CIT v. Vision Inc.

73 DTR 201High Court2012#7499 most cited

What is CIT v. Vision Inc. authority for?

An Assessing Officer's re-assessment should not be set aside entirely if the assessee was properly served with a Section 143(2) notice within the statutory time limit, particularly if no objection regarding service was raised.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2015 to 2024.

Also referred to as

CIT v. Vision Inc. · Section 143(2) · Section 292BB · service of notice · statutory time limit · reassessment proceedings · ITAT · set aside reassessment · objection to service

Read the full judgment

Judgments citing CIT v. Vision Inc.

Prakash Amarlal Doulatani, Ahmedabad vs. The Income Tax Officer, Ward-3(3)(4), Ahmedabad

In the result, appeal preferred by the assessee is allowed

ITA 970/AHD/2023[2011-12]Status: DisposedITAT Ahmedabad31 Jan 2024AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 970/Ahd/2023 ("नधा"रण वष" / Assessment Year : 2011-12) Prakash Amarlal The Income Tax Officer बनाम/ Ward -3(3)(4), Ahmedabad Doulatani Vs. 16/318, Satyagrah Chhavni, Near Bhavnirjar, Satellite Road, Ahmedabad - 380015 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaspd3727B (Appellant) .. (Respondent) Shri Vihar Soni, A.R. Assessee By : Shri Urjit Shah, Sr. Dr Revenue By : सुनवाई क" तार"ख / Date Of 30/01/2024 Hearing घोषणा क" तार"ख /Date Of 31/01/2024 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal Filed At The Instance Of The Assessee Is Directed Against The Order Dated 05.10.2023 Passed By National Faceless Appeal Centre (Nfac), Delhi Arising Out Of The Order Dated 22.11.2018 Passed By The Ito, Ward-3(3)(4), Ahmedabad Under Section 143(3) R.W.S. 147 Of The Income Tax Act, 1961, (Hereinafter Referred To As ‘The Act’) For Assessment Year 2011-12, Whereby & Wherunder The Addition Made By The Ld. Ao On Account Of ‘On Money’ Has Been Confirmed.

For Appellant: Shri Urjit Shah, Sr. DR
Section 132Section 142(1)Section 143(2)Section 143(3)Section 147Section 148

…Bharat Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of the…

Nitin P. Chheda, Mumbai vs. ITO 23(1)(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3945/MUM/2018[2010-11]Status: DisposedITAT Mumbai26 Jul 2019AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri V.D. ParmarFor Respondent: Shri Chaitanya Anjaria
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B

…Bharat Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of the…

Nitin P. Chheda, Mumbai vs. ITO 23(1)(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3944/MUM/2018[2009-10]Status: DisposedITAT Mumbai26 Jul 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri V.D. ParmarFor Respondent: Shri Chaitanya Anjaria
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B

…Bharat Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of the…

Mrs.Prabhaben K. Gala, Mumbai vs. ITO Ward-23(1)(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3943/MUM/2018[2010-11]Status: DisposedITAT Mumbai26 Jul 2019AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri V.D. ParmarFor Respondent: Shri Chaitanya Anjaria
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B

…Bharat Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of the…

Mrs.Prabhaben K. Gala, Mumbai vs. ITO Ward-23(1)(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3942/MUM/2018[2009-10]Status: DisposedITAT Mumbai26 Jul 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri V.D. ParmarFor Respondent: Shri Chaitanya Anjaria
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 292B

…Bharat Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of the…

Asgar Mohammed Hussain Ghadiali, Mumbai vs. ITO 17(1)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1879/MUM/2017[2009-10]Status: DisposedITAT Mumbai26 Jul 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Bleshri Asgar Mohammed Hussain Ghadiali V. Income Tax Officer – 17(1)(2) Gem Time Trading, 59 Nakhoda Street Aayakar, Mumbai New Vora’S Malo, 3Rd Floor, Room No. 24 Mumbai – 400 003 & M/S. Kagalwala & Associates Pan: Aappk 4042 B (Assessee) (Respondent) Assessee By : Shri Dr. K. Shivram & Shri Rahul K. Hakani Department By : Shri Satish Chandra Rajore

For Appellant: Shri Dr. K. Shivram &For Respondent: Shri Satish Chandra Rajore
Section 124Section 143(2)Section 143(3)Section 148Section 292B

…Bharat Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of the…

Shri Rishav Prakash Jain, New Delhi vs. ITO, New Delhi

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

ITA 2061/DEL/2012[2001-02]Status: DisposedITAT Delhi18 Feb 2019AY 2001-02

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year : 2001-02 Rishav Prakash Jain, Vs. Ito, 2683/85, Gali Pattey Wali, Ward-30(4), Naya Bazar, New Delhi. New Delhi. Pan: Aagpj5075N (Appellant) (Respondent)

For Appellant: Dr. Rakesh Gupta &For Respondent: Shri Surender Pal, Sr. DR
Section 142(1)Section 143(2)Section 147Section 148Section 292B

…arat Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 8 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of the…

Maestro Multi State Cooperative Group Housing Society Ltd, Delhi vs. ITO, Ward-39(4), New Delhi

In the result both the appeals of the assessee are partly allowed

ITA 3872/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Dec 2018AY 2014-15

Bench: Shri N.S.Saini

Section 143(2)Section 147Section 148

…notice under section 148 , the Assessing Officer’s failure to issue notice under section 143(2) invalidated the order of reassessment. No question of law arose. CIT v. MADHYA BHARAT ENERGY CORPN. LTD. [2011] 337 ITR 389 (Delhi) and CIT v. VISION INC. [2012] 73 DTR 201 (Delhi) distinguished.CIT v. RAJEEV SHARMA [2011] 336 ITR 678 (All),CIT v. SALARPUR COLD STORAGE (P.) LTD. [2014] 50 taxmann.com 105 (All) and SAPTHAGIRI FINANCE AND INVESTMENTS v. ITO [2013] 90 DTR 289 (Mad) relied on.” 13. Further the Delhi High Court has in the case of Alpine Electronics Asia PTE. Ltd. vs. Director General of Income Tax and Or…

Maestro Multi State Cooperative Group Housing Society Ltd, Delhi vs. ITO, Ward-39(4), New Delhi

In the result both the appeals of the assessee are partly allowed

ITA 3871/DEL/2018[2011-12]Status: DisposedITAT Delhi28 Dec 2018AY 2011-12

Bench: Shri N.S.Saini

Section 143(2)Section 147Section 148

…notice under section 148 , the Assessing Officer’s failure to issue notice under section 143(2) invalidated the order of reassessment. No question of law arose. CIT v. MADHYA BHARAT ENERGY CORPN. LTD. [2011] 337 ITR 389 (Delhi) and CIT v. VISION INC. [2012] 73 DTR 201 (Delhi) distinguished.CIT v. RAJEEV SHARMA [2011] 336 ITR 678 (All),CIT v. SALARPUR COLD STORAGE (P.) LTD. [2014] 50 taxmann.com 105 (All) and SAPTHAGIRI FINANCE AND INVESTMENTS v. ITO [2013] 90 DTR 289 (Mad) relied on.” 13. Further the Delhi High Court has in the case of Alpine Electronics Asia PTE. Ltd. vs. Director General of Income Tax and Or…

ACIT, New Delhi vs. M/S. Dimension Promoters Pvt. Ltd., New Delhi

ITA 1105/DEL/2011[2002-03]Status: DisposedITAT Delhi02 Jan 2018AY 2002-03

Bench: : Shri H.S. Sidhu. & Shri T.S. Kapoor

Section 142(1)Section 143(2)Section 148

…harat Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of the…

ITO, New Delhi vs. M/S Gravity Systems Pvt. Ltd., Delhi

In the result, appeal of the Revenue is dismissed while the cross objection of the assessee is partly allowed

ITA 5626/DEL/2012[2004-05]Status: DisposedITAT Delhi30 Mar 2017AY 2004-05

Bench: Shri. P. K. Bansal & Shri K.N. Charry Assessment Year:2004-05

For Appellant: Shri P. C. Yadav, AdvocateFor Respondent: Shri Amrit Lal, D.R
Section 143(2)Section 147Section 148Section 68

…harat Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of the…

DCIT, New Delhi vs. M/S. Dharampal Satyapal Ltd., Delhi

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

ITA 5611/DEL/2013[2004-05]Status: DisposedITAT Delhi08 Jan 2016AY 2004-05

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri R.S. Singhvi, CA and Shri Satyajeet Goel, CAFor Respondent: Ms. Nandita Kanchan, CIT DR
Section 115JSection 132Section 143(3)Section 14ASection 264Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’: NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.5611/Del./2013 (ASSESSMENT YEAR : 2004-05) DCIT, Central Circle 4, vs. M/s. Dharampal Satyapal Ltd., New Delhi. 1711, S.P. Mukherjee Marg, Delhi – 110 006. (PAN No. AAACD0132H) ITA No.5581/Del./2013 (ASSESSMENT YEAR : 2004-05) M/s. Dharampal Satyapal Ltd., vs. DCIT, Central Circle 4, 1711, S.P. Mukherjee Marg, New Delhi. Delhi – 110 006. (PAN : AAACD0132H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri R.S. Singhvi, CA and Shri Satyajeet Goel, CA REVE…

M/S. Dharampal Satyapal Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 5581/DEL/2013[2004-05]Status: DisposedITAT Delhi08 Jan 2016AY 2004-05

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

For Appellant: Shri R.S. Singhvi, CA and Shri Satyajeet Goel, CAFor Respondent: Ms. Nandita Kanchan, CIT DR
Section 115JSection 132Section 143(3)Section 14ASection 264Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’: NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.5611/Del./2013 (ASSESSMENT YEAR : 2004-05) DCIT, Central Circle 4, vs. M/s. Dharampal Satyapal Ltd., New Delhi. 1711, S.P. Mukherjee Marg, Delhi – 110 006. (PAN No. AAACD0132H) ITA No.5581/Del./2013 (ASSESSMENT YEAR : 2004-05) M/s. Dharampal Satyapal Ltd., vs. DCIT, Central Circle 4, 1711, S.P. Mukherjee Marg, New Delhi. Delhi – 110 006. (PAN : AAACD0132H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri R.S. Singhvi, CA and Shri Satyajeet Goel, CA REVE…

Pr. Commissioner of Income Tax-08 vs. Shri Jai Shiv Shankar Traders Pvt. Ltd

The appeal is dismissed

ITA/519/2015HC Delhi14 Oct 2015
Section 142Section 143Section 143(1)Section 143(2)Section 148Section 201Section 68

…Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of…

Pr. Commissioner of Income Tax-08 vs. Shri Jai Shiv Shankar Traders Pvt. Ltd

The appeal is dismissed

ITA-519/2015HC Delhi14 Oct 2015
Section 142Section 143Section 143(1)Section 143(2)Section 148Section 201Section 68

…Energy Corporation (supra) is not of any assistance to the Revenue as far as the issue in the present case is concerned. 10. Ms Aggarwal nevertheless urged that notwithstanding the above position, the decision of this Court in CIT v. Vision Inc. (2012) 73 DTR 201 (Del) would apply. The said judgment held that since on the facts of that case the Assessee had been properly served with the notice under Section 143(2) of the Act within the statutory time limit prescribed under the proviso thereto, the ITAT should not have set aside the re-assessment in toto. Ms Aggarwal placed reliance on Section 292BB of…

CIT v. Vision Inc. (73 DTR 201) — Cited in 15 Judgments | BharatTax