc1505G (Appellant) (Respondent)

Section 112(1)(c)Section 144C(13)Section 147Section 148Section 48Section 48(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI SAKTIJIT DEY, VICE-PRESIDENT Assessment Year: 2016-17 . CPI India Ltd., Vs. ACIT, C/o- Vasa Chauhan and International Taxation, Associates Off. No. 41, Circle -1(2)1), 3rd Floor, High Life Premises, Delhi P.M. Road, Santacruz West, Mumbai PAN :AADCC1505G (Appellant) (Respondent) Assessee by Sh. Ajay Vohra, Sr. Advocate Sh. Divyanshu Agrawal, Advocate Department by Sh. Vizay B. Vasanta, CIT(DR) Date of hearing 10.11.2023 Date of pronouncement 21.11.2023 ORDER Captioned appeal of the assessee challen…

Income Tax Officer, Ncw 11(1), Chennai vs. Shri Elumalai Muthukumaran, Chennai

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

ITA 949/CHNY/2020[2012-14]Status: DisposedITAT Chennai10 Nov 2023AY 2012-14

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.949/Chny/2020 िनधा"रण वष"/Assessment Year:2013-14 The Income Tax Officer, Vs. Shri Elumalai Muthukumaran, Non Corporate Ward 11(1), No. 29, Ramasamy Street, Chennai. Mannady, Chennai 600 001. [Pan:Aajpm9856B] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri D. Hema Bhupal, Jcit : ""थ" की ओर से/Respondent By Shri T. Vasudevan, Advocate : सुनवाई की तारीख/ Date Of Hearing 08.11.2023 : घोषणा की तारीख /Date Of Pronouncement : 10.11.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 13, Chennai, Dated 22.09.2020 Relevant To The Assessment Year 2013-14. The Revenue Has Raised Following Grounds: 1) The Order Of Learned Cit(A) Is Contrary Of Law & Facts & Circumstances Of The Case. 2) The Ld Cit(A) Erred In Directing The Assessing Officer To Allow The Profit On Sale Of Property Under The Head 'Capital Gains’. 2.1) The Ld Cit(A) Failed To Appreciate That The Reopening Of Assessment Is Not Bad In Law, Since Section 147 Of The It Act Clearly Says That If The Assessing Officer

Section 143(2)Section 143(3)Section 147Section 148

…o new tangible material has came to the notice of the Assessing Officer and therefore, reopening of assessment under section 147 of the Act is invalid by relying upon the decision in the case of CIT v. 5 I.T.A. No.949/Chny/20 Kelvinator of India Ltd. (2010) 320 ITR 561 (SC). By considering the submissions of the assessee and following the decision of the Hon’ble Supreme Court in the case of CIT v. Kelvinator of India Ltd. (supra), the ld. CIT(A) observed that the action of the Assessing Officer in reopening the assessment proceedings was bad in law and cannot be held to be legal and accordingly, quashed the reo…

Deputy Commissioner of Income Tax 1(1), Bhilai, Durg vs. Bhilai Jaypee Cement Ltd., Bhilai, Durg

In the result, appeal filed by the revenue stands dismissed in terms of our aforesaid observations

ITA 241/RPR/2023[2015-16]Status: DisposedITAT Raipur30 Oct 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am (Ita No.241/Rpr/2023) (Assessment Year: 2015-16) Deputy Commissioner Of Income Tax 1(1), V Bhilai Jaypee Cement Ltd, Bhilai, Durg S Bsp Premises, Slag Yard Road (Opp Sector 4 Nmoh), Bhilai Pan: Aadcb1675Q (अपीलाथ" /Applicant) .. (""यथ" / Respondent) िनधा"रती क" ओर से /Assessee By : Shri. R.B. Doshi, Ca राज"व क" ओर से /Revenue By : Shri. Satya Prakash Sharma, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 25-10-2023 घोषणा क" तार"ख / Date Of : 30-10-2023 Pronouncement आदेश / O R D E R Per Arun Khodpia, Am:

For Appellant: Shri. R.B. Doshi, CAFor Respondent: Shri. Satya Prakash Sharma, Sr. DR
Section 143(3)Section 147Section 148Section 2(24)(x)Section 40A(2)(b)Section 68

…view on the same set of facts and . 5.2.4 I am fortified by the-following' decisions. the Apex Court as well as various High Courts which are listed below. a). CIT v. Kelvinator of India Ltd. (2002) 256 ITR 1(FB)(Delhi)(HC) Approved by Supreme Court in (2010) 320 ITR 561 (SC) ITO v. Techspan India (P) Ltd. (2018) 404 ITR 10 (SC) wherein the Apex court has held that re-examining the assessees claim which has already been examined during original scrutiny assessment and with no new material is not permissible. b) In ACIT v. Maria) Ltd. (2020) 272 Taxman 179 (SC) The reasons in support of the s. 148 notice is the ve…