What is CIT v. Orient Craft Ltd. authority for?

Reassessment of income, especially after a summary assessment under Section 143(1), requires the Assessing Officer to possess fresh, tangible material to form a reason to believe that income has escaped assessment; a mere reappraisal of existing records or a change of opinion without new material is not permissible.

How many judgments cite CIT v. Orient Craft Ltd.?

366 judgments on BharatTax cite CIT v. Orient Craft Ltd. (354 ITR 536), spanning 2015 to 2025.

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

It is most often cited in judgments turning on Section 147, Section 143(3), Section 148, Section 143(2), Section 139, Section 143(1).

CIT v. Orient Craft Ltd. (354 ITR 536)

Shri K.Srikanth, Chennai vs. ACIT, Chennai

In the result, all the four appeals adjudicated by us in this order are partly allowed

ITA 307/CHNY/2010[2001-02]Status: DisposedITAT Chennai19 May 2020AY 2001-02

Bench: Shri George Mathan & Shri Ramit Kochar

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Dr. M.Srinivasa Rao, CIT

Section 143(3)Section 147Section 263

…s of Section 143(1) of the 1961 Act . It was submitted that department has all the right to invoke provisions of Section 147 of the 1961 Act. The learned CIT-DR relied upon decision of Hon’ble Delhi High Court in the case of CIT v. Orient Craft Limited (2013) 354 ITR 536(Del HC) and also decision of Hon’ble Supreme Court in the case of ACIT v. Rajesh Jhaveri Stock Brokers Private Limited (2007) 291 ITR 500(SC). It was submitted by learned CIT-DR that the AO was required to record reasons for reopening of the concluded assessment which were duly recorded by AO. It was submitted by learned CIT-DR that AO was hav…

H, L.G.Memorial Hospital (P) Ltd., Asansol vs. A.C.I.T., Circle-2, Asansol

In the result appeal of the assessee is allowed

ITA 2603/KOL/2019[2007-08]Status: DisposedITAT Kolkata13 Mar 2020AY 2007-08

Bench: Sri J. Sudhakar Reddy, Hon’Ble) Assessment Years: 2007-08 Hlg Memorial Hospital Pvt. Ltd….………........................................................……………….…......Appellant Sen Railegh Road Asansol – 713 305 West Bengal [Pan : Aabch 3927 P] Vs. Asstt. Commissioner Of Income Tax, Circle-2, Asansol……………….............….……....…....Respondent Appearances By: Shri K.M. Roy, Fca, Appeared On Behalf Of The Assessee. Shri Jayanta Khanra, Jcit Sr. D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : February 27Th, 2020 Date Of Pronouncing The Order : March 13Th , 2020 Order Per J. Sudhakar Reddy, Am :-

Section 143(3)Section 147Section 148Section 250

…cts necessary for assessment and therefore reopening beyond four years was not valid. (A.Y. 2005 therefore reopening beyond four years was not valid. (A.Y. 2005-06). 4.6. The Hon’ble Delhi High Court in the case of CIT vs. Orient Craft Ltd. reported in [2013] 354 ITR 356 4.6. The Hon’ble Delhi High Court in the case of CIT vs. Orient Craft Ltd. reported in [2013] 354 ITR 356 4.6. The Hon’ble Delhi High Court in the case of CIT vs. Orient Craft Ltd. reported in [2013] 354 ITR 356 (Del.)(HC) has held as follows: (Del.)(HC) has held as follows: “The reasons recorded by the Assessing Officer in the present case do co…

M/S. Spr & RG Constructions P. Ltd., Chennai vs. ACIT, Corporate Circle - 6 (2), Chennai

In the result, the appeal of the assessee is allowed

ITA 2334/CHNY/2019[2013-14]Status: DisposedITAT Chennai25 Feb 2020AY 2013-14

Bench: Shri Mahavir Singh & Shri M. Balaganeshआयकर अपील सं./Ita No.2334/Chny/2019 "नधा"रण वष" /Assessment Year: 2013-14

For Appellant: Mrs. Vijayaprabha, JCITFor Respondent: 25.02.2020

Section 143(2)Section 143(3)Section 147Section 32Section 35D

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी महावीर "संह, उपा"य" एवं "ी एम बाला गणेश, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2334/Chny/2019 "नधा"रण वष" /Assessment Year: 2013-14 M/s. SPR & RG constructions Pvt. The Asst. Commissioner of Ltd., Vs. Income Tax, No.57, 1st Floor, Narayana Mudali, Corporate Circle-6(2), Sowcarpet, Chennai. Chennai – 600 079. [PAN: AANCS 6296E] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri S. Sridhar, Advocate अपीलाथ" क" ओर से/ Appellant by : Mrs.…

Sunil Kanhaiyalal Gidwani (HUF), Sangli vs. Assistant Commissioner of Income Tax, Sangli

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

ITA 327/PUN/2017[2009-10]Status: DisposedITAT Pune07 Feb 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita No.325/Pun/2017 िनधा"रण वष" / Assessment Year : 2009-10 Sunil Kanhaiyalal Gidwani, C.S. No.34, Laxmi Bunglow, Revenue Colony, South Shivaji Nagar, Sangli-416416. .......अपीलाथ" / Appellant Pan : Afdpg9973Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Sangli. आयकर अपील सं. / Ita No.327/Pun/2017 िनधा"रण वष" / Assessment Year : 2009-10 Sunil Kanhaiyalal Gidwani (Huf), C.S. No.34, Laxmi Bunglow, Revenue Colony, South Shivaji Nagar, Sangli-416416. .......अपीलाथ" / Appellant Pan : Aahhs9603Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Sangli. Assessee By : Shri Sunil Ganoo Revenue By : Shri S. P. Walimbe सुनवाई क" तारीख / Date Of Hearing : 28.01.2020 घोषणा क" तारीख / Date Of Pronouncement : 07.02.2020 आदेश / Order Per D. Karunakara Rao, Am: There Are Two Appeals Under Consideration. Both The Appeals Are Directed Against The Separate Orders Of The Cit(A)-1, Kolhapur Dated

For Appellant: Shri Sunil GanooFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 147Section 6Section 68

…आयकर अपीलीय अिधकरण, पुणे "यायपीठ “एक-सद"य मामला” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी डी. क"णाकरा राव, लेखा सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA No.325/PUN/2017 िनधा"रण वष" / Assessment Year : 2009-10 Sunil Kanhaiyalal Gidwani, C.S. No.34, Laxmi Bunglow, Revenue Colony, South Shivaji Nagar, Sangli-416416. .......अपीलाथ" / Appellant PAN : AFDPG9973Q बनाम / V/s. ACIT, Circle-1, ……""यथ" / Respondent Sangli. आयकर अपील सं. / ITA No.327/PUN/2017 िनधा"रण वष" / Assessment Year : 2009-10 Sunil Kanhaiyalal Gidwani (HUF), C.S. No.34, Laxmi Bunglow, Revenue Colo…

Sunil Kanhaiyalal Gidwani, Sangli vs. Assistant Commissioner of Income Tax, Sangli

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

ITA 325/PUN/2017[2009-10]Status: DisposedITAT Pune07 Feb 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita No.325/Pun/2017 िनधा"रण वष" / Assessment Year : 2009-10 Sunil Kanhaiyalal Gidwani, C.S. No.34, Laxmi Bunglow, Revenue Colony, South Shivaji Nagar, Sangli-416416. .......अपीलाथ" / Appellant Pan : Afdpg9973Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Sangli. आयकर अपील सं. / Ita No.327/Pun/2017 िनधा"रण वष" / Assessment Year : 2009-10 Sunil Kanhaiyalal Gidwani (Huf), C.S. No.34, Laxmi Bunglow, Revenue Colony, South Shivaji Nagar, Sangli-416416. .......अपीलाथ" / Appellant Pan : Aahhs9603Q बनाम / V/S. Acit, Circle-1, ……""यथ" / Respondent Sangli. Assessee By : Shri Sunil Ganoo Revenue By : Shri S. P. Walimbe सुनवाई क" तारीख / Date Of Hearing : 28.01.2020 घोषणा क" तारीख / Date Of Pronouncement : 07.02.2020 आदेश / Order Per D. Karunakara Rao, Am: There Are Two Appeals Under Consideration. Both The Appeals Are Directed Against The Separate Orders Of The Cit(A)-1, Kolhapur Dated

For Appellant: Shri Sunil GanooFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 147Section 6Section 68

…आयकर अपीलीय अिधकरण, पुणे "यायपीठ “एक-सद"य मामला” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी डी. क"णाकरा राव, लेखा सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA No.325/PUN/2017 िनधा"रण वष" / Assessment Year : 2009-10 Sunil Kanhaiyalal Gidwani, C.S. No.34, Laxmi Bunglow, Revenue Colony, South Shivaji Nagar, Sangli-416416. .......अपीलाथ" / Appellant PAN : AFDPG9973Q बनाम / V/s. ACIT, Circle-1, ……""यथ" / Respondent Sangli. आयकर अपील सं. / ITA No.327/PUN/2017 िनधा"रण वष" / Assessment Year : 2009-10 Sunil Kanhaiyalal Gidwani (HUF), C.S. No.34, Laxmi Bunglow, Revenue Colo…

Kailash Kanhaiyalal Gidwani (HUF), Mumbai vs. Assistant Commissioner of Income-Tax, Circle -2, Sangli

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

ITA 1743/PUN/2019[2009-10]Status: DisposedITAT Pune04 Feb 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita Nos.1740, 1741, 1742 & 1743/Pun/2019 िनधा"रण वष" / A. Ys. : 2005-06, 2006-07, 2008-09 & 2009-10 Kailash Kanhaiyalal Gidwani (Huf), City Survey No.341, Laxmi Bungalow, Revenue Colony, South Shivajinagar, Sangli-416416. .......अपीलाथ" / Appellant Pan : Aadhk3800M बनाम / V/S. Acit, Circle-2, ……""यथ" / Respondent Sangli. Assessee By : Shri Sunil Ganoo Revenue By : Shri S. P. Walimbe सुनवाई क" तारीख / Date Of Hearing : 28.01.2020 घोषणा क" तारीख / Date Of Pronouncement : 04.02.2020 आदेश / Order Per D. Karunakara Rao, Am: There Are Four Appeals Under Consideration. All The Four Appeals Are Directed Against The Common Orders Of The Cit(A)-1, Kolhapur Dated 28.08.2019 For The Assessment Years 2005-06, 2006-07, 2008-09 & 2009-10 Respectively. Since The Facts & Issues Are Common In Both The Appeals, Therefore, These Were Heard Together & Are Being Disposed Of By This Composite Order.

For Appellant: Shri Sunil GanooFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 148Section 68

…आयकर अपीलीय अिधकरण, पुणे "यायपीठ “एक-सद"य मामला” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी डी. क"णाकरा राव, लेखा सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA Nos.1740, 1741, 1742 & 1743/PUN/2019 िनधा"रण वष" / A. Ys. : 2005-06, 2006-07, 2008-09 & 2009-10 Kailash Kanhaiyalal Gidwani (HUF), City Survey No.341, Laxmi Bungalow, Revenue Colony, South Shivajinagar, Sangli-416416. .......अपीलाथ" / Appellant PAN : AADHK3800M बनाम / V/s. ACIT, Circle-2, ……""यथ" / Respondent Sangli. Assessee by : Shri Sunil Ganoo Revenue by : Shri S. P. Walimbe सुनवाई क" तारीख / Date of Hea…

Kailash Kanhaiyalal Gidwani (HUF), Pune vs. Assistant Commissioner of Income-Tax, Circle - 2, Sangli

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

ITA 1742/PUN/2019[2008-09]Status: DisposedITAT Pune04 Feb 2020AY 2008-09

Bench: Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita Nos.1740, 1741, 1742 & 1743/Pun/2019 िनधा"रण वष" / A. Ys. : 2005-06, 2006-07, 2008-09 & 2009-10 Kailash Kanhaiyalal Gidwani (Huf), City Survey No.341, Laxmi Bungalow, Revenue Colony, South Shivajinagar, Sangli-416416. .......अपीलाथ" / Appellant Pan : Aadhk3800M बनाम / V/S. Acit, Circle-2, ……""यथ" / Respondent Sangli. Assessee By : Shri Sunil Ganoo Revenue By : Shri S. P. Walimbe सुनवाई क" तारीख / Date Of Hearing : 28.01.2020 घोषणा क" तारीख / Date Of Pronouncement : 04.02.2020 आदेश / Order Per D. Karunakara Rao, Am: There Are Four Appeals Under Consideration. All The Four Appeals Are Directed Against The Common Orders Of The Cit(A)-1, Kolhapur Dated 28.08.2019 For The Assessment Years 2005-06, 2006-07, 2008-09 & 2009-10 Respectively. Since The Facts & Issues Are Common In Both The Appeals, Therefore, These Were Heard Together & Are Being Disposed Of By This Composite Order.

For Appellant: Shri Sunil GanooFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 148Section 68

…आयकर अपीलीय अिधकरण, पुणे "यायपीठ “एक-सद"य मामला” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी डी. क"णाकरा राव, लेखा सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA Nos.1740, 1741, 1742 & 1743/PUN/2019 िनधा"रण वष" / A. Ys. : 2005-06, 2006-07, 2008-09 & 2009-10 Kailash Kanhaiyalal Gidwani (HUF), City Survey No.341, Laxmi Bungalow, Revenue Colony, South Shivajinagar, Sangli-416416. .......अपीलाथ" / Appellant PAN : AADHK3800M बनाम / V/s. ACIT, Circle-2, ……""यथ" / Respondent Sangli. Assessee by : Shri Sunil Ganoo Revenue by : Shri S. P. Walimbe सुनवाई क" तारीख / Date of Hea…

Kailash Kanhaiyalal Gidwani (HUF), Mumbai vs. Assistant Commissioner of Income-Tax, Circle -2, Sangli

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

ITA 1741/PUN/2019[2006-07]Status: DisposedITAT Pune04 Feb 2020AY 2006-07

Bench: Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita Nos.1740, 1741, 1742 & 1743/Pun/2019 िनधा"रण वष" / A. Ys. : 2005-06, 2006-07, 2008-09 & 2009-10 Kailash Kanhaiyalal Gidwani (Huf), City Survey No.341, Laxmi Bungalow, Revenue Colony, South Shivajinagar, Sangli-416416. .......अपीलाथ" / Appellant Pan : Aadhk3800M बनाम / V/S. Acit, Circle-2, ……""यथ" / Respondent Sangli. Assessee By : Shri Sunil Ganoo Revenue By : Shri S. P. Walimbe सुनवाई क" तारीख / Date Of Hearing : 28.01.2020 घोषणा क" तारीख / Date Of Pronouncement : 04.02.2020 आदेश / Order Per D. Karunakara Rao, Am: There Are Four Appeals Under Consideration. All The Four Appeals Are Directed Against The Common Orders Of The Cit(A)-1, Kolhapur Dated 28.08.2019 For The Assessment Years 2005-06, 2006-07, 2008-09 & 2009-10 Respectively. Since The Facts & Issues Are Common In Both The Appeals, Therefore, These Were Heard Together & Are Being Disposed Of By This Composite Order.

For Appellant: Shri Sunil GanooFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 148Section 68

…आयकर अपीलीय अिधकरण, पुणे "यायपीठ “एक-सद"य मामला” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी डी. क"णाकरा राव, लेखा सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA Nos.1740, 1741, 1742 & 1743/PUN/2019 िनधा"रण वष" / A. Ys. : 2005-06, 2006-07, 2008-09 & 2009-10 Kailash Kanhaiyalal Gidwani (HUF), City Survey No.341, Laxmi Bungalow, Revenue Colony, South Shivajinagar, Sangli-416416. .......अपीलाथ" / Appellant PAN : AADHK3800M बनाम / V/s. ACIT, Circle-2, ……""यथ" / Respondent Sangli. Assessee by : Shri Sunil Ganoo Revenue by : Shri S. P. Walimbe सुनवाई क" तारीख / Date of Hea…

Kailash Kanhaiyalal Gidwani (HUF), Mumbai vs. Assistant Commissioner of Income-Tax, Circle - 2, Sangli

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

ITA 1740/PUN/2019[2005-06]Status: DisposedITAT Pune04 Feb 2020AY 2005-06

Bench: Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita Nos.1740, 1741, 1742 & 1743/Pun/2019 िनधा"रण वष" / A. Ys. : 2005-06, 2006-07, 2008-09 & 2009-10 Kailash Kanhaiyalal Gidwani (Huf), City Survey No.341, Laxmi Bungalow, Revenue Colony, South Shivajinagar, Sangli-416416. .......अपीलाथ" / Appellant Pan : Aadhk3800M बनाम / V/S. Acit, Circle-2, ……""यथ" / Respondent Sangli. Assessee By : Shri Sunil Ganoo Revenue By : Shri S. P. Walimbe सुनवाई क" तारीख / Date Of Hearing : 28.01.2020 घोषणा क" तारीख / Date Of Pronouncement : 04.02.2020 आदेश / Order Per D. Karunakara Rao, Am: There Are Four Appeals Under Consideration. All The Four Appeals Are Directed Against The Common Orders Of The Cit(A)-1, Kolhapur Dated 28.08.2019 For The Assessment Years 2005-06, 2006-07, 2008-09 & 2009-10 Respectively. Since The Facts & Issues Are Common In Both The Appeals, Therefore, These Were Heard Together & Are Being Disposed Of By This Composite Order.

For Appellant: Shri Sunil GanooFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 148Section 68

…आयकर अपीलीय अिधकरण, पुणे "यायपीठ “एक-सद"य मामला” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी डी. क"णाकरा राव, लेखा सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA Nos.1740, 1741, 1742 & 1743/PUN/2019 िनधा"रण वष" / A. Ys. : 2005-06, 2006-07, 2008-09 & 2009-10 Kailash Kanhaiyalal Gidwani (HUF), City Survey No.341, Laxmi Bungalow, Revenue Colony, South Shivajinagar, Sangli-416416. .......अपीलाथ" / Appellant PAN : AADHK3800M बनाम / V/s. ACIT, Circle-2, ……""यथ" / Respondent Sangli. Assessee by : Shri Sunil Ganoo Revenue by : Shri S. P. Walimbe सुनवाई क" तारीख / Date of Hea…

Sunil Kanhaiyalal Gidwani (HUF), Mumbai vs. Assistant Commissioner of Income-Tax, Circle - 1, Sangli

In the result, the appeal of the assessee is partly allowed

ITA 1739/PUN/2019[2006-07]Status: DisposedITAT Pune31 Jan 2020AY 2006-07

For Appellant: Shri Sunil GanooFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 147Section 148Section 68

…आयकर अपीलीय अिधकरण, पुणे "यायपीठ “एक-सद"य मामला” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी डी. क"णाकरा राव, लेखा सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA No.1739/PUN/2019 िनधा"रण वष" / Assessment Year : 2006-07 Sunil Kanhaiyalal Gidwani (HUF), City Survey No.341, Laxmi Bungalow, Revenue Colony, South Shivajinagar, Sangli-416416. .......अपीलाथ" / Appellant PAN : AAHHS9603Q बनाम / V/s. ACIT, Circle-1, ……""यथ" / Respondent Sangli. Assessee by : Shri Sunil Ganoo Revenue by : Shri S. P. Walimbe सुनवाई क" तारीख / Date of Hearing : 28.01.2020 घोषणा क" तारीख / Date o…

DCIT, Circle - 10(2), Kolkata vs. M/S. V2 Retail Ltd., New Delhi

In the result, the appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 723/KOL/2018[2008-09]Status: DisposedITAT Kolkata15 Jan 2020AY 2008-09

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godara]

Section 143(3)Section 147Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA [Before Shri J. Sudhakar Reddy, Accountant Member & Shri S.S. Godara, Judicial Member] I.T.A. No. 611/Kol/2018 Assessment Year: 2008-09 M/s. V2 Retail Ltd..………….....................................…......……..............................................Appellant [PAN: AABCV 5632 P] Vs. DCIT, Circle-10(2), Kolkata..........................................................................................Respondent I.T.A. No. 723/Kol/2018 Assessment Year: 2008-09 DCIT, Circle-10(2), Kolkata..................................................................…

V2 Retail Ltd., Kolkata vs. DCIT, Circle - 10(2), Kolkata

In the result, the appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 611/KOL/2018[2008-09]Status: DisposedITAT Kolkata15 Jan 2020AY 2008-09

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godara]

Section 143(3)Section 147Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA [Before Shri J. Sudhakar Reddy, Accountant Member & Shri S.S. Godara, Judicial Member] I.T.A. No. 611/Kol/2018 Assessment Year: 2008-09 M/s. V2 Retail Ltd..………….....................................…......……..............................................Appellant [PAN: AABCV 5632 P] Vs. DCIT, Circle-10(2), Kolkata..........................................................................................Respondent I.T.A. No. 723/Kol/2018 Assessment Year: 2008-09 DCIT, Circle-10(2), Kolkata..................................................................…

Indian Wire and Steel Products, Kolkata vs. A.C.I.T., Circle-44, Kolkata

In the result, the appeal of the assessee is allow

ITA 1160/KOL/2019[2010-1]Status: DisposedITAT Kolkata10 Jan 2020

Bench: Sri J. Sudhakar Reddy) Assessment Year: 2010-11 Indian Wire & Steel Products.....…………........................................................……………….…......Appellant 2Nd Floor 113A, Manohar Das Katra Kolkata – 700 007 [Pan : Aaafi 7079 M] Vs. Asstt. Commissioner Of Income Tax, Circle-44, Kolkata………………………………….…....Respondent Appearances By: Shri Subash Agarwal, Advocate, Appeared On Behalf Of The Assessee. Shri Jayanta Khanra, Jcit Sr. D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : December 10Th, 2019 Date Of Pronouncing The Order : January 10Th, 2020 Order Per J. Sudhakar Reddy, Am :-

Section 132(1)Section 147Section 250

…years was not valid. (A.Y. 2005 assessment and therefore reopening beyond four years was not valid. (A.Y. 2005-06). 4.6. The Hon’ble Delhi High Court in the case of 4.6. The Hon’ble Delhi High Court in the case of CIT vs. Orient Craft Ltd. reported in [2013] 354 ITR 356 CIT vs. Orient Craft Ltd. reported in [2013] 354 ITR 356 (Del.)(HC) has held as follows: (Del.)(HC) has held as follows: “The reasons recorded by the Assessing Officer in the present case do confirm our apprehension “The reasons recorded by the Assessing Officer in the present case do confirm our apprehension “The reasons recorded by the Assessin…

Goel Wax (P) Ltd., New Delhi vs. ITO, Ward-11(4), New Delhi

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 2075/DEL/2018[2008-809]Status: DisposedITAT Delhi07 Jan 2020AY 2008-809

Bench: Shri H.S. Sidhuassessment Year : 2008-09

For Appellant: Sh. Raj Kumar, CAFor Respondent: Sh. Manoj Kumar Chopra, Sr. DR

Section 132Section 139(1)Section 143(2)Section 147Section 148Section 68

…ef of escaped income, will not debar the AO from exercising his jurisdiction to assess the assessee on reopening notice.. 4. Acorus Unitech Wireless (P.) Ltd. Vs ACIT Delhi High Court T20141 43 taxmann.com 62 (Delhi)/[2014] 223 Taxman 181 (Delhi)(MAG)/[2014] 362 ITR 417 (Delhi) In terms of section 148, law only requires that information or material on which Assessing Officer records his or her satisfaction has to be communicated to assessee, without mandating disclosure of any specific document. 5. PCIT, Vs Paramount Communication (P.) Ltd. Delhi High Court [2017] 79 taxmann.com 409 (Delhi)/[2017] 392 ITR 444 (D…

Jai Pal, Panipat vs. ITO Ward 2, Panipat

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 2750/DEL/2019[2010-11]Status: DisposedITAT Delhi06 Jan 2020AY 2010-11

Bench: Shri H.S. Sidhuassessment Year : 2010-11

For Appellant: Ms. Rano Jain, Adv. & Ms. Mansi Jain, CAFor Respondent: Sh. Pradeep Singh Gautam, Sr. DR

Section 143(3)Section 147Section 148Section 151

…ief of escaped income, will not debar the AO from exercising his jurisdiction to assess the assessee on reopening notice.. 4. Acorus Unitech Wireless (P.) Ltd. Vs ACIT Delhi High Court T20141 43 taxmann.com 62 (Delhi)/[2014] 223 Taxman 181 (Delhi)(MAG)/[2014] 362 ITR 417 (Delhi) In terms of section 148, law only requires that information or material on which Assessing Officer records his or her satisfaction has to be communicated to assessee, without mandating disclosure of any specific document. 5. PCIT, Vs Paramount Communication (P.) Ltd. Delhi High Court [2017] 79 taxmann.com 409 (Delhi)/[2017] 392 ITR 444 (D…

Apc Air Systems P.Ltd, New Delhi vs. ITO, Ward-3(1), New Delhi

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 4715/DEL/2018[2008-09]Status: DisposedITAT Delhi01 Jan 2020AY 2008-09

Bench: Shri H.S. Sidhuassessment Year : 2008-09

For Appellant: Mrs. Sonia Rani, CAFor Respondent: Sh. Pradeep Singh Gautam, Sr. DR

Section 144Section 147Section 148Section 151

…ief of escaped income, will not debar the AO from exercising his jurisdiction to assess the assessee on reopening notice.. 4. Acorus Unitech Wireless (P.) Ltd. Vs ACIT Delhi High Court T20141 43 taxmann.com 62 (Delhi)/[2014] 223 Taxman 181 (Delhi)(MAG)/[2014] 362 ITR 417 (Delhi) In terms of section 148, law only requires that information or material on which Assessing Officer records his or her satisfaction has to be communicated to assessee, without mandating disclosure of any specific document. 5. PCIT, Vs Paramount Communication (P.) Ltd. Delhi High Court [2017] 79 taxmann.com 409 (Delhi)/[2017] 392 ITR 444 (…

Giggle Infotech Pvt. Ltd., New Delhi vs. ITO, Ward- 10(1), New Delhi

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 1284/DEL/2018[2008-09]Status: DisposedITAT Delhi01 Jan 2020AY 2008-09

Bench: Shri H.S. Sidhuassessment Year : 2008-09

For Appellant: Sh. Deepak Ostwal, FCAFor Respondent: Sh. Pradeep Singh Gautam, Sr.DR

Section 132Section 139Section 143(2)Section 143(3)Section 147Section 148Section 68

…ef of escaped income, will not debar the AO from exercising his jurisdiction to assess the assessee on reopening notice.. 4. Acorus Unitech Wireless (P.) Ltd. Vs ACIT Delhi High Court T20141 43 taxmann.com 62 (Delhi)/[2014] 223 Taxman 181 (Delhi)(MAG)/[2014] 362 ITR 417 (Delhi) In terms of section 148, law only requires that information or material on which Assessing Officer records his or her satisfaction has to be communicated to assessee, without mandating disclosure of any specific document. 5. PCIT, Vs Paramount Communication (P.) Ltd. Delhi High Court [2017] 79 taxmann.com 409 (Delhi)/[2017] 392 ITR 444 (…

ACIT, Circle - 25, Kolkata vs. M/S. Mala Roy & Others, Kolkata

In the result, this appeal of the In the result, this appeal of the revenue is dismissed

ITA 407/KOL/2018[2012-13]Status: DisposedITAT Kolkata31 Dec 2019AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2008-09 & Assessment Year: 2012-13

Section 139(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) Assessment Year: 2008-09 & Assessment Year: 2012-13 Asstt. Commissioner of Income Tax, Circle-25, Kolkata……………………….………....…........Appellant Vs. M/s. Mala Roy & Others……………………………………………………....................……………….…..Respondent 192D, Netaji Subhas Chandra Bose Road Tollygunge Kolkata – 700 040 [PAN : AAJFM 7391 P] C.O. No. 40/Kol/2019 Assessment Year: 2008-09 M/s. Mala Roy & Others……………………………………………………....................……………….……. Appellant 192D, Netaji Subh…

ACIT, Circle - 25, Kolkata vs. M/S. Mala Roy & Others, Kolkata

In the result, this appeal of the In the result, this appeal of the revenue is dismissed

ITA 406/KOL/2018[2008-09]Status: DisposedITAT Kolkata31 Dec 2019AY 2008-09

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2008-09 & Assessment Year: 2012-13

Section 139(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) Assessment Year: 2008-09 & Assessment Year: 2012-13 Asstt. Commissioner of Income Tax, Circle-25, Kolkata……………………….………....…........Appellant Vs. M/s. Mala Roy & Others……………………………………………………....................……………….…..Respondent 192D, Netaji Subhas Chandra Bose Road Tollygunge Kolkata – 700 040 [PAN : AAJFM 7391 P] C.O. No. 40/Kol/2019 Assessment Year: 2008-09 M/s. Mala Roy & Others……………………………………………………....................……………….……. Appellant 192D, Netaji Subh…

Tara Alloys Ltd., New Delhi vs. ITO, Ward- 16(1), New Delhi

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 5407/DEL/2018[2007-08]Status: DisposedITAT Delhi19 Dec 2019AY 2007-08

Bench: Shri H.S. Sidhuassessment Year : 2007-08

For Appellant: Sh. Nippun Mittal, CAFor Respondent: Sh. Pradeep Singh Gautam, Sr. DR

Section 143(3)Section 147Section 148Section 151Section 68

…ief of escaped income, will not debar the AO from exercising his jurisdiction to assess the assessee on reopening notice.. 4. Acorus Unitech Wireless (P.) Ltd. Vs ACIT Delhi High Court T20141 43 taxmann.com 62 (Delhi)/[2014] 223 Taxman 181 (Delhi)(MAG)/[2014] 362 ITR 417 (Delhi) In terms of section 148, law only requires that information or material on which Assessing Officer records his or her satisfaction has to be communicated to assessee, without mandating disclosure of any specific document. 5. PCIT, Vs Paramount Communication (P.) Ltd. Delhi High Court [2017] 79 taxmann.com 409 (Delhi)/[2017] 392 ITR 444 (…

CIT v. Orient Craft Ltd.

What is CIT v. Orient Craft Ltd. authority for?

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Issues it is cited on

Judgments citing CIT v. Orient Craft Ltd.

Shri K.Srikanth, Chennai vs. ACIT, Chennai

H, L.G.Memorial Hospital (P) Ltd., Asansol vs. A.C.I.T., Circle-2, Asansol

M/S. Spr & RG Constructions P. Ltd., Chennai vs. ACIT, Corporate Circle - 6 (2), Chennai

Sunil Kanhaiyalal Gidwani (HUF), Sangli vs. Assistant Commissioner of Income Tax, Sangli

Sunil Kanhaiyalal Gidwani, Sangli vs. Assistant Commissioner of Income Tax, Sangli

Kailash Kanhaiyalal Gidwani (HUF), Mumbai vs. Assistant Commissioner of Income-Tax, Circle -2, Sangli

Kailash Kanhaiyalal Gidwani (HUF), Pune vs. Assistant Commissioner of Income-Tax, Circle - 2, Sangli

Kailash Kanhaiyalal Gidwani (HUF), Mumbai vs. Assistant Commissioner of Income-Tax, Circle -2, Sangli

Kailash Kanhaiyalal Gidwani (HUF), Mumbai vs. Assistant Commissioner of Income-Tax, Circle - 2, Sangli

Sunil Kanhaiyalal Gidwani (HUF), Mumbai vs. Assistant Commissioner of Income-Tax, Circle - 1, Sangli

DCIT, Circle - 10(2), Kolkata vs. M/S. V2 Retail Ltd., New Delhi

V2 Retail Ltd., Kolkata vs. DCIT, Circle - 10(2), Kolkata

Indian Wire and Steel Products, Kolkata vs. A.C.I.T., Circle-44, Kolkata

Goel Wax (P) Ltd., New Delhi vs. ITO, Ward-11(4), New Delhi

Jai Pal, Panipat vs. ITO Ward 2, Panipat

Apc Air Systems P.Ltd, New Delhi vs. ITO, Ward-3(1), New Delhi

Giggle Infotech Pvt. Ltd., New Delhi vs. ITO, Ward- 10(1), New Delhi

ACIT, Circle - 25, Kolkata vs. M/S. Mala Roy & Others, Kolkata

ACIT, Circle - 25, Kolkata vs. M/S. Mala Roy & Others, Kolkata

Tara Alloys Ltd., New Delhi vs. ITO, Ward- 16(1), New Delhi