How many judgments cite CIT v. Usha International Ltd.?

231 judgments on BharatTax cite CIT v. Usha International Ltd. (348 ITR 485), spanning 2011 to 2026.

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

It is most often cited in judgments turning on Section 143(3), Section 147, Section 148, Section 142(1), Section 151, Section 144B.

CIT v. Usha International Ltd.

348 ITR 485High Court2012#382 most cited

What is CIT v. Usha International Ltd. authority for?

A reassessment is invalid due to 'mere change of opinion' if an issue was raised during original assessment but no addition was made, implying the issue was examined. However, if a subject matter was not examined and no opinion was formed, the principle of 'change of opinion' does not apply.

231

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2026.

Also referred to as

Usha International Ltd · Section 147 · Section 148 · change of opinion · mere change of opinion · reassessment validity · query raised no addition · issue not examined · reason to believe · Kelvinator principle · fresh tangible material · escapement of income

Also reported as

25 Taxmann.com 200210 Taxmann 188254 CTR 509

Sections most often in play

Section 143(3)Section 147 Section 148 Section 142(1)Section 151 Section 144B Section 271(1)(c)Section 234B

Read the full judgment

Issues it is cited on

fresh tangible material first proviso to section 147 kelvinator material facts necessary for assessment mere change of opinion sanctioning authority full and true disclosure change of opinion live link tangible material escapement of income reason to believe

Judgments citing CIT v. Usha International Ltd.

DCIT, New Delhi vs. M/S. Jai Parabolic Springs Ltd., New Delhi

In the result, the C.O. of the assessee stands allowed

ITA 4717/DEL/2014[2006-07]Status: DisposedITAT Delhi04 Jul 2018AY 2006-07

Bench: Sh. G.D. Agrawal & Sh. Sudhanshu Srivastava

For Respondent: Sh. Amit Jain, Sr. DR

Section 143(3)Section 147Section 148

…a completed assessment provided there is tangible material to come to the conclusion that there is escapement of income. Reliance was also placed on another judgment of the Hon’ble Delhi High Court in the case of CIT vs. Usha International Ltd. reported in 348 ITR 485 for the proposition that assessment cannot be validly re-opened even within four years if the assessee had furnished full and true particulars at the time of the original 8 ITA no.4717/Del/2014, c.o. no. 189/d/17 assessment with reference to the income alleged to have escaped assessment if the original assessment was made u/s 143(3) of the…

Prabhu Dayal Aggarwal, New Delhi vs. ACIT, Circle-59(1), New Delhi

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

ITA 1662/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2018AY 2009-10

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2009-10 Prabhu Dayal Aggarwal, Acit, Circle- 59(1), G- 47, Preet Vihar, New Delhi. Vs. New Delhi.

For Appellant: Shri K. Sampat, AdvFor Respondent: Shri Atiq Ahmad, Sr.DR

Section 133ASection 143(1)Section 143(2)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year : 2009-10 Prabhu Dayal Aggarwal, ACIT, Circle- 59(1), G- 47, Preet Vihar, New Delhi. Vs. New Delhi. PAN : ACBPA0069J (Appellant) (Respondent) Assessee by : Shri K. Sampat, Adv. Shri V. Raja Kumar, Adv. Department by : Shri Atiq Ahmad, Sr.DR Date of hearing : 25-06-2018 Date of pronouncement : 29-06-2018 O R D E R PER R. K. PANDA, AM : This appeal filed by the assessee is directed against the order dated 12.02.2018 of the CIT(A)- XXV, New Delhi rela…

DCIT 7(1)-1, Mumbai vs. Goldmohur Design & Apparel Park Ltd, Mumbai

ITA 622/MUM/2016[2009-10]Status: DisposedITAT Mumbai20 Jun 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2009-10 Acit, M/S Goldmohur Design & Circle-7(1)-1, Apparel Park Ltd. बनाम/ Room No.23, Ground Floor, Goldmohur Textile Mill, Vs. Aayakar Bhavan, Dadasaheb Phalke Road, M.K. Road, Dadar (E), Mumbai-400020 Mumbai-400014 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.Aadcg1613M

Section 139Section 142Section 143Section 143(3)Section 147Section 148

…Laboratories vs DCIT (2001) 251 ITR 416 (Bom.), vi. Ritu Investment Pvt. Ltd.(2012) 345 ITR 214 (Del.), vii. Ketan B. Mehta vs ACIT (2012) 346 ITR 254 (Guj.), viii. Ms. Praveen P. Bharucha vs DCIT (2012) 348 ITR 325 (Bom.), ix. CIT vs Usha International Ltd. 348 ITR 485 (Del.), x. Agricultural Produce Market Committee vs ITO (2013) 355 ITR 348 (Guj.), xi. B.B.C. World News Ltd. vs Asst. DIT (2014) 362 ITR 577 (Del.). xii. Identical ratio was laid down in CIT vs Malayala Manorma Company Ltd. (2002) 253 ITR 378 (Ker.) We think this thread runs through the various provisions of the Act. But Explanation 1 to the s…

A Naga Srinivas, Hyd, Hyderabad vs. DCIT, Circle-13(1), Hyd, Hyderabad

ITA 944/HYD/2017[2009-10]Status: DisposedITAT Hyderabad08 Jun 2018AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanshri A. Naga Srinivas Vs Dy. Commissioner Of Income Hyderabad Tax, Circle 13(1) Pan: Aekpa5809H Hyderabad (Appellant) (Respondent)

For Appellant: Shri A. SrinivasFor Respondent: Shri M.H. Naik, DR

Section 143(3)Section 148Section 40

…fter, the regular assessment was completed. Therefore, the presumption to be drawn is that the AO was satisfied with the explanation given by the assessee as held by the Hon'ble Delhi High Court in the case of CIT vs. Usha International Ltd reported in (2012) 348 ITR 485 (Del.) and hence has not made any addition and reopening amounts to change of opinion. The reopening of the assessment on the very same ground on which an inquiry was made during the assessment proceedings would amount to reopening on change of opinion as also held by the Hon'ble Supreme Court in the case of Kelvinator India Ltd in 320 ITR 561 (S…

M/S Greater Mohali Area Development Authority, Mohali vs. DCIT, C-6(1), Mohali

In the result, the appeal of the assessee is hereby dismissed

ITA 1560/CHANDI/2017[2009-10]Status: DisposedITAT Chandigarh22 May 2018AY 2009-10

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarassessment Year : 2009-10

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. Gulshan Raj, CIT DR

Section 139Section 142Section 143(3)Section 147Section 148

…assessee, undoubtedly the attention of the Assessing Officer is drawn to the same and it is reasonable to presume that he has considered the same and formed a view also. The Hon'ble Delhi High Court held so in the case of CIT vs Usha International Ltd.(2012) 348 ITR 485 (Del) which has been relied upon by the Hon'ble Punjab & Haryana High Court in the case of Pr. CIT vs Anil Nagpal (2017) 291 CTR 272(P&H) which has been relied upon by the Ld.Counsel for the assessee. Moreover, the reopening in this case, as discussed above, is hit by the first proviso to section 147 of the Act. 23. Considering the above discussi…

DCIT, Jaipur vs. Vimal Chand Surana HUF, Jaipur

In the result, the appeal of the revenue stands dismissed

ITA 437/JPR/2017[2007-08]Status: DisposedITAT Jaipur17 May 2018AY 2007-08

For Appellant: Shri S.R. Sharma &For Respondent: Shri Varinder Mehta (CIT) fu/kZkfjrh dh vksj ls@

Section 131Section 139(1)Section 143Section 143(3)Section 147Section 148Section 151Section 292C

…he concept of “change of opinion” must be treated as an in-built test to check the abuse of ITA 437/JP/2017_ 16 DCIT Vs. Vimal Chand Surana (HUF) power. In a recent judgement by full Bench of Delhi High Court in case of CIT Vs. Usha International Ltd. (2012) 348 ITR 485 the court held that the expression ‘change of opinion’ postulates formation of opinion and then a change thereof. In the context of section 147 it implies that the Assessing Officer should have formed an opinion at the first instance, i.e. in the proceedings under section 143(3) and now by initiation of the reassessment proceeding, the Assessing…

Emson Tools Mfg Corp Ltd, Ludhiana vs. DCIT, Ludhiana

In the result, the appeal of the assessee is allowed

ITA 845/CHANDI/2016[2009-10]Status: DisposedITAT Chandigarh27 Apr 2018AY 2009-10

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaemson Tools Mfg. Corpn. Ltd., Vs. The D.C.I.T.,(Cc-I), D-2, Focal Point, Ludhiana. Ludhiana. Pan: Aaace3698M (Appellant) (Respondent)

For Appellant: Shri Sarabjit GargFor Respondent: Smt.Chanderkanta, Addl.CIT

Section 132Section 142Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘A’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Emson Tools Mfg. Corpn. Ltd., Vs. The D.C.I.T.,(CC-I), D-2, Focal Point, Ludhiana. Ludhiana. PAN: AAACE3698M (Appellant) (Respondent) Appellant by : Shri Sarabjit Garg Respondent by : Smt.Chanderkanta, Addl.CIT Date of hearing :30.01.2018 Date of Pronouncement :27.04.2018 ORDER PER ANNAPURNA GUPTA, A.M. : This appeal has been preferred by the assessee against the order of Ld. Commissioner of Income Tax (Appeals)-5, Ludhiana (hereinafter referred to as (‘Ld.…

Jay Ma Durga Buildtech P. Ltd, Mumbai vs. DCIT Cen Cir 7(3), Mumbai

In the result, the appeal of assessee is allowed

ITA 2720/MUM/2017[2008-09]Status: DisposedITAT Mumbai17 Apr 2018AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am Jay Maa Durga Buildtech The Deputy Commissioner Private Limited (Merged With Of Income Tax, Cc-7(3), Lodha Construction Private Room No. 655, Aayakar Limited) Bhavan, M.K. Road, Vs. 412, Floor-4, 17G Vardhaman Mumbai-400 020 Chamber, Cawasji Patel Road, Horniman Circle, Fort, Mumbai-400 001 Appellant .. Respondent Pan No. Aabcj7826P

For Appellant: Arvind Sandhe, ARFor Respondent: Bhupendra

Section 132Section 143(3)Section 147Section 148Section 153ASection 153CSection 92ASection 92E

…es of the present case.” 16. Similarly, Hon’ble Delhi High court in the case of Krown Agro Foods Pvt. Ltd vs. ACIT (2015) 375 ITR 460 (Del) has analyzed the full bench judgment of Hon’ble Delhi High Court in the case of CIT vs. Usha International ltd. (2012) 348 ITR 485 (Del) (FB) and held as under:- “10. The law in respect of re-opening of the assessment under Section 143(3) of the Act is no longer res integra and has been the subject matter of various judicial pronouncements. The Full Bench of this High Court in CIT v. Usha International Ltd. [2012] 348 ITR 485/210 Taxman 188/25 taxmann.com 200 (Delhi) held a…

DCIT, Circle-3(1), Hyd, Hyderabad vs. Rasa Agrotech Pvt.Ltd., Sec'Bad, Secunderabad

In the result, both the Revenue’s appeal as well as

ITA 730/HYD/2015[2008-09]Status: DisposedITAT Hyderabad23 Mar 2018AY 2008-09

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2008-09 The Dy. Cit, Circle-3(1), Vs. M/S. Rasa Agrotech Pvt Hyderabad. Ltd, Secunderabad.

For Appellant: Shri Ajay GandhiFor Respondent: Smt. U. Minichandran

Section 10BSection 143(3)Section 147Section 148Section 50Section 50B

…usiness purchase agreement. For coming to this conclusion, the CIT(A) has relied upon the decision of the Hon’ble Supreme Court in the case of Kelvinator India reported in 320 ITR 561 (SC) and also in the case of CIT Vs Usha International Limited reported in 348 ITR 485 (Del) and the decision of the Hon’ble Gujarat High Court in the case of Gujarat Power Corporation Limited reported in 350 ITR 266 (Guj). In the case of Kelvinaor India, the Hon’ble Supreme Court held that after 01.04.1989, the A.O has power to reopen, provided there is tangible material to come to the conclusion that there is escapement of inc…

ITO, Jaipur vs. Gajanan Towers Pvt. Ltd., Jaipur

In the result, appeal of the revenue is partly allowed

ITA 751/JPR/2013[2005-06]Status: DisposedITAT Jaipur12 Mar 2018AY 2005-06

Bench: The Hearing.

For Appellant: Shri S.L. Poddar &For Respondent: Shri R.A. Verma (Addl. CIT) fu/kZkfjrh dh vksj ls@

Section 133ASection 143(3)Section 24Section 263Section 271(1)(c)Section 40Section 69Section 69C

…ting the disclosure in the revised return as voluntary disclosure and not concealment of income. In support of his contention, the ld. D/R has relied upon the decision of Hon’ble Delhi High Court in the case of CIT vs. Usha International Ltd. 212 taxman 519 /254 CTR 509 (Delhi) as well as decision of Hon’ble Jurisdictional 4 M/s. Gajanan Towers Pvt. Ltd. High Court in the case of Grass Field Farms Resorts Pvt. Ltd. vs. DCIT, 388 ITR 395 (Raj.) and submitted that the disclosure made by the assessee in the revised return only because of the material and documents found during the survey and statement was reco…

Baijnath Melaram, Mumbai vs. Asst CIT 14(3), Mumbai

The appeal of the assessee is allowed

ITA 7000/MUM/2013[2007-08]Status: DisposedITAT Mumbai13 Feb 2018AY 2007-08

Bench: Shri Joginder Singh & Shri Ramt Kocharassessment Year: 2007-08 M/S. Baijnath Melaram, Acit, Range-14(3), C/O Mangaldas D. Shah & Co., बनाम/ Mumbai. 506, Lotus House, 5Th Floor, Vs. 33-A, New Marine Lines, Mumbai – 400 020 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aaafb 2675 E याजस्व की ओर से / Assessee By Shri Dhirendra M. Shah - Ar यनधाारयती की ओर से / Revenue By Shri T.A. Khan - Dr ुनवाई की तायीख / Date Of Hearing : 13/02/2018 घोषणा की तायीख/Date Of Pronouncement 13/02/2018 आदेश / O R D E R Per Joginder Singh ()

Section 143(3)Section 148Section 154Section 194C

…Laboratories vs DCIT (2001) 251 ITR 416 (Bom.), vi. Ritu Investment Pvt. Ltd.(2012) 345 ITR 214 (Del.), vii. Ketan B. Mehta vs ACIT (2012) 346 ITR 254 (Guj.), viii. Ms. Praveen P. Bharucha vs DCIT (2012) 348 ITR 325 (Bom.), ix. CIT vs Usha International Ltd. 348 ITR 485 (Del.), x. Agricultural Produce Market Committee vs ITO (2013) 355 ITR 348 (Guj.), xi. B.B.C. World News Ltd. vs Asst. DIT (2014) 362 ITR 577 (Del.). xii. Identical ratio was laid down in CIT vs Malayala Manorma Company Ltd. (2002) 253 ITR 378 (Ker.) 28 We think this thread runs through the various provisions of the Act. But Explanation 1 to the…

Maharashtra Stae Road Development Corporation Td, Mumbai vs. DCIT 5(2), Mumbai

ITA 4900/MUM/2011[2002-03]Status: DisposedITAT Mumbai25 Jan 2018AY 2002-03

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Years: 2002-03 Dcit-5(2), M/S Maharashtra State Road R. No.571, Development Corporation बनाम/ Aayakar Bhavan, Limited, Vs. M.K. Road, Pwd Compound, Near Mumbai-400020 Priyadarshni Park, Nepeansea Road, Mumbai-400036 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacm6833C Assessment Years: 2002-03 M/S Maharashtra State Dcit-5(2), Road Development R. No.571, बनाम/ Corporation Limited, Aayakar Bhavan, Vs. Pwd Compound, Near M.K. Road, Priyadarshni Park, Mumbai-400020 Nepeansea Road, Mumbai-400036 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacm6833C "नधा"रती क" ओर से / Assessee By Shri B.S. Sharma & Shri Dalpat Shah राज"व क" ओर से / Revenue By Shri Narendra Singh Janpangi-Dr

Section 139Section 142Section 143Section 147Section 148

DCIT 5(2), Mumbai vs. Maharashtra State Road Development Corporation Ltd, Mumbai

ITA 4519/MUM/2011[2002-03]Status: DisposedITAT Mumbai25 Jan 2018AY 2002-03

Section 139Section 142Section 143Section 147Section 148

DCIT, Faridabad vs. M/S. Voith Paper Fabrics India Ltd., Faridabad

In the result appeal of the revenue is dismissed

ITA 6719/DEL/2015[2007-08]Status: DisposedITAT Delhi21 Nov 2017AY 2007-08

Bench: Shri H.S.Sidhu & Shri Prashant Maharishidcit, Voith Paper Fabrics India Ltd, Vs. Circle-Ii, Block-B, Plot No. 113-114A, New Cgo Complex, Sector-24, Faridabad Faridabad Pan: Aabcp0441Q (Appellant) (Respondent)

For Appellant: Shri Santosh Kr. Aggarwal, AdvFor Respondent: Shri Shravan Gotru, Sr. DR

Section 143Section 143(3)Section 147Section 148Section 17

…ink with formation of belief - Held, yes." I shall be pertinent to reproduce the head note of the Hon'ble Delhi High Court, full bench decision in the case of CIT vsllsha International Ltd. [2012] 25 taxmann.com 200 (Delhi)/[2012] 210 Taxman 188 (Delhi)/2012] 348 ITR 485 (Delhi)/[2012] 253 CTR 113 (Delhi): "Section 147 of the Income-tax Act, 1961, read with section 114 of the Evidence Act, 1872 - Income escaping assessment - Non disclosure of primary facts - Whether reassessment proceedings can be validly initiated in case return of income is processed only under section 143(1) and no scrutiny assessment is under…

R.Vasuki, Coimbatore vs. DCIT, Coimbatore

In the result, the assessee’s appeal is dismissed

ITA 899/CHNY/2015[2010-11]Status: DisposedITAT Chennai01 Nov 2017AY 2010-11

Bench: Shri Sanjay Arora & Shri Duvvuru Rl Reddy

For Appellant: Mrs. Veni Raj, Jt. CITFor Respondent: 03.08.2017

Section 131Section 133ASection 139(5)Section 143(3)Section 148Section 271(1)(c)

…‘by peace’ or ‘avoid litigation’, etc., cannot be countenanced, even as explained in Mak Data (supra), which is clearly applicable in the facts of the case. Reference in this context also be made to the recent decision in CIT v. Usha International Ltd. [2012] 254 CTR 509 (Del). We decide accordingly. 10 R.Vasuki v. Dy. CIT 4. In the result, the assessee’s appeal is dismissed. Order pronounced on November 01, 2017 at Chennai. (धु"वु" आर.एल रे"डी) (संजय अरोड़ा) (Duvvuru RL Reddy) (Sanjay Arora) "या"यक सद"य/Judicial Member लेखा सद"य/Accountant Member चे"नई/Chennai, "दनांक/Dated, November 01, 2017 EDN आदेश क" ""त"…

ACIT, Bhubaneswar vs. Indian Metals & Ferro Alloys Ltd, Bhubaneswar

In the result, the appeals of the assessee are allowed and the

ITA 73/CTK/2014[2007-08]Status: DisposedITAT Cuttack25 Oct 2017AY 2007-08

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: Shri Sachit Jolly, ARFor Respondent: Shri Kunal Singh, CIT DR

Section 143(3)Section 147Section 195Section 195(1)Section 40

…fresh information came to the knowledge of the assessing officer warranting exercise of jurisdiction under section 147/148 of the Act. 11. He relied on the decision of Full Bench of the Hon’ble Delhi High Court in the case of CIT v. Usha International Ltd. 348 ITR 485 (Del), wherein, the Hon’ble High Court has held as under: 39. In view of the above observations we must add one caveat. There may be cases where the Assessing Officer does not and may not raise any written query but still the Assessing Officer in the first round/ original proceedings may have examined the subject matter, claim etc, because the…

Indian Metals and Ferro Alloy Ltd, Bhubaneswar vs. ACIT, Bhubaneswar

In the result, the appeals of the assessee are allowed and the

ITA 47/CTK/2014[2007-08]Status: DisposedITAT Cuttack25 Oct 2017AY 2007-08

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: Shri Sachit Jolly, ARFor Respondent: Shri Kunal Singh, CIT DR

Section 143(3)Section 147Section 195Section 195(1)Section 40

Sh. Chandra Prakash Goel, New Delhi vs. ITO, Hapur

In the result, the appeal of the assessee is allowed

ITA 6064/DEL/2015[2010-11]Status: DisposedITAT Delhi20 Oct 2017AY 2010-11

Bench: Shri N.K. Saini & Shri K.N. Chary

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

…the Ld. AO to initiate proceedings u/s 147 of the Act the proceedings were without jurisdiction. For this principle he placed reliance on the decision of the Hon’ble Apex Court in CIT vs. Kelvinator of India Ltd. 320 ITR 561, CIT vs. Usha International Ltd. 348 ITR 485, Orient 3 Craft Ltd. (2013) 354 ITR 536 (Del) and Donaldson India Filters Systems Private Limited (2015) 54 taxmann.com 253 (Del). Per contra, Ld. DR heavily relied upon the orders of the authorities below. 4. We have perused the material papers on record in the light of the arguments on either side. We find that the Hon’ble Jurisdictional Hi…

Sh. Kehar Singh, Karnal vs. PCIT, Karnal

In the result, the Appeal filed by the assessee stands dismissed

ITA 1094/DEL/2016[2011-12]Status: DisposedITAT Delhi18 Oct 2017AY 2011-12

Bench: Shri H. S. Sidhu & Shri L.P. Sahu

For Appellant: SH. K.L. ANEJA, ADVFor Respondent: SH. NAVEEN CHANDRA, CIT(DR)

Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 1094/Del/2016 Assessment Year: 2011-12 SH. KEHAR SINGH, VS. PR. CIT, SECTOR-12, H.NO. 46, SECTOR-6, AAYAKAR BHAWAN, URBAN ESTATE, KARNAL KARNAL (PAN: CPSPS0058H) (ASSESSEE) (RESPONDENT) Assessee by: SH. K.L. ANEJA, ADV. Revenue by: SH. NAVEEN CHANDRA, CIT(DR) ORDER PER H.S. SIDHU, JM This appeal is filed by assessee against the Order dated 04.2.2016 passed by the Ld. Pr. CIT, Karnal relating to Assessment Year 2011-12 u/s. 263 of the Income Tax Act, 1…

K.R.Jayaram, Chennai vs. ACIT, Coimbatore

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

ITA 1698/CHNY/2016[2009-2010]Status: DisposedITAT Chennai17 Oct 2017AY 2009-2010

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Mr.Arjunraj, C.A ""For Respondent: Mr.K.Ravi, JCIT, DR

Section 143(3)Section 50C

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND Shri Duvvuru RL Reddy, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.1698/Mds./2016 "नधा"रण वष" /Assessment year : 2009-10 Shri K.R.Jayaram, Vs. The ACIT, 4/50,Thriu Vee Ka Street, NC Circle-2, Villankuruchi Post, Coimbatore. Coimbatore 641 035. [PAN AFEPJ 8078 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mr.Arjunraj, C.A ""यथ" क" ओर से /Respondent by : Mr.K.Ravi,…