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 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.

The Pr. Commissioner of Income Tax (Central-3) vs. Unitech Indraprastha Tv Ltd

ITA/826/2016HC Delhi28 Feb 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 143Section 147Section 148

…he lower authorities. The ITAT, however, was of the opinion that the reasons recorded in support of the reassessment could not be sustained. In doing so, it relied upon the judgment in Commissioner of Income Tax, Delhi vs. Kelvinator of India Ltd. (2010) 320 ITR 561 (SC). The ITAT’s discussion with respect to the validity of the ITA No.826/2016 Page 1 of 3 reopening is as follows: - “3. We have given our thoughtful considerations to the rival submissions, including written submissions vis-a-vis all evidence available on record. The reasons for reopening ar…

Janno, Jaipur vs. ITO, Alwar

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 776/JPR/2016[2011-12]Status: DisposedITAT Jaipur15 Feb 2017AY 2011-12
For Appellant: Shri P.C. Parwal , CAFor Respondent: Smt. Poonam Rai, DCIT- DR
Section 147Section 148Section 54B

…Ltd. vs. ITO (2002) 257 ITR 639 (Del.). The assessee cannot challenge 3 Smt. Janno vs. ITO, Ward- 1(2), Alwar sufficiency to belief – ITO vs. Lakhmani Mewal Das (1976) 103 ITR 437 (SC) 4.7 Hon'ble Supreme Court has laid down in the case of Kelvinator India 320 ITR 561 that AO has power to reassess, only if there is a tangible material and the procedure laid down in the case of GKN Drivershaft has been followed by the AO. The AO has discharged the duty which lay upon him before initiating the reassessment proceedings. 4.8 Thus in view of these facts, I hold that AO had rightly initiated the proceedings u/s 147…

M/S. Eastern Sugar & Industries Ltd., Kolkata vs. ACIT, Central Circle - XI, Kolkata

In the result, appeals filed by the assessee on grounds No

ITA 1951/KOL/2010[2006-07]Status: DisposedITAT Kolkata15 Feb 2017AY 2006-07

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate राज"व क" ओर से /Revenue By : Shri Pinaki Mukherji, Jcit, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 02/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To The Assessment Years 2004-2005 & 2006-07, Are Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Central-I, Kolkata, In Appeal No.434/Cc-Iv/Cit(A),C-I/08-09, Dated 05.08.2010 & Appeal No.433/Cc-Xi/Cit(A),C-I/08-09, Dated 11.08.2010, Respectively Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer M/S. Eastern Sugar & Industries Ltd. (Ao) Under Section 143 (3) Of The Income Tax Act 1961, (Hereinafter

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Pinaki Mukherji, JCIT, Sr.DR
Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI N.V.VASUDEVAN & DR. A.L.SAINI, AM आयकर अपील सं./ITA No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCE 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) AND आयकर अपील सं./ITA No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s…

M/S. Eastern Sugar & Industries Ltd., Kolkata vs. ACIT, Central Circle - XI, Kolkata

In the result, appeals filed by the assessee on grounds No

ITA 1950/KOL/2010[2004-05]Status: DisposedITAT Kolkata15 Feb 2017AY 2004-05

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate राज"व क" ओर से /Revenue By : Shri Pinaki Mukherji, Jcit, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 02/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To The Assessment Years 2004-2005 & 2006-07, Are Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Central-I, Kolkata, In Appeal No.434/Cc-Iv/Cit(A),C-I/08-09, Dated 05.08.2010 & Appeal No.433/Cc-Xi/Cit(A),C-I/08-09, Dated 11.08.2010, Respectively Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer M/S. Eastern Sugar & Industries Ltd. (Ao) Under Section 143 (3) Of The Income Tax Act 1961, (Hereinafter

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Pinaki Mukherji, JCIT, Sr.DR
Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI N.V.VASUDEVAN & DR. A.L.SAINI, AM आयकर अपील सं./ITA No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCE 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) AND आयकर अपील सं./ITA No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s…

The Principal Commissioner of Income-Tax-7 vs. M/S Paramount Communication Pvt. Ltd

ITA/726/2016HC Delhi14 Feb 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 143(3)

…open concluded assessment can validly be exercised. The consideration which ought to weigh with the Revenue and are considered valid are the existence of tangible material or information – in the light of the judgment in CIT v. Kelvinator of India. [2010] 320 ITR 561 (SC). 9. Having regard to the contents of the notice for AY 2003-04, the court is unable to agree with the findings of the ITAT. It constitutes reference to tangible material “outside” the record, i.e. information based upon the investigation of the Commissioner of Central Excise with respect to the purchases made by the assesses. However,…

The Principal Commissioner of Income-Tax-7 vs. M/S Paramount Communication Pvt. Ltd

ITA/725/2016HC Delhi14 Feb 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 143(3)

…open concluded assessment can validly be exercised. The consideration which ought to weigh with the Revenue and are considered valid are the existence of tangible material or information – in the light of the judgment in CIT v. Kelvinator of India. [2010] 320 ITR 561 (SC). 9. Having regard to the contents of the notice for AY 2003-04, the court is unable to agree with the findings of the ITAT. It constitutes reference to tangible material “outside” the record, i.e. information based upon the investigation of the Commissioner of Central Excise with respect to the purchases made by the assesses. However,…

The Principal Commissioner of Income-Tax-7 vs. M/S Paramount Communication Pvt. Ltd

ITA/727/2016HC Delhi14 Feb 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 143(3)

…open concluded assessment can validly be exercised. The consideration which ought to weigh with the Revenue and are considered valid are the existence of tangible material or information – in the light of the judgment in CIT v. Kelvinator of India. [2010] 320 ITR 561 (SC). 9. Having regard to the contents of the notice for AY 2003-04, the court is unable to agree with the findings of the ITAT. It constitutes reference to tangible material “outside” the record, i.e. information based upon the investigation of the Commissioner of Central Excise with respect to the purchases made by the assesses. However,…

Epc Industries Ltd, Nashik vs. ACIT OSD 10(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3210/MUM/2016[2007-08]Status: DisposedITAT Mumbai10 Feb 2017AY 2007-08

Bench: Shri Rajendra & Shri Cn Prasad: (A.Y : 2007-08) Epc Industries Ltd. Vs. Acit Osd 10(1) Plot No.H-109, Midc Mumbai Ambad Nashik – 422010 Pan : Aaace2659J (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri Dinkle H HariyaFor Respondent: Shri PR Ghosh
Section 143(3)Section 147Section 28Section 41(1)

…mere change of opinion and therefore reassessment made u/s 143(3) r.w.s.147 is bad in law. The Ld. Counsel for the assessee placed reliance on the following decisions in support of his contentions as stated above. (1) CIT Vs. Kelvinator of India Ltd. [(2010) 320 ITR 561 (SC)] (2) Jashan Textiles Mills P. Ltd. Vs. DCIT – [(2006) 284 ITR 542 (Bom)] (3) German Remedies Ltd. Vs DCIT [(2006) 285 ITR 26(Bom)] (4) German Remedies Ltd. Vs CIT [(2006) 287 ITR 494(Bom)] (5) Siemens Information Systems Ltd Vs Asstt. CIT [(2007) 295 ITR 333 (Bom)] (6) Haryana Accrylic Manufacturing Co.Vs.CIT[(2009) 308 ITR 38 (Del.)] (7)…

DCIT 2(3), Mumbai vs. Tata Steel Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 5432/MUM/2014[2005-06]Status: DisposedITAT Mumbai08 Feb 2017AY 2005-06

Bench: Shri B.R.Baskaran & Shri Pawan Singh

For Appellant: Sh. B.S. Bist -DRFor Respondent: Sh. Dinesh Vyas Advocate.)
Section 143(3)Section 147Section 148Section 253Section 254(1)Section 293ASection 80G

…t the re-opening is invalid for various reasons, the Ld. AR of the assessee relied upon the following decisions : 1. CIT v Bhanji Lavji [1971] 79 ITR 582 (SC) 2. CIT v Kelvinator of India Ltd [2002] 256 ITR 1 (Del) (FB) 3. CIT v Kelvinator of India Ltd [2010] 320 ITR 561 (SC) 4. Associated Stone Industries (Kotah) Ltd v CIT [1997] 224 ITR 560 (SC) 5. Consolidated Photo & Finvest Ltd v ACIT [2006] 281 ITR 394 (Del) 6. KLM Royal Dutch Airlines v ADIT [2007] 294 ITR 310 (Del) 7. CIT v Eicher Ltd [2007] 294 ITR 310(Del) 8. Ranbaxy Laboratories Ltd v DCIT [2013] 351 ITR 23 (Del) 9. 3i Infotech Ltd v CIT [2010] 329 ITR…

Shri Debabhash Dey, Kolkata vs. ITO, WD, 56(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1242/KOL/2016[2004-05]Status: DisposedITAT Kolkata03 Feb 2017AY 2004-05

Bench: Shri P.M. Jagtap

Section 143(3)Section 148Section 44A

…essment on the basis of same records was based on a mere change of opinion, which is not permissible in law. In support of this contention, he relied on the decision of the Hon’ble Supreme Court in the case of CIT –vs.- Kelvinator of India Limited reported in 320 ITR 561 as well as the decision of the Hon’ble Calcutta High Court in the case of Manmohan Kedia –vs.- ITO reported in 344 ITR 187. 6. The ld. D.R., on the other hand, strongly relied on the impugned order of the ld. CIT(Appeals) in support of the revenue’s case on this issue and contended that the assessment having been reopened by the Assessing Officer…

D.C.I.T., Circle-11 Kolkata, Kolkata vs. M/S Bishwanath Tea Co. Ltd., Kolkata

In the result the appeal of the revenue is dismissed

ITA 2754/KOL/2013[1999-2000]Status: DisposedITAT Kolkata03 Feb 2017AY 1999-2000

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ]

For Appellant: Shri Rajat Kumar Kureel, JCIT, Sr.DRFor Respondent: Shri D.S.Damle, FCA
Section 143(3)Section 2Section 33ASection 72

…ce was placed by the Assessee on the ratio laid down in the following decisions: (i) Rajesh Jhaveri Stock Broking Pvt. Ltd Vs. CIT (291 ITR 500)(SC) (ii) CIT Vs. Foramers France (264 ITR 566) (SC) (iii) Kelvinators of India Ltd (256 ITR 1) (Del) affirmed in (320 ITR 561) ITA No.2754/Kol/2013 – M/s. Bishwanath Tea Co. Ltd. A.Y.1999-2000 9 (iv) CIT vs Usha International Ltd. (348 ITR 485) (Del) The CIT(A) held that the re-assessment proceedings had been initiated after a period of four years from the end of the relevant assessment year and since the assessment u/s 143(3) of the Act had already been made initiatio…

Safe Corrugated Containers Pvt. Ltd., Hyderabad vs. DCIT, Chennai

In the result, the appeal of the assessee is allowed

ITA 1250/CHNY/2016[2006-07]Status: DisposedITAT Chennai25 Jan 2017AY 2006-07

Bench: Shri Abraham P. George]

For Appellant: Shri. A.V. Raghuram, Advocate
Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, सी "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ (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. No. 1250/Mds/2016 "नधा"रण वष" /Assessment year : 2006-2007 M/s. Safe Corrugated Vs. The Deputy Commissioner of Containers Pvt. Ltd, Income Tax, F -17, Old F-88, Company Circle VI(1) SIPCOT Industrial Complex, Chennai. Gummidipundi, Chennai 601 201. [PAN AAFCS 2534K] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. A.V. Raghuram, Advocate : Shri. Ashish Tripathi, IRS, JC…

M. Pallonji & Co. P.Ltd, Mumbai vs. Jt, CIT RG 2(2), Mumbai

The appeal of the assessee is partly allowed for statistical purposes

ITA 1594/MUM/2013[2004-05]Status: DisposedITAT Mumbai23 Jan 2017AY 2004-05

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2004-05 M. Pallonji & Co. Pvt. Ltd. Jcit, C/O- Taj Printing Works, Range-2(2), बनाम/ 46/A, Cawasji Patel Street, Aayakar Bhavan, Vs. Fort, M.K. Road, Mumbai-400001 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacm3525B

Section 139Section 142Section 143Section 147Section 148Section 80I

…nk Ltd. [(2013) 357 ITR 448 (Ker)]; xvi. Sitara Diamond Pvt. Ltd. v. ITO [(2013) 358 ITR 424 (Bom)]; xvii. Rayala Corporation P. Ltd. v. Asst. CIT [(2014) 363 ITR 630 (Mad)]. 2.26. So far as, the decision in the case of CIT vs Kelvinator of India Ltd. (2010) 320 ITR 561 (SC) is concerned, the Hon’ble Apex Court, while coming to a particular conclusion, only in a situation, when not a single piece of paper or document was recovered, therefore, the Hon’ble Court held that since there was no tangible material found and the addition was merely on the basis of statement only then reopening of assessment u/s 147 of th…

Sh. Deepak Pahwa, New Delhi vs. ACIT, New Delhi

ITA 528/DEL/2014[2006-07]Status: DisposedITAT Delhi23 Jan 2017AY 2006-07

Bench: Smt Beena A Pillai & Sh. Anadi N Mishra(In I.T.A .No.-528/Del/2014) (Assessment Year-2006-07) Deepak Pahwa Vs Acit 20, Rajpur Road Circle-3(1) New Delhi New Delhi. (Appellant) (Respondent) Pan-Aahpp5652J

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 2(22)(e)

…18 of paper book ), details of companies in which assessee has a substantially interest (page 19 of paper book ) and statement of bank account (pages 20- 28 of paper book ). He also relied on judicial precedents in the cases of CIT V/s Kelvinator of India Ltd.320 ITR 561 (SC) and CIT v/s Burlop Dealers Ltd. (1) SCC 462. On the merits of the addition, he strongly pleaded that the aforesaid amount of Rs. 7,00,000/- was advance salary 4 Mr. Deepak Pahwa which was not hit by S.2(22)(e) of I.T.Act for which he relied on materials filed before the AO including letter dated. 03/10/2005 requesting M/s Bry Air (Asia) Ltd.…

M/S. Sahdev Jewellers, New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 2798/DEL/2013[2005-06]Status: DisposedITAT Delhi17 Jan 2017AY 2005-06

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 10ASection 143(3)Section 147Section 148Section 57

…by the Assessing Officer and which is not permitted by the law as held by the Hon’ble Delhi High Court in the case of Commissioner of Income Tax Vs. Kelvinator of India Ltd reported in 256 ITR 01, which has been further upheld by the Hon’ble Supreme Court in 320 ITR 561. 9. On the other hand, the Ld. Sr. Departmental Representative relying on the judgement of the Bombay High Court in the case of Yuvraj versus union of India reported in (2009) 315 ITR 84 submitted that the issue of interest income from FDR had not been considered at all by the AYs: 2002-03, 2004-05 & 2005-06 Assessing Officer during first reasses…

M/S. Sahdev Jewellers, New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 2797/DEL/2013[2004-05]Status: DisposedITAT Delhi17 Jan 2017AY 2004-05

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 10ASection 143(3)Section 147Section 148Section 57

…by the Assessing Officer and which is not permitted by the law as held by the Hon’ble Delhi High Court in the case of Commissioner of Income Tax Vs. Kelvinator of India Ltd reported in 256 ITR 01, which has been further upheld by the Hon’ble Supreme Court in 320 ITR 561. 9. On the other hand, the Ld. Sr. Departmental Representative relying on the judgement of the Bombay High Court in the case of Yuvraj versus union of India reported in (2009) 315 ITR 84 submitted that the issue of interest income from FDR had not been considered at all by the AYs: 2002-03, 2004-05 & 2005-06 Assessing Officer during first reasses…

M/S. Sahdev Jewellers, New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 2796/DEL/2013[2002-03]Status: DisposedITAT Delhi17 Jan 2017AY 2002-03

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 10ASection 143(3)Section 147Section 148Section 57

…by the Assessing Officer and which is not permitted by the law as held by the Hon’ble Delhi High Court in the case of Commissioner of Income Tax Vs. Kelvinator of India Ltd reported in 256 ITR 01, which has been further upheld by the Hon’ble Supreme Court in 320 ITR 561. 9. On the other hand, the Ld. Sr. Departmental Representative relying on the judgement of the Bombay High Court in the case of Yuvraj versus union of India reported in (2009) 315 ITR 84 submitted that the issue of interest income from FDR had not been considered at all by the AYs: 2002-03, 2004-05 & 2005-06 Assessing Officer during first reasses…

Hikal Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

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

ITA 5383/MUM/2012[2004-05]Status: DisposedITAT Mumbai16 Jan 2017AY 2004-05

Bench: Shri B.R. Baskaran & Shri Amit Shuklaआयकर अपील सं./I.T.A. No. 5383/Mum/2012 ("नधा"रण वष" / Assessment Year: 2004-05) आयकर अपील सं./I.T.A. No. 221/Mum/2014 ("नधा"रण वष" / Assessment Year: 2004-05)

For Respondent: Shri M.C. Omi Ningshan
Section 143(3)Section 147Section 14ASection 1OSection 271Section 35(1)(vi)

…t any tangible material coming on record amounts to “change of opinion”, which is impermissible in law. In support, he relied upon various decisions, the copies of which have been filed before us which are as under:- a) CIT v. Kelvinator of India Ltd. (2010) 320 ITR 561 (SC); b) ACIT v. ICICI Securities Primary Dealership Ltd. (2012) 348 ITR 299 (SC); c) CIT v. Jet Speed Audio Pvt. Ltd. (2015) 372 ITR 762 (Bom); ITA 5383/M/12 & ITA 221/M/14 10 d) Lalitha Chem Industries P. Ltd. v. DCIT (2014) 364 ITR 213 (Bom) e) Aroni Commercials Ltd. v. DCIT (2014) 362 ITR 403 (Bom); f) ACIT v. ICICI General Insurance C…

Coca Cola India Inc.-India Branch Office, Gurgaon vs. DDIT, New Delhi

ITA 4487/DEL/2011[1998-99]Status: DisposedITAT Delhi12 Jan 2017AY 1998-99

Bench: Sh. L. P. Sahu & Smt. Beena A. Pillai

For Appellant: Sh. R. Murlidhar, AdvFor Respondent: Sh. Anil Kumar Sharma, Sr. DR
Section 143(3)Section 44D

…came to the conclusion that income has escaped assessment and that the material based on which reopening was made already on record. He placed his reliance upon the decisions of Hon’ble Supreme Court in the case of CIT versus Kelvinator India Ltd reported in 320 ITR 561. 6. On the contrary the Ld. DR relied upon the orders passed by the authorities below. 7. We have perused the records placed before us in the light of the arguments advanced by both the parties and the decisions relied upon by Ld. Counsel for the assessee. Undoubtedly, it is observed that the Assessing Officer has proceeded to reopen the assessm…

Debottor Trust Estate of Rammohan Mullick, Kolkata vs. ITO, Ward - 43(4), Kolkata

In the result, assessee’s appeal is allowed

ITA 217/KOL/2016[2003-2004]Status: DisposedITAT Kolkata11 Jan 2017AY 2003-2004

Bench: Shri A.T.Varkey & Shri Waseem Ahmed

Section 11Section 12ASection 143(3)Section 147Section 57

…1-02 to 04-05 Debottor Trust Estate of Rammohan Mullick vs. ITO Wd-43(4) Kol. Page 5 would warrant the formation of the belief relating to escapement of the income of the assessee from assessment." 6.2 Similarly in CIT vs. Kelvinator of India Ltd reported in 320 ITR 561, the Full Bench of Hon'ble Supreme Court held as under :- "It is a well settled principle of interpretation of statute that the entire statute should be read as a whole and the same has to be considered thereafter chapter by chapter and then section by section and ultimately word by word. It is not in dispute that the Assessing Officer does not…