CIT v. Suren International

357 ITR 24High Court2013#2246 most cited

What is CIT v. Suren International authority for?

Reassessment proceedings initiated under Section 147 are invalid if the Assessing Officer records reasons without proper application of mind, such as repeating alleged accommodation entries, indicating a mechanical or callous approach. The reasons recorded must establish a genuine belief that income has escaped assessment, not a borrowed or superficial one.

51

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Suren International · Section 147 · Section 148 · reasons to believe · application of mind · reassessment validity · accommodation entries · income escaping assessment · mechanical recording of reasons · borrowed satisfaction

Sections most often in play

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

Issues it is cited on

full and true disclosuresection 148(1)first proviso to section 147true and full disclosurematerial facts necessary for assessmentsection 148(2)sanctioning authoritybeyond four yearslive linkborrowed satisfactionsection 80icincome escaping assessment

Judgments citing CIT v. Suren International

Sh. Nirbhay Trehan, Jammu vs. Dy. Commissioner of Income Tax Central Circle, Jammu

In the result, the appeals of the assessee bearing ITA Nos

ITA 183/ASR/2019[2010-11]Status: DisposedITAT Amritsar20 Mar 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 139Section 144Section 147Section 148Section 2Section 250

…/2019 17 I.T.A. Nos. 183 & 184/Asr/2019 explained in detail by the Hon’ble Punjab and Haryana High court in the case of Duilichand Singhania Vs ACIT 269 ITR 192 (P&H). Similar view was taken by Hon'ble Delhi High Court In Case of Suren International Pvt. Ltd 357 ITR 24. iii. That a precondition for reopening the assessment is that there must be income chargeable to tax and which should have escaped assessment. As per reasons recorded, the Ld. AO has treated the cash deposit in bank a/c as income of the assessee. But the deposit of cash in bank a/c itself is not income within meaning of “income” as per provisions…

Smt. Bani Trehan, Jammu vs. Dy. Commissioner of Income Tax Central Circle, Jammu

In the result, the appeals of the assessee bearing ITA Nos

ITA 182/ASR/2019[2010-11]Status: DisposedITAT Amritsar20 Mar 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 139Section 144Section 147Section 148Section 2Section 250

…/2019 17 I.T.A. Nos. 183 & 184/Asr/2019 explained in detail by the Hon’ble Punjab and Haryana High court in the case of Duilichand Singhania Vs ACIT 269 ITR 192 (P&H). Similar view was taken by Hon'ble Delhi High Court In Case of Suren International Pvt. Ltd 357 ITR 24. iii. That a precondition for reopening the assessment is that there must be income chargeable to tax and which should have escaped assessment. As per reasons recorded, the Ld. AO has treated the cash deposit in bank a/c as income of the assessee. But the deposit of cash in bank a/c itself is not income within meaning of “income” as per provisions…

ACIT, Central Circle-19, New Delhi vs. M/S K.R. Pulp & Papers Ltd, New Delhi

In the result, the appeal of the Revenue is

ITA 5064/DEL/2017[2009-10]Status: DisposedITAT Delhi31 Mar 2022AY 2009-10

Bench: Shri R.K. Panda & Shri N.K. Choudhry

For Appellant: Ms. Monika Aggarwal, AdvocateFor Respondent: Smt. Sunita Singh, CIT-DR
Section 132Section 143(3)Section 147Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI. BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER ITA No.5064/Del./2017 Assessment Year 2009-10 The ACIT, Central M/s. KR Pulp and Papers Circle-19, Room No.104, vs., Ltd., 304, Roots Tower, ARA Centre, E-2, District Centre, Laxmi Jhandewalan, Nagar, New Delhi – 110 092 New Delhi. PAN AAACK5861C (Appellant) (Respondent) For Revenue : Smt. Sunita Singh, CIT-DR Shri Gautam Jain, Advocate Shri Lalit Mohan, C.A. For Assessee : Ms. Monika Aggarwal, Advocate. Date of Hearing : 03.02.2022 Date of Pronouncement : 31.03.20…

Gm Overseas, New Delhi vs. ACIT Circle-48(1), New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 1891/DEL/2020[2010-11]Status: DisposedITAT Delhi21 Mar 2022AY 2010-11
For Appellant: Shri Suresh Gupta, CAFor Respondent: Shri Hemant Gupta, Sr. DR
Section 131ASection 133ASection 143(3)Section 147

…ncorrect quantification of income in the reason can be a valid ground for quashing of reassessment proceedings:- (i) Shamshad Khan vs ACIT 395 ITR 265 (Del); (ii) Pr CIT vs M/s SNG Developers Ltd, 404 ITR 312 (Del); (iii) CIT vs Suren International Pvt Ltd., 357 ITR 24 (Del); (iv) Pr. CIT vs. RMG Polyvinyl (I) Ltd (2017) 396 ITR 5 (Del); (v) CIT vs. Atlas Cycle industries (1989) 180 ITR 319 (P&H); (vi) Siemens Information System Ltd., vs. ACIT & Others (2007) 293 ITR 548 (Bom.); (vii) Ankita A. Choksey vs. Income Tax Officer And Others (2019) 411 ITR 207 (Bom.); (viii) DCIT vs M/s KLA Foods (India) Ltd and othrs…

Gbs Marketing Pvt Ltd, New Delhi vs. ITO Ward - 10(1), New Delhi

In the result, the appeal filed by the assessee is

ITA 5336/DEL/2019[2008-09]Status: DisposedITAT Delhi07 Mar 2022AY 2008-09

Bench: Shri R.K. Panda & Shri N. K. Choudhry[Assessment Year: 2008-09] Gbs Marketing Pvt. Ltd. Ito, C/O- Kapil Goel, Adv. Ward-10(1), F-26/124, Sector-7, Vs Room No.334A, Rohini, C.R. Building, I.P. Estate, Delhi-110085 New Delhi-110002 Pan-Aaccg3475E Assessee Revenue

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

…ith the assertion of the Assessee that the correct facts are not as recorded in the reason, it would be safe to draw an adverse inference against the Revenue.” 16. We find the Hon’ble Delhi High Court in the case of CIT vs Suren International Pvt. Ltd. [2013] 357 ITR 24 (Del) has observed as under:- "In the first instance, we do not find the reasons as recorded by the Assessing Officer to be reasons in law, at all. A bare perusal of the table entries have been repeated six times. This is clearly indicative of the callous manner in which the reasons for initiating reassessment proceedings are recorded and we are…

Raghav Softech Pvt Ltd, New Delhi vs. ITO Ward - 20(4), New Delhi

The appeal of the assessee is allowed for statistical purpose

ITA 7127/DEL/2019[2011-12]Status: DisposedITAT Delhi18 Jan 2022AY 2011-12

Bench: Shri Kul Bharat[Assessment Year : 2011-12] Raghav Softech Pvt. Ltd. Vs Ito Vardhman Grand Plaza, Manglam Ward-20(4) Place, Sector-3, Rohini, New Delhi New Delhi Aaecr2527G Appellant Respondent Appellant By None Respondent By Shri Om Prakash, Sr. Dr Date Of Hearing 03.01.2022 Date Of Pronouncement 18.01.2022

Section 147Section 148Section 69

…ssment. Unless that basic jurisdictional requirement is satisfied a post mortem exercise of analyzing materials produced subsequent to the reopening will not rescue an inherently defective reopening order from invalidity. • CIT Vs. Suren International (2013) 357 ITR 24 (Hon’ble Delhi High Court) wherein the court held as under:- • “………………….In the first instance, we do not find the reasons in law, at all. A bare perusal of the table of alleged accommodation entries included in the reasons as recorded, discloses that the same entries have been repeated six times. 8 This is clearly indicative of the callous manner…

ACIT, New Delhi vs. M/S. Maharaji Education Trust, Ghaziabad

The appeal are dismissed

ITA 5138/DEL/2016[2007-08]Status: DisposedITAT Delhi13 Oct 2021AY 2007-08

Bench: Shri Kuldip Singh & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Suresh Gupta, C. AFor Respondent: Ms. Paramita M. Biswas[CIT]–
Section 11Section 12ASection 132Section 133ASection 143(1)Section 143(2)Section 143(3)Section 68Section 69Section 69C

…t: 26.03.2021 (Del); ii. Shamshad Khan vs ACIT 395 ITR 265 (Del); iii. Pr CIT vs M/S SNG Developers Ltd 404 ITR 312 (Del) approved by Hon’ble Apex Court by dismissing SLP of revenue in SLP © 42379/2017 Dt: 09.02.2018; iv. CIT vs Suren International Pvt Ltd 357 ITR 24 (Del); v. Pr. CIT vs. RMG Polyvinyl (I) Ltd (2017) 396 ITR 5 (Del), vi. CIT vs., Atlas Cycle industries (1989) 180 ITR 319 (P&H); vii. Siemens Information System Ltd., vs. ACIT & Others (2007) 293 ITR 548 (Bom.); viii. Ankita A. Choksey vs. Income Tax Officer And Others (2019) 411 ITR 207 (Bon.); ix. DCIT vs M/s KLA Foods (India) Ltd and othe…

Lakhmi Chand Tejoo Mal, Delhi vs. ACIT, Circle-47(1), New Delhi

In the result, the appeal filed by the assessee in ITA No

ITA 8094/DEL/2019[2011-12]Status: DisposedITAT Delhi06 Aug 2021AY 2011-12

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[A.Y 2011-12]

For Appellant: Shri Kapil Goel, AdvFor Respondent: Shri E.V. Bhaskar, Sr. DR
Section 143(3)Section 147Section 148Section 68

…oint. The question is of application of mind by the AO to the material available with him before deciding to reopen the assessment under Section 147 of the Act. 10. In this context the following observations of this Court in CIT v. Suren International (2013) 357 ITR 24 (Del)are relevant: "....In the first instance, we do not find the reasons as recorded by the Assessing Officer to be reasons in law, at all. A bare perusal of the table of alleged accommodation entries included in the reasons as recorded, discloses that the same entries have been repeated six times. This is clearly indicative of the callous manner…

The ITO, - 2, Itarsi vs. M/S. Manish Kumar Rakesh Kumar, Hoshagabad

In the result appeal of the Revenue is dismissed

ITA 128/IND/2015[2005-06]Status: DisposedITAT Indore13 Apr 2021AY 2005-06

Bench: Hon’Ble Madhumita Royassessment Year 2005-06

Section 143Section 143(3)Section 147Section 148Section 80I

…ccount of failure on the part of the assessee to disclose fully or truly, the necessary material facts. In this regard the Ld. CIT(A) relied upon the judgment passed by the Hon'ble Delhi High Court in the matter of CIT V/s Suren International P. Ltd (2013) 357 ITR 24 (Del) where on the same premise the Hon'ble Court quashed the proceeding initiated u/s 147 of the Act. 8. As regards the initiation of the proceeding after the expiry of 4 years from the date of completion of the relevant Assessment Year in the absence of any allegation leveled against the assessee in not disclosing truly or fully all material…

Charbuja Marmo (India) Pvt. Ltd., Delhi vs. Pr.CIT- 2, New Delhi

In the result, appeal of Assessee allowed

ITA 4749/DEL/2019[2010-11]Status: DisposedITAT Delhi31 Dec 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT-DR
Section 143(1)Section 147Section 148Section 151Section 263

…ed the seized material on record and that it is a non-application of mind by the A.O. to frame re-assessment order. In support of this contention, he has relied upon the Judgments of Hon’ble Delhi High Court in the case of CIT vs. Suren International (2013) 357 ITR 24 (Del.), Judgment of Delhi High Court in the case of PCIT vs. RMG Polyvinyl (I) Ltd., (2017) 396 ITR 5 (Del.) and Judgment of Delhi High Court in the case of SNG Developers Ltd., (2018) 404 ITR 312 (Del.). He has submitted that since re- assessment order was invalid and bad in law, therefore, same cannot be revised under section 263 of the I.T…

Pankaj Sapra, New Delhi vs. ITO, Ward- 23(2), New Delhi

The appeal of the assessee is allowed

ITA 5747/DEL/2018[2008-09]Status: DisposedITAT Delhi22 Nov 2019AY 2008-09

Bench: Ms Suchitra Kamble & Shri O. P. Meena

Section 143(1)Section 147Section 148Section 15(2)Section 151Section 68Section 69

…hat there is no justification for assuming Jurisdiction u/s 148 of the Act. In this connection, the Ld. AR relied upon the following decisions: i. Sh. Inderjeet Vs. ITO (ITA No.2740/D/18) (Delhi ITAT) (03.12.2018) ii. CIT v. Suren International P. Ltd. [2013] 357 ITR 24 (Del) iii. Pr. CIT v. SNG Developers Ltd. (Delhi HC) (ITA 92/2017) (12.07.2017) iv. High-tech Construction P. Ltd v. ITO (ITA No.1605/D/19) (ITAT Delhi) (22.03.2019) v. Sh. Jagat Singh v. ITO (ITA No.2749/D/18) (Dated 04.09.2018) (ITAT, Delhi) vi. Maveric Electronics (P) Ltd. v. ITO (Delhi ITAT) (ITA No.1835/D/14) (21/03/2017) 6. As regards Groun…

ITO, New Delhi vs. M/S Randeep Investment (P) Ltd, New Delhi

In the result appeal of the assessee is allowed and revenue is dismissed

ITA 4365/DEL/2015[2006-07]Status: DisposedITAT Delhi26 Mar 2019AY 2006-07

Bench: Shri Amit Shukla & Shri L.P. Sahuassessment Year 2006-07 Ito Randeep Investment (P) Ltd. Ward-21(1), 2 Park Lane, Behind D-3, Room No. 220 Vs. Vasant Kunj, Krishan Garh C.R. Building New Delhi – 110003 New Delhi. Pan Aaccr0988D (Appellant) (Respondent) Assessment Year 2006-07 Randeep Investment Pvt. Ltd. Ito C/O O.P. Sapra & Associates, Ward-21(1) Advocates, New Delhi. Vs. C-763, New Friends Colony New Delhi 110025 Pan Aaccr0988D (Appellant) (Respondent)

For Respondent: Shri Surender Pal, Sr. DR
Section 131Section 133ASection 143(1)Section 147Section 148Section 150(1)Section 150(2)Section 151Section 68Section 69C

…point. The question is of application of mind by the AO to the material available with him before deciding to reopen the assessment under Section 147 of the Act. 10. In this context the following observations of this Court in CIT v. Suren International (2013) 357 ITR 24 (Del) are relevant: "....In the first instance, we do not find the reasons as recorded by the Assessing Officer to be reasons in law, at all. A bare perusal of the table of alleged accommodation entries included in the reasons as recorded, discloses that the same entries have been repeated six times. This is clearly indicative of the callous mann…

M/S. Randeep Investment Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result appeal of the assessee is allowed and revenue is dismissed

ITA 4000/DEL/2015[2006-07]Status: DisposedITAT Delhi26 Mar 2019AY 2006-07

Bench: Shri Amit Shukla & Shri L.P. Sahuassessment Year 2006-07 Ito Randeep Investment (P) Ltd. Ward-21(1), 2 Park Lane, Behind D-3, Room No. 220 Vs. Vasant Kunj, Krishan Garh C.R. Building New Delhi – 110003 New Delhi. Pan Aaccr0988D (Appellant) (Respondent) Assessment Year 2006-07 Randeep Investment Pvt. Ltd. Ito C/O O.P. Sapra & Associates, Ward-21(1) Advocates, New Delhi. Vs. C-763, New Friends Colony New Delhi 110025 Pan Aaccr0988D (Appellant) (Respondent)

For Respondent: Shri Surender Pal, Sr. DR
Section 131Section 133ASection 143(1)Section 147Section 148Section 150(1)Section 150(2)Section 151Section 68Section 69C

…point. The question is of application of mind by the AO to the material available with him before deciding to reopen the assessment under Section 147 of the Act. 10. In this context the following observations of this Court in CIT v. Suren International (2013) 357 ITR 24 (Del) are relevant: "....In the first instance, we do not find the reasons as recorded by the Assessing Officer to be reasons in law, at all. A bare perusal of the table of alleged accommodation entries included in the reasons as recorded, discloses that the same entries have been repeated six times. This is clearly indicative of the callous mann…

ITO, New Delhi vs. M/S. A.K. Goenka & Sons Pvt. Ltd., New Delhi

In the result, the appeal filed by the Revenue as well as the CO filed by the assessee are dismissed

ITA 3569/DEL/2015[2006-07]Status: DisposedITAT Delhi25 Feb 2019AY 2006-07

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year: 2006-07 Ito, Vs A.K. Goenka & Sons Pvt. Ltd., Ward 1(1), N-86, Connaught Place, New Delhi. New Delhi. Pan: Aadca3663M Co No.80/Del/2016 (Ita No.3569/Del/2015) Assessment Year: 2006-07 A.K. Goenka & Sons Pvt. Ltd., Vs. Ito, N-86, Connaught Place, Ward 1(1), New Delhi. New Delhi. Pan: Aadca3663M

For Appellant: Dr. Ram Samujh, AdvocateFor Respondent: Ms Ashima Neb, Sr. DR
Section 143(3)Section 147

…hange of opinion and, therefore, the same was bad in law. The decision of the Hon’ble Delhi High Court in the case of CIT vs Viniyas Finance & Investment (P) Ltd. (2013) 215 Taxman 20 (Del) and in the case of CIT vs. Suren International Private Limited (2013) 357 ITR 24 (Del) were relied upon. Various procedural lapses were also brought to the notice of the CIT(A). 9. Based on the arguments advanced by the assessee and following the decision of the Hon'ble Delhi High court in the case of CIT vs Viniyas Finance & Investment (P) Ltd. and CIT vs. Suren International Private Limited (Supra), the ld.CIT(A) quashed th…

ITO, New Delhi vs. M/S. Kanodia Pharmaceuticals Pvt. Ltd., New Delhi

Appeal of the Revenue is dismissed

ITA 4858/DEL/2015[2003-04]Status: DisposedITAT Delhi22 Jan 2019AY 2003-04

Bench: Smt. Beena A. Pillaia N D Dr. B.R.R. Kumarassessment Year: 2003-04 Ito Kanodia Pharmaceuticals Pvt. Ltd. Ward-14(2), Room No. 308, F- 108, Gali No. 8, C.R. Building, I.P. Estate Vs. Near Shiv Mandir, Pandav Nagar, New Delhi New Delhi

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri. Surender Pal, Sr. DR
Section 148Section 68

…Bench vide its order dated 14/08/2014- (ITA No. 4281/Del/2010) in the case of ITO vs. Comero Leasing & Financial Pvt. Ltd. which was rendered after relying on Jurisdictional High Court judgment in the case of CIT vs. Suren International Pvt. Ltd. reported in 357 ITR 24, relevant portion of such ITAT judgement is reproduced below: “From the above, we find that at paragraph Nos.l, 2 & 3, the Assessing Officer has discussed the facts in general i.e., the investigation carried on by the Director of Income Tax (Investigation) and the finding of such investigation, the modus operandi, how the entry operator worked. T…

M/S. Sri Balaji Forgings (P) Ltd., New Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of Assessee is allowed

ITA 3216/DEL/2017[2009-10]Status: DisposedITAT Delhi09 Jan 2019AY 2009-10

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Advocates &For Respondent: Shri S.S.Rana, CIT-D.R
Section 143(1)Section 143(3)Section 147Section 148Section 263

…//Fit for Publication// A.M. J.M. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI PRASHANT MAHARISHI, A.M. ITA.No.3216/Del./2017 Assessment Year 2009-2010 M/s. Sri Balaji Forgings (P) Ltd., H.No.5001, Ahata The PCIT Delhi-8, Kidara, Pahari Dheeraj, New Delhi. vs. New Delhi – 110 006. PAN AAACS1255L (Appellant) (Respondent) Shri Gautam Jain, Shri Piyush Kamal, For Assessee : Advocates & Shri Lalit Mohan, C.A. For Revenue : Shri S.S.Rana, CIT-D.R. Date of Hearing : 03.01.2019 Date of Pronouncement : 09.01.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by…

Superior Buildwell Pvt. Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 3301/DEL/2017[2009-10]Status: DisposedITAT Delhi10 Dec 2018AY 2009-10

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R
Section 147Section 148Section 263

…ered the seized material on record and that it is a non-application of mind by the A.O. to frame re-assessment order. In support of this contention, he has relied upon the Judgments of Hon’ble Delhi High Court in the case of CIT vs. Suren International (2013) 357 ITR 24 (Del.), 33 ITA.Nos.2269, 2857, 2527 & 3301/Del./2017 M/s. Supersonic Technologies Pvt. Ltd., Delhi, M/s. SPJ Hotels Private Limited, New Delhi, M/s. Shiv Sai Infrastructure (P) Ltd., New Delhi & M/s. Superior Buildwell Private Limited, Delhi. Judgment of Delhi High Court in the case of PCIT vs. RMG Polyvinyl (I) Ltd., (2017) 396 ITR 5 (Del.) and…

M/S. Spj Hotels Pvt. Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 2857/DEL/2017[2007-08]Status: DisposedITAT Delhi10 Dec 2018AY 2007-08

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R
Section 147Section 148Section 263

…ered the seized material on record and that it is a non-application of mind by the A.O. to frame re-assessment order. In support of this contention, he has relied upon the Judgments of Hon’ble Delhi High Court in the case of CIT vs. Suren International (2013) 357 ITR 24 (Del.), 33 ITA.Nos.2269, 2857, 2527 & 3301/Del./2017 M/s. Supersonic Technologies Pvt. Ltd., Delhi, M/s. SPJ Hotels Private Limited, New Delhi, M/s. Shiv Sai Infrastructure (P) Ltd., New Delhi & M/s. Superior Buildwell Private Limited, Delhi. Judgment of Delhi High Court in the case of PCIT vs. RMG Polyvinyl (I) Ltd., (2017) 396 ITR 5 (Del.) and…

M/S. Shiv Sai Infrastructure (P) Ltd., New Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 2527/DEL/2017[2007-08]Status: DisposedITAT Delhi10 Dec 2018AY 2007-08

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R
Section 147Section 148Section 263

…ered the seized material on record and that it is a non-application of mind by the A.O. to frame re-assessment order. In support of this contention, he has relied upon the Judgments of Hon’ble Delhi High Court in the case of CIT vs. Suren International (2013) 357 ITR 24 (Del.), 33 ITA.Nos.2269, 2857, 2527 & 3301/Del./2017 M/s. Supersonic Technologies Pvt. Ltd., Delhi, M/s. SPJ Hotels Private Limited, New Delhi, M/s. Shiv Sai Infrastructure (P) Ltd., New Delhi & M/s. Superior Buildwell Private Limited, Delhi. Judgment of Delhi High Court in the case of PCIT vs. RMG Polyvinyl (I) Ltd., (2017) 396 ITR 5 (Del.) and…

M/S. Supersonic Technologies Pvt. Ltd., Delhi vs. Pr. CIT- 8, New Delhi

In the result, appeal of the Assessee is allowed

ITA 2269/DEL/2017[2007-08]Status: DisposedITAT Delhi10 Dec 2018AY 2007-08

Bench: Shri Bhavnesh Saini, J.M. & Shri Prashant Maharishi, A.M.

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri S.S.Rana, CIT-D.R
Section 147Section 148Section 263

…ered the seized material on record and that it is a non-application of mind by the A.O. to frame re-assessment order. In support of this contention, he has relied upon the Judgments of Hon’ble Delhi High Court in the case of CIT vs. Suren International (2013) 357 ITR 24 (Del.), 33 ITA.Nos.2269, 2857, 2527 & 3301/Del./2017 M/s. Supersonic Technologies Pvt. Ltd., Delhi, M/s. SPJ Hotels Private Limited, New Delhi, M/s. Shiv Sai Infrastructure (P) Ltd., New Delhi & M/s. Superior Buildwell Private Limited, Delhi. Judgment of Delhi High Court in the case of PCIT vs. RMG Polyvinyl (I) Ltd., (2017) 396 ITR 5 (Del.) and…