CIT v. Qatalys Software Technologies Ltd.

308 ITR 249High Court2009#2937 most cited

What is CIT v. Qatalys Software Technologies Ltd. authority for?

Reassessment proceedings under Section 147/148 are invalid if the time for issuing a notice under Section 143(2) for regular assessment has not yet expired.

40

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Qatalys Software Technologies Ltd. · Section 143(2) · Section 147 · Section 148 · reassessment proceedings · notice · regular assessment · invalid reassessment · time limit

Sections most often in play

Section 143(3)Section 147Section 148Section 142(1)Section 143(2)Section 139Section 11Section 120

Issues it is cited on

section 145(1)section 237section 211section 10(1)section 42section 145(2)section 139(4)project completion methodsection 43cjdatrcpercentage completion method

Judgments citing CIT v. Qatalys Software Technologies Ltd.

Deputy Commissioner of Income Tax Circle-6(2)(1), Bangalore vs. Sri C Gangadhara Murthy, Bangalore

In the result, the appeal filed by the Revenue is allowed for statistical purpose

ITA 2400/BANG/2018[2012-13]Status: DisposedITAT Bangalore16 Aug 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Laxmi Prasad Sahuthe Dy. Commissioner Of Vs Shri C. Gangadhara Murthy Income-Tax, No. 322, 3Rd A Corss, 2Nd Block Circle - 6(2)(1) 3Rd Stage, Basaveshwaranagar Bangalore . Bangalore 560079. Pan – Agipg 2668 N (Appellant) (Respondent)

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Shri Sumer Singh Meena, CIT-DR
Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 2

…Krishna Kutty Menon 181 ITR 237 (Kerala HC); (iv) Indian Tube Co. Ltd vs ITO 272 ITR 439 (Calcutta HC); (v) CIT vs K.M.Pachayappan 304 ITR 264 {Madras HC); (vi) CIT vs Abad Fisheries 246 CTR 513 (Kerala HC); (vii) CIT vs Qatalys Software Software Technologies 308 ITR 249 (Madras HC); (viii) CIT vs TCP Ltd 323 ITR 346 (Madras HC); 10. In the case of Abad Fisheries 246 CTR 513 (Kerala),(2011) 16 taxman.com 398 (Kerala) 2012) 204 Taxman 267 (Kerala), the Hon'ble High Court of Kerala in its decision in IT Appeal Nos 243, 254, 258 & 263 of 201 dated September 2, 2011 held that within time provided for regular assessme…

DCIT, Coimbatore vs. M/S. Rieter - Lmw Machinery Ltd., Coimbatore

In the result, the appeal filed by the Revenue is dismissed as infructuous and the CO filed by the assessee is allowed

ITA 2215/CHNY/2016[2003-04]Status: DisposedITAT Chennai29 Jun 2022AY 2003-04

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 147Section 148

…led its return u/s. 139(1) of the Act. Ld. Counsel for the assessee stated that this issue is clearly covered by two decisions of Hon’ble Madras High Court in the case of CIT vs Qatalys Software ITA No: 2215/Chny/2016 & CO No. 125/Chny/2016 Technology (2009) 308 ITR 249 and CIT vs TCP Limited (2010) 323 ITR 346. Ld Counsel for the assessee rests his arguments. 6. On the other hand, Ld. Sr. DR could not controvert the facts situation that the notice u/s. 147 r.w.s. 148 of the Act dated 03.06.2004 was issued before the expiry of time limit available with the AO for issuance of notice u/s. 143(2) of the Act and he…

The ITO, Ward-3(3)(11), Ahmedabad vs. Shri Rupal Bhupendrasingh Sandhu, Ahmedabad

In the result, the appeal of the assessee is allowed for ITA

ITA 2953/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad08 Jun 2022AY 2012-13

Bench: Hearing Of An Appeal.”

For Appellant: Shri Hem Chhajed, A.RFor Respondent: Shri N.J. Vyas, Sr. D.R
Section 143(2)Section 148Section 2(14)Section 234ASection 271

…revenue proceeded to initiate reassessment proceedings by way of issuance of notice under section 148 of the Act on 14-09-2014, which is impermissible in law. The counsel for the assessee placed reliance on the case of CIT v Qatalys Software Technologies Ltd 308 ITR 249 (Madras) and on the case of CIT v. KM Panchayappan 304 ITR 264 (Madras), in which it has been held that the assessing officer was barred from initiating proceedings under section 148 of the Act where time-limit for issuance of notice under section 143(2) of the Act has not expired. In response, the Ld. DR has submitted that even though the above…

Shri Rupal Bhupendrasingh Sandhu, Ahmedabad vs. The Income Tax Officer, Ward-3(3)(11), Ahmedabad

In the result, the appeal of the assessee is allowed for ITA

ITA 2626/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad08 Jun 2022AY 2012-13

Bench: Hearing Of An Appeal.”

For Appellant: Shri Hem Chhajed, A.RFor Respondent: Shri N.J. Vyas, Sr. D.R
Section 143(2)Section 148Section 2(14)Section 234ASection 271

…revenue proceeded to initiate reassessment proceedings by way of issuance of notice under section 148 of the Act on 14-09-2014, which is impermissible in law. The counsel for the assessee placed reliance on the case of CIT v Qatalys Software Technologies Ltd 308 ITR 249 (Madras) and on the case of CIT v. KM Panchayappan 304 ITR 264 (Madras), in which it has been held that the assessing officer was barred from initiating proceedings under section 148 of the Act where time-limit for issuance of notice under section 143(2) of the Act has not expired. In response, the Ld. DR has submitted that even though the above…

ITO, Ward-17(1), New Delhi vs. Momentum Technologies P.Ltd, New Delhi

The appeal of the Revenue is dismissed

ITA 5803/DEL/2017[2012-13]Status: DisposedITAT Delhi15 Nov 2021AY 2012-13

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishii.T.A. No. 5803/Del/2017 (A.Y 2012-13) (Through Video Conferencing) Vs Momentum Technologies P. Ito Ward-17(1) Ltd. B-21, Moti Nagar, Room No. 323A, C. R. Building, New Delhi New Delhi Aaccm6467C (Appellant) (Respondent)

Section 131Section 68

…turn under Section 148 of the Act because income cannot be said to have escaped assessment when the assessment proceedings are pending. Such is also held by Honourable Madras High court in COMMISSIONER OF INCOME-TAX V QATALYS SOFTWARE TECHNOLOGIES LTD. [2009] 308 ITR 249 (Madras) where in following the decision of the Honourable High court in COMMISSIONER OF INCOME-TAX v. K. M. PACHAYAPPAN in 304 ITR 264 ( Madras) held that “7. Applying the principles enunciated in the judgments of the Supreme Court as well as the Delhi High Court, cited supra, the Tribunal is right in coming to a conclusion that no action could…

ITO, Ward-17(1), New Delhi vs. Momentum Technologies P.Ltd, New Delhi

In the result ground number 1, 2 of the appeal are dismissed

ITA 5802/DEL/2017[2011-12]Status: DisposedITAT Delhi31 Mar 2021AY 2011-12

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Ms. Aman Preet, Sr. D.R
Section 68

…turn under Section 148 of the Act because income cannot be said to have escaped assessment when the assessment proceedings are pending. Such is also held by Honourable Madras High court in COMMISSIONER OF INCOME-TAX V QATALYS SOFTWARE TECHNOLOGIES LTD. [2009] 308 ITR 249 (Madras) where in following the decision of the Honourable High court in COMMISSIONER OF INCOME-TAX v. K. M. PACHAYAPPAN in 304 ITR 264 ( Madras) held that “7. Applying the principles enunciated in the judgments of the Supreme Court as well as the Delhi High Court, cited supra, the Tribunal is right in coming to a conclusion that no action could…

Kamlesh Shantilal Jain, Chennai vs. ACIT, Chennai

In the result, appeal filed by assessee is allowed

ITA 3335/CHNY/2018[2015-16]Status: DisposedITAT Chennai23 Feb 2021AY 2015-16

Bench: Shri V.Durga Rao & Shri G.Manjunatha

For Respondent: 10.02.2021
Section 147

…2016 and consequently, initiation of proceedings u/s.148 is not valid and hence, whole proceedings is null and void. In this regard, he relied upon the decision of Hon’ble Madras High Court in the case of CIT Vs M/s.Qatalys Software Technologies Ltd.(2009) 308 ITR 249 and in the case of CIT vs. K.M Pachayappan 304 ITR 264. The assessee has also relied upon the decision of ITAT, Chennai Third Member decision in the case of M/s. Super Spinning Mills Ltd. Vs. Addl.CIT (2010) 129 TTJ 305. 10. The learned DR, on the other hand, strongly supporting order of learned CIT(A) submitted that there is no merit in the…

Shree Praksh Singh, Gurgaon vs. Income Tax Officer, Ward-1, Digboi

In the result, the appeal of the assessee is allowed

ITA 14/GTY/2019[2012-13]Status: DisposedITAT Guwahati09 Oct 2020AY 2012-13

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.14/Gau/2019 ("नधा"रणवष" / Assessment Year:2012-13)

For Appellant: Shri S. P. Bhati, A.RFor Respondent: Shri Amitava Sen, JCIT, Sr. D.R
Section 143(2)Section 143(3)Section 147Section 148Section 50CSection 50C(1)

…f the Act.Therefore, in the light of the aforesaid ratio laid down by the Hon’ble Bombay High Courtin the case of Smt. Suman(supra) wherein the Hon’ble Bombay High Court agreed with the Hon’ble Madras High Court in CIT vs. Qatalyst Software Technologies Ltd. (308 ITR 249) and has allowed the question of law in favour of the assessee. Respectfully following the judgment of the Hon’ble Bombay High Court in the case of Smt. Suman(supra), wehold that reassessment proceedings initiated by the assessing officer is bad in law therefore we quash the reassessment proceedings under section 147/148 of the Act and allow the…

Manda Builders vs. I.T.O.Ward-21, Bikaner

ITA/69/2009HC Rajasthan02 Jan 2020

Bench: INDRAJIT MAHANTY,PUSHPENDRA SINGH BHATI

M/S.Kathawala Realtors LLP, Mumbai vs. DCIT(A)-6(4), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 1633/MUM/2019[2014-15]Status: DisposedITAT Mumbai13 Dec 2019AY 2014-15

Bench: Shri G. Manjunatha & Shri Ravish Sood

For Appellant: S/shri Naresh Jain, Mahavir Jain A.R‟sFor Respondent: Shri Manoj Kumar Singh, D.R
Section 133ASection 143(1)Section 143(2)Section 143(3)

…ue notice under Section 143(2) of the Act to complete the regular assessment under section 143(3) of the Act has not expired.” Also, we find that a similar view was taken by the Hon‟ble High Court of Madras in CIT Vs. Qatalys Software Technologies Ltd. (2009) 308 ITR 249 (Mad). In the aforesaid case, it was observed by the Hon‟ble High Court that where the period of issuing of a notice under Sec. 143(2) of the Act had not expired, then the reassessment notice issued under Sec. 147/148 of the Act would be invalid. Accordingly, in the backdrop of the aforesaid position of law, we are of the considered view that in…

Shaik Abdul Aziz, Karimnagar vs. Income Tax Officer, Ward-1, Karimnagar

Appeal are allowed for statistical purposes

ITA 1564/HYD/2017[2013-14]Status: DisposedITAT Hyderabad27 Mar 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri A.C. Gangaiah, ARFor Respondent: Shri Nilajan Dey, DR
Section 143(2)Section 143(3)Section 148Section 151Section 153(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No. A.Y. Appellant Respondent Smt. Rafat Sultana, 1562/Hyd/17 2013-14 Karimnagar [PAN: ANHPR6652B] Income Tax Officer, Ward-1, Karimnagar 1563/Hyd/17 2012-13 Shaik Abdul Aziz Karimnagar [PAN: BAOPS4466F] 1564/Hyd/17 2013-14 For Assessee : Shri A.C. Gangaiah, AR For Revenue : Shri Nilajan Dey, DR Date of Hearing : 14-02-2019 Date of Pronouncement : 27-03-2019 O R D E R PER S. RIFAUR RAHMAN, A.M. : These appeals are filed by two assessees against…

Shaik Abdul Aziz, Karimnagar vs. Income Tax Officer, Ward-1, Karimnagar

Appeal are allowed for statistical purposes

ITA 1563/HYD/2017[2012-13]Status: DisposedITAT Hyderabad27 Mar 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri A.C. Gangaiah, ARFor Respondent: Shri Nilajan Dey, DR
Section 143(2)Section 143(3)Section 148Section 151Section 153(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No. A.Y. Appellant Respondent Smt. Rafat Sultana, 1562/Hyd/17 2013-14 Karimnagar [PAN: ANHPR6652B] Income Tax Officer, Ward-1, Karimnagar 1563/Hyd/17 2012-13 Shaik Abdul Aziz Karimnagar [PAN: BAOPS4466F] 1564/Hyd/17 2013-14 For Assessee : Shri A.C. Gangaiah, AR For Revenue : Shri Nilajan Dey, DR Date of Hearing : 14-02-2019 Date of Pronouncement : 27-03-2019 O R D E R PER S. RIFAUR RAHMAN, A.M. : These appeals are filed by two assessees against…

Sultana Rafat, Karimnagar vs. Income Tax Officer, Ward-1, Karimnagar

Appeal are allowed for statistical purposes

ITA 1562/HYD/2017[2013-14]Status: DisposedITAT Hyderabad27 Mar 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri A.C. Gangaiah, ARFor Respondent: Shri Nilajan Dey, DR
Section 143(2)Section 143(3)Section 148Section 151Section 153(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No. A.Y. Appellant Respondent Smt. Rafat Sultana, 1562/Hyd/17 2013-14 Karimnagar [PAN: ANHPR6652B] Income Tax Officer, Ward-1, Karimnagar 1563/Hyd/17 2012-13 Shaik Abdul Aziz Karimnagar [PAN: BAOPS4466F] 1564/Hyd/17 2013-14 For Assessee : Shri A.C. Gangaiah, AR For Revenue : Shri Nilajan Dey, DR Date of Hearing : 14-02-2019 Date of Pronouncement : 27-03-2019 O R D E R PER S. RIFAUR RAHMAN, A.M. : These appeals are filed by two assessees against…

Venu Gopal Karavadi, Hyderabad vs. ITO, Ward-4(2), Hyderabad

In the result appeal filed by Assessee is allowed

ITA 202/HYD/2017[2009-10]Status: DisposedITAT Hyderabad27 Apr 2018AY 2009-10

Bench: Shri B. Ramakotaiahassessment Year: 2009-10 Shri Venu Gopal Karavadi, Vs. Ito, Hyderabad. Ward – 4(2), Hyderabad. Pan- Bdbpk1736J (Appellant) (Respondent) Assessee By : Shri K.A Sai Prasad Shri B. Suresh Babu Revenue By : Date Of Hearing : 25-04-2018 Date Of Pronouncement : 27-04-2018 Order Per Shri B. Ramakotaiah, Am: This Is An Appeal By Assessee Against The Order Of Ld. Cit(A)-1, Hyderabad Dated 06.10.2016. Apart From The Issues Originally Contested In Appeal I.E Addition U/S Sec. 68 Of The It Act Of Two Deposits Of Rs. 4.45 Lakhs & Rs. 7.5 Laksh In Two Banks, Assessee Also Raised The Additional Grounds That Initiation Of Proceedings U/S 147 Of The It Act Ceased To Survive As The Officer Has Not Made Any Additions On The Issue On Which The Reasons For Reopening Are Based, Hence, A.O Is Not Justified In Making The Addition On Other Issues. We Have Heard Ld. Counsel & Ld. Dr

For Appellant: Shri K.A Sai PrasadFor Respondent: Date of hearing
Section 139Section 139(1)Section 143(1)Section 143(2)Section 147Section 148Section 154Section 50CSection 54Section 68

….1996 and the same was processed u/s 143(1). Later 148 Notice was issued on 18.6.1996 though time available for issue of notice u/s 143(2) was upto 31.3.1997. Shri Venu Gopal Karavadi, Hyderabad. 9.4. In the case of CIT Vs. Qatalys Software Technologies Ltd. (308 ITR 249), the Madras High Court held that reopening is improper when the time limit is available to issue notice xi]» 143(2). As seen from the above, in the case of K M Pachayappan (304 ITR 264) and Qatalys Software Technologies Ltd. (308 ITR 249) Madras HC by placing reliance on the judgement of SC in the case of Rajesh Jhaveri (supra) held that the ass…

P. Divagar, Puducherry vs. ITO, Puducherry

In the result, the appeal of assessee is allowed

ITA 2120/CHNY/2016[2011-12]Status: DisposedITAT Chennai08 Dec 2017AY 2011-12

Bench: Shri Chandra Poojari

For Appellant: Mr.B.Sagadevan, JCIT, D.R
Section 143(2)Section 143(3)Section 147Section 148Section 54Section 54F

…n contention of the ld.A.R is that there is a time limit to issue a notice u/s.143(2) of the Act. As such reopening is bad in law and he relied on the decisions of jurisdictional High Court in the case of CIT Vs. Qatalys Software Technologies Ltd. in [2009] 308 ITR 249 (Mad) wherein held that the Tribunal was right in coming to the conclusion that the Assessing Officer was barred from initiating reassessment proceedings under section 147 when the time for 5 issuance of notice under section 143(2) had not expired and also in the case of CIT Vs. K. M. PACHAYAPPAN [2008] in 304 ITR 264 (Mad) wherein held that…

Shri Gurucharan Singh, Bhopal vs. The ITO 3(1), Bhopal

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

ITA 377/IND/2014[2007-08]Status: DisposedITAT Indore11 Aug 2017AY 2007-08

Bench: Shri C.M. Garg & Shri O.P.Meena, Accoutant Member आ.अ.सं./ I.T. A. No.377 & 378/Ind/2014 "नधा"रण वष"/ Assessment Year: 2007-08 & 2008-09 Shri Gurucharan Singh V. Ito 3(1) Indore Marwah, Prp. M/S Janta Goods Transport, House No.11 P.N.B. Colony, Idgah Hills, Bhopal "था.ले.सं./Pan:Buzps8087D अपीलाथ" /Appellant ""यथ" /Respondent

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

…ust the remedy available u/s 143(2) of the Act. The act of issuing a notice u/s 148 prior to expiry of time frame within which notice u/s 143(2) can be issued is illegal as held by Madras High court in the case of CIT vs. Qatalys Software Technologies (2009) 308 ITR 249 because the return filed by assessee is only processed u/s 143(1) but the proceedings cannot be said to have terminated, action u/s 147 could not be initiated. The same view has been expressed by Calcutta High Court in the case of CESC Ltd. vs. DCIT (2003) 263 ITR 402 and also in case of CIT vs. Rajendraji Shah 247 ITR 772 and Vipin Khanna vs.…

ACIT, Nagercoil vs. Shri J. Raj Prabhu, Nagercoil

In the result, the Revenue appeal is dismissed

ITA 2652/CHNY/2016[2011-12]Status: DisposedITAT Chennai28 Mar 2017AY 2011-12

Bench: Shri A. Mohan Alankamony & Shri G. Pavan Kumar

For Appellant: Shri Shiva Srinivas, IRS JCIT
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 54F

…48 of the Act when the time limit has not expired for issuance of notice u/s. 143(2) of the Act was available for the said assessment year. We find the issue is squarely covered by the jurisdictional High Court decision CIT vs Qatalys Software Technologies, 308 ITR 249 (Mds) held as under: "3. We have heard the argument of the learned counsel for the revenue, who submitted that the issue has already been decided against the revenue by the above cited Judgement of the Division Bench of this Court. 4. We have also perused the above referred Judgment of the Division Bench of this Court dated 4.7.2007, wherein it…

DCIT, Hassan vs. M/S Sujatha Narayan & Associates, Hassan

In the result, the appeals of the assessee are partly allowed for statistical purposes and that of the revenue are dismissed

ITA 71/BANG/2011[2005-06]Status: DisposedITAT Bangalore06 Jan 2017AY 2005-06

Bench: Shri Sunil Kumar Yadav & Shri S. Jayaraman

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Shri G.R. Reddy, CIT(DR)(ITAT)-1
Section 148Section 234BSection 30Section 40Section 40A(3)

…m’s Supplementary Family Trust v. CIT, 242 ITR 381 (SC) (2) CIT v. Sambhudayal Dwarkadas, 218 ITR 123 (MP) (3) Jhunjhunwala Vanaspati Ltd. v. ACIT, 266 ITR 664 (All) (4) CIT v. K.M. Pachayappan, 304 ITR 264 (Mad) (5) CIT v. Qatalys Software Technologies Ltd., 308 ITR 249 (Mad) (6) Renuka Industries v. ITO in ITA No.187 of 2003, order dated 28.11.2007 (Karnataka High Court) (7) Super Spinning Mills Ltd. v. ACIT, 3 ITR [Trib] 258 (Chennai) (8) L.T. Karle & Co. in ITA No.364/Bang/2010, order dated 11.02.2011. (9) CIT v. Abad Fisheries, 65 DTR 370 (Kerala HC) (10) CIT v. Anajana Sabharwal, 71 DTR 313 (Allahabad HC)…

M/S. Sujatha Narayanan & Associates, Hassan vs. ACIT, Hassan

In the result, the appeals of the assessee are partly allowed for statistical purposes and that of the revenue are dismissed

ITA 51/BANG/2011[2005-06]Status: DisposedITAT Bangalore06 Jan 2017AY 2005-06

Bench: Shri Sunil Kumar Yadav & Shri S. Jayaraman

For Appellant: Shri A. Shankar, AdvocateFor Respondent: Shri G.R. Reddy, CIT(DR)(ITAT)-1
Section 148Section 234BSection 30Section 40Section 40A(3)

…m’s Supplementary Family Trust v. CIT, 242 ITR 381 (SC) (2) CIT v. Sambhudayal Dwarkadas, 218 ITR 123 (MP) (3) Jhunjhunwala Vanaspati Ltd. v. ACIT, 266 ITR 664 (All) (4) CIT v. K.M. Pachayappan, 304 ITR 264 (Mad) (5) CIT v. Qatalys Software Technologies Ltd., 308 ITR 249 (Mad) (6) Renuka Industries v. ITO in ITA No.187 of 2003, order dated 28.11.2007 (Karnataka High Court) (7) Super Spinning Mills Ltd. v. ACIT, 3 ITR [Trib] 258 (Chennai) (8) L.T. Karle & Co. in ITA No.364/Bang/2010, order dated 11.02.2011. (9) CIT v. Abad Fisheries, 65 DTR 370 (Kerala HC) (10) CIT v. Anajana Sabharwal, 71 DTR 313 (Allahabad HC)…

Surja Sekhar Ganguly, Hooghly vs. ITO, Ward - 17(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 275/KOL/2016[2005-2006]Status: DisposedITAT Kolkata19 Oct 2016AY 2005-2006

Bench: Shri N.V.Vasudevan, J.M. &Dr.A.L.Saini, A.M.)

For Appellant: Shri: Somnath Ghosh, Advocate, ld.ARFor Respondent: Shri Rajat Kumar Kureel, JCIT, ld.DR
Section 10Section 143(1)Section 144Section 147Section 148

…o any new material found by the AO, to re-open the assessment u/s. 148 of the Act. In support of the contentions, the ld.AR of the assessee has relied on the following judgments:- a. CIT Vs.TCP Ltd 323 ITR 346(Mad) b. CIT Vs. Qatalys Software Technologies Ltd 308 ITR 249 c. CESC Ltd Vs. DCIT 263 ITR 402(Cal) d. Trustees of HEH, the Nizam’s Supplementary Trust Vs.CIT 242 ITR 381(SC), and e. ITA No. 756/Kol/2013 A.Y 2003-04 the order dated 15-01-2016, the findings of this judgment are identical to the assessee`s case under consideration, which is narrated below: " Whether on the facts and circumstances of the pro…